(2)The royalty so collected shall be distributed in accordance with the Distribution Scheme subject to a deduction not exceeding fifteen per cent. of the annual total collection on account of administrative expenses incurred by the copyright society and a further deduction not exceeding five per cent for the Welfare Scheme under rule 71.Provided that a copyright society may during the initial period of two years of its registration deduct up to twenty per cent of the annual total collection on account of administrative expenses incurred by the society.
