Section 37 in The Copyright Act, 1957

37.

(1) Broadcast reproduction right. Where any programme is broadcast by the Government or any other broadcasting authority, a special right

1. Omitted by Act 23 of 1983, s. 15 (w. e. f. 9. 8. 1984 )

to be known as" broadcast reproduction right" shall subsist in such programme.

(2) The Government or other broadcasting authority, as the case may be, shall be the owner of the broadcast reproduction right and such right shall subsist until twenty- five years from the beginning of the calendar year next following the year in which the programme is first broadcast.

(3) During the continuance of a broadcast reproduction right in relation to any programme, any person who,-

(a) without the licence of the owner of the right-

(i) rebroadcasts the programme in question or any substantial part thereof; or

(ii) causes the programme in question or any substantial part thereof to be heard in public; or

(b) without the licence of the owner of the right to utilise the broadcast for the purpose of making a record recording the programme in question or any substantial part thereof, makes any such record, shall be deemed to infringe that broadcast reproduction right.