(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.
