53. Cancellation of registration of a copyright society.
- The registration of a copyright society as such may be cancelled by the Central Government after giving the copyright society a reasonable opportunity of being heard, if-(a)any of the particulars furnished in the application for registration is, at any time, found to be untrue or incorrect and misleading in any manner; or(b)after holding an inquiry by an officer duly appointed by the Central Government, the Central Government is satisfied that-(i)the copyright society failed to cooperate with the inquiry officer; or(ii)the complaints against the copyright society are found to be true; or(iii)the copyright society is being managed in a manner detrimental to the interests of the members concerned; or(iv)the copyright society persistently fails to manage its affairs properly; or(v)the copyright society failed to distribute the royalties as per the scheme; or(vi)the copyright society persistently fails to properly maintain its accounts and get them audited; or(vi)the copyright society utilises its funds for purposes other than those mentioned in the instrument; or(c)the society has not complied with-(i)section 33A of the Act regarding the publication of Tariff scheme by the copyright society; or(ii)sub-section 3 of section 35 of the Act regarding equal representation of authors and other owners of rights in the Governing Council of copyright society as specified in rule 44; or(iii)section 36 of the Act regarding submission of returns and reports to the Registrar of Copyrights by copyright society; or(iv)the procedure for obtaining approval of authors and other owners of right for collection and distribution of royalty; or(d)the society is issuing or granting licence in respect of the right or set of rights in the specific category of works for which it is not registered.
