(1)Every copyright society shall maintain proper accounts of the royalties collected in a financial year, payments made out of such collections to the members and other recurring and non-recurring expenditure incurred for meeting the administrative and related matters, including the cost of litigations.(2)The books of accounts shall be kept in the registered office of the society and shall be open for inspection of the members from time to time as per the conditions laid down by the General Body.(3)Every copyright society shall get its accounts audited by a chartered accountant annually.
