(3)The Central Government may, having regard to the interests of the authors and other owners of rights under this Act, the interest and convenience of the public and in particular of the groups of persons who are most likely to seek licences in respect of the applicants, register such association of persons as a copyright society subject to such conditions as may be prescribed:Provided that the Central Government shall not ordinarily register more than one copyright society to do business in respect of the same class of works.
