- The Board shall determine the royalties payable to the owner of the copyright under sub-section (4) of section 31B. The Copyright Board may while determining royalty shall take into consideration the following:-(a)the proposed price at which a copy of such work shall be made available to disabled persons;(b)the prevailing standards of royalties in regard to such works taking into consideration;(c)the cost involved in making the accessible formats for the disabled person; and(d)such other matters as may be considered relevant by the Copyright Board.
