51. When copyright infringed. Copyright in a work shall be deemed to be infringed-
(a) when any person, without a licence granted by the owner of the Copyright or the Registrar of Copyrights under this Act or in contravention of the conditions of a licence
so granted or of any condition imposed by a competent authority under this Act-
(i) does anything, the exclusive right to do which is by this Act conferred upon the owner of the copyright, or
(ii) permits for profit any place to be used for the" Performance of the work in public where such per- formance constitutes an infringement of the copyright in the work unless he was not aware and had no reasonable ground for believing that such performance would be an infringement of copyright, or
(b) when any person-
(i) makes for sale or hire, or sells or lets for hire, or by way of trade displays or offers for sale or hire, or
(ii) distributes either for the purpose of trade or to such an extent as to affect prejudicially the owner of the copyright, or
(iii) by way of trade exhibits in public, or
(iv) imports into India, any infringing copies of the work." Provided that nothing in sub- clause (iv) shall apply to the import of two copies of any work other than a cinematograph film or record, for the private and domestic use of the importer. Explanation.- For the purposes of this section, the reproduction of a literary, dramatic,, musical or artistic work in the form of a cinematograph film shall be deemed to be an" infringing copy".