(1)An applicant referred to in rule 44 for registration of it as a copyright society shall not be eligible to be considered for such registration unless-(i)the instrument by which the applicant is established or incorporated creates a commitment on it to deal with only the business of issuing or granting licences in respect of a right or set of rights in specific categories of works and other activities ancillary thereto; and(ii)the applicant is willing to comply with the provisions of the Act and the rules made thereunder.
