LexSection 63B — Knowing use of infringing copy of computer programme to be an offence.
The Copyright Act, 1957
1 [63B. Knowing use of infringing copy of computer programme to be an offence. -- Any person who knowingly makes use on a computer of an infringing copy of a computer programme shall be punishable with imprisonment for a term which shall not be less than seven days but which may extend to three years and with fine which shall not be less than fifty thousand rupees but which may extend to two lakh rupees: Provided that where the computer programme has not been used for gain or in the course of trade or business, the Court may, for adequate and special reasons to be mentioned in the judgment, not impose any sentence of imprisonment and may impose a fine which may extend to fifty thousand rupees.]Open in Lexace · Ask the AI about this section