49. Conditions for registration of a copyright society.
(1)When an application for registration is submitted to the Central Government through the Registrar of Copyrights, that Government may, within a period of sixty days from the date of its receipt by the Registrar of Copyrights either register the applicant as a copyright society or, if-(i)the applicant has no professional competence to carry on its business or has no sufficient funds to manage its affairs; or(ii)there exists another copyright society registered under the Act for administering the same right or set of rights in the specific categories of works and it is well functioning; or(iii)the Central Government has reason to believe that the members of the applicant are not bona fide copyright authors or other owners or they have not voluntarily signed the instrument setting up the applicant and the application for registration; or(iv)the application is found to be incomplete in any respect, reject the application:Provided that no such application shall be rejected without giving an opportunity of being heard to the applicant.(2)Upon the registration of a copyright society by the Central Government, the Registrar of Copyrights shall issue a certificate of registration in Form-X under his hand and seal.(3)On and from the date of its registration as specified in the certificate of registration, the copyright society shall be entitled to commence and carry on the permitted copyright business in the name by which it has been so registered and the applicant shall -(a)maintain its own website giving all information pertaining to its activities; and(b)have proper infrastructure such as office building and necessary officials for management such as Chief Executive Officer, licensing officers, legal officers and accountants and other required staff appointed at the time of applying for registration.(4)The Copyright Society shall carry on business of issuing or granting licences only in respect of the right or the set of rights in the specific categories of works for which it is registered and shall not issue or grant licence in respect of any other right or set of rights in those or other categories of works for which it is not registered.
