- The Copyright Rules, 1958, are hereby repealed without prejudice to anything done under such rules before the coming into force of these rules.First ScheduleForm-INotice of Relinquishment of Copyright[See rule 4]ToThe Registrar of Copyrights,Copyright Office,New Delhi.Sir,In accordance with section 21 of the Copyright Act, 1957 (14 of 1957), I hereby give notice that, with effect from the date of this notice, I do relinquish, to the extent specified in the enclosed affidavit, my rights in the work described in the said affidavit.Yours faithfully,Place ...............Date ................(Signature)Form of Affidavit referred to aboveI, ....................................................................................................................................................................................,of(full name in block letters)......................................................................................................................................... do hereby or(address)solemnly affirmation state that-·(1)I am the author of the work described in the statement below;(2)I am the owner of the copyright in the said work to the extent specified in the said statement; and(3)I do hereby relinquish my rights in the said work to the extent specified in the said statement:StatementDescription of the work:(a)Class of the work (Literary, Dramatic, Musical, Artistic, Cinematograph Film, Sound Recording).(b)Title of the work, if any;(c)Full name, address and nationality of the author;(d)Language of the work, if any;(e)Name, address and nationality of the publisher, if any;(f)Year of first publication, if any;(g)Country of first publication, if any;(h)If the copyright in the work is registered under section 45, the Registration member, if known.
