act 016 of 2000 : Designs Rules, 2001

Designs Rules, 2001

ACTNO. 16 OF 2000
05 November, 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.

Applicant for Registration

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.

Marking of Articles

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.

Inspections and Searches

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.

Cancellation

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.

General
Register of Designs

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.

Certificates

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.

Award of Cost by Controller

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.

Miscellaneous powers of Controller

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.]

Repeal

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)

Fees

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)

List of Forms

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]

Form 1

42[For fee see First Schedule]

Application for registration of designs

(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]

Form 2

46[For fee see First Schedule]

Claim under47[Section 8(1) and (5)] to proceed as an applicant or joint applicant

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]

Form 3

50[For fee see First Schedule]

Application to extend copyright

(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]

Form 4

52[For fee see First Schedule]

Application for the Restoration of Design under Section 12(2)

[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]

Form 5

55[For fee see First Schedule]

Request for inspection under Section 17(1)

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]

Form 6

58[For fee see First Schedule]

Request for Search under Section 18

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]

Form 7

61[For fee see First Schedule]

Request for Search under Section 18

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]

Form 8

64[For fee see First Schedule]

Petition for Cancellation for the Registration of a Design under Section 19

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]

Form 9

67[For fee see First Schedule]

Notice of intended exhibition of publication of an unregistered design

(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]

Form 10

70[For fee see First Schedule]

Application for Registration of a document in the Register of Design

[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]

Form 11

74[For fee see First Schedule]

Application for Entry of Name Proprietor or Part Proprietor in Register of Designs

(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]

Form 12

78[For fee see First Schedule]

Application for Entry of a Mortgage or Licence in Register of Designs

(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]

Form 13

82[For fee see First Schedule]

Application for Entry of Notification of document in Register of Designs

(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]

Form 14

86[For fee see First Schedule]

Request for Correction of Clerical Error

(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]

Form 15

89[For fee see First Schedule]

Request for Certified Copy Under Section 26 and Rule 41

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]

Form 16

92[For fee see First Schedule]

Application for certified copy of the Registered Design

(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

Form 17

94[For fee see First Schedule]

Rectification of Register under Section 31

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]

Form 18

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]

Form 19

103[For fee see First Schedule]

Notice of Opposition

(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

Form 20

105[For fee see First Schedule]

Notice of Intention to Attend Hearings

(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]

Form 21
Power of Authority to Agent

(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]

Form 22

109[For fee see First Schedule]

Notice of Alteration of Address or Name or an Address for Service in the Register of Designs

(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]

Form 23

112[For fee see First Schedule]

Request for entry of Two Addresses for Service in Register of Designs

(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

Classification of Goods

(See Rule 10)

List of Classes and sub-classes, with Explanatory Notes
CLASS 1

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

CLASS 2

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

CLASS 3

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

CLASS 4

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

CLASS 5

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

CLASS 6

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

CLASS 7

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

CLASS 8

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.

CLASS 9

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

CLASS 10

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

CLASS 11

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

CLASS 12

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

CLASS 13

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

CLASS 14

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

CLASS 15

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

CLASS 16

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

CLASS 17

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

CLASS 18

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

CLASS 19

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

CLASS 20

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

CLASS 21

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

CLASS 22

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

CLASS 23

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

CLASS 24

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

CLASS 25

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

CLASS 26

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

CLASS 27

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

CLASS 28

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

CLASS 29

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

CLASS 30

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

CLASS 31

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

CLASS 99

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)

lR;eso t;rs

ORIGINAL No.

GOVERNMENT OF INDIA

The Patent Office

Certificate of Registration of Design

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).

SECTIONS