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International Treaty - Act

International Copyright Order, 1999

TREATY
India

International Copyright Order, 1999

Rule INTERNATIONAL-COPYRIGHT-ORDER-1999 of 1999

Published on 24 March 1999
Commenced on 24 March 1999
[This is the version of this document from 24 March 1999.]
[Note: The original publication document is not available and this content could not be verified.]

International Copyright Order, 1999Published vide S.O. 228(E), dated 24.3.1999, published in the Gazette of India, Ext., Pt. II, Section 3(i) dated 6.4.1999.

7.

/413In exercise of the powers conferred by section 40 of the Copyright Act, 1957 (14 of 1957), and in supersession of the International Copyright Order, 1991, the Central Government hereby makes the following Order, namely:

1.

(1)This Order may be called The International Copyright Order, 1999.

(2)It shall come into force on the date of its publication in the Official Gazette.

2. In this Order, unless the context otherwise requires,

(a)Berne Convention Country means a country which is a member of the Berne Copyright Union, and includes a country mentioned either in Part I or in Part II of the Schedule;

(b)Phonogram means an exclusively aural fixation of a performance or other sounds;

(c)Phonograms Convention Country means a country which has either ratified, or accepted, or acceded to the Convention for the Protection of Producers of Phonograms against Unauthorized Duplication of their Phonograms, done at Geneva on the twenty-ninth day of October, one thousand nine hundred and seventy-one, and includes a country mentioned in Part V of the Schedule;

(d)Schedule means the Schedule appended to this Order;

(e)Universal Copyright Convention Country means a country which has either ratified or accepted, or acceded to the Universal Copyright Convention, and includes a country mentioned either in Part III or in Part IV of the Schedule;

(f)World Trade Organisation Country means a country which is a member of the World Trade Organisation and which has either ratified, or accepted, or acceded to the Agreement on Trade Related Aspects of Intellectual Property Right, 1994, and includes a country mentioned in Part VI of the Schedule.

3. Subject to the provisions of paragraphs 4, 5 and 6, all the provisions of the Copyright Act, 1957 (14 of 1957) (hereafter referred to as the Act), except those in Chapter VIII, and those other provisions which apply exclusively to Indian works, shall apply:

(a)to any work first made or published in a country mentioned in Part I, II, III, IV or VI of the Schedule, in like manner as if it was first published in India;

(b)to any work first made or published in a country other than a country mentioned in Part I, II, III, IV or VI of the Schedule, the author of which was, at the date of such publication, or, where the author was dead on that date, he was at the time of his death, a national of a country mentioned in Part I, II, III, IV or VI of the Schedule, in like manner, as if the author was a citizen of India at that point of time;

(c)to an unpublished work, the author whereof was, at the time of the making or publication of the work, a national or domiciled in any country mentioned in Part I, II, III, IV or VI of the Schedule, in like manner, as if the author was a citizen of, or domiciled in India;

(d)to any work first made or published by a body corporate incorporated under any law of a country mentioned in Part I, II, III, IV or Part VI of the Schedule, in like manner, as if it was incorporated under a law in force in India; and

(e)to a sound recording first made, the producer of which was, at the date of such production, a national of a country mentioned in Part V or Part VI of the Schedule or a body corporate incorporated under a law in force in such a country, in like manner as if the producer was the citizen of India or a body corporate incorporated under a law in force in India, as the case may be, at that point of time.

4. Notwithstanding anything contained in paragraph 3, the provisions of Chapter VIII of the Act shall apply to a Broadcasting Organisation and a Performer in a World Trade Organisation Country mentioned in Part VI of the Schedule.

5. Notwithstanding anything contained in clause (a) of paragraph 3 and paragraph 4 the provisions of sub-section (1) of section 32 of the Act

(i)shall not apply to a work first made or published in any Berne Convention Country mentioned in Part I or Part II of the Schedule;

(ii)shall not apply to a work first made or published in any World Trade Organisation Country mentioned in Part VI of the Schedule;

(iii)shall apply to a work first made or published in any Universal Copyright Convention Country mentioned in Part III or Part IV of the Schedule, only in respect of the translation of such work into any language specified in the Eighth Schedule to the Constitution of India.

6. The provisions of sections 32 [excluding its sub-section (1), 32-A and 32-B shall apply to a work first made or published in a Berne Convention Country mentioned in Part I of the Schedule or in a Universal Copyright Convention Country mentioned in Part III of the Schedule or in a World Trade Organisation Country mentioned in Part VI of the Schedule.

7. The term of copyright in a work shall not exceed that which is enjoyed by it in its country of origin.

Explanation .In this paragraph, the country of origin shall mean

(a)in the case of a work first made or published in a Berne Convention Country or a Universal Copyright Convention Country or a World Trade Organisation Country, that country;

(b)in the case of a work made or published simultaneously either in a Berne Convention Country or a Universal Copyright Convention Country or in a World Trade Organisation Country and in a country which is neither a Berne Convention Country nor a Universal Copyright Convention Country nor a World Trade Organisation Country, the former country;

(c)in the case of a work which is made or published simultaneously in several Berne Convention Countries, the country whose laws grant the shortest term of copyright to such a work;

(d)in the case of a work which is made or published simultaneously in several Universal Copyright Convention Countries, the country whose laws grant the shortest term of copyright to such a work;

(e)in the case of a work which is made or published simultaneously in several World Trade Organisation Countries, the country whose laws grant the shortest term of copyright to such a work;

(f)in the case of an unpublished work or a work first made or published in a country other than a Berne Convention Country or a Universal Copyright Convention Country or a World Trade Organisation Country, the country of which the author was a citizen, or the country in which he was domiciled at the time of its first publication, whichever grants the longer term of copyright.

Schedule

PART - IBerne Convention Countries Which Have Ratified/accepted/ Acceded To The 1971 Text Of The Convention[See Paragraph 2(a)]

1.Albania	71.Kyrgyzstan
2.Algeria	72. Latavia
3.Antigua and Barbuda	73.Lesotho
4.Argentina	74.Liberia
5.Armenia	75. Libiyan Arab Jamahiriya
6.Australia	76.Liechtenstein
7.Austria	77.Lithuania
8.Azerbaijan	78. Luxumberg
9.Bahamas	79.Malawi
10.Bahrain	80.Malaysia
11.Bangladesh	81.Mali
12.Barbados	82.Malta
13.Belarus	83.Mauritania
14.Belgium	84.Mauritius
15.Belize	85.Mexico
16.Benin	86.Monaco
17.Bolivia	87.Mongolia
18.Bosnia&Herzegovina	88.Morocco
19.Botswana	89.Namibia
20.Brazil	90.Netherlands
21.Bulgaria	91.Niger
22.Burkina Faso	92.Nigeria
23.Cameroon	93.Norway
24.Canada	94.Oman
25.Cape Verde	95.Panama
26.Central African Republic	96.Paraguay
27.Chile	97.Peru
28.China	98.Philippines
29.Colombia	99.Poland
30.Congo	100.Portugal
31.Costa Rica	101.Qatar
32.Coted'lvoire	102.RepublicofKorea
33.Croatia	103.RepublicofMoldova
34.Cuba	104.Panama
35.Cyprus	105.Russian Federation
36.Czech Republic	106.Rwanda
37.Democratic Republic of the Congo	107. Saint Kitts &Nevis
38.Denmark	108.Saint Lucia
39. Domonica	109.Saint Vincent and the Grenadines
40.Dominican Republic	110.Senegal
41.Ecuador	111.Singapore
42.Egypt	112.Slovakia
43.El Salvador	113.Slovenia
44.Equatorial Guinea	114.South Africa
45.Estonia	115.Spain
46.Finland	116.Sri Lanka
47.France	117.Surinam
48.Gabon	118.Swaziland
49.Gambia	119.Sweden
50.Georgia	120.Switzerland
51.Germany	121. Tajikstan
52.Ghana	122.Thailand
53.Greece	123. TheFormerYugoslaviaRepublicofMacedonia
54.Grenada	124.Togo
55.Guatemala	125.Trinidad and Tobago
56.Guinea	126.Tunisia
57.Guinea-Bissau	127.Turkey
58.Guyana	128.Ukraine
59.Haiti	129.United Kingdom
60. Holy See	130. UnitedRepublicofTanzania
61.Honduras	131.United States of America
62.Hungary	132.Uruguay
63.Iceland	133.Venezuela
64.Indonesia	135.Zambia
65.Italy	136.Zimbabwe
134.Yugoslavia
66,Jamaica
67.Japan
68.Jordan
69.Kazakhstan
70.Kenya

PART-IIBerne Convention Countries Which Are Yet To Ratify/ Accept/ Accede To The 1971 Text Of Convention[See Paragraph 2(a)]

1. Chad

2. Fiji

3. Ireland

4. Israel

5. Lebanon

6. Madagascar

7. New Zealand

8. Pakistan

PART-IIIUniversal Copyright Convention Countries Which Have Ratified/ Accepted/acceded To The 1971 Text Of The Convention[See Paragraph 2(e)]

1.Algeria	30.Kenya
2.Australia	31.Mexico
3.Austria	32.Monaco
4.Bahamas	33.Morocco
5.Bangladesh	34.Netherlands
6.Barbados	35.Niger
7.Bolivia	36.Norway
8.Bosnia&Herzegovina	37.Panama
9.Brazil	38.Peru
10.Bulgaria	39.Poland
11.Cameroon	40.Portugal
12.China	41.RepublicofKorea
13.Colombia	42.Russian Federation
14.Costa Rica	43.Rwanda
15. Croata	44.Saint Vincent and the Grenadines
16.Cyprus	45.saudi Arabia
17.Czech Republic	46.Senegal
18.Denmark	47.Slovakia
19.Dominican Republic	48.Slovenia
20. Ecudor	49.Spain
21.El Salvador	50.Sri Lanka
22.Finland	51.Sweden
23.France	52.Switzerland
24.Germany	53.Trinidad and Tobago
25.Guinea	54.Tunisia
26. Holy See	55.United Kingdom
27.Hungary	56.United States of America
28.Italy	57.Uruguay
29.Japan	58.Yugoslavia

PART-IVUniversal Copyright Convention Countries Which Are Yet To Ratify/ Accept/accede To The 1971 Text Of The Convention[See Paragraph 2(e)]

1.Andorra	19. Lao People's Democratic Republic
2.Argentina	20.Lebanon
3.Belarus	21.Liberia
4.Belgium	22.Liechtenstein
5.Belize	23.Luxembourg
6.Cambodia	24.Malawi
7.Canada	25.Malta
8.Chile	26.Mauritius
9.Cuba	27.New Zealand
10.Fiji	28.Nicaragua
11.Ghana	29.Nigeria
12.Greece	30.Pakistan
13.Guatemala	31.Paraguay
14.Haiti	32. Phillippines
15.Iceland	33.Tajikistan
16.Ireland	34.Ukraine
17.Israel	35.Venezuela
18. Kazakhistan	36.Zambia

PART-VPhonograms Convention Countries[See Paragraph 2(c)]

1.Argentina	30.Israel
2.Australia	31.Italy
3.Austria	32.Jamaica
4.Barbados	33.Japan
5.Brazil	34.Kenya
6.Bulgaria	35.Latvia
7.Burkina Faso	36. Liechenstein
8.Chile	37.Lithuania
9.China	38.Luxembourg
10.Colombia	39.Mexico
11.Costa Rica	40.Monaco
12.Cyprus	41.Netherlands
13.Croatia	42.New Zealand
14.Czech Republic	43.Norway
15.Democratic Republic of the Congo	44.Panama
16.Denmark	45.Paraguay
17.Ecuador	46.Peru
18.Egypt	47.RepublicofKorea
19.El Salvador	48.RepublicofMaoldova
20.Estonia	49.Romania
21.Fiji	50.Russian Federation
22.Finland	51.Slovakia
23.France	52.Slovenia
24.Germany	53.Spain
25.Greece	54.Sweden
26.Guatemala	55.Switzerland
27. Holy See	56. TheFormer Yugoslav Republic of Macedonia
28.Honduras	57.Trinidad and Tobago
29.Hungary	58.Ukraine
	59.United Kingdom
	60.United States of America
	61.Uruguay
	62.Venezuela

PART-VIThe World Trade Organisation Countries[See Paragraph 2(1)]

1.Albania	71.KyrygyzRepublic
2.Angola	72. Latavia
3.Antigua and Barbuda	73.Lesotho
4.Argentina	74.Liechtenstein
5.Australia	75.Luxembourg
6.Austria	76.Macau,China
7.Bahrain	77.Madagascar
8.Bangladesh	78.Malawi
9.Barbados	79.Malaysia
10.Belgium	80.Maldives
11.Belize	81.Mali
12.Benin	82.Malta
13.Bolivia	83.Mauritania
14.Botswana	84.Mauritius
15:Brazil	85.Mexico
16.BruneiOarussalam	86.Mongolia
17.Bulgaria	87.Morocco
18. Burkina Paso	88.Mozambique
19.Burundi	89.Myanmar
20.Cameroon	90.Namibia
21.Canada	91.Netherlands-for the Kingdom in Europe and for theNetherlands Antilles
22.Central African Republic	92.New Zealand
23.Chad	93.Nicaragua
24.Chile	94.Niger
25.Colombia	95.Nigeria
26.Congo	96.Norway
27.Costa Rica	97.Pakistan
28.Coted'lvoire	98.Panama
29.Cuba	99.Papua New Guinea
30.Cyprus	100Paraguay
31.Czech Republic	101.Peru
32.Democratic Republic of the Congo	102.Philippines
33.Denmark	103.Poland
34.Djibouti	104.Portugal
35.Dominica	105.Qatar
36.Dominican Republic	106.Romania
37.Ecuador	107.Rwanda
38.Egypt	108. Saint Kitts &Nevis
39.El Salvador	109.Saint Lucia
40.Estonia	110.Saint Vincent and the Grenadines
41. European Community	111.Senegal
42.Fiji	112.Sierra Leone
43.Finland	113.Singapore
44.France	114.SlovakRepublic
45.Gabon	115.Slovenia
46.Gambia	116.Solomon Islands
47.Georgia	117.South Africa
48.Germany	118.Spain
49.Ghana	119.Sri Lanka
50.Greece	120.Suriname
51.Grenada	121.Swaziland
52.Guatemala	122.Sweden
53.Guinea	123.Switzerland
54.Guinea-Bissau	124.Tanzania
55.Guyana	125.Thailand
56.Haiti	126.Togo
57.Honduras	127.Trinidad and Tobago
58.Hong Kong,China	128.Tunisia
59.Hungary	129.Turkey
60.Iceland	130.Uganda
61.Indonesia	131.United Arab Emirates
62.Ireland	132.United Kingdom
63.Israel	133.United States of America
64.Italy	134.Uruguay
65.Jamaica	135.Venezuela
66.Japan	136.Zambia
67.Jordan	137.Zimbabwe
68.Kenya
69.Korea, Republic of
70.Kuwait

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