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Delhi HC: Party Organizers Liable to Pay Royalty for Using Copyrighted Songs - (04 Jan 2017)

Delhi High Court has said that any event organiser, if using copyrighted music or songs in a party, would have to inform Copyright Societies which will issue an invoice for payment of royalty along with proof of their rights.

Tags : DELHI HIGH COURT   COPYRIGHT   SONGS   ROYALTY  

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