14. Conditions for grant of permission to carry on copyright business .-An Applicant including a performing right society referred to in rule 13 for registration of it as a copyright society shall not be eligible to be considered for such registration unless-
(i)the instrument by which the Applicant is established or incorporated creates a commitment on it to deal with only copyright business and other activities ancillary thereto; and(ii)the Applicant is willing to comply with the provisions of the Act and the rules made thereunder.Explanation .-In this rule, and in rule 14-A, "instrument" means the memorandum and articles of association.
