(2)The author relinquishing the rights under rule 5 by giving public notice shall include in the notice the details as given below:-(a)Class of the works (given in sub-section (1) of section 13):(b)Title of the work;(c)Full name, address and nationality of the author;(d)Language of the work;(e)Name, address and nationality of the publisher, if published, with year of publication and country of first publication;(f)If copyright in the work is registered under section 45, the Registration number;(g)The right or rights to be relinquished; and(h)The date of relinquishment of the rights.
