77. Notice to be included in copies made in accessible formats.
- The organisation working for the benefit of the persons with disabilities shall insert appropriate notices in the copies of works in accessible formats created by the organisation that-(a)the accessible format is created pursuant to the exception under clause (zb) of sub-section (1) of section 52;(b)the accessible format is intended solely for the use of persons with disabilities who cannot enjoy the normal format of the work; and(c)any distribution of the accessible format to any person who can enjoy the normal format of the work will lead to stopping the supply of further works in accessible formats and such other legal consequences as are applicable.Explanation. - For the purposes of this Chapter, the term "accessible format" shall include Braille, Daisy, large print, talking books, digital formats and all other formats that can be used by persons with disabilities.
