(4)Every such licence shall specify:(a)the period within which such work shall be published;(b)the medium and format in which the work shall be produced and published;(c)the number of copies that shall be produced;(d)the rate at which royalties in respect of the copies of such work sold to the disabled persons shall be paid to the owner of the copyright in the work; and(e)the person to whom such royalties shall be payable.
