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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(8) in The Copyright Rules, 2013

(8)The Board while determining the payment of royalties under sub-rule (5) shall take into consideration, the following factors, namely: -
(a)works included in the scheduled programmes;
(b)works newly published and not included in the scheduled programme;
(c)works communicated to the public on unexpected circumstances; and
(d)use of works in excess of the duration, different time slot or territorial coverage than mentioned in the notice