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Union of India - Section

Section 76 in The Copyright Rules, 2013

76. Maintenance of records.

- The organisation working for the benefit of the persons with disabilities and intending to adapt, reproduce, issue of copies or communication to public of any work in any accessible format shall maintain at its principal place of business a register containing the following details namely:-
(a)the name of the work, author or owner or publisher along with year of publication;
(b)the details of the accessible format in which the work is produced;
(c)the nature of activity such as adaptation, reproduction issue of copies or communication to the public;
(d)total number of copies made, list of persons with disabilities to whom copies have been distributed; and
(e)price, if any, charged on the copies.