64. Records to be maintained by copyright societies.
- Every copyright society shall maintain the following registers at its registered or administrative office-(i)a register of authors and other owners to be called the "Register of Authors and Other Owners" in respect of right or set of rights in the specific categories of works for which the copyright society has been authorised to issue or grant licences. The register shall contain the names of the authors and other owners, their addresses, the nature of rights authorised to be administered by the copyright society, year of publication of the work, the date on which the copyright society becomes entitled to issue or grant licences and the duration of such entitlement, the territory for which the authorization has been given and the rights that have been so authorised;(ii)a register to be called the "Register of Agreements" containing a copy of every agreement entered into by the copyright society with the authors and other owners for the purpose;(iii)a register to be called the "Register of Royalties" containing particulars of royalties and mentioning the names of persons or organisations and copy of the licence agreements from whom the royalties have been realised, and the amount so realised including the date of realisation;(iv)a register to be called the "Disbursement Register" containing details of disbursement of royalties made to each author or other owner of right or set of rights in the specific categories of works, category-wise, mentioning the name of the author or other owner, nature of his right and the date and amount of disbursement of royalty made to him.
