Patterns and Designs Protection Act, 1872 [Repealed]
(Received the assent of the Governor General on the 26th April 1872)
An Act to amend Act XV of 1859.
PREAMBLE
Preamble. Whereas, by Act XV of 1859, provision was made for the grant of certain privileges to the inventors of new manufactures; and whereas it is desirable that provision should he made for the grant of similar privileges to the inventors of new patterns and designs in British India; It is hereby enacted as follows:
Section 1. Short title
This Act may he called The Patterns and Designs Protection Act, 1872.
Extent. Commencement. It extends to the whole of British India and shall come into force on the passing thereof.
Section 2. Addition to Section I of Act XV of 1859
At the end of section one of the said Act XV of 1859, the following shall he read:
New manufacture defined. For the purposes of this Act, New manufacture shall he deemed to include any new and original pattern or design, or the application of such pattern or design to any substance or article of manufacture.
Section 3. Addition to Section IV
At the cud of section IV of the said Act, the following shall he read:
Provided that, in the case of a pattern or design or the application thereof to any substance or article of manufacture, such privilege shall he granted for the term of three years and no more.
Section 4. Addition after Section XXXVII
After section XXXVII of the said Act, the following shall he read:
XXXVIIA. Persons in vested by English law with rights as to patterns and designs, to have same rights in British India. Whenever, by any law for the time being in force in the United Kingdom, any person is entitled in the United Kingdom to an exclusive right in any pattern or design, or in the application of such pattern or design to any substance or article of manufacture, such person shall be entitled in British India to the sole and exclusive right in such pattern or design, or in such application thereof and shall he entitled in British India to the same civil remedies in respect of any infringement thereof in British India, as those to which he would he entitled in the United Kingdom in respect of an infringement thereof in the United Kingdom.
Section 5. Act to be read as part of Act XV of 1859
This Act shall be read with and as part of the said Act XV of 1859.