21. Making of records .- [(1) Any person intending to make sound recordings under clause (j) of sub-section (1) of section 52 shall give a notice of such intention to the owner of the copyright and to the Registrar of Copyrights at least fifteen days in advance of making of the sound recordings and shall pay to the owner of the copyright, alongwith the notice, the amount of royalties due in respect of all the sound recordings to be made at the rate fixed by the Copyright Board in this behalf and provide copies of all covers and labels with which the sound recordings are to be sold.]
(2)Such notice shall contain the following information, namely:-(a)the particulars of the work in respect of which [sound recording] [Substituted by G.S.R. 383(E), dated 5.5.1995 (w.e.f. 10.5.1995). ] are to be made;(b)alterations [* * *] [ The words " and omissions" omitted by G.S.R. 383(E), dated 5.5.1995 (w.e.f. 10.5.1995).], if any, which are proposed to be made for the adaptation of the work to the [sound recording] [Substituted by G.S.R. 383(E), dated 5.5.1995 (w.e.f. 10.5.1995). ];(c)the name, address and nationality of the owner of the copyright in the work;(d)particulars of the [sound recording] [Substituted by G.S.R. 383(E), dated 5.5.1995 (w.e.f. 10.5.1995). ] made previously recording the work;(e)the number of [sound recording] [Substituted by G.S.R. 383(E), dated 5.5.1995 (w.e.f. 10.5.1995). ] intended to be made; and(f)the amount paid to the owner of the copyright in the work by way of royalties and the manner of payment.
