(cc) a period of six months in the case of an application under sub- section (1A) (not being an application under the proviso thereto), or nine months in the case of an application under the proviso to that sub- section, has elapsed from the date of making the request under clause (b) of this proviso, or where a copy of the request has been sent under clause (c) of this proviso, from the date of sending of such copy, and the translation of the work in the language mentioned in the application has not been publiched by the owner of the copyright in the work or any person authorisedby him within the said period of six months or nine months, as the case may be;