12. Conditions for submission of applications for registration of copyright societies .-(1) Any association of persons, whether incorporated or not, comprising seven or more owners of copyright (hereinafter referred to as "the Applicant") formed for the purpose of carrying on the business of issuing or granting licences in respect of any class of works in which copyright subsists or in respect of any other right conferred by the Act may file with the Registrar of Copyrights an application in Form II-C for submission to the Central Government for grant of permission to carry on such business and for its registration as a copyright society.
(2)An application under sub-rule (1) shall be signed by all the members of the Governing Body (by whatever name called) and the Chief Executive of the Applicant (who need not be a member of the Applicant).
