(4)The notice under sub-rule (1) shall contain the following particulars namely:-(a)Name of the channel;(b)Territorial coverage where communication to public by way of radio broadcast, television broadcast or performance under sub-rule (3) is to be made;(c)Details necessary to identify the work which is proposed to be communicated to the public by way of radio broadcast, television broadcast or performance under sub-rule (3);(d)Year of publication of such work, if any;(e)Name, address and nationality of the owner of the copyright in such works;(f)Names of authors and principal performers of such works;(g)alterations, if any, which are proposed to be made for the communication to the public by way of radio broadcast, television broadcast or performance of the works, reasons thereof, and the evidence of consent of the owners of rights, if required, for making such alteration;(h)Mode of the proposed communication to public, i.e. radio, television or performance;(i)Name, if any, of the programme in which the works are to be included;(j)Details of time slots, duration and period of the programme in which the works are to be included;(k)Details of the payment of royalties at the rates fixed by the Board; and(l)Address of the place where the records and books of accounts are to be maintained for inspection by the owner of rights.
