(2)Such notice shall contain the following information, namely:-(a)the particulars of the work in respect of which cover version is to be made;(b)alterations which are proposed to be made for the adaptation of the work to the cover version and the evidence of consent of the author of work, if required, for making such alteration;(c)the name, address and nationality of the owner of the copyright in the work;(d)particulars of the sound recording made previously of the work;(e)the total number of copies of the cover version and the calendar year in which it is proposed to be made;(f)the medium in which the sound recording was last made and the cover version is proposed to be made;(g)the price at which the cover version is proposed to be sold; and(h)the details of the advance payment of royalties paid as determined by the Board in this regard under rule 27.
