(1)An application for a licence under section 31 to republish the work or perform the work in public or communicate the work to the public by broadcast shall be made in Form II and shall be accompanied by the fee specified in the Second Schedule.(2)Every such application shall be made in respect of one work only.(3)Every application to re-publish the work or perform the work in public shall be accompanied with adequate evidence to show that the owner of copyright has refused to re-publish or has allowed the re-publication of the work or has refused to allow the performance of the work in public, and the reasons for such refusal.(4)Every application for communication of the work to the public by broadcast shall be accompanied with adequate evidence along with reasons or grounds to show that the owner of copyright has refused to allow-(a)the communication of the work by broadcast to the public; or(b)in the case of sound recording, the reasons for the applicant to consider the terms unreasonable.
