Designs Rules, 2001
Whereas a draft of Design Rules was published as required by sub-section (3) of Section 47 of the Design Act, 2000 (16 of 2000), by the notification of the Government of India, Ministry of Commerce and Industry No. S.O. 1069(E), dated 29th November, 2000 at pages 56 to 115 of the Gazette of India, Extraordinary, Part II, Section 3, sub-section (ii) dated the 29th November, 2000;
And whereas, objections and suggestions were invited till the 4th January, 2001 from all persons likely to be affected thereby;
And whereas, the draft of the Design Rules was made available to the public on the 4th December, 2000 through the said Gazette, dated November 29, 2000;
And whereas, the objections and suggestions received from the public with respect to the said draft rules have been considered by the Central Government;
Now, therefore, in exercise of the powers conferred by Section 47 of the Design Act, 2000 (16 of 2000), the Central Government hereby makes the following rules, namely:
PRELIMINARY
Section 1. Short title and commencement
(1) These rules may be called the Designs Rules, 2001.
(2) They shall come into force on the date of publication in the Official Gazette.
Section 2. Definitions
In these rules, unless there is anything repugnant in the subject or context,
(a) Act means the Designs Act, 2000.
(b) Application in United Kingdom or convention country or group of countries or inter-governmental organisation means an application made by any person in any part of United Kingdom or convention country or group of countries or inter-governmental organisation, of a design for the protection in India under the provisions of Section 44 of the Act.
(c) Office means the Patent Office referred to in Section 74 of the Patent Act, 1970 (39 of 1970).
2[(ca) person other than a natural person , shall include a small entity .]
(d) Reciprocity Application means an application in India under Section 44 of the Act.
(e) Set means a number of articles of the same general character ordinarily sold together or intended to be used together, all bearing the same design, with or without modification not sufficient to alter the character or substantially to affect the identity thereof.
3[(ea) small entity means,
(i) in case of an enterprise engaged in the manufacture or production of goods, an enterprise where the investment in plant and machinery does not exceed the limit specified for a medium enterprise under clause (a) of sub-section (1) of Section 7 of the Micro, Small and Medium Enterprises Development Act, 2006 (27 of 2006); and
(ii) in case of an enterprise engaged in providing or rendering of services, an enterprise where the investment in equipment is not more than the limit specified for medium enterprises under clause (b) of sub-section (1) of Section 7 of the Micro, Small and Medium Enterprises Development Act, 2006.
Explanation 1. For the purpose of this clause, enterprise means an industrial undertaking or a business concern or any other establishment, by whatever name called, engaged in the manufacture of production of goods, in any manner, pertaining to any industry specified in the First Schedule to the Industries (Development and Regulation) Act, 1951 (65 of 1951) or engaged in providing or rendering of any service or services in such an industry.
Explanation 2. In calculating the investment in plant and machinery, the cost of pollution control, research and development, industrial safety devices and such other things as may be specified by notification under the Micro, Small and Medium Enterprises Development Act, 2006 (27 of 2006), shall be excluded.
Explanation 3. The reference rates of foreign currency of the Reserve Bank of India shall prevail.]
Section 3. 4[Manner for leaving and serving documents]
5[(1) Any application, notice or other document authorized or required to be filed, left, made or given at the Office, or to the Controller or to any other person under the Act or these rules, may be sent by hand or by a prepaid letter addressed to the Controller or to that person through post or courier service or by electronic transmission duly authenticated. If sent by a prepaid letter or courier service or by electronic transmission duly authenticated, it shall be deemed to have been filed, left, made or given at the time when the letter containing the same would have been delivered in the ordinary course of post or courier service or electronic transmission duly authenticated, as the case may be. In proving such sending, it shall be sufficient to prove that the letter was properly addressed and transmitted, provided that any application, notice or document sent through fax or by electronic mail shall also be deemed to have been filed, left, made or given if the same is clear and fully legible and its original or the paper copy, as the case may be, is submitted to the office within fifteen days from the date of receipt of the document so faxed or electronically mailed except where the fee is required to be accompanied with the documents.]
(2) Any written communication addressed to a registered proprietor of a design at his address as it appears on the Register of Designs, or at his address for service, or to any application or opponent in any proceedings under the Act or these rules, at the address appearing on the application or notice of opposition, or given for service, as hereinafter provided, shall be deemed to be properly addressed.
(3) Any application for registration of design, application for extension of copyright, petition for cancellation of registration of design and application for rectification of Register or Design along with the prescribed fees authorized or required may be filed, left, made or given to the branch office also by the applicant.
(4) The branch office shall transmit such applications or documents 6[* * *] to the Head Office of the Patent Office for processing and prosecuting the same.
Section 4. Address for service
Every applicant or opponent in any proceeding under the Act or these rules, and every person who shall hereafter become a registered proprietor of a design, shall given an address for service in India and such address may be treated, for all purpose connected with the design as the actual address of such applicant, opponent, registered proprietor. Unless such an address is given, the Controller shall be under no obligation either to proceed with the application or the opposition, or to send any notice that may be required by the Act or rules framed there under:
Provided that such address for service may include e-mail or digital address of the agent/applicant.
Section 5. Fees
(1) The fees to be paid in respect of the registration of designs, and application therefor, and in respect of other matters, with relation to Designs Act and rules framed thereunder, shall be those as specified in the First Schedule of the rules.
(2) 7[(a) The fees payable under these rules may either be paid in cash or through electronic means or may be sent by bank draft or cheque payable to the Controller and drawn on a scheduled bank at the place where the office is situated.
(b) Where a fee is payable in respect of a document, the entire fee shall accompany the document.
(c) Fees once paid in respect of any proceedings shall not ordinarily be refunded irrespective of whether the proceeding has taken place or not.]
(d) Subject to the approval of the competent authority any applicant or an agent may deposit money in advance once in a financial year and request the Controller to realise any fee payable by him from the said deposit and in such case date of the receipt of the request to realise the fee or the date on which the request to realise the fee is deemed to have been received, whichever is earlier, shall be taken as date of payment of fee:
Provided that the requisite amount of money is available at the credit of the person making the request.
8[(e) In case an application processed by a natural person is fully or partly transferred to a person other than a natural person, the difference, if any, in the scale of fees between the fees charged from a natural person and the fees chargeable from the person other than natural person in the same matter shall be paid by the new applicant with the request for transfer.
(f) In case an application processed by a small entity is fully or partly transferred to a person other than a natural person (except a small entity), the difference, if any, in the scale of fees between the fees charged from the small entity and the fees chargeable from the person other than natural person (except a small entity) in the same matter shall be paid by the new applicant with the request made for such transfer.]
Section 6. Forms
(1) The forms set forth in the Second Schedule, with such variations, as the circumstances of each case require, shall be used for the purposes mentioned therein.
9[Provided that in the case of small entity, every document, for which a fee has been specified, shall be accompanied by Form 24.]
(2) When no form is so specified for any purpose, the applicant may adopt any form specified in the Second Schedule with such modification and variation as the controller may permit.
Section 7. Size, etc., of document
(1) All documents and copies of documents except drawings or representation, sent to or filed, left at the Office or otherwise furnished to the Controller shall be written, typewritten, lithographed, or printed in the English/Hindi language (unless otherwise directed), in large and legible character with deep permanent ink upon one side only of strong white paper of 10[A4 size (210 mm 296.9mm) with a margin of] four centimetres on the left had part thereof. Signatures thereto shall be written in a large and legible hand and any signature which is not legible or which is written in a script other than English shall be accompanied by a transcription of the name in English in block letters.
(2) Additional copies of documents shall be filed at the Office, if at any time required by the Controller.
(3) Names and addresses of applicants and other persons shall be given in full together with their nationality and such particulars, if any, as are necessary for identification.
Section 8. Signature and verification of documents specified in Sections 5, 12, 19 and 37
The documents specified in Sections 5, 12, 19 and 37 of the Act shall be dated and signed at the foot, and shall contain a statement that the facts and matters stated therein are true to the best of the knowledge, information and belief of the person signing them.
Section 9. Agency
For all matters falling under the provisions of Sections 43 of the Act, applicant may, unless otherwise directed by the Controller, authorize under his personal signature, any person specified in Section 43 to act as his agent and to receive all notices, requisitions and communications. The authority may be given in Form-21.
Section 10. Classification of Goods
(1) For the purposes of the registration of designs and of these rules, article shall be classified as specified in the Third Schedule hereto.
(2) If any doubt arises as to the class to which any particular description of article belongs, it shall be determined by the Controller in consultation with the applicant wherever required.
Section 11. Application
(1) An application under Section 5 of the Act for the registration of a design shall be accompanied by four copies of the representation of the design and the application and each of copy of the representation of the design shall be dated and signed by the applicant or his agent.
(2) The application shall state the class in which the design is to be registered, and the article or articles to which the design is to be applied.
(3) If it is desired to register the same design in more than one class of article, a separate application shall be made in each class of article and the application shall contain the number or numbers of the registration or registration already effected.
(4) If so required by the Controller, the applicant shall state purpose for which the article is used.
Section 12. Statement of novelty
The applicant may, and shall, if required by the Controller in any case so to do, endorse on the application and each of the representation a brief statement of the novelty he claims for his design.
Section 13. Additional copies of representation or specimens
If the controller in any case so requires, the applicant shall supply one or more representations or specimens of the design in addition to those supplied with the application.
Section 14. Representation
(1) The four copies of the design required by Rule 11 shall be exactly similar drawings, photographs, tracings or other representations 11[including computer graphics] of the design or shall be specimens of the design.
(2) When a design is to be applied to a set, each representation accompanying the application shall show all the various arrangements in which it is proposed to apply the design to the articles included in the set.
12[(3) Each representation of the design whether to be applied to a single article or to a set, shall be on durable paper of A4 size (210mm 296.9mm)(and not on cardboard) and shall appear on one side only of the paper. The figure or figures shall be placed in an upright position on the sheet in size in which the details are clearly visible. When more figures than one are shown, these shall, where possible, be on one or more sheets, and each shall be designated (e.g., perspective view; front perspective view; front view, side view) etc.]
(4) When a design is to be applied to a set, any doubt whether the given articles do or do not constitute a set shall be determined by the Controller.
(5) If the specimens are not, in the opinion of the Controller, suitable for record in the office they shall be replaced by representations.
(6) Where words, letters or numerals are not of the essence of the design, they shall be removed from the representations or specimens; where they are of the essence of the design, the Controller may require the insertion of a disclaimer of any right to their exclusive use.
(7) Each representation of a design, which consists of a repeating surface pattern, shall show the complete pattern and a sufficient portion of the repeat in length and width, and shall not be of less size than 13[* * *] 13.00 centimeters by 10.00 centimeters.
(8) If the name or representations of living persons appear on a design the Controller shall, if he so requires, be furnished with consents from such persons before proceeding to register the design. In the case of deceased person, the Controller may call for consent from the legal representative before proceeding with registration of the design on which the names or representations appear.
14[(9) Photographs shall be pasted on the representation sheets firmly only with the help of strong adhesive, not by any other means including stapler pin and cellotape.
(10) Where photographs are used in the representation sheets, one of the four copies of the representation sheets shall not be covered with cellophane/tracing papers, or any other papers.]
Section 15. Reciprocity application for the registration of a design
(1) Every reciprocity application for the registration of a design shall contain a statement that an application in United Kingdom or convention country or group of countries or inter-governmental organisation has been made for the protection of the design to which such reciprocity application relates and shall specify convention country or group of countries or inter-governmental organisation in which any such application has been made and the official date or dates thereof respectively. The application shall be made within six months from the date of the first application in United Kingdom or convention country or group of countries or inter-governmental organisation by the person by whom such application in United Kingdom or convention country or group of countries or inter-governmental organisation was made, or by the legal representative or assignee of the person either alone or jointly with any other person.
(2) In addition to the four copies of the representations of the design filed or left with every reciprocity application for the registration of a design, a copy of the design filed or deposited by the applicant or his predecessor in title as the case may be, in respect of the first application in United Kingdom or convention country or group of countries or inter-governmental organization, duly certified by the Official Chief or Head of the organization in which it was filed, or deposited or otherwise verified to the satisfaction of the Controller, shall be filed or left at the office at the same time as the reciprocity application or within such further time not exceeding three months as the Controller may allow 15[on an application made in Form 18 with the fee specified in the First Schedule].
(3) Save as aforesaid and as provided by Rule 30 all proceedings in connection with a reciprocity application shall be taken within the time and in the manner required by the Act or prescribed by these rules for ordinary application.
Section 16. Manner in which a claim under sub-section (1) of Section 8(1) shall be made
(1) A claim under sub-section (1) 16[and (5)] of Section 8 shall be made in Form-2.
(2) The original assignment or agreement or other document affecting right, title or interest in the application or an official or notarially certified thereof shall also be furnished for the Controller's inspection and the Controller may call for such other proof of title or written consent as he may require.
Section 17. Acceptance
Upon receipt of an application for registration, the controller may accept it, if he considers that there is no lawful objection in the report of examiner to the design being registered. 17[After acceptance the Controller will issue the certificate of registration as specified in the Fifth Schedule of the rules.]
Section 18. Objections
(1) If on consideration of the report of the examiner on the application referred under sub-section (1) of Section 5, any objection appear to the Controller is adverse to the applicant or requires any amendment of the application, a statement of such objections shall be sent to the applicant or his agent in writing, and unless within three months form the date of official communication of objection the applicant or his agent removes the objection or applies for hearing, the applicant shall be deemed to have withdrawn his application:
Provided that the period for removal of the objection shall not exceed the time period of six months from the date of filing of the application 18[or may be extended for a further period not exceeding three months on a request made in Form 18 by the applicant or his agent along with the fee specified in the First Schedule before the expiry of the stipulated period of six months].
(2) If the applicant or his agent applies for a bearing under sub-rule (1) within period of three month from the date of communication of the statement of objections or if the Controller considers it desirable to do so, whether or not the applicant has refiled his application, fix a date for hearing having regard to the time remaining for completion of the application as provided under Rule 21.
(4) When a hearing has been fixed under sub-rule (2) the applicant shall be given at least 10 days notice of such fixation or such shorter notice as appear to the Controller to be reasonable in the circumstances of the case and applicant shall as soon as possible notify the Controller whether he shall attend the hearing.
(4) Hearing, as required under sub-rules (1), (2) and (3) may be allowed whenever possible on phone followed by detailed submission on tele-fax/e-mail.
(5) After hearing the applicant or without a hearing if the applicant has not attended or has notified that he does not desire to be heard, the Controller may register or refuse to register the design as he thinks fit.
Section 19. Decision to Controller
The decision of the Controller containing the grounds and materials used by him in arriving the decision at such hearing as aforesaid shall be communicated in writing to the applicant or his agent.
Section 20. Date for appeal
The date on which the decision of the Controller is dispatched shall be deemed to be the date of the Controller's decision for the purpose of appeal.
Section 21. Non-completion within stipulated period
19[An application which owing to any negligence or default of the applicant, has not been completed so as to enable registration to be effected within six months or within extended period as specified in Rule 18 from the date of application, shall be deemed to be abandoned.]
Section 22. Publication of the particulars of registered design under Section 7
On acceptance of the design filed in respect of an application, the Controller shall direct the registration and publication of the particulars of the application and the representation of the article to which the design has been applied, in the Official 20[Journal referred to in Section 145 of the Patents Act, 1970 (39 of 1970)]. When publishing in the 21[Journal referred to in Section 145 of the Patents Act, 1970 (39 of 1970)], the Controller may select one or more views of the representation of the design, which, in his opinion, would depict the design best.
Section 23. Manner of making an application under sub-section (2) of Section 11
An application under sub-section (2) of Section 11 shall be made in Form-3.
Section 24. Restoration of Designs
(1) An application for the restoration of a design under Section 12 shall be made in Form-4.
(2) Upon consideration of the application and the evidence adduced by the proprietor of the design, if any, if the Controller is satisfied that a prime facie case for the restoration of the design has not been made out he shall intimate the proprietor of the design accordingly, and unless within one month from the date of such intimation the proprietor requests to be heard in the matter, the Controller shall refuse the application.
(3) If the registered proprietor requests for hearing within the time allowed and the Controller after giving the register proprietor such a hearing, is prima facie satisfied that the failure to pay the fee for extension of copy right was unintentional, he shall allow the application for restoration.
Section 25. Payment of unpaid extension fee
(1) If the Controller decides in favour of the registered proprietor of the design, the proprietor shall pay the unpaid fees for the extension of copyright and additional fee specified in the First Schedule, within a month from the date of the order of the Controller allowing the proprietor for restoration of the design.
(2) The Controller shall advertise in the Official 22[Journal referred to in Section 145 of the Patents Act, 1970 (39 of 1970)] his decision on the application for restoration.
Section 26. Marking of articles before delivery on sale
Before delivery on sale of any article of which a registered design has been applied, the proprietor of such design shall cause each such article to be marked with the word REGISTERED or with the abbreviation REGD., or with the abbreviation RD, as he may choose, and also (except in the case of articles made of soft or brittle in nature to which have been applied designs registered in different classes of articles) with the number appearing on the certificate of registration:
Provided that the requirements of this rule and clause (b) of sub-section (1) of Section 15 of the Act shall be dispensed with as regards
(i) textile goods in which the design is printed or woven, other than handkerchiefs; and
(ii) articles made of charcoal dust, which are brittle and which are not sold in single pieces.
Section 27. Inspection of designs
Registered designs shall be open to public inspection after the notification of the said design in Official 23[Journal referred to in Section 145 of the Patents Act, 1970 (39 of 1970)] and the application together with representation of the design may be inspected on a request made in Form-5.
Section 28. Search under Section 18
Request for information as specified in Section 18 of the Act may be made by any person in Form 6 with the fee as specified in the Schedule of fees and shall contain the registration number of the design for which information is required.
(2) If the applicant is unable to furnish the registration number of the design, he shall 24[file] with the Controller, in Form 7 together with such information as is in his possession, and the Controller shall thereupon cause search to be made in the class indicated therein as much as be possible on the information supplied, and shall furnish such information as may be obtainable. Where Form 7 is accompanied by a representation or specimen of the design, such representation or specimen shall be furnished in duplicate.
Section 29. Cancellation of registration of designs under Section 19
(1) A petition to the Controller for the cancellation of the registration of a design shall be made in duplicate in Form-8 and shall be accompanied by a statement 25[and evidence] in duplicate setting out the nature of the applicant's interest and the facts upon which he bases his application.
(2) If the petition for the cancellation of the registration of a design is made by person who is not the registered proprietor, a copy of the petition along with the statement 26[and evidence] shall be transmitted by the Controller to the registered proprietor.
27[(3) If the registered proprietor intends to oppose the application he shall within a time to be specified by the Controller, file at the office a counter statement and evidence setting out the grounds on which he intends to oppose the application and shall deliver to the applicant a copy thereof simultaneously.
(4) The applicant may, after delivery to him of the copy of the registered proprietor's counter statement and evidence leave at the office, evidence in reply by way of affidavits in support of his case and shall also deliver to the registered proprietor a copy of thereof simultaneously.]
(5) 28[* * *]
(6) 29[* * *]
(7) No further statement of evidence shall be left by either party except by leave of or on requisition by the Controller.
(8) Where a document is in a language other than English and is referred to in any statement or evidence filed in connection with an petition under Section 19 or opposition thereto, an attested translation thereof in English shall be furnished in duplicate.
30[(9) The time allowed for filling the counter-statement and evidence or for leaving reply evidence shall ordinarily be one month which may be extended only by a special order of the Controller given on a petition with the fee specified in the First Schedule made by party seeking extension of time:
Provided that the extension so granted shall in no case exceed three months in aggregate.]
(10) On completion of the filing of the statement and the evidence referred to 31[sub-rules (1) to (8)] or at such other time as he may decide, the Controller shall appoint a hearing of the petition for cancellation and shall give the parties not less than ten days' notice of such hearing.
(11) If either party desires to be heard, he shall give to the Controller a notice in Form 20 of his intention to attend the hearing.
(12) If, at the hearing, either party intends to refer to any publication, he shall give to the Controller and to the other party not less than five days' notice of such intention, together with the details of the publication to which he intends to refer.
(13) After hearing the party or parties desirous of being heard or without a hearing, if neither party desires to be heard or attends the hearing, the Controller shall decide on the petition and the opposition, if any, and notify his decision to the parties.
Section 30. Registering designs
(1) Where a design is accepted, there shall be entered in the Register of Design, in addition to the particulars required by the Act, the number of the design, the class in which it is registered, the date of filling the application for registration in this country, the reciprocity date, if any, claim for the registration, and such other matters as would effect the validity or proprietorship of the design.
(2) When such Register of Design is maintain wholly or partly on computer under floppies or diskettes, such computer floppies or diskettes shall be maintained under superintendence and control of Controller and in case of any dispute or doubt with regard to information of designs, the information as contained in the backup file or master file shall be final.
(3) Where the accepted design is one in respect of which a reciprocity date has been allowed, the registration, the extension or the expiration of the copyright in the said design shall be reckoned from such reciprocity date.
Section 31. Alteration of address
A proprietor of a registered design may make a request in Form 22 to the Controller for alteration of his name, or address, or addresses for service, in the Register of Design. The Controller may require such proof of alteration so requested as he may think fit before acting on the request and on satisfaction, the Controller shall cause the Register to be altered accordingly.
Section 32. Registration of documents under sub-section (3) of Section 30
An application referred to in sub-section (3) of Section 30 shall be made in Form 10.
Section 33. Application for entry of subsequent proprietorship
An application referred to in sub-section (1) or (2) of Section 30 shall be made to the Controller in Form 11 or 12 or 13 as the case may be.
Section 34. Particulars in applications
An application under Rule 33 shall contain the name, address and nationality of the person claiming to be entitled, together with full particulars of the instrument, if any, under which he claims.
Section 35. Production of documents of title and other proof
Every assignment, and every other document containing, giving effect to or being evidence of the transmission of copyright in a registered design or affecting the proprietorship thereof or creating an interest therein as claimed in application under Rule 33 shall unless the Controller otherwise directs, be presented to him either in original, or notarially certified true copy together with the application and he may call for such other proof of title or written consent as he may require for his satisfaction:
Provided that in the case of a document which is a public document, an official or certified copy thereof may be presented.
Section 36. Form of entry
The entry to be made in the Register on request under Rule 34 shall be in the following form:
| In pursuance of an application received on the |
||
| [ ..] |
||
| Registered as |
Proprietors Licensees Mortgagees etc. |
|
| By virtue of |
Assignment Licence Mortgage deed etc. |
|
| Dated |
and made between of the one part and of the other part. |
|
Section 37. Entry of notification of documents
An application for entry in the Register of Design of notification of any document (not already provided for), purporting to affect the proprietorship of a registered design, shall be accompanied by an attested copy of the document, the accuracy of such copy being certified as the Controller may direct, and the original or notarially certified true copy of the document shall at the same time be produced and left at the Office if required for further verification.
Section 38. Hours of inspection of Register
The Register of Design shall be open to the inspection of the public at all times on which the Office is open to the public, except at times when they are required for actual official use.
Section 39. Rectification of Register
If an application is made for the rectification of the Register of Design under Section 31 of the Act, the Controller shall notify all persons whose names, at the time of the application are entered on the Register as claiming an interest in the design, and shall advertise the application in the Official 32[Journal referred to in Section 145 of the Patents Act, 1970 (39 of 1970)].
Section 40. Opposition to rectification
(1) Notice of opposition to any rectification of the Register of Design may be given within three months of the advertisement of the application for rectification.
(2) The opponent shall, within fourteen days of giving notice of opposition, leave at the office his written statement 33[and the evidence] in duplicate setting out the nature of his interest, the facts upon which he bases his opposition and the relief, which he seeks.
(3) The Controller shall furnish the applicant with a copy each of the notice of opposition and the written statement 34[and evidence].
(4) The procedure specified in 35[sub-rules (3) to (11)] for Rule 29 relating to leaving evidence and hearing shall, so far as may be, apply to the hearing of the application under Section 31 as they apply to the hearing of a petition under Section 19.
Section 41. Certified copies of documents
Certified copies of an entry in the Register of Design or certified copies of, or extracts from disclaimers, affidavits, declarations and other public documents in the Office, or from Register and other records, shall be furnished by the Controller on payment of the prescribed fee.
Section 42. Form etc. of affidavits
(1) The affidavits required by the Act and these rules, or used in any proceedings thereunder, shall be headed in the matter or matters to which they relate, shall be drawn up in the first person, and shall be divided into paragraphs consecutively numbered; and each paragraph shall, as far as possible, be confined to one subject. Every affidavit shall state the description and true place of abode of the person making the same, shall bear the name and address of the person leaving it and shall state on whose behalf it is left.
(2) Affidavits shall be confined to such facts as the deponent is able of his own knowledge to prove, expert on interlocutory applications, on which statements of his belief may be admitted, provided that the grounds thereof are stated.
(3) Affidavits shall be sworn to as follows:
(a) In India, before any court or person having by law authority to receive evidence, or before any officer empowered by such court or person as aforesaid to administer oaths or to take affidavits;
(b) In any country or place outside India, before a diplomatic or consular office, within the meaning of the Diplomatic and Consular Officers (Oaths and Fees) Act, 1948 (41 of 1948) in such country of place or before a notary of the country or place, recognized by the Central Government under Section 14 of the Notaries Act, 1952 (53 of 1952), or before a judge or magistrate of the country of place.
(4) The person before whom an affidavit is sworn shall state the date on which and the place where the same is sworn to and shall affix thereto his seal, if any, or the seal of the court if the affidavit is sworn to before the court or an officer empowered by that court and signed his name and state his designation and address at the end thereof.
(5) Any affidavit purporting to have affixed, impressed or subscribed thereto or thereon the seal or signature of any person authorized under sub-rule (3), in testimony of the affidavit having been sworn to before him, may be admitted by the Controller without proof the genuineness of the seal or signature, or of the official position of that person.
(6) Alterations and interlineations shall, before an affidavit is sworn to or affirmed be authenticated by the initials of the person whom the affidavit is sworn to.
(7) Where the deponent is illiterate, blind or unacquainted with the language in which the affidavits is written, a certificate by the person before whom the affidavit is sworn to, the effect that the affidavit was read, translated or explained in his presence to the deponent, and the deponent seemed perfectly to understand it and has signed the affidavit or affixed his mark in his presence, shall be attached at the end of the affidavit.
(8) Every affidavit filed before the Controller in connection with any proceeding under the Act or these rules shall be duly stamped under the provisions of any law for that time being in force.
Section 43. Scale of Costs
In all proceedings before the Controller, the Controller may, save as otherwise expressly provided by the Act or these rules, award such costs as he considers reasonable, having regard to all circumstances of the case provided that the amount of costs awarded in respect of any matters set forth in the Fourth Schedule to these rules shall not exceed the amount therein specified.
Section 44. Exercise of discretionary power of Controller, miscellaneous power of Controller
The time within which a person entitled under Section 33 of the Act, to an opportunity of being heard shall exercise his option of requiring to be heard shall be one month from the date of a notice which the Controller shall give to such person or his agent before determining the matter with reference to which such person is entitled to be heard. If within that month such person or his agent requires to be heard, the Controller shall appoint a date for the hearing and shall give ten days notice thereof:
Provided that if the giving of ten day's notice would cause an application for the registration of design to be deemed to have been abandoned before the hearing, the Controller may curtail the period of notice.
Section 45. Controller may require statement
Whether an applicant or agent desires to be heard or not, the Controller may at any time require him to submit a statement in writing within a time to be notified by the Controller, or to attend before him and make explanations with respect to such matters as the Controller may require.
Section 46. General Power of amendment
Any document for the amending of which not special provision is made by the Act may be amended, and any irregularity in procedure which, in the opinion of the Controller, may be obviated without detriment to the interest of any person, may be corrected if the Controller thinks fit, and upon such terms as he may direct.
Section 47. General Power to enlarge time
36[The time prescribed by these rules for doing any act or taking any proceeding where no special provision is made thereunder may be enlarged by the Controller, for a period not exceeding three months, if he thinks fit, and upon such terms as he may direct.
47-A. Digital Signature. The signature, as required, wherein applicable, under the rules may include digital signature.]
Section 48. Repeal
The Designs Rules, 1933 are hereby repealed:
Provided that any application or other matter pending under those rules on the date of the coming into force of these rules shall be disposed of under those rules.
Schedule 1
(See Rule 5)
| No. of Entry |
On what payable |
No. of Form |
Fees (in Rupees) |
||
| For Natural Person |
For other than Natural Person(s) either alone or jointly with natural person |
||||
| For Small Entity |
For others except small entity |
||||
| 1 |
On application for registration of design under Sections 5 and 44. |
1 |
1000 |
2000 |
4000 |
| 2 |
On claim under section 8(1) and (5) to proceed as an applicant or joint applicant. |
2 |
500 |
1000 |
2000 |
| 3 |
On application for extension of copyright under Section 11(2). |
3 |
2000 |
4000 |
8000 |
| 4 |
On application for restoration of lapsed design under Section 12(2). |
4 |
1000 |
2000 |
4000 |
| 5 |
Additional fee for restoration. |
|
1000 |
2000 |
4000 |
| 6 |
Inspection of registered design under Section 17(1). |
5 |
500 |
1000 |
2000 |
| 7 |
On request for information of design when registration no. given under Section 18. |
6 |
500 |
1000 |
2000 |
| 8 |
On request for information of design when registration no. not given. |
7 |
1000 |
2000 |
4000 |
| 9 |
On petition for cancellation of design under Section 19 |
8 |
1500 |
3000 |
6000 |
| 10 |
Notice of intended exhibition or publication of an unregistered design under Section 21. |
9 |
500 |
1000 |
2000 |
| 11 |
Application for registration of a document in register of design under Section 30(3), |
10 |
|||
| In respect of one design |
500 |
1000 |
2000 |
||
| For each additional design |
200 |
400 |
800 |
||
| 12 |
On application for entry of name of proprietor or part proprietor in Register of Design under Section 30, |
11 |
|||
| In respect of one design |
500 |
1000 |
2000 |
||
| For each additional design |
200 |
400 |
800 |
||
| 13 |
On application for entry of mortgage or license |
12 |
|||
| In respect of one design |
500 |
1000 |
2000 |
||
| For each additional design |
200 |
400 |
800 |
||
| 14 |
Application for entry of notification of a document in the Register of Design under Section 30 and Rule 37, |
13 |
|||
| In respect of one design |
500 |
1000 |
2000 |
||
| For each additional design |
200 |
400 |
800 |
||
| 15 |
On request for correction of clerical error under Section 29. |
14 |
500 |
1000 |
2000 |
| 16 |
On request for certification under Section 26 and Rule 41. |
15 |
500 |
1000 |
2000 |
| 17 |
On application for certified copy of registered design under Section 17(2). |
16 |
500 |
1000 |
2000 |
| 18 |
On application for rectification of Register of Design under Section 31. |
17 |
500 |
1000 |
2000 |
| 19 |
On application for extension of time for filing priority document under Rule 15 and Rule 18. |
18 |
200 (per month) |
400 (per month) |
800 (per month) |
| 20 |
On notice of opposition under Rule 40. |
19 |
100 |
200 |
400 |
| 21 |
Notice of intention to attend hearing under Rules 29 and 40. |
20 |
500 |
1000 |
2000 |
| 22 |
Form for authorization of agent or other person. |
21 |
|
|
|
| 23 |
On request to alter names or address or address for service in the Register of Design under Rule 31. |
22 |
200 |
400 |
800 |
| 24 |
On request for entries of two address in the Register of Design. |
23 |
200 |
400 |
800 |
| 25 |
On petition under Rule 46 for amendment of any document. |
|
500 |
1000 |
2000 |
| 26 |
On petition under Rules 29, 40, 47 for enlargement of time. |
|
500 |
1000 |
2000 |
| 27 |
Inspection of Register of Design under Rule 38 (in respect of each design). |
|
250 |
500 |
1000 |
| 28 |
On petition not otherwise provided for. |
1000 |
2000 |
4000 |
|
| 29 |
To be submitted for claiming the status of a small entity. |
24 |
No fee |
No fee |
No fee] |
Schedule 2
(See Rule 6)
| Form No. |
Section or Rule |
Title |
|---|---|---|
| 1 |
Sections 5 and 44 |
Application for registration of design/Application under reciprocal arrangement. |
| 2 |
38[Section 8(1) and (5)] |
Claim to proceed as an applicant or joint applicant. |
| 3 |
Section 11(2) |
Application for Extension of copyright. |
| 4 |
Section 12(2) |
Application for Restoration of lapsed design. |
| 5 |
Section 17(1) |
Inspection of registered design. |
| 6 |
Section 18 |
Request for information when registration number is given. |
| 7. |
Section 18 |
Request for information when registration number is not given. |
| 8 |
Section 19 |
Petition to cancel registration of design. |
| 9 |
Section 21 |
Notice of intended exhibition or publication of unregistered design. |
| 10 |
Section 30(3) |
Application for registration of a document in the Register Design. |
| 11 |
Section 30 |
Application for entry of name of proprietor or part proprietor in the Register. |
| 12 |
Section 30 |
Application for entry of mortgage or licence in the Register. |
| 13. |
Section 30 and Rule 37 |
Application for entry of notification of a document in the Register. |
| 14. |
Section 29 |
Request for correction of clerical error. |
| 15. |
Section 26 and Rule 41 |
Request for certificate. |
| 16. |
Section 17(2) |
Application for certified copy of registered design. |
| 17. |
Section 31 |
Application for rectification of Register. |
| 18. |
39[Rule 15 and Rule 18] |
Application for extension of time for filing priority document. |
| 19. |
Rule 40 |
Notice of opposition. |
| 20. |
Rules 29 and 40 |
Notice of intention to attend hearing. |
| 21 |
Section 43 |
Power of authority to agents. |
| 22. |
Rule 31 |
Request to alter name or address or address or address for service in Register. |
| 23. |
Section 10 |
Request for entries of two addresses in the Register. |
| 40[24. |
Rules 2 and 5 |
To be submitted for claiming the status of a small entity.] |
41[THE DESIGNS ACT, 2000]
42[For fee see First Schedule]
(Section 5 and 44)
| You are requested to register the accompanying in |
|
| 1Insert number of class |
Class No. 1 in |
| 2Insert (in full) the name address and nationality |
the name of 2
who claim(s) to be the proprietor(s) thereof. |
| 3State whether drawings, photographs, tracings or specimens. |
Four exactly similar3 of the design accompany the request. |
| 4Insert name of article or articles to which the design is to be applied or state trade description of each of the articles contained in the set. |
The design is to be applied to4
|
| 5Strike out these words if previous registration has been effected. |
5The design has been previously registered in Class(es) .. under No. |
| Details of first application in UK or convention country or group of countries or inter-governmental organisation. 43[(i) Name of the country/inter governmental organization, (ii) Date of filing, (iii) Application number, (iv) Name of the applicant] |
|
| 6Unless an address for service in India in given, the request may not be considered. |
Address for service6 in India is
|
| Declaration: The applicant claims to be the proprietors of the design and that to the best of his knowledge and belief the design is new or original. Dated this Day of 20 |
|
| 7To be signed by the applicant or by authorised agent. |
(Signed) 7 |
| To The Controller of Designs, The Patent Office 44[* * *]. |
*Strike out the words if no previous registration or priority claim has been effected.
45[THE DESIGNS ACT, 2000]
46[For fee see First Schedule]
| 1State name, address and nationality of claimants. |
I (or We)1
hereby request that the applicaton for Design No. of dated |
| 2State the name of the applicant(s) for Design. |
made by2
|
| 3Insert (in full) name, address and nationality of the person(s) it is requested that the application shall proceed. |
may proceed in the name(s) of3 |
| 4Give particulars of such documents giving in date, the parties there of and showing how the claim here made is substantiated. |
I/we claim to be entitled to proceed as applicant(s) for the Design virtue of4
|
| 5State the nature of the document (copy). |
And in the proof whether I/We transmit the accompanying5 My/Our address for service in India is:
|
| 6To be signed by the claimant(s). |
Dated this day of 20 . Signature6 |
| 7State name, address and nationality of the applicant. |
I/We7 consent to the above request. |
| 8To be signed by applicant(s) or authorised agent. |
(Signature)8 |
| To The Controller of Designs, The Patent Office 48[* * *]. |
Note: Strike out which ever is inapplicable.
49[THE DESIGNS ACT, 2000]
50[For fee see First Schedule]
(Section 11)
| 1Insert number of design. |
You are requested by the undersigned who is/are the registered proprietor(s) of the Design No.1 . |
| 2Insert Class. |
registered in Class2 .. to extend the period of copyright for a period of five years. Address for service in India is:
Dated this day of 20 |
| 3To be signed by the applicant or authorised agent. |
(Signed)3 |
| To The Controller of Designs, The Patent Office. |
51[THE DESIGNS ACT, 2000]
52[For fee see First Schedule]
[See Rule 24]
| 1Insert the name (in full), address and nationality of applicant(s). |
I(or/we)1 . Hereby apply for an order of the Controller for the restoration of Design No. of dated granted to |
| 2State the last date when fee was due. |
The circumstances which led to the failure to pay the extension fee of Rs on or before the2 day of ..are as follows:
I/we declare that I/we have not assigned the Design to any other person(s) and that the fact and matters stated herein are true to the best of my/our knowledge, information and belief. My/our address for service in India is:
Dated this day of 20 |
| 3To be signed by the applicant(s) or if the applicant(s) is/are absent from India, by authorised agent. |
(Signature)3 |
| To The Controller of Designs, The Patent Office 53[* * *]. |
Note: Strike out whichever is inapplicable.
54[THE DESIGNS ACT, 2000]
55[For fee see First Schedule]
| 1Insert name and address and nationality |
I(or We)1 |
| 2Insert the number and class of the Design. |
hereby request to inspect the Design No.2 .. in Class as I/we am/are entitled under Section 17(1) of the Design Act, 2000. Address for service in India is: Dated this .day 20 |
| 3To be signed by the applicant or authorised agent. |
(Signed)3 . |
| To The Controller of Designs, The Patent Office56[* * *]. |
57[THE DESIGNS ACT, 2000]
58[For fee see First Schedule]
| When registration number is supplied. |
|
| 1Insert number of design. |
I hereby request that I may be given such information as I may be entitled to under Section 18 of the Design Act, 2000, with respect to the design registered under. No.1 . Address for service in India is:
Dated this day of 20 |
| 2To be signed by the applicant or authorised agent. |
(Signed)2 .. |
| To The Controller of Designs, The Patent Office 59[* * *]. |
60[THE DESIGNS ACT, 2000]
61[For fee see First Schedule]
| When registration number is not supplied. |
|
| 1Insert number of class. |
I hereby request that a search may be made in Class1 in respect of the design (annexed hereto in duplicate) and that I may be given such information as I may be entitled to under Section 18 of the Designs Act, 2000. Address for service in India is:
Dated this day of 20 |
| 2To be signed by the applicant or authorised agent. |
(Signed)2 Address |
| To The Controller of Designs, The Patent Office 62[* * *]. |
63[THE DESIGNS ACT, 2000]
64[For fee see First Schedule]
| 1Insert (in full) name, address and nationality. |
Design No. in Class I (or we)1
hereby apply that the registration of Design No. in Class may be cancelled on the grounds: |
| *Strike out when not applicable |
(1)* that the design has been previously registered in India (2)* that it was published in any country prior to the date of registration. (3)* (4)* (5)* Address for service in India:
Dated this day of 20 |
| 2To be signed by the applicant or authorised agent. |
(Signed)2 |
| To The Controller of Designs, The Patent Office 65[* * *]. |
66[THE DESIGNS ACT, 2000]
67[For fee see First Schedule]
(Section 21)
| 1Insert (in full) name and address |
I(or we)1 hereby give notice of my (or our) intention (a) to exhibit a of at the |
| 2State opened or is to open |
Exhibition, which2 on the Day of under the provisions of the Designs Act, 2000. |
| 3Insert name and address. |
(b) to publish my (or our) Design for by reading a paper before3 on the and/or permitting. |
| 4Insert within the brackets the official name of the transaction. |
Publication of the paper in the society's transactions4 ( ). |
| 5Enclose brief description of design by, or the design with sketch, drawing or specimen. |
I(or we) herewith enclose a brief description of my (or our)5 |
| Dated this Day of 20 |
|
| 6To be signed by the applicant or by authorised agent. |
(Signed)6 |
| To The Controller of Designs, The Patent Office 68[* * *]. |
69[THE DESIGNS ACT, 2000]
70[For fee see First Schedule]
[Section 30(3)]
| 1Insert the name(in full) address and nationality. |
I (or we)1
|
| 2State the nature of the document, the parties to the same and date of its execution. |
Hereby apply for the registration of a document the details of which are given below in respect of Design No.(s) of .. Dated . granted to and of which the proprietors of Design is in the Register of Designs: 2
My/our address for service in India is:
Dated this . day of 20 |
| 3To be signed by the applicant(s) or authorised agent. |
(Signed)3 |
| To The Controller of Designs, The Patent Office 71[* * *]. |
Note: If the application is in respect of more than one design, the numbers there of as well as other particulars required may be given in a separate schedule which should be attached to this form.
72[* * *]
73[THE DESIGNS ACT, 2000]
74[For fee see First Schedule]
(Section 30)
| 1Insert (in full) name, address and nationality |
I(or we) 1
hereby apply that you will enter my (or our) name (or names) in the Register of designs as proprietor (or part proprietor) of |
| 2Give name and address of person(s) to whom patent was granted. |
. granted to 2
of the registered Design(s) No.(s)* . Class .. |
| 3Specify the particulars of such document giving its date, and the parties to the same, and showing how the claim here made is substantiated. |
I(or we) claim to be entitled by virtue of3 .. .. |
| 4Insert the nature of the document. |
And in proof whereof I (or we) transmit the accompanying4 . . with an attested copy thereof. My (or Our) address for service in India is:
Dated this . day of . 20 |
| 5To be signed by the applicant or authorised agent. |
(Signed)5 |
| To The Controller of Designs, The Patent Office 75[* * *]. |
Note:* If the application is in respect of more than one design, the numbers thereof as well as the other particulars require may be given in a separate schedule which should be attached to this Form.
76[* * *]
77[THE DESIGNS ACT, 2000]
78[For fee see First Schedule]
(Section 30)
| 1Insert (in full) name, address and nationality. |
I (or we)1
hereby apply that you will enter in the Register of Designs a notice of the following interest. |
| 2Insert the nature of the claim, whether by way of mortgage or licence. |
I (or we) claim to be entitled2
to an interest. |
| 3Specify the particulars of such document giving its date, and the parties to the same, and showing how the claim here made is substantiated. |
In the Registered Designs(s) No.(s)* Class .. by virtue of3 ..
|
| 4Insert the nature of the document. |
And in proof whereof I (or we) transmit the accompanying4 with an attested copy thereof. My (or Our) address for service in India is:
Dated this ..day of .. .20 |
| 5To be signed by the applicant or authorised agent. |
(Signed)5 .. |
| To The Controller of Designs, The Patent Office 79[* * *]. |
Note:* If the application is in respect of more than one design, the numbers thereof as well as the other particulars required may be given in a separate schedule which should be attached to this Form.
80[* * *]
81[THE DESIGNS ACT, 2000]
82[For fee see First Schedule]
(Sections 30 and Rule 37)
| 1Insert a description of the nature of the document giving its date and the names, address and nationality of the parties thereto. |
I(or we) transmit herewith an attested copy of1 under the Design(s) No.(s) of .. as well as the original document for verification, and I (or we) apply that a notification thereof may be entered in the Register. |
| 2Insert full address of party benefiting under the document. |
2
Dated this ..day of ..20 |
| 3To be signed by the applicant or authorised agent. |
(Signed)3 |
| To The Controller of Designs, The Patent Office 83[* * *]. |
84[* * *]
85[THE DESIGNS ACT, 2000]
86[For fee see First Schedule]
(Section 29)
| 1Insert (in full) name, address and nationality. |
I (or we)1
hereby request that the following clerical error(s)
|
| 2Specify the document in which the error occurs. |
In the2 No. . of , may be corrected in the manner shown in red ink in the official copy of the original2
hereunto annexed. My (or our) address for service in India is:
Dated this .. day of .. 20 |
| 3To be signed by the applicant or authorised agent. |
(Signed)3 |
| To The Controller of Designs, The Patent Office 87[* * *]. |
88[THE DESIGNS ACT, 2000]
89[For fee see First Schedule]
| 1Insert number and class of design. |
In the matter of Design No.1 Class |
| 2Insert name, address and nationality. |
I (or we)2 hereby request you to furnish me (or us) . |
| 3Set out the particulars which the Controller is requested to certify. |
with your certificate to the effect that3
and to send the certificate to
The purpose for which the certificate is required is as follows:
Dated this day of 20 |
| 4To be signed by the applicant or authorised agent. |
(Signed)4 |
| To The Controller of Designs, The Patent Office 90[* * *]. |
91[THE DESIGNS ACT, 2000]
92[For fee see First Schedule]
(Section 17(2))
| 1Insert name, address and nationality. |
I/we1
hereby request you to furnish me (or us) a certified copy of the following design. |
| 2Insert number and class of design. |
Design No.2 Class |
| 3Insert the name of proprietor of the Design. |
In the name of3
|
| My/Our address for service in India is:
Dated this day of 20 |
|
| 4To be signed by the applicant(s) or authorised agent. |
(Signed)4 |
| To The Controller of Designs, The Patent Office 93[* * *]. |
THE DESIGNS ACT, 2000
94[For fee see First Schedule]
| 1Insert name, address and nationality. |
I(or we)1
|
| 2Insert number and date of |
hereby request that the Register of Design may be rectified in the following manner in respect of Design No.2 dated the |
| My (or our) reasons for making this application are as follows:
|
|
| I(or we) declare that the facts and matters stated herein are true to the best of my (or our) knowledge, information and belief. My (or our) address for service in India is:
Dated this .. day of 20 . |
|
| 3To be signed by the applicant or authorised agent. |
(Signed)3 |
| To The Controller of Designs, The Patent Office 95[* * *]. |
96[THE DESIGNS ACT, 2000]
97[For fee see First Schedule]
Application for Extension of Time
98[(See Rule 15 and Rule 18)]
| 1Insert (in full) name address and nationality. |
I(or We)1 hereby apply for months' extension of time: |
| 2Quote number and year of application of design. |
Under Rule 15 for leaving a certified copy of the design filed with the British or convention or group of countries or Inter governmental organisation application in respect of design.2 99[(i) Application No .. or (ii) To extend the time period as specified under Rule 18 in respect of the application No .] The reason for making this application are as follows:
My (or Our) address for service in India is:
Dated this day of 20 |
| 3To be singed by the applicant or authorised agent. |
(Signed)3 |
| To The Controller of Designs, The Patent Office 100[* * *]. |
101[* * *]
102[THE DESIGNS ACT, 2000]
103[For fee see First Schedule]
(See Rule 40)
(To be supplied, in duplicate).
| 1Insert (in full) and name address of applicants. |
I (or we)1 hereby give notice of my (or our) intention to oppose: |
| 2Insert number and date. |
(g) Under Rule 41, the rectification of the Design in respect of the Design No .. |
| 3Insert name of applicant, grantee or proprietor. |
filed by3 granted to registered in the name(s) of
|
| 4Insert grounds and short statement of the facts of the case. |
The grounds of opposition are as follows: 4
My/Our address for service in India is:
Dated this day of 20 |
| 5To be signed by the applicant(s) or authorised agent. |
(Signed)5 |
| To The Controller of Designs, The Patent Office 104[* * *]. |
THE DESIGNS ACT, 2000
105[For fee see First Schedule]
(See Rules 29 and 40)
| 1Insert (in full) name and address. |
I (or We)1 .
|
| 2Insert particulars. |
hereby give notice that the hearing in reference to2
will by attended by myself (or ourselves), or by some person on my (or our) behalf. Dated this day of .20 |
| 3To be signed by the applicant or authorised agent. |
(Signed)3 .. |
| To The Controller of Designs, The Patent Office 106[* * *]. |
107[THE DESIGNS ACT, 2000]
(Section 43)
To be stamped under the Indian Stamp Act
| 1State Particulars. |
In connection with1 .. . .. |
| 2Insert name and address of Agent. |
I (or we) hereby authorised2 .. ..of to act as my (or our) Agent and to receive all notices, requisitions and communications until further notice. |
| 3Strike out not required. 4Insert name of Agent whose authority is canceled. |
3And I (or we) revoke the previous authority given by me (or us) to4
in this matter. Dated this day of 20 |
| 5To be signed by the applicant with official seal and designation of the signatory. |
(Signed)5 |
| To The Controller of Designs, The Patent Office |
108[THE DESIGNS ACT, 2000]
109[For fee see First Schedule]
(Rule 31)
| In the matter of Design No Class .. |
|
| 1Insert (in full) name and address. 2Insert name or full address. |
I (or we)1 . . . hereby request that .name, address (or .address for service) now upon the Register of Designs may be allotted to2
Address for service in India is:
Dated this day of 20 |
| 3To be signed by the applicant or authorised agent. |
(Signed)3 |
| To The Controller of Designs, The Patent Office 110[* * *]. |
111[THE DESIGNS ACT, 2000]
112[For fee see First Schedule]
(Section 10)
| 1Insert (in full) name and address. |
In the matter of Design No Class I (or we)1 .
hereby request that the two following addresses for service by may be entered in the Registered of Designs. |
| 2Insert full address |
(a)2
(b)2
Dated this day of ..20 |
| 3To be signed by the applicant or authorised agent. |
(Signed)3 |
| To The Controller of Designs, The Patent Office 113[* * *]. |
114[Form 24
(Designs Act, 2000)
(See Rules 2 and 5)
| TO BE SUBMITTED FOR CLAIMING THE STATUS OF A SMALL ENTITY |
||
| 1. |
Insert (in full) Name, |
|
| I/We |
||
| Address and nationality |
||
|
|
||
|
|
||
| Hereby declare in respect of the Design Application No. /registered Design No that I/we am/are a small entity in accordance with Rule 2 (ea) of the Designs Rules, 2001 and submit the following document(s) as proof: |
||
| 2. |
State the particulars of the documents |
(i) Evidence of registration under the Micro, Small and Medium Enterprise Act, 2006 (27 of 2006)(in case of Indian entities). |
| (ii) An affidavit deposed by the applicant or authorised signatory (on the basis of deponent's own knowledge) in accordance with Rule 42 of the Designs Rules, 2001 clearly stating that the deponent is a small entity as defined under Rule 115[2(ea)] of the Designs Rules, 2001 (in case of foreign entities). |
||
| I/We hereby declare that the information provided herein is correct to the best of my/our knowledge, information and belief and that I/we shall cease to avail any benefit as a small entity in the event of any change in my/our status as a small entity as defined in Rule 116[2(ea)] of the Designs Rules, 2001. |
||
| Dated this day of .20 |
||
| 3. |
To be signed by the applicant(s)/registered proprietor(s)/authorised registered patent agent |
|
| Signature |
||
| 4. |
Name of the natural person who has signed |
Name |
| 5. |
Designation and official seal, if any, of the person who has signed |
Designation |
| To |
||
| The Controller of Designs, |
||
| The Patent Office . |
||
| Note: |
||
| 1. |
Availing of benefit of reduction in fee on the basis of incorrect information/misrepresentation of facts with regard to status as a small entity would mean that the entire fee did not accompany the document, as mandated by Rule 5(2)(b). In such a case, in accordance with Section 24(2), the filing of the document shall be of no effect unless the fee has been fully paid. |
|
| 2. |
A registered design entered into the Register of Designs by making any false suggestion or false representation as to the status as small entity may attract the provisions of Section 31 of the Designs Act, 2000.] |
|
Schedule 3
(See Rule 10)
| Foodstuffs |
||
| Notes: |
(a) |
Including foodstuffs for human beings, foodstuffs for animals and dietetic foods. |
| (b) |
Not including packages (Cl. 9). |
|
| 01-01 |
BAKERS' PRODUCTS, BISCUITS, PASTRY, MACARONI AND OTHER CEREAL PRODUCTS, CHOCOLATES, CONFECTIONERY, ICES |
|
| 01-02 |
FRUIT AND VEGETABLES |
|
| 01-03 |
CHEESES, BUTTER AND BUTTER SUBSTITUTES, OTHER DAIRY PRODUCE |
|
| 01-04 |
BUTCHERS' MEAT (INCLUDING, PORK PRODUCTS), FISH |
|
| 01-05 |
[vacant] |
|
| 01-06 |
ANIMAL FOODSTUFFS |
|
| 01-99 |
MISCELLANEOUS |
|
| Articles of clothing and haberdashery |
||
| Note: |
Not including articles of clothing for dolls (Cl. 21-01), special equipment for protection against fire hazards, for accident prevention and for rescue (Cl. 29), and animal clothing (Cl. 30-01). |
|
| 02-01 |
UNDERGARMENTS, LINGERIE, CORSETS, BRASSIERES, NIGHTWEAR |
|
| Notes: |
(a) |
Including orthopaedic corsets and body linen. |
| (b) |
Not including household linen (Cl. 6-13). |
|
| 02-02 |
GARMENTS |
|
| Notes: |
(a) |
Including all sorts of garments, and furs, bathing costumes, sports clothing and orthopaedic garments, subject to the exceptions indicated under (b). |
| (b) |
Not including undergarments (Cl. 2-01), or garments to be placed in Classes 2-03; 2-04; 2-05 or 2-06. |
|
| 02-03 |
HEADWEAR |
|
| Note: |
Including all kinds of headwear for men, women and children. |
|
| 02-04 |
FOOTWEAR, SOCKS AND STOCKINGS |
|
| Note: |
Including special boots for sports such as football, skiing and ice hockey, orthopaedic footwear and socks, as well as tights, gaiters and other legwear. |
|
| 02-05 |
NECKTIES, SCARVES, NECKERCHIEFS AND HANDKERCHIEFS |
|
| Note: |
Including all flat clothing accessories. |
|
| 02-06 |
GLOVES |
|
| Note: |
Including surgical gloves and rubber or plastic protective gloves for household use or for various occupations or sports. |
|
| 02-07 |
HABERDASHERY AND CLOTHING ACCESSORIES |
|
| Notes: |
(a) |
Including buttons, clasps for garments, for headwear and for footwear, laces, pins, hand sewing, knitting and embroidery equipment and clothing accessories such as belts, suspenders, braces. |
| (b) |
Not including yarns or other threads (Cl. 5-01), decorative trimmings (Cl. 5-04), sewing, knitting and embroidery machines (Cl. 15-06) or sewing kits (containers)(Cl. 3-01). |
|
| 02-99 |
MISCELLANEOUS |
|
| Travel goods, cases, parasols and personal belongings, not elsewhere specified |
|
| 03-01 |
TRUNKS, SUITCASES, BRIEFCASES, HANDBAGS, KEYHOLDERS, CASES SPECIALLY DESIGNED FOR THEIR CONTENTS, WALLETS AND SIMILAR ARTICLES |
| Note: |
Not including articles for the transport of goods (Cl. 9) or cigar cases and cigarette cases(Cl. 27-06). |
| 03-02 |
[vacant] |
| 03-03 |
UMBRELLAS, PARASOLS, SUNSHADES AND WALKING STICKS |
| 03-04 |
FANS |
| 03-99 |
MISCELLANEOUS |
| Brushware |
|
| 04-01 |
BRUSHES AND BROOMS FOR CLEANING |
| Note: |
Not including clothes brushes (Cl. 4-02). |
| 04-02 |
TOILET BRUSHES, CLOTHES BRUSHES AND SHOE BRUSHES |
| Note: |
Toilet brushes means brushes for corporal use; for example, for the hair, nails or teeth. |
| 04-03 |
BRUSHES FOR MACHINES |
| Note: |
Brushes for machines means brushes incorporated in machines or in special vehicles. |
| 04-04 |
PAINT BRUSHES, BRUSHES FOR USE IN COOKING |
| 04-99 |
MISCELLANEOUS |
| Textile piecegoods, artificial and natural sheet material |
||
| Notes: |
(a) |
Including all textile or similar articles, sold by the yard and not made up. |
| (b) |
Not including ready-made articles (Cl. 2 or 6). |
|
| 05-01 |
SPUN ARTICLES |
|
| Notes: |
(a) |
Including yarn and thread. |
| (b) |
Not including, for instance, rope, wire rope, string, twine (Cl. 9-06). |
|
| 05-02 |
LACE |
|
| 05-03 |
EMBROIDERY |
|
| 05-04 |
RIBBONS, BRAIDS AND OTHER DECORATIVE TRIMMINGS |
|
| 05-05 |
TEXTILE FABRICS |
|
| Note: |
Including textile fabrics, woven, knitted or otherwise manufactured, tarpaulins, felt and loden. |
|
| 05-06 |
ARTIFICIAL OR NATURAL SHEET MATERIAL |
|
| Notes: |
(a) |
Including sheets whose only characteristic features are their surface ornamentation or their texture; in particular, covering sheets such as wallpaper, linoleum, self-adhesive plastic sheets, wrapping sheets and rolls of paper, subject to the exceptions indicated under (b). |
| (b) |
Not including writing paper, even in rolls (Cl. 19-01), or sheets used as building components, such as wall panels and wainscoting (Cl. 25-01). |
|
| 05-99 |
MISCELLANEOUS |
|
| Furnishing |
||
| Notes: |
(a) |
Composite furniture articles embodying components included in several sub-classes are classified in Class 6-05. |
| (b) |
Sets of furniture, as far as they can be looked upon as one design, are classified in Class 6-05. |
|
| (c) |
Not including textile piecegoods (Cl. 5). |
|
| 06-01 |
SEATS |
|
| Notes: |
(a) |
Including all seats even if they are suitable for laying, such as benches, couches, divans [sofas], ottomans, benches for saunas and sofas. |
| (b) |
Including vehicle seats. |
|
| 06-02 |
BEDS |
|
| Notes: |
(a) |
Including mattress supports. |
| (b) |
Not including seats suitable for laying (Cl. 6-01), such as benches, couches, divans [sofas], ottomans, benches for saunas and sofas. |
|
| 06-03 |
TABLES AND SIMILAR FURNITURE |
|
| 06-04 |
STORAGE FURNITURE |
|
| Note: |
Including cupboards, furniture with drawers or compartments, and shelves. |
|
| 06-05 |
Composite Furniture |
|
| 06-06 |
OTHER FURNITURE AND FURNITURE PARTS |
|
| 06-07 |
MIRRORS AND FRAMES |
|
| Note: |
Not including mirrors included in other classes (see Alphabetical List). |
|
| 06-08 |
CLOTHES HANGERS |
|
| 06-09 |
MATTRESSES AND CUSHIONS |
|
| 06-10 |
CURTAINS AND INDOOR BLINDS |
|
| 06-11 |
CARPETS, MATS AND RUGS |
|
| 06-12 |
TAPESTRIES |
|
| 06-13 |
BLANKETS AND OTHER COVERING MATERIALS, HOUSEHOLD LINEN AND NAPERY |
|
| Note: |
Including furniture covers, bedspreads and table covers. |
|
| 06-99 |
MISCELLANEOUS |
|
| Household goods, not elsewhere specified |
||
| Notes: |
(a) |
Including household appliances and utensils operated by hand, even if motor driven. |
| (b) |
Not including machines and appliances for preparing food and drink (Cl. 31). |
|
| 07-01 |
CHINA, GLASSWARE, DISHES AND OTHER ARTICLES OF A SIMILAR NATURE |
|
| Notes: |
(a) |
Including dishes and crockery in all materials, in particular, paper and cardboard dishes. |
| (b) |
Not including cooking utensils and containers, such as glass and earthenware pots (Cl. 7-02), or flower vases, flower pots and china and glassware of a purely ornamental nature (Cl. 11-02). |
|
| 07-02 |
COOKING APPLIANCES, UTENSILS AND CONTAINERS |
|
| 07-03 |
TABLE KNIVES, FORKS AND SPOONS |
|
| 07-04 |
APPLIANCES AND UTENSILS, HAND-MANIPULATED, FOR PREPARING FOOD OR DRINK |
|
| Note: |
Not including appliances and utensils classified in Class 7-02 and in Class 31. |
|
| 07-05 |
FLAT IRONS AND WASHING, CLEANING AND DRYING EQUIPMENT |
|
| Note: |
Not including electric household appliances for washing, cleaning or drying (Cl. 15-05). |
|
| 07-06 |
OTHER TABLE UTENSILS |
|
| 07-07 |
OTHER HOUSEHOLD RECEPTACLES |
|
| 07-08 |
FIREPLACE IMPLEMENTS |
|
| 07-99 |
MISCELLANEOUS |
|
| Tools and hardware |
||
| Notes: |
(a) |
Including hand-operated tools, even if mechanical power takes the place of muscular force; for example, electric saws and drills. |
| (b) |
Not including machines or machine tools (Cl. 15 or 31). |
|
| 08-01 |
TOOLS AND IMPLEMENTS FOR DRILLING, MILLING OR DIGGING |
|
| 08-02 |
HAMMERS AND OTHER SIMILAR TOOLS AND IMPLEMENTS |
|
| 08-03 |
CUTTING TOOLS AND IMPLEMENTS |
|
| Notes: |
(a) |
Including tools and instruments for saving. |
| (b) |
Not including table knives (Cl. 7-03), cutting tools and implements for kitchen use (Cl. 31), or knives used in surgery (Cl. 24-02). |
|
| 08-04 |
SCREWDRIVERS AND OTHER SIMILAR TOOLS AND IMPLEMENTS |
|
| 08-05 |
OTHER TOOLS AND IMPLEMENTS |
|
| Note: |
Including tools which are not classified, or not to be placed, in other sub-classes or classes. |
|
| 08-06 |
HANDLES, KNOBS AND HINGES |
|
| 08-07 |
LOCKING OR CLOSING DEVICES |
|
| 08-08 |
FASTENING, SUPPORTING OR MOUNTING DEVICES NOT INCLUDED IN OTHER CLASSES |
|
| Notes: |
(a) |
Including nails, screws, nuts and bolts. |
| (b) |
Not including fastening devices for clothing (Cl. 2-07), for adornment (Cl. 11-01), or for office use (Cl. 19-02). |
|
| 08-09 |
METAL FITTINGS AND MOUNTINGS FOR DOORS, WINDOWS AND FURNITURE, AND SIMILAR ARTICLES |
|
| 08-10 |
BICYCLE AND MOTORCYCLE RACKS |
|
| 08-99 |
MISCELLANEOUS |
|
| Note: |
Including non-electric cables, regardless of the material of which they are made. |
|
| Packages and containers for the transport or handling of goods |
||
| 09-01 |
BOTTLES, FLASKS, POTS, CARBOYS, DEMIJOHNS, AND CONTAINERS WITH DYNAMIC DISPENSING MEANS |
|
| Notes: |
(a) |
Pots means those serving as containers. |
| (b) |
Not including pots regarded as crockery (Cl. 7-01), or flower pots (Cl. 11-02). |
|
| 09-02 |
STORAGE CANS, DRUMS AND CASKS |
|
| 09-03 |
BOXES, CASES, CONTAINERS, (PRESERVE) TINS OR CANS |
|
| Note: |
Including freight containers. |
|
| 09-04 |
HAMPERS, CRATES AND BASKETS |
|
| 09-05 |
BAGS, SACHETS, TUBES AND CAPSULES |
|
| Notes: |
(a) |
Including plastic bags or sachets, with or without handle or means of closing. |
| (b) |
Capsules means those used for packaging. |
|
| 09-06 |
ROPES AND HOOPING MATERIALS |
|
| 09-07 |
CLOSING MEANS AND ATTACHMENTS |
|
| Notes: |
(a) |
Including only closing means for packages. |
| (b) |
Attachments means, for example, dispensing and dosing devices incorporated in containers and detachable atomizers. |
|
| 09-08 |
PALLETS AND PLATFORMS FOR FORKLIFTS |
|
| 09-09 |
REFUSE AND TRASH CONTAINERS AND STANDS THEREFOR |
|
| 09-99 |
MISCELLANEOUS |
|
| Clocks and watches and other measuring instruments, checking and signalling instruments |
||
| Note: |
Including electrically-driven instruments. |
|
| 10-01 |
CLOCKS AND ALARM CLOCKS |
|
| 10-02 |
WATCHES AND WRIST WATCHES |
|
| 10-03 |
OTHER TIME-MEASURING INSTRUMENTS |
|
| Note: |
Including time-measuring apparatus such as parking meters, timers for kitchen use and similar instruments. |
|
| 10-04 |
OTHER MEASURING INSTRUMENTS, APPARATUS AND DEVICES |
|
| Notes: |
(a) |
Including instruments, apparatus and devices for measuring temperature, pressure, weight, length, volume and electricity. |
| (b) |
Not including exposure meters (Cl. 16-05). |
|
| 10-05 |
INSTRUMENTS, APPARATUS AND DEVICES FOR CHECKING, SECURITY OR TESTING |
|
| Note: |
Including fire and burglar alarms, and detectors of various types: |
|
| 10-06 |
SIGNALLING APPARATUS AND DEVICES |
|
| Note: |
Not including lighting or signalling devices for vehicles (Cl. 26-06). |
|
| 10-07 |
CASINGS, CASES, DIALS, HANDS AND ALL OTHER PARTS AND ACCESSORIES OF INSTRUMENTS FOR MEASURING, CHECKING AND SIGNALLING |
|
| Note: |
Casings means watch and clock casings and all casings being integral parts of instruments of which they protect the mechanism, with the exception of cases specially designed for their contents (Cl. 3-01) or for packaging (Cl. 9-03). |
|
| 10-99 |
MISCELLANEOUS |
|
| Articles of adornment |
||
| 11-01 |
JEWELLERY |
|
| Notes: |
(a) |
Including fancy and imitation jewellery. |
| (b) |
Not including watches (Cl. 10-02). |
|
| 11-02 |
TRINKETS, TABLE, MANTEL AND WALL ORNAMENTS, FLOWER VASES AND POTS |
|
| Note: |
Including sculptures, mobiles and statues. |
|
| 11-03 |
MEDALS AND BADGES |
|
| 11-04 |
ARTIFICIAL FLOWERS, FRUIT AND PLANTS |
|
| 11-05 |
FLAGS, FESTIVE DECORATIONS |
|
| Notes: |
(a) |
Including garlands, streamers and Christians tree decorations. |
| (b) |
Not including candles (Cl. 26-04). |
|
| 11-99 |
MISCELLANEOUS |
|
| Means of transport or hoisting |
||
| Notes: |
(a) |
Including all vehicles: land, sea, air, space and others. |
| (b) |
Including parts, components and accessories which exist only in connection with a vehicle and cannot be placed in another class; these parts, components and accessories of vehicles are to be placed in the sub-class of the vehicle in question, or in Class 12-16 if they are common to several vehicles included in different sub-classes. |
|
| (c) |
Not including, in principle, parts, components and accessories of vehicle which can be placed in another class; these parts, components and accessories are to be placed in the same class as articles of the same type, in other words, having the same function. Thus, carpets or mats for automobiles are to be placed with carpets (Cl. 6-11); electric motors for vehicles are to be placed in Class 13-01, and non-electric motors for vehicles in Class 15-01 (the same applies to the components of such motors); automobile headlamps are to be placed with lighting apparatus (Cl. 26-06). |
|
| (d) |
Not including scale models of vehicles (Cl. 21-01). |
|
| 12-01 |
VEHICLES DRAWN BY ANIMALS |
|
| 12-02 |
HANDCARTS, WHEELBARROWS |
|
| 12-03 |
LOCOMOTIVES AND ROLLING STOCK FOR RAILWAYS AND ALL OTHER RAIL VEHICLES |
|
| 12-04 |
TELPHER CARRIERS, CHAIR LIFTS AND SKI LIFTS |
|
| 12-05 |
ELEVATORS AND HOISTS FOR LOADING OR CONVEYING |
|
| Note: |
Including passenger lifts, goods lifts, cranes, forklifts trucks and conveyor belts. |
|
| 12-06 |
SHIPS AND BOATS |
|
| 12-07 |
AIRCRAFTS AND SPACE VEHICLES |
|
| 12-08 |
MOTOR CARS, BUSES AND LORRIES |
|
| Note: |
Including ambulances and refrigerator vans (road). |
|
| 12-09 |
TRACTORS |
|
| 12-10 |
ROAD VEHICLE TRAILERS |
|
| Note: |
Including caravans. |
|
| 12-11 |
CYCLES AND MOTORCYCLES |
|
| 12-12 |
PERAMBULATORS, INVALID CHAIRS, STRETCHERS |
|
| Notes: |
(a) |
Perambulators means hand carriages for infants. |
| (b) |
Not including toy perambulators (Cl. 21-01). |
|
| 12-13 |
SPECIAL-PURPOSE VEHICLES |
|
| Notes: |
(a) |
Including only vehicles not specifically intended for transport, such as street-cleaning vehicles, watering lorries, fire engines, snow ploughs and breakdown lorries. |
| (b) |
Not including mixed-purpose agricultural machines (Cl. 15-03), or self-propelled machines for use in construction and civil engineering (Cl. 15-04). |
|
| 12-14 |
OTHER VEHICLES |
|
| Note: |
Including sleighs and air-cushion vehicles. |
|
| 12-15 |
TYRES AND ANTI-SKID CHAINS FOR VEHICLES |
|
| 12-16 |
PARTS, EQUIPMENT AND ACCESSORIES FOR VEHICLES, NOT INCLUDED IN OTHER CLASSES OR SUB-CLASSES |
|
| 12-99 |
MISCELLANEOUS |
|
| Equipment for production, distribution or transformation of electricity. |
||
| Notes: |
(a) |
Including only apparatus which produces, distributes or transforms electric current. |
| (b) |
Including electric motors, however. |
|
| (c) |
Not including electrically-driven apparatus, such as electric watches (Cl. 10-02), or apparatus for the measurement of electric current (Cl. 10-04). |
|
| 13-01 |
GENERATORS AND MOTORS |
|
| Note: |
Including electric motors for vehicles. |
|
| 13-02 |
POWER TRANSFORMERS, RECTIFIERS, BATTERIES AND ACCUMULATORS |
|
| 13-03 |
EQUIPMENT FOR DISTRIBUTION OR CONTROL OF ELECTRIC POWER |
|
| Note: |
Including conductors, switches and switchboards. |
|
| 13-99 |
MISCELLANEOUS |
|
| Recording, communication or information retrieval equipment |
|
| 14-01 |
EQUIPMENT FOR THE RECORDING OR REPRODUCTION OF SOUNDS OR PICTURES |
| Note: |
Not including photographic or cinematographic apparatus (Cl. 16). |
| 14-02 |
DATA PROCESSING EQUIPMENT AS WELL AS PERIPHERAL APPARATUS AND DEVICES |
| 14-03 |
COMMUNICATIONS EQUIPMENT, WIRELESS REMOTE CONTROLS AND RADIO AMPLIFIERS |
| Note: |
Including telegraphic, telephone and television apparatus, as well as wireless apparatus and teleprinters. |
| 14-04 |
SCREEN DISPLAYS AND ICONS |
| 14-99 |
MISCELLANEOUS |
| Machines, not elsewhere specified |
||
| 15-01 |
ENGINES |
|
| Notes: |
(a) |
Including non-electric engines for vehicles. |
| (b) |
Not including electric motors (Cl. 13). |
|
| 15-02 |
PUMPS AND COMPRESSORS |
|
| Note: |
Not including hand or foot pumps (Cl. 8-05), or fire extinguishing pumps (Cl. 29-01). |
|
| 15-03 |
AGRICULTURAL MACHINERY |
|
| Notes: |
(a) |
Including ploughs and combined machinery, i.e., both machines and vehicles, for example, reaping and binding machines. |
| (b) |
Not including hand tools (Cl. 8). |
|
| 15-04 |
CONSTRUCTION MACHINERY |
|
| Notes: |
(a) |
Including machines used in civil engineering and self-propelled machines such as excavators, concrete mixers and dredgers. |
| (b) |
Not including hoists and cranes (Cl. 12-05). |
|
| 15-05 |
WASHING, CLEANING AND DRYING MACHINES |
|
| Notes: |
(a) |
Including appliances and machines for treating linen and clothes, such as ironing machines and wringers |
| (b) |
Including dishwashing machines and industrial drying equipment. |
|
| 15-06 |
TEXTILE, SEWING, KNITTING AND EMBROIDERING MACHINES, INCLUDING THEIR INTEGRAL PARTS |
|
| 15-07 |
REFRIGERATION MACHINERY AND APPARATUS |
|
| Notes: |
(a) |
Including household refrigeration apparatus. |
| (b) |
Not including refrigerator wagons (rail)(Cl. 12-03) or refrigerator vans (road)(Cl. 12-08). |
|
| 15-08 |
[vacant] |
|
| 15-09 |
MACHINE TOOLS, ABRADING AND FOUNDING MACHINERY |
|
| Note: |
Not including earth working machinery and material separators (Cl. 15-99). |
|
| 15-99 |
MISCELLANEOUS |
|
| Photographic, cinematographic and optical apparatus. |
||
| Note: |
Not including lamps for photography or filming (Cl. 26-05). |
|
| 16-01 |
PHOTOGRAPHIC CAMERAS AND FILM CAMERAS |
|
| 16-02 |
PROJECTORS AND VIEWERS |
|
| 16-03 |
PHOTOCOPYING APPARATUS AND ENLARGERS |
|
| Note: |
Including microfilming equipment and apparatus for viewing microfilms, as well as office machines known as photocopying apparatus which use other than photographic processes (in particular, thermal or magnetic processes). |
|
| 16-04 |
DEVELOPING APPARATUS AND EQUIPMENT |
|
| 16-05 |
ACCESSORIES |
|
| Note: |
Including filters for photographic cameras, exposure meters, tripods and photographic flashlight apparatus. |
|
| 16-06 |
OPTICAL ARTICLES |
|
| Notes: |
(a) |
Including spectacles and microscopes. |
| (b) |
Not including measuring instruments embodying optical devices (Cl. 10-04). |
|
| 16-99 |
MISCELLANEOUS |
|
| Musical Instruments |
||
| Note: |
Not including cases for musical instruments (Cl. 3-01), or equipment for the recording or reproduction of sounds (Cl. 14-01). |
|
| 17-01 |
KEYBOARD INSTRUMENTS |
|
| Note: |
Including electronic and other organs, accordions, and mechanical and other pianos. |
|
| 17-02 |
WIND INSTRUMENTS |
|
| Note: |
Not including organs, harmoniums and accordions (Cl. 17-01). |
|
| 17-03 |
STRINGED INSTRUMENTS |
|
| 17-04 |
PERCUSSION INSTRUMENTS |
|
| 17-05 |
MECHANICAL INSTRUMENTS |
|
| Notes: |
(a) |
Including music boxes. |
| (b) |
Not including mechanical keyboard instruments (Cl. 17-01). |
|
| 17-99 |
MISCELLANEOUS |
|
| Printing and office machinery |
||
| 18-01 |
TYPEWRITERS AND CALCULATING MACHINES |
|
| Note: |
Not including computers and other apparatus to be placed in Class 14-02. |
|
| 18-02 |
PRINTING MACHINES |
|
| Notes: |
(a) |
Including typesetting machines, stereotype machines and apparatus, typographic machines and other reproducing machines such as duplicators and offset equipment, as well as addressing machines, franking and cancelling machines. |
| (b) |
Not including photocopying machinery (Cl. 16-03). |
|
| 18-03 |
TYPE AND TYPE FACES |
|
| 18-04 |
BOOKBINDING MACHINES, PRINTERS' STAPLING MACHINES, GUILLOTINES AND TRIMMERS (FOR BOOKBINDING) |
|
| Note: |
Including machines and similar devices for cutting paper, analogous to guillotines and trimmers. |
|
| 18-99 |
MISCELLANEOUS |
|
| Stationery and office equipment, artists' and teaching materials |
||
| 19-01 |
WRITING PAPER, CARDS FOR CORRESPONDENCE AND ANNOUNCEMENTS |
|
| Note: |
Including all paper, in the widest sense of the term, which is used for writing, drawing, painting or printing, such as tracing paper, carbon paper, newsprint, envelopes, greetings cards and illustrated postcards, even if they embody a sound recording. |
|
| 19-02 |
OFFICE EQUIPMENT |
|
| Notes: |
(a) |
Including equipment used at cash desks, such as change sorters. |
| (b) |
Some office equipment is to be placed in other sub-classes or classes; for example, office furniture in Class 6, office machines and equipment in Classes 14-02; 16-03; 18-01; 18-02 or 18-04, and writing materials in Class 19-01 or 19-06 (see Alphabetical List). |
|
| 19-03 |
CALENDARS |
|
| Note: |
Not including diaries (Cl. 19-04). |
|
| 19-04 |
BOOKS AND OTHER OBJECTS OF SIMILAR OUTWARD APPEARANCE |
|
| Note: |
Including covers of books, bindings, albums, diaries and similar objects. |
|
| 19-05 |
[vacant] |
|
| 19-06 |
MATERIALS AND INSTRUMENTS FOR WRITING BY HAND, FOR DRAWING, FOR PAINTING, FOR SCULPTURE, FOR ENGRAVING AND FOR OTHER ARTISTIC TECHNIQUES |
|
| Note: |
Not including paintbrushes (Cl. 4-04), drawing tables and attached equipment (Cl. 6-03), or writing paper (Cl. 19-01). |
|
| 19-07 |
TEACHING MATERIALS |
|
| Notes: |
(a) |
Including maps of all kinds, globes and planetariums. |
| (b) |
Not including audio-visual teaching aids (Cl. 14-01). |
|
| 19-08 |
OTHER PRINTED MATTER |
|
| Note: |
Including printed advertising materials. |
|
| 19-99 |
MISCELLANEOUS |
|
| Sales and advertising equipment, signs |
||
| 20-01 |
AUTOMATIC VENDING MACHINES |
|
| 20-02 |
DISPLAY AND SALES EQUIPMENT |
|
| Note: |
Not including articles of furniture (Cl. 6). |
|
| 20-03 |
SIGNS, SIGNBOARDS AND ADVERTISING DEVICES |
|
| Notes: |
(a) |
Including luminous advertising devices and mobile advertising devices. |
| (b) |
Not including packages (Cl. 9), or signalling devices (Cl. 10-06). |
|
| 20-99 |
MISCELLANEOUS |
|
| Games, toys, tents and sports goods |
||
| 21-01 |
GAMES AND TOYS |
|
| Notes: |
(a) |
Including scale models. |
| (b) |
Not including toys for animals (Cl. 30-99). |
|
| 21-02 |
GYMNASTICS AND SPORTS APPARATUS AND EQUIPMENT |
|
| Notes: |
(a) |
Including, as sports equipment: apparatus and equipment necessary for the various sports which have no other specific purpose, such as footballs, skis and tennis rackets, to the exclusion of all other objects which may also be used in practising a given sport. |
| (b) |
Including, subject to the reservation mentioned under (a), training equipment and apparatus and equipment necessary for outdoor games. |
|
| (c) |
Not including sports clothing (Cl. 2), toboggans or sleighs (Cl. 12-14). |
|
| 21-03 |
OTHER AMUSEMENT AND ENTERTAINMENT ARTICLES |
|
| Notes: |
(a) |
Including fairground roundabouts and automatic machines for games of chance. |
| (b) |
Not including games and toys (Cl. 21-01), or other articles to be placed in Class 21-01 or 21-02. |
|
| 21-04 |
TENTS AND ACCESSORIES THEREOF |
|
| Notes: |
(a) |
Including poles, pegs and other similar articles. |
| (b) |
Not including other camping articles to be placed in other classes according to their nature, such as chairs (Cl. 6-01), tables (Cl. 6-03), plates (Cl. 7-01), and caravans (Cl. 12-10). |
|
| 21-99 |
MISCELLANEOUS |
|
| Arms, pyrotechnic articles, articles for hunting, fishing and pest killing |
|
| 22-01 |
PROJECTILE WEAPONS |
| 22-02 |
OTHER WEAPONS |
| 22-03 |
AMMUNITION, ROCKETS AND PYROTECHNIC ARTICLES |
| 22-04 |
TARGETS AND ACCESSORIES |
| Note: |
Including the special device for actuating mobile targets. |
| 22-05 |
HUNTING AND FISHING EQUIPMENT |
| Note: |
Not including articles of clothing (Cl. 2), or weapons (Cl. 22-01 or 22-02). |
| 22-06 |
TRAPS, ARTICLES FOR PEST KILLING |
| 22-99 |
MISCELLANEOUS |
| Fluid distribution equipment, sanitary, heating, ventilation and air-conditioning equipment, solid fuel |
||
| 23-01 |
FLUID DISTRIBUTION EQUIPMENT |
|
| Note: |
Including pipes and pipe fittings. |
|
| 23-02 |
SANITARY APPLIANCES |
|
| Notes: |
(a) |
Including baths, showers, washbasins, saunas, water closets, sanitary units and sanitary accessories not included in other classes. |
| (b) |
Not including pipes or pipe fittings (Cl. 23-01). |
|
| 23-03 |
HEATING EQUIPMENT |
|
| 23-04 |
VENTILATION AND AIR-CONDITIONING EQUIPMENT |
|
| 23-05 |
SOLID FUEL |
|
| 23-99 |
MISCELLANEOUS |
|
| Medical and laboratory equipment |
|
| Note: |
The term medical equipment covers also surgical, dental and veterinary equipment. |
| 24-01 |
APPARATUS AND EQUIPMENT FOR DOCTORS, HOSPITALS AND LABORATORIES |
| 24-02 |
MEDICAL INSTRUMENTS, INSTRUMENTS AND TOOLS FOR LABORATORY USE |
| Note: |
Including only hand-operated instruments. |
| 24-03 |
PROSTHETIC ARTICLES |
| 24-04 |
MATERIALS FOR DRESSING WOUNDS, NURSING AND MEDICAL CARE |
| Note: |
Including absorbent dressings. |
| 24-99 |
MISCELLANEOUS |
| Building units and construction elements |
||
| 25-01 |
BUILDING MATERIALS |
|
| Note: |
Including bricks, beams, pre-shaped strips, tiles, slates and panels. |
|
| 25-02 |
PREFABRICATED OR PRE-ASSEMBLED BUILDING PARTS |
|
| Notes: |
(a) |
Including windows, doors, outdoor shutters, partition walls and gratings. |
| (b) |
Not including staircases (Cl. 25-04). |
|
| 25-03 |
HOUSES, GARAGES AND OTHER BUILDINGS |
|
| 25-04 |
STEPS, LADDERS AND SCAFFOLDS |
|
| 25-99 |
MISCELLANEOUS |
|
| Lighting apparatus |
|
| 26-01 |
CANDLESTICKS AND CANDELABRA |
| 26-02 |
TORCHES AND HAND LAMPS AND LANTERNS |
| 26-03 |
PUBLIC LIGHTING FIXTURES |
| Note: |
Including outside lamps, stage lighting and searchlight projections. |
| 26-04 |
LUMINOUS SOURCES, ELECTRICAL OR NOT |
| Note: |
Including bulbs for electric lamps, luminous plaques and tubes, and candles. |
| 26-05 |
LAMPS, STANDARD LAMPS, CHANDELIERS, WALL AND CEILING FIXTURES, LAMPSHADES, REFLECTORS, PHOTOGRAPHIC AND CINEMATOGRAPHIC PROJECTOR LAMPS |
| 26-06 |
LUMINOUS DEVICES FOR VEHICLES |
| 26-99 |
MISCELLANEOUS |
| Tobacco and smokers' supplies |
|
| 27-01 |
TOBACCO, CIGARS AND CIGARETTES |
| 27-02 |
PIPES, CIGAR AND CIGARETTE HOLDERS |
| 27-03 |
ASHTRAYS |
| 27-04 |
MATCHES |
| 27-05 |
LIGHTERS |
| 27-06 |
CIGAR CASES, CIGARETTE CASES, TOBACCO JARS AND POUCHES |
| Note: |
Not including packages (Cl. 9). |
| 27-99 |
MISCELLANEOUS |
| Pharmaceutical and cosmetic products, toilet articles and apparatus |
||
| 28-01 |
PHARMACEUTICAL PRODUCTS |
|
| Notes: |
(a) |
Including for animals. |
| (b) |
Including chemicals in cachet, capsule, lozenge, pill and tablet forms. |
|
| (c) |
Not including materials for dressing wounds and nursing (Cl. 24-04). |
|
| 28-02 |
COSMETIC PRODUCTS |
|
| Note: |
Including for animals. |
|
| 28-03 |
TOILET ARTICLES AND BEAUTY PARLOR EQUIPMENT |
|
| Notes: |
(a) |
Including razors, apparatus and appliances for massaging, hair removing or hair dressing. |
| (b) |
Not including toilet and make-up brushes (Cl. 4-02), or articles and equipment for animals (Cl. 30-99). |
|
| 28-04 |
WIGS, FALSE HAIRPIECES |
|
| 28-99 |
MISCELLANEOUS |
|
| Devices and equipment against fire hazards, for accident prevention and for rescue |
||
| 29-01 |
DEVICES AND EQUIPMENT AGAINST FIRE HAZARDS |
|
| Notes: |
(a) |
Including fire extinguishers. |
| (b) |
Not including fire engines (vehicles)(Cl. 12-13), fire-hoses and nozzles for fire-hoses (Cl. 23-01). |
|
| 29-02 |
DEVICES AND EQUIPMENT FOR ACCIDENT PREVENTION AND FOR RESCUE, NOT ELSEWHERE SPECIFIED |
|
| Notes: |
(a) |
Including devices and equipment for animals. |
| (b) |
Not including helmets (Cl. 2-03) and garments for protection against accidents (Cl. 2-02; 2-04 or 2-06). |
|
| 29-99 |
MISCELLANEOUS |
|
| Articles for the care and handling of animals |
|
| Note: |
Not including animal foodstuffs (Cl. 1), or pharmaceutical and cosmetic products for animals (Cl. 28-01 or 28-02). |
| 30-01 |
ANIMAL CLOTHING |
| 30-02 |
PENS, CAGES, KENNELS AND SIMILAR SHELTERS |
| Note: |
Not including buildings (Cl. 25). |
| 30-03 |
FEEDERS AND WATERERS |
| 30-04 |
SADDLERY |
| Note: |
Including collars for animals. |
| 30-05 |
WHIPS AND PRODS |
| 30-06 |
BEDS AND NESTS |
| 30-07 |
PERCHES AND OTHER CAGE ATTACHMENTS |
| 30-08 |
MARKERS, MARKS AND SHACKLES |
| 30-09 |
HITCHING POSTS |
| 30-99 |
MISCELLANEOUS |
| Machines and appliances for preparing food or drink, not elsewhere specified |
|
| Note: |
Not including hand-manipulated utensils, instruments and appliances for serving or preparing food or drink (Cl. 7). |
| 31-00 |
MACHINES AND APPLIANCES FOR PREPARING FOOD OR DRINK, NOT ELSEWHERE SPECIFIED |
| Miscellaneous |
|
| Note: |
Including all the products not included in the preceding classes. |
| 99-00 |
MISCELLANEOUS] |
Schedule 4
(See Rule 43)
Scale of costs allowable in proceedings before the Controller
| Number of Entry |
Matter in respect of which cost is to be awarded |
Amount (in rupees) |
||
| For natural person |
For other than natural person(s) either alone or jointly with natural person(s) |
|||
| For small entity |
For others except small entity |
|||
| 1 |
For notice of opposition under Rule 40 |
100 |
200 |
400 |
| 2 |
For petition for cancellation of the registration for design under Section 19 |
1000 |
2000 |
4000 |
| 3 |
For notice of information to attend hearing |
200 |
400 |
800 |
| 4 |
Stamps for power of attorney, where a professional has been appointed |
The amount actually paid |
The amount actually paid |
The amount actually paid |
| 5 |
Stamps fee in respect of relevant affidavit |
The amount actually paid |
The amount actually paid |
The amount actually paid |
| 6 |
For statement and evidence under sub-rule (1) of Rule 29 and sub-rule (2) of Rule 40 |
200 |
400 |
800 |
| 7 |
Counter statement under sub-rule (3) of Rule 29 and sub-rule (4) of Rule 40 |
200 |
400 |
800 |
| 8 |
For each affidavit, if relevant |
100 |
200 |
400 |
| 9 |
For each citation, if relevant |
100 |
200 |
400 |
| 10 |
For each unnecessary or irrelevant affidavit or citation |
100 |
200 |
400 |
| 11 |
For every day or part of a day hearing before the Controller |
500 |
1000 |
2000] |
Schedule 5
(See Rule 17)
.png)
ORIGINAL No.
GOVERNMENT OF INDIA
The Patent Office
| Design No. |
||
| Date |
||
| Reciprocity date* |
||
| Country |
Certified that the Design of which a copy is annexed hereto has been registered as of the number and date given above in class in respect of the application of such design to
in the name of.
in pursuance of and subject to the provisions of the Designs Act, 2000 and the Designs Rules, 2001.
Controller General of Patents, Designs and Trade Marks
* The reciprocity date (if any) which has been allowed and the name of the country.
Copyright in the design will subsist for ten years from the date of Registration, and may under the terms of the Act and rules, be extended for a further period of five years.
This certificate is not for use in legal proceedings or for obtaining registration abroad.
Date of issue]
1. Ministry of Commerce and Industry (Department of Industrial Policy and Promotion), Noti. No. S.O. 414(E), dated the 11th May, 2001.
2. Ins. by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
3. Ins. by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
4. Subs. for Leaving and serving documents by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
5. Subs. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008). Prior to substitution it read as: (1) Any application, notice or other document authorised or required to be filed, left, made or given at the Office, or to the Controller or to any other person under the Act or these rules, may be sent by hand or by a prepaid letter through the post or registered post or speed post or courier service, and, if sent by a prepaid letter or registered post or speed post or courier service, shall be deemed to have been filed, left, made or given at the time when the letter containing the same would be delivered in the ordinary course of mail, and in proving such sending, it shall be sufficient to prove that the letter was properly addressed and mailed. If the documents sent through tele-fax/e-mail are clear and fully legible, they shall also be accepted provided that original documents corresponding to the one sent tele-fax/e-mail is submitted to the office within fifteen days from the date of receipt of the documents so faxed/e-mailed.
6. The words along with the fees omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
7. Clause (a), (b) and (c) subs. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008). Prior to substitution they read as: (a) Fees may be paid in cash at the office, or the same may be paid by Cheque or Demand Draft on a scheduled bank payable to the Controller at Calcutta and if sent through the post or registered post or speed post or courier service shall be deemed to have been paid at the time when properly addressed and prepaid letter containing the cheque would be delivered in the ordinary course of mail. (b) Cheques or Demand Drafts not carrying the correct amount of commission, and cheques or demand drafts on which the full value specified therein cannot be collected in cash within the time allowed for payment of the fee, shall be accepted only at the discretion of the Controller. (c) Stamps and Indian postal order shall not be accepted in payment of fees.
8. Ins. by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
9. Ins. by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
10. Subs. for A4 size with a margin of at least one inch and a half or by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
11. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
12. Subs. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008). Prior to substitution it read as: (3) Each representation of the design whether to be applied to a single article or to a set, shall be on durable paper of A4 size (and not on cardboard) and shall appear on one side only of the paper. The figure or figures shall be placed in an upright position on the sheet. When more figures than one are shown, these shall, where possible, be on one and the same sheet, and each shall be designated (e.g. perspective view; front view; side view).
13. Figures and words 5 by 4 inches or omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
14. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
15. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
16. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
17. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
18. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
19. Subs. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008). Prior to substitution it read as: 21. Non-completion within six months. An application which owing to any neglect or default of the applicant, has not been completed so as to enable registration to be effected within six months from the date of application, shall be deemed to be abandoned.
20. Subs. for Gazette by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
21. Subs. for Gazette by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
22. Subs. for Gazette by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
23. Subs. for Gazette by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
24. Subs. for lodge by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
25. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
26. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
27. Sub-rules (3) and (4) subs. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008). Prior to substitution they read as: (3) If the registered proprietor intends to oppose the application he shall within a time to be specified by the Controller, leave at the office a counter statement setting out the grounds on which he intends to oppose the application and shall, within the same time, deliver to the applicant a copy of the counter-statement. (4) The applicant may, after delivery to him of the copy of the registered proprietor's counter-statement, leave at the office, evidence by way of affidavits in support of his case and shall also deliver to the registered proprietor a copy thereof.
28. Omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008). Prior to omission it read as: (5) The registered proprietor may, after delivery to him of the applicant's evidence, leave at the office evidence by way of affidavits in support of his case and shall also deliver to the applicant a copy thereof.
29. Omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008). Prior to omission it read as: (6) The applicant may, after delivery to him of a copy of the registered proprietor's evidence, leave at the Office evidence in reply by way of affidavits and shall also deliver to the registered proprietor a copy of such evidence.
30. Subs. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008). Prior to substitution it read as: (9) The time allowed for filling the counter-statement or for leaving evidence shall ordinarily be one month which may be extended only by a special order of the Controller given on a petition made by party seeking extension of time: Provided that the extension so granted shall in no case exceed three months in aggregate.
31. Subs. for sub-rule (3) to (8) by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
32. Subs. for Gazette by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
33. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
34. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
35. Subs. for sub-rules (4) to (13) by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
36. Subs. for Rule 47 by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008). Prior to substitution Rule 47 read as: 47. General power to enlarge time. The time prescribed by these rules for doing any act or taking any proceeding thereunder may be enlarged by the Controller, if he thinks fit, and upon such terms as he may direct.
37. Subs. by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
38. Subs. for Section 8(1) by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
39. Subs. for Rule 15 by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
40. Ins. by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
41. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
42. Subs. for the word, letters and figures Fee Rs 1000 by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
43. Subs. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
44. The words Calcutta omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
45. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
46. Subs. for the word, letters and figures Fee Rs 500 by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
47. Subs. for Section 8(1) by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
48. The words Calcutta omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
49. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
50. Subs. for the word, letters and figures Fee Rs 2000 by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
51. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
52. Subs. for the word, letters and figures Fee Rs 1000 by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
53. The words Calcutta omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
54. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
55. Subs. for the word, letters and figures Fee Rs 500 by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
56. The words Calcutta omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
57. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
58. Subs. for the word, letters and figures Fee Rs 500 by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
59. The words Calcutta omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
60. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
61. Subs. for the word, letters and figures Fee Rs 1000 by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
62. The words Calcutta omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
63. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
64. Subs. for the word, letters and figures Fee Rs 1500 by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
65. The words Calcutta omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
66. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
67. Subs. for the word, letters and figures Fee Rs 500 by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
68. The words Calcutta omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
69. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
70. Subs. for the word, letters and figures Fee** by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
71. The words Calcutta omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
72. The asterisks, words and figures **In respect of one Design Rs 500.00. For each additional Design Rs 200.00 omitted by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
73. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
74. Subs. for the word, letters and figures Fee** by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
75. The words Calcutta omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
76. The asterisks, words and figures **In respect of one Design Rs 500.00. For each additional Design Rs 200.00 omitted by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
77. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
78. Subs. for the word, letters and figures Fee** by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
79. The words Calcutta omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
80. The asterisks, words and figures **In respect of one Design Rs 500.00. For each additional Design Rs 200.00 omitted by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
81. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
82. Subs. for Fee** by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
83. The words Calcutta omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
84. The asterisks, words and figures Note. FEE ** In respect of one Design Rs 500.00. For each additional Design Rs 200.00 omitted by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
85. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
86. Subs. for the word, letters and figures Fee Rs 500 by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
87. The words Calcutta omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
88. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
89. Subs. for the word, letters and figures Fee Rs 500 by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
90. The words Calcutta omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
91. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
92. Subs. for the word, letters and figures Fee Rs 500 by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
93. The words Calcutta omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
94. Subs. for the word, letters and figures Fee Rs 500 by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
95. The words Calcutta omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
96. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
97. Subs. for the word and asterisk Fee* by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
98. Subs. for See Rule 15 by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
99. Subs. for Application No. . by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
100. The words Calcutta omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
101. The asterisks, words and figures *Rs 200 per month omitted by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
102. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
103. Subs. for the word, letters and figures Fee Rs 100 by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
104. The words Calcutta omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
105. Subs. for the word, letters and figures Fee Rs 500 by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
106. The words Calcutta omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
107. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
108. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
109. Subs. for the word, letters and figures Fee Rs 200 by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
110. The words Calcutta omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
111. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
112. Subs. for the word, letters and figures Fee Rs 200 by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
113. The words Calcutta omitted by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
114. Ins. by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
115. Corrected by G.S.R. 118(E), dt. 24-2-2015.
116. Corrected by G.S.R. 118(E), dt. 24-2-2015.
117. Subs. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).
118. Subs. by G.S.R. 925(E), dt. 30-12-2014 (w.e.f. 30-12-2014).
119. Ins. by S.O. 1460(E), dt. 17-6-2008 (w.e.f. 17-6-2008).