(1)Any person aggrieved by the Tariff Scheme may appeal to the Board under section 33A along with the fee specified in the Second Schedule.(2)The Board, if satisfied with the grounds of the appeal, shall -(a)serve a copy of the appeal to the copyright society; and(b)give an opportunity to the appellant and also, to the copyright society, to be heard and may take such evidence in respect of the appeal, as it may deem fit.(3)The appellant shall pay to the copyright society any interim tariff fixed by the Board that has fallen due before filing an appeal to the Board.(4)The Board may after hearing the parties fix an interim tariff and direct the appellant to make the payment accordingly pending disposal of the appeal.(5)The Board shall determine the Tariff Scheme of the copyright society under section 33A, after taking into consideration:(a)the prevailing standards of royalties in regard to such commercial exploitation of works; and(b)such other matters as may be considered relevant by the Board.(6)The Board shall dispose of the appeal within a period of three months from the date of its filing.
