24. Conditions to be followed while making cover version.
(1)While making the cover version the producer shall maintain the integrity of the original literary, dramatic or musical works, except to the extent as may be technically necessary for the purpose of making the cover version.(2)The cover version shall not be issued in any form of packaging or with any cover or label including any label or carton or inlay card or website having design or colour scheme or layout or getup similar to that of the original sound recording which is likely to mislead or confuse the public as to the identity of the original sound recording.(3)The cover version shall not use the label of the original sound recording and shall state in bold letters on the cover that it is a cover version made under section 31C.(4)The cover version shall prominently display the names of performers and shall not contain the name depict in any way any performer of an earlier sound recording of the work or any cinematograph film in which such sound recording was incorporated.
