Central Government Act
Section 21(1) in The Copyright Act, 1957
(1) Right of author to relinquish copyright. The author of a work may relinquish all or any of the rights comprised in the copyright in the work by giving notice in the prescribed form to the Registrar of Copyrights and thereupon such rights shall, subject to the provisions of sub- section (3), cease to exist from the date of the notice.