(3)During the continuance of a broadcast reproduction right in relation to any broadcast, any person who, without the licence of the owner of the right does any of the following acts of the broadcast or any substantial part thereof,—(a)re-broadcasts the broadcast; or(b)causes the broadcast to be heard or seen by the public on payment of any charges; or(c)makes any sound recording or visual recording of the broadcast; or(d)makes any reproduction of such sound recording or visual recording where such initial recording was done without licence or, where it was licensed, for any purpose not envisaged by such licence; or sells or gives on commercial rental or offer for sale or for such rental, any such sound recording or visual recording referred to in clause (c) or clause (d).shall, subject to the provisions of section 39, be deemed to have infringed the broadcast reproduction right.
