16. No Copyright except as provided in this Act. No person shall be entitled to copyright or any similar right in any work, whether published or unpublished, otherwise than under and in accordance with the provisions of this Act or of any other law for the time being in force but nothing in this section shall be construed as abrogating any right or jurisdiction to restrain a breach of trust or confidence. CHAP OWNERSHIP OF COPYRIGHT AND THE RIGHTS OF THE OWNER CHAPTER IV OWNERSHIP OF COPYRIGHT AND THE RIGHTS OF THE OWNER