71. Correction and rectification of entries in the Register of Copyrights.
(1)The Registrar of Copyrights may, either suo motu or on application of any interested person, amend, or alter the Register of Copyright for the entries specified in Section 49, after giving, wherever practicable, to the person affected by such amendment or alteration, an opportunity to show cause against such amendment or alteration, and communicate to such person the amendment or alteration so made.(2)The Registrar of Copyrights shall rectify the entries made in the Register of Copyrights after an order is being passed by the Board on an application made by the Registrar of the Copyrights in this behalf under section 50.
