Contents |
Sections |
Chaptericulars |
Title |
The Designs Act, 2000 |
Chapter I |
Preliminary |
1. |
Short title, extent and commencement |
2. |
Definitions |
Chapter II |
Registration of Designs |
3.
|
Controller and other officers |
4. |
Prohibition of registration of certain designs |
5. |
Application for registration of designs
|
6. |
Registration to be in respect of particular article |
7. |
Publication of particulars of registered designs |
8. |
Power of Controller to make orders regarding substitution of application, etc |
9. |
Certificate of registration |
10. |
Register of designs |
Chapter III |
Copyright in Registered Designs |
11. |
Copyright on registration |
12. |
Restoration of lapsed designs |
13. |
Procedure for disposal of applications for restoration of lapsed designs |
14. |
Rights of proprietor of lapsed design which have been restored |
15. |
Requirements before delivery on sales |
16. |
Effect of disclosure on copyright |
17. |
Inspection of registered designs |
18. |
Information as to existence of copyright |
19. |
Cancellation of registration |
20. |
Designs to bind Government |
Chapter IV |
Industrial and International Exhibitions |
21. |
Provisions as to exhibitions |
Chapter V |
Legal Proceedings |
22. |
Piracy of registered design |
23. |
Application of certain provisions of the Act as to patents to designs |
Chapter VI |
General Fees |
24. |
Fees |
|
Provisions as to registers and other documents in the patent office |
25. |
Notice of trust not to be entered in registers |
26. |
Inspection of and extracts from registers |
27. |
Privilege of reports of Controller |
28. |
Prohibition and publication of specification, drawings, etc., where application abandoned, etc |
29. |
Power of Controller to correct clerical errors |
30. |
Entry of assignment and transmissions in registers |
31. |
Rectification of register |
Chapter VII |
Powers and Duties of Controller |
32. |
Powers of Controller in proceedings under Act |
33. |
Exercise of discretionary power by Controller |
34. |
Power of Controller to take directions of the Central Government |
35. |
Refusal to register a design in certain cases |
36. |
Appeals to the High Court
|
Chapter VIII |
Evidence, Etc. |
37. |
Evidence before the Controller |
38. |
Certificate of Controller to be evidence |
39. |
Evidence of documents in patent office |
40. |
Applications and notices by post |
41. |
Declaration by infant, lunatic, etc |
42. |
Avoidance of certain restrictive conditions |
Chapter IX |
Agency |
43. |
Agency |
Chapter X |
Powers, Etc., of Central Government |
44. |
Reciprocal arrangement with the United Kingdom and other convention countries or group of countries of inter-governmental organisations |
45 |
Report of the Controller to be placed before Parliament
|
46
|
Protection of security of India
|
47 |
Power of Central Government to make rules |
Chapter XI |
Repeal and Savings |
48
|
Repeal and savings |