1 [(1) Any police officer, not below the rank of a sub-inspector, may, if he is satisfied that an offence under section 63 in respect of the infringement of copyright in any work has been, is being, or is likely to be, committed, seize without warrant, all copies of the work, and all the plates used for the purposes of making infringing copies of the work, wherever found, and all copies and plates so seized shall, as soon as practicable be produced before a Magistrate.] (2) Any person having an interest in any copies of a work 2 [, or plates] seized under sub-section (1) may, within fifteen days of such seizure, make an application to the Magistrate for such copies 2 [, or plates] being restored to him and the Magistrate, after hearing the applicant and the complainant and making such further inquiry as may be necessary, shall make such order on the application as he may deem fit.Open in Lexace · Ask the AI about this section
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