28. Costs .-The costs of, and incidental to, the proceedings before the Copyright Board or the Registrar of Copyrights shall be in the discretion of the Copyright Board or the Registrar of Copyrights, as the case may be.
FIRST SCHEDULEFORM INOTICE OF RELINQUISHMENT OF COPYRIGHT[See rule 5]ToThe Registrar of Copyrights,Copyright Office,New Delhi.Sir,In accordance with section 21 of the Copyright Act, 1957 (14 of 1957), I hereby give notice that, with effect from the date of this notice, I do relinquish, to the extent specified in the enclosed affidavit, my rights in the work described in the said affidavit.Yours faithfully,(Signature)Place..........................Date...........................FORM OF AFFIDAVIT REFERRED TO ABOVEI................. of (full name in block letters) .................... do hereby or (address) solemnly affirmation state that-(1)I am the author of the work described in the statement below;(2)I am the owner of the copyright in the said work to the extent specified in the said statement; and(3)I do hereby relinquish my rights in the said work to the extent specified in the said statement :STATEMENTDescription of the work :(a)Class of the work (Literary, Dramatic, Musical, Artistic, Cinematograph Film, Record).(b)Title of the works.(c)Full name, address and nationality of the author.(d)Language of the work.(e)Name, address and nationality of the publisher.(f)Year of first publication. [If the work has appeared as a serial or otherwise in a journal or magazine, give the name of the journal or magazine, the volume number of the issue, the date and page reference.](g)Country of first publication.(h)If the copyright in the work is regstered under section 45, the Registration number.
