(1)A copyright society may accept from an author or other owner of rights or his duty authorised agent, exclusive authorisation to administer the right or set of rights in the specific categories of works for which the copyright society is registered, if such author or other owner or such agent enters into an agreement, in writing, with the copyright society specifying the rights to be administered, the duration for which such rights are authorised to be administered, the quantum of royally agreed to and the frequency at which such royally shall be paid by the copyright society in accordance with is scheme of Tariff and Distribution.Provided that in case of literary or musical works included in a cinematograph film or sound recording the share of royalty other than for communication of the work along with the cinematograph film in a cinema hall shall be on equal basis between the author of the work and the owner of film or sound recording, as the case may be.
