(1)Records containing the details of the owners in respect of total number of works broadcast, the details of such works and the time slot, duration and period of the broadcast shall be maintained by the broadcasting organisation at its principal place of business and shall be open to inspection on prior notice by the owner of rights or his duly authorised agent or representative in the works during business hours and may obtain copies of relevant extracts from such records at their cost. The broadcasting organisation shall maintain separate records for radio broadcasting and television broadcasting.(2)The broadcasting organisation shall maintain separate books of accounts for communication to public by way of broadcast containing such details as may be determined by the Board at the time of fixing the rate of royalty and render to the owners of rights such reports and accounts.
