8. Manner of determining compensation or royalties.
- The Board shall determine the quantum of compensation or royalties payable to the owner of the copyright under section 31. The Board may while determining quantum of compensation or royalty shall take into consideration -(i)in case of re-publishing the work or performing the work in public -(a)the proposed retail price of a copy of the work or rate on which the work is performed in public;(b)the prevailing standards of royalties with regard to publication of works or performance of the work in public; and(c)such other matters as may be considered relevant by the Board.(ii)in case of communication of any work to the public by broadcast -(a)time slot in which the broadcast takes place and different rates for different time slot including the repeat broadcast;(b)different rates for different classes of works;(c)the prevailing standards of royalties payable in this regard for such works; and(d)such other matters as may be considered relevant by the Board.
