Semiconductor Integrated Circuits Layout Design Act, 2000

Contents
Sections	Particulars
	Preamble
Chapter I	Preliminary
1	Short title, extent and commencement
2	Definitions
Chapter II	The Register and Conditions of Registration
3	Registrar of Semiconductor Integrated Circuits Layout Design
4	Power of Registrar to transfer pending matters
5	Registry
6	Register of Layout Designs
7	Prohibition of registration of certain layout designs
Chapter III	Procedure for and Duration of Registration
8	Application for registration
9	Withdrawal of acceptance
10	Advertisement of application
11	Opposition to registration
12	Correction and amendment
13	Registration
14	Jointly owned Layout Design
15	Duration of registration
Chapter IV	Effect of Registration
16	No action of infringement of unregistered Layout Design
17	Rights conferred by registration
18	Infringement of Layout Design
19	Registration to be prima facie evidence of validity
Chapter V	Assignment and Transmission
20	Power of Registered Proprietor to assign and give receipts
21	Assignability and transmissibility of registered Layout Design
22	Conditions for assignment otherwise than in connection with the goodwill of a business
23	Registration of assignments and transmissions
Chapter VI	Distribution of Electricity
24	Registered users
25	Registration as registered user
26	Power of Registrar for cancellation of registration as registered user
27	Power of Registrar to call for information relating to agreement in respect of registered users
28	Right of registered user to take proceedings against infringement
29	Registered user not to have right of assignment or transmission
Chapter VII	Rectification and Correction of the Register
30	Power to rectify the register
31	Correction of register
Chapter VIII	Appellate Board
32	Establishment of Layout Design Appellate Board
33	Composition of Appellate Board
34	Qualifications for appointment as Chairperson, Vice-Chairperson, or other Members
35	Term of office of Chairperson, Vice-Chairperson and Members
36	Vice Chairperson or senior-most Member to act as Chairperson or discharge his function in certain circumstances
37	Salaries, allowances and other terms and conditions of service of Chairperson, Vice-Chairperson and other Members
38	Resignation and removal
39	Staff of Appellate Board
40	Application to the Appellate Board to determine royalty
41	Power of the Board to cancel registration
42	Appeal to Appellate Board
43	Procedure and powers of Appellate Board
44	Bar of jurisdiction of courts, etc.
45	Bar to appear before Appellate Board
46	Conditions as to making of interim order
47	Power of Chairperson to transfer cases from one Bench to another
48	Procedure for application for rectification, etc., before Appellate Board
49	Appearance of Registrar in legal proceedings
50	Registrar to refer certain disputes to the Board
51	Power of the Board to permit certain uses
52	Costs of Registrar in proceedings before Appellate Board
53	Appeal
54	Powers of High Court to make rules
55	Transitional provisions
Chapter IX	Offences, Penalties and Procedure
56	Penalty for infringement of Layout Design
57	Penalty for falsely representing a Layout Design as registered
58	Penalty for improperly describing a place of business as connected with the Semiconductor Integrated Circuits Layout Design Registry
59	Penalty for falsification of entries in the register
60	Forfeiture of goods
61	Exemption of certain persons employed in ordinary course of business
62	Procedure where invalidity of registration is pleaded by the accused
63	Offences by companies
64	Cognizance of certain offences
65	Costs of defence or prosecution
66	Information as to commission of offence
67	Punishment of abetment in India of acts done out of India
Chapter X	Miscellaneous
68	Protection of security of India
69	Protection of action taken in good faith
70	Certain persons to be public servants
71	Implied warranty on sale of layoutdesign, etc.
72	Powers of Registrar
73	Exercise of discretionary power by Registrar
74	Evidence before Registrar
75	Death of party to a proceeding
76	Extention of time
77	Abandonment
78	Preliminary advice by the Registrar
79	Registered user to be impleaded in certain proceedings
80	Evidence of entries in register, etc., and things done by the Registrar
81	Registrar and other officers not compellable to produce register, etc.
82	Certificate of validity
83	Address for service
84	Agents
85	Layout Design registered by an agent or representative without authority
86	Indexes
87	Documents open to public inspection
88	Reports of Registrar to be placed before Parliament
89	Fees and surcharge
90	Savings in respect of Chapter IX
91	Declaration as to ownership of Layout Design not registerable under the Registration Act, 1908
92	Government to be bound
93	Convention countries
94	Provision as to reciprocity
95	Power of Central Government to remove difficulties
96	Power to make rules

An Act to provide for the protection of semiconductor integrated circuits Layout Designs and for matters connected therewith or incidental thereto.

WHEREAS the Final Act embodying the results of the Uruguay Round of Multilateral Trade Negotiations done at Marrakesh on the 15th day of April, 1994 provides for establishment of the World Trade Organisation;

AND WHEREAS the Agreement on Trade Related Aspects of Intellectual Property Rights is Chapter of the said Final Act;

AND WHEREAS the Government of India, having ratified the said Final Act, should, inter alia, make provisions for giving effect to section 6 in Chapter II of the Agreement on Trade Related Aspects of Intellectual Property Rights relating to Layout Design (Topographies) of Integrated Circuits:

BE it enacted by Parliament in the Fifty-first Year of the Republic of India as follows:-