57. Author’s special rights.—
3[
(1) Independently of the author’s copyright and even after the
assignment either wholly or partially of the said copyright, the author of a work shall have the right—
(a) to claim authorship of the work; and
(b) to restrain or claim damages in respect of any distortion, mutilation, modification or other act
in relation to the said work 4*** if such distortion, mutilation, modification or other act would be
prejudicial to his honour or reputation:
1. Subs. by Act 7 of 2017, s.160, for “Copyright Board” (w.e.f. 26-5-2017).
2. Subs. by Act 27 of 2012, s. 35, for “a name purporting to be that of the author or the publisher, as the case may be, appear”
(w.e.f. 21-6-2012).
3. Subs. by Act 38 of 1994, s. 20, for sub-section
(1) (w.e.f. 10-5-1995).
4. The words “which is done before the expiration of the term of copyright” omitted by Act 27 0f 2012, s. 36 (w.e.f. 21-6-2012).
38
Provided that the author shall not have any right to restrain or claim damages in respect of any
adaptation of a computer programme to which clause (aa) of sub-section
(1) of section 52 applies.
Explanation.—Failure to display a work or to display it to the satisfaction of the author shall not be
deemed to be an infringement of the rights conferred by this section.]
(2) The right conferred upon an author of a work by sub-section
(1), 1***, may be exercised by the
legal representatives of the author.
