In the US, everything copyrighted by artists and authors who died in 1924 is entered into the public domain as of January 1, 2020.
If you've been anxiously waiting to use "Rhapsody in Blue" or black-and-white Harold Lloyd films, these—and thousands of more works by creators who died in 1924—are now free to use, share, and repurpose in the public domain.
Many jurisdictions for copyright protections cover works for the creators' lifetime, plus 75 years after their death. That means the works of authors, musicians, and artists who died in 1924 were released into the public domain on January 1, 2020. These works would have gone into the public domain in 2000 after the 75-year term was up, but the 1998 Copyright Term Extension Act put a 20-year freeze on releasing copyrights.
The celebration of Public Domain Day as an unofficial holiday is credited to Canadian public domain activist Wallace McLean, who created it with support from lawyer and political activist Lawrence Lessig. "You are free to make use of this heritage in any way you want, by publishing, digitizing, compiling, translating, adapting, dramatizing, or treating the material in any other way," McLean wrote in a 2004 email, archived here. "It's yours to enjoy and share with whomever, whenever, in whatever way you want."
Last year's domain dump was a big one, as it was the first after that 20-year freeze. But this year also includes some gems, which you can access the same way as years past, through the hard work of archivists at Project Gutenberg, Internet Archive, and HathiTrust.
A full list of expired copyrights from 1924 and earlier is available here. It's important to note that only the musical compositions and originals are released; remakes and recordings might still be under copyright.
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