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[Cites 0, Cited by 0] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(3) in The Copyright Rules, 2013

(3)The Tariff Scheme shall indicate the separate rates for-
(a)different categories of users;
(b)different media of exploitation, such as telephone, broadcast or internet;
(c)different types of exploitation whether by an individual or by groups or whether single or multiple use or for advertising;
(d)different durations of use and territory; and
(e)any other differentiation factor indicated by the society, as it may deem fit.