17. Correction of entries in the Register of Copyrights .-The Registrar of Copyrights may, on his own motion or on an application of any interested person, amend or alter the Register of Copyrights in the manner specified in section 49 after giving, wherever practicable, to the person affected by such amendment or alteration, an opportunity to show cause against such amendment or alteration and communicate to such person the amendment or alteration made.
