(1)A copy of application under rule 6 along with the documents relied upon shall be served on the owner of the copyright by registered post.(2)The Board shall give an opportunity of being heard to the owner of the copyright and the applicant and also, wherever practicable, to any person claiming any interest in the copyright of the work, and shall take such evidence in respect of the application, as it deems fit.(3)The Board may, if satisfied, direct the Registrar of Copyright to grant licence applied for to the applicant or, if there are more than one, to such of the applicants as, in the opinion of the Board, would best serve the interest of the general public.(4)Every such licence shall be subject to the conditions provided in section 31 including the payment of compensation or royalties and shall specify-(a)the period for which the licence has been granted;(b)the quantum of compensation or the rate at which royalties are to be paid to the owner of the copyright in the work; and(c)such other terms and conditions as the Board may deems fit.(5)The grant of every such licence shall, as soon as possible, be notified in the Official Gazette and on the website of the Copyright Office and the Board and a copy of the licence shall sent to the other parties concerned.
