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Designs Act, 1911 77. Power for Central Government to make rules (1) The Central Government may make such rules as it thinks expedient subject to the provisions of this Act - (a) for regulating the practice of registration under this Act; (b) for classifying goods for the purposes of designs; (c) for making or requiring duplicates of drawings and other documents; (d) for securing and regulating the publishing and selling of copies at such prices and in such manner as the Central Government thinks fit of drawings and other documents; (e) providing for the inspection of documents in the Patent Office and for the manner in which they may be published; (ee) for the manner in which fees leviable under this Act may be paid; (f) generally or regulating the business of the Patent Office the conduct of proceedings before the Controller and all things by this Act placed under the direction or control of the Controller or of the Central Government; and (g) generally for the purpose of carrying into effect the provisions of this Act. (2) The power to make rules under this section shall be subject to the condition of the rules being made after previous publication. (3) All rules made under this section shall be published in the Official Gazette and no such publication shall have effect as if enacted in this Act. (4) Every rule made under this section shall be laid as soon as may be after it is made before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session of in two or more successive sessions and if before the expiry of the session immediately following the session or the successive sessions aforesaid both Houses agree in making any modifications in the rule or both Houses agree that the rule should not be made the rule shall thereafter have effect only in such modified form or be of no effect as the case may be so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.    |
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