Section 32 — Licence to produce and publish translations.

Licence to produce and publish translations.—(1) Any person may apply to the 1[Appellate Board] for a licence to produce and publish a translation of a literary or dramatic work in any language 2[after a period of seven years from the first publication of the work]. 1[(1A) Notwithstanding anything contained in sub-section (1), any person may apply to the 1[Appellate Board] for a licence to produce and publish a translation, in printed or analogous forms of reproduction, of a literary or dramatic work, other than an Indian work, in any language in general use in India after a period of three years from the first publication of such work, if such translation is required for the purposes of teaching, scholarship or research: Provided that where such translation is in a language not in general use in any developed country, such application may be made after a period of one year from such publication. (2) Every 3[application under this section] shall be made in such form as may be prescribed and shall state the proposed retail price of a copy of the translation of the work. (3) Every applicant for a licence under this section shall, along with his application, deposit with the Registrar of Copyrights such fee as may be prescribed. (4) Where an application is made to the 1[Appellate Board] under this section, it may, after holding such inquiry as may be prescribed, grant to the applicant a licence, not being an exclusive licence, to produce and publish a translation of the work in the language mentioned in 4[the application—

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