65. Returns to be filed by the copyright societies with the Registrar of Copyrights.
- Every copyright society shall file a return called the annual return with the Registrar of Copyrights within one month from the date of conclusion of each annual General Body meeting setting out the following details, namely :-(i)the date of the annual General Body meeting held immediately preceding the filing of the annual return, the number of members who attended the meeting, agenda and the minutes of such meeting;(ii)the up-to-date list of the members, their names and addresses as recorded in the Register of Authors and Owners maintained by the copyright society, as provided in rule 64;(iii)audited accounts of the copyright society;(iv)the Tariff Scheme, Distribution Scheme and other Schemes, if any;(v)annual report approved by the General Body giving full and detailed account of all its activities during the year;(vi)the list of the members to whom royalties are not distributed and the reasons for the same; and(vii)the list of the members to whom royalties have been distributed together with the amounts so distributed.
