(3)The author may forward a copy of the public notice, along with proof of his identity, to the Registrar and on receiving such notice, the Registrar shall post the same on the website of the Copyright Office.Explanation. - For the purposes of this Chapter, the term "public notice" means-(i)mentioning of notice on the work or cover of the work; or(ii)publication in one issue of a daily newspaper in the English language having circulation in the major part of the country and also in one issue of any daily news paper in the same language of the work; or(iii)Posting the notice on the web site of the Copyright Office at the request of the author by giving the details as required under sub-rule (2).
