(4)Every such licence shall be subject to the conditions in clause (i) of sub-section (4) of section 32 and clause (i) of sub-section (4) of section 32A of the Act relating to payment of royalties and shall specify :-(a)the period within which such work shall be published;(b)the rate at which royalties in respect of the copies of such work sold to the public shall be paid to the owner of the copyright in the work;(c)in the case of translation of the work, the language in which the translation shall be produced and published; and(d)the person or persons to whom such royalties shall be payable.
