52A. Particulars to be included in sound recording and video films.—
(1)No person shall publish a sound recording in respect of any work unless the following particulars are displayed on the sound recording and on any container thereof, namely:—(a)the name and address of the person who has made the sound recording;(b)the name and address of the owner of the copyright in such work; and(c)the year of its first publication.(2)No person shall publish a video film in respect of any work unless the following particulars are displayed in the video film, when exhibited, and on the video cassette or other container thereof, namely:—(a)if such work is cinematograph film required to be certified for exhibition under the provisions of the Cinematograph Act, 1952 (37 of 1952), a copy of the certificate granted by the Board of Film Certification under section 5A of that Act in respect of such work;(b)the name and address of the person who has made the video film and a declaration by him that he obtained the necessary licence or consent from the owner of the copyright in such work of making such video film; and(c)the name and address of the owner for the copyright in such work.
