(5)Every such licence shall be subject to the conditions provided in sub-section (7) of section 31A, and shall specify -(a)the period within which such work shall be published, translated or to the public;(b)the price at which the copies of such work are to be sold or charges to be collected for communicating the work to the public;(c)the amount of royalty to be deposited and the account in which it has to be deposited;(d)in case of translation of the work, the language in which the translation shall be produced and published; and(e)in case of communication to the public of the work the medium in which it is to be communicated to the public.
