Union of India - Act
The Designs Rules, 2001
UNION OF INDIA
India
India
The Designs Rules, 2001
Rule THE-DESIGNS-RULES-2001 of 2001
- Published on 11 May 2001
- Commenced on 11 May 2001
- [This is the version of this document from 11 May 2001.]
- [Note: The original publication document is not available and this content could not be verified.]
7.
/431In exercise of the powers conferred by sub-section (3) of section 1 of the Designs Act, 2000 (16 of 2000), the Central Government hereby appoints the 11th day of May, 2001 as the date on which the said Act shall come into force.Whereas a draft of Designs Rules was published as required by sub-section (3) of section 47 of the Designs 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 Designs 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 Designs Act, 2000 (16 of 2000), the Central Government hereby makes the following rules, namely:-| Brought into force on 11.5.2001. |
1. Short title and commencement .-(1) These rules may be called The Designs Rules, 2001.
2. Definitions .-In these rules, unless there is anything repugnant in the subject or context,-
3. [ Manner for leaving and serving documents
].- [(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 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.] [Substituted by S.O. 1460(E), dated 17.6.2008 (w.e.f. 17.6.2008). ]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 give 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 thereunder:
Provided that such address for service may include e-mail or digital address of the agent/applicant.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.
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:
7. Size, etc., of documents .-(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 [A4 size (210 mm x 296.9 mm) with a margin of] four centimeters on the left hand 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.
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.
9. Agency .-For all matters falling under the provisions of section 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.
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.
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.
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.
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.
14. Representation .-(1) The four copies of the design required by rule 11 shall be exactly similar drawings, photographs, tracings or other representations [including computer graphics] of the design or shall be specimens of the design.
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.
16. Manner in which a claim under sub-section (1) of section 8 shall be made .-(1) A claim under sub-sections (1) [and (5)] of section 8 shall be made in Form 2.
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. [After acceptance the Controller will issue the certificate of registration as specified in the Fifth Schedule of the rules.]
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 from 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 [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.]19. Decision of 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.
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.
21. [ Non-completion within stipulated period
.-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.]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 Journal referred to in section 145 of the Patents Act, 1970 (39 of 1970). When publishing in the 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.
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.
24. Restoration of designs .-(1) An application for the restoration of a design under section 12 shall be made in Form 4.
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.
26. Marking of articles before delivery on sale .-Before delivery on sale of any article to 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-27. Inspection of designs .-Registered designs shall be open to public inspection after the notification of the said design in Official [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.
28. Search under section 18.-(1) 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.
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 [and evidence] in duplicate setting out the nature of the applicant's interest and the facts upon which he bases his application.
30. Registering designs .-(1) When 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.
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.
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.
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.
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.
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.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. |
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.
38. Hours of inspection of Register .-The Register of Designs 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.
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 [Journal referred to in section 145 of the Patents Act, 1970 (39 of 1970)].
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.
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.
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.
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 CONTROLLER44. 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 days' 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.45. Controller may require statement .-Whether an applicant or agent desires to be heard or not, the Controller may at any time required 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.
46. General power of amendment .-Any document for the amending of which no 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.
47. [ General power to enlarge time
.-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.]REPEAL48. 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.THE FIRST SCHEDULE[See rule 5]FEES| No. ofEntry | On what payable | No. ofForm | Fee (Rs.) |
| 1. | On application for registration of design under sections 5 and 44. | 1 | 1000.00 |
| 2. [ [Substituted by S.O. 1460(E), DATED 17-6-2008 (w.e.f. 17-6-2008).] | On claim under section 8(1) to proceed as an applicant or joint applicant. | 2 | 500.00] |
| 3. | On application for extension of copy right under section 11(2). | 3 | 2000.00 |
| 4. | On application for restoration of lapsed design under section 12(2). | 4 | 1000.00 |
| 5. | Additional fee for restoration. | __ | 1000.00 |
| 6. | Inspection of registered design under section 17(1). | 5 | 500.00 |
| 7. | On request for in Formation of design when registration no. given under Section 18. | 6 | 500.00 |
| 8. | On request for in Formation of design when registration no. not given. | 7 | 1000.00 |
| 9. | On petition for cancellation of design under section 19. | 8 | 1500.00 |
| 10. | Notice of intended exhibition or publication of an unregistered design under section 21. | 9 | 500.00 |
| 11. | Application for registration of a document in Register of Design under section 30(3), - | 10 | |
| in respect of one design. | 500.00 | ||
| for each additional design. | 200.00 | ||
| 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. | 500.00 | ||
| for each additional design. | 200.00 | ||
| 13. | On application for entry of mortgage or licence in Register of design under section 30 | 12 | |
| in respect of one design. | 500.00 | ||
| for each additional design. | 200.00 | ||
| 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. | 500.00 | ||
| for each additional design. | 200.00 | ||
| 15. | On request for correction of clerical error under section 29. | 14 | 500.00 |
| 16. | On request for certificate under section 26 and rule 41. | 15 | 500.00 |
| 17. | On application for certified copy of registered design under section 17(2) | 16 | 500.00 |
| 18. | On application for rectification of Register of Design under section 31. | 17 | 500.00 |
| 19. [ [Substituted by S.O. 1460(E), Dated 17-6-2008 (w.e.f. 17-6-2008).] | On application for extension of time for filing priority document under rule 15 and rule 18. | 18 | 200.00(per. month)] |
| 20. | On notice of opposition under rule 40. | 19 | 100.00 |
| 21. | Notice of intention to attend hearing under rules 29 and 40. | 20 | 500.00 |
| 22. | Form for authorisation of agent or other person. | 21 | ___ |
| 23. | On request to alter name or address or address for Service in the Register of Design under rule 31. | 22 | 200.00 |
| 24. | On request for entries of two addresses in the Register of Design. | 23 | 200.00 |
| 25. | On petition under rule 46 for amendment ofanydocument. | __ | 500.00 |
| 26. [ [Substituted by S.O. 1460(E), DATED 17-6-2008 (w.e.f. 17-6-2008).] | On petition under rule 47 for enlargement of time. | __ | 500.00] |
| 27. | Inspection of Register of Design under rule 38 (in respect of each design). | __ | 250.00 |
| Form No. | Section or Rule | Title |
| 1 | Sections 5 and 44 | Application for registration of design/Application under reciprocal arrangement. |
| 2 | [Section 8(1) and(5)] [Substituted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).] | 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 in Formation when registration number is given. |
| 7 | Section 18 | Request for in Formation 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. | [Rule 15 and rule 18] [Substituted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).] | 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 for service in Register. |
| 23. | Section 10 | Request for entries of two addresses in the Register. |
| Fee Rs. 1,000Insert number of classInsert (in full) the name address and nationality | You are requested to registertheaccompanyingin Class No. .................... in the name of.................................................................................who claim(s) to be the proprietor(s) thereof. |
| State whether drawings, photographs, tracings or specimens. | Four exactly similar .....................of the design accompany this request. |
| Insert 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 to.............................................................................................................................................................................................................................................................................................................................................................. |
| Strike out these words if previous registration has been effected. | The design has been previously registered in class(es)............................. under No..............................Details of first application inUKor convention country or group of countries or inter-governmental organisation.(i) [ Name of country/inter-governmental organisation,(ii) Date of filing,(iii) Application number,(iv) Name of applicant. |
| Unless an address for service inIndiais given, the request may not be considered. | Address for service inIndiais-....................................................................................................................................................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...................(Signed)............................................................ |
| To be signed by the applicant or by authorised agent. |
| Fee Rs. 500 | |
| State name, address and nationality of claimants | I (or We).................................................................................................................................................................Hereby request that the application for Design No........... of............... dated....................... made by....................................... may proceed in the name(s) of ......................... |
| State the name of the applicant(s) for Design.Insert (in full) name, address and nationality of the person(s) in whose name(s) it is requested that the application shall proceed. | |
| Give particulars of such document giving its 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 by virtueof.................................................................................................................. |
| State the nature of the document(copy). | And in the proof whether I/We transmit the accompanying ....................My/Our address for service inIndiais -.....................................................................................................................................................Dated this .............day of....................20...................... |
| To be signed by the claimant(s). | Signature...................................................................... |
| State name, address and nationality of the applicant. | I/We ........................................................................consent to the above request. |
| To be signed by the applicant(s) or authorised agent. | (Signature)...................................................................... |
| Fee Rs.2,000 | |
| Insert number of design.Insert class. | You are requested by the undersigned who is/are the registered proprietor(s) of the Design No........................registered in class.......................to extend the period of copyright for a period of five years.Address for service inIndiais-...................................................................................................................................................................Dated this .............day of....................20........................ |
| To be signed by the applicant or authorised agent. | Signed........................................................................... |
| Fee Rs.1,000 | I (or We).......................................... |
| Insert the name (in full), address and nationality of applicant(s). | Hereby apply for an order of the Controller for the restoration of Design No .....................................of ...........................dated........................grantedto.................... |
| State the last date when fee was due. | |
| To be signed by the applicant(s) or if the applicant(s) is/are absent fromIndia, by authorised agent. | The circumstances which led to the failure to pay the extension fee of Rs.....................on or before the ........................day of ................. 20 ............... 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 inIndiais- | |
| .......................................... | |
| .......................................... | |
| Dated this ................day of........... 20............ | |
| (Signed)......................................... |
| Fee Rs. 500 | I (or We).......................................... hereby request to inspect the Design No ...........................in class..............as I/We are/are entitled under section 17(1) of the Designs Act, 2000 |
| Insert name and address and nationality | |
| Insert the number and class oftheDesign. | |
| Address for service inIndiais- | |
| ....................................................... | |
| ....................................................... | |
| Dated this...........day of............ 20 ....... | |
| To be signed by the applicant(s) or authorised agent. | (Signed).............................................. |
| Fee Rs. 500 | I hereby request that I may be given such information as I may be entitled to under Section 18 of the Designs Act, 2000, with respect to the design registered under No. .......................................................... |
| Insert number ofdesign. | |
| Address for service inIndiais- | |
| ....................................................... | |
| ....................................................... | |
| Dated this...........day of............ 20 ....... | |
| To be signed by the applicant or authorised agent. | (Signed) .............................................. |
| Fee Rs.1,000 | I hereby request that a search may be made in class .............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. |
| Insert number of class. | |
| Address for service inIndiais- | |
| ....................................................... | |
| ....................................................... | |
| Dated this...........day of............20 ....... | |
| To be signed by the applicant or authorised agent. | (Signed).............................................. |
| Address........................................... |
| Fee Rs.1,500 | Design No....................... in class.................................................. |
| Insert (in full), name, address and nationality. | I (or We)............................................................................................. |
| ................................................................................................... | |
| ................................................................................................... | |
| herebyapply 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 inIndia. |
| (2)* that it was published in any country prior to the date of registration. | |
| (3)* .............................................................................. | |
| (4)*.............................................................................. | |
| (5)* .............................................................................. | |
| Address for service inIndia- | |
| .......................................... | |
| .......................................... | |
| Dated this ................day of........... 20............ | |
| 'To be signed by the applicant or authorised agent. | (Signed)......................................... |
| Fee Rs. 500 | |
| Insert (in full), name, address | I (or We).......................................... hereby give notice of my (or our) intention - |
| State "opened" or "is to open" | (a) to exhibit a ........................................................... of .............................. at the............................. . Exhibition, which..........................on the ............. day of........... 20......................under the provisions of the Designs Act, 2000. |
| Insert the name and address. | (b) to publish my (or our) design for .................by reading a paper before ............................................on the ....................and/or permitting publication of the paper in the society's transactions. |
| Insert within the brackets the official name of the transaction. | (............................................... ...) |
| Enclose 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) ........................... |
| Dated this ................day of........... 20............ | |
| 'To be signed by the applicant or by authorised agent. | (Signed)......................................... |
| Fee ** | I (or We)............................................................................................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 proprietor of design is................in the Register of Designs : |
| Insert the name (in full), address and nationality | |
| State the last date when fee was due. | |
| State the nature of the document, the parties to the same and date of its execution. | .................................................................................... |
| .................................................................................... | |
| My/Our address for service inIndiais - | |
| To be signed by the applicant(s) or if the applicant(s) is/are absent fromIndia, by authorised agent. | .................................................................................... |
| .................................................................................... | |
| To be signed by the applicant(s) or authorised agent. | Dated this ................day of........... 20................................... |
| (Signed).............................................................................. |
| Fee **Insert the name (in full), address and nationality | I (or We) ............................................................................................hereby applyapply that you will enter my(or our) name (or names) in the Register of Designs as proprietor (or part proprietor) of |
| Give name and address of person(s) to whom patent was granted. | ................................. granted to.........................................................................................................................of the registered Design(s) No.(s)*....... class ..................... |
| Specify 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 of........................................................................................................................................................................ |
| Insert the nature of the document. | And in proof whereof I (or We) transmit the accompanying ......................with an attested copy thereof. |
| My (or our) address for service inIndiais -............................................................................................................................................................................ | |
| To be signed by the applicant or authorised agent. | Dated this ................day of........... 20................................... |
| (Signed) .............................................................................. |
| Fee ** | I (or We)............................................................................................hereby apply that you will enter in the Register of Designs a notice of the following interest. |
| Insert (in full) name, address and nationality | |
| Insert the nature of the claim, whether by way of mortgage or licence. | I (or we) claim to be entitled ............................................................ to an interest ............................................................in the Registered Design(s) No. (s)* ......................... Class ..............................by virtue of............................ |
| Specify the particulars of such document giving its date, and the parties to the same, and showing how the claim here made is substantiated. | |
| Insert the nature of the document. | And in proof where of I (or We) transmit the accompanying ......................with an attested copy thereof. |
| My (or our) address for service inIndiais - | |
| .................................................................................... | |
| .................................................................................... | |
| To be signed by the applicant(s) or authorised agent. | Dated this ................day of........... 20................................... |
| (Signed).............................................................................. |
| Fee ** | I (or We) transmit herewith an attested copy of...............................................................................................................................................................................underthe 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. |
| Insert a description of the nature of the document, giving its date and the names, address and nationality of the parties thereto. | |
| Insert full address of party benefiting under the document. | .................................................................................................................................................................................................................................................................. |
| To be signed by the applicant or authorised agent. | Dated this ................day of........... 20................................... |
| (Signed).............................................................................. |
| Fee Rs. 500 | I (or We) ..........................................hereby request that the following clericalerror(s)........................................................................................................................................................................................................................................................ |
| Insert (in full) name, address and nationality. | |
| Specify the document in which the error occurs. | Inthe............................No ................. of .................may be corrected in the manner shown in red ink in the official copy of the original...................... ........................................................................here unto annexed. |
| My (or our) address for service inIndiais - | |
| ........................................................................................Dated this............................day of................... 20............. | |
| To be signed by the applicant(s) or authorised agent. | (Signed)............................................................................ |
| Fee Rs. 500 | In the matter of Design No. ..................................Class ......................................................I (or We) ............................................. hereby request you to furnish me (or us) .................... with your certificate to the effect that........................and to send the certificate to ............................ |
| Insert number and class of design. | |
| Insert name, address and nationality. | |
| Set out the particulars which the Controller is requested to certify. | |
| The purpose for which the certificate is required is as follows:- | |
| ........................................................................................ | |
| ........................................................................................Dated this............................day of................... 20............. | |
| To be signed by the applicant or authorised agent. | (Signed)............................................................................ |
| Fee Rs. 500 | I (or We) ..........................................hereby request you to furnish me (or us) a certified copy of the following design. |
| Insert name, address and nationality. | |
| Insert number and class of design. | Design No..............................Class.................. |
| In the name of ................................................................. | |
| My/our address for service inIndiais - | |
| Insert the name of proprietor of the Design. | ................................................................................................................................................................................ |
| Dated this............................day of................... 20............. | |
| To be signed by the applicant(s) or authorised agent. | (Signed)............................................................................ |
| Fee Rs. 500 | I (or We) ..........................................hereby requestthat the Register of Designs may be rectified in the following manner in respect of Design No................................................................... dated the............................. |
| Insert name, address and nationality. | |
| Insert number and date of design. | 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 inIndiais - | |
| ........................................................................................ | |
| ........................................................................................ | |
| Dated this............................day of................... 20............. | |
| To be signed by the applicant or authorised agent. | (Signed) ............................................................................ |
| Fee * | I (or We) ...............................................................................................................................................................................................................................................herebyapply for.................... months, extension of time - |
| Insert (in full) name, address and nationality. | |
| Quote 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 [(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 inIndiais - | |
| ........................................................................................... | |
| ........................................................................................... | |
| ........................................................................................... | |
| To be signed by the applicant or authorised agent. | Dated this ................day of........... 20................................... |
| (Signed).............................................................................. |
| Fee Rs. 100 | I (or We) ..................................................................., hereby give notice of my (or our) intention to oppose:Under rule 41, the rectification of the design in respect of |
| Insert (in full) name and address of applicant or applicants. | |
| Insert number and date.Insert name of applicant, grantee or proprietor. | The Design No........................................................filedby.....................................................................grantedto ...............................................................registeredin the name(s) of ................................................................................................................... |
| The grounds of opposition are as follows:- | |
| Insert grounds and short statement of the facts of the case. | ............................................................................... |
| ............................................................................... | |
| My/Our address for service inIndiais- | |
| ............................................................................... | |
| ............................................................................... | |
| To be signed by the applicant(s) or authorised agent. | Dated this ................day of........... 20................................... |
| (Signed).............................................................................. |
| Fee Rs. 500 | I (or We) ...........................................................................................................................................................................................................................herebygive notice that the hearing in reference to. |
| Insert (in full) name and address.Insert particulars. | |
| To be signed by the applicant or authorised agent. | ...............................................................................willbe attended by myself (ourselves), or by some person on my (or our) behalf. |
| Dated this ................day of........... 20........................ | |
| (Signed)................................................................... |
| To be stamped under the Indian Stamp Act. | |
| State particulars | In connectionwith................................................................................................................................................................................................................ |
| Insert name and address of Agent. | I (or We) hereby authorize......... ................................................................................of..........................................................................................................................toact as my (or our) agent and to receive all notices, requisitions and communications until further notice. |
| Strike out not required.Insert name or full address. | And I (or We) revoke the previous authority given by me (or us) to ...... ...............................................................................................................................................................................................................................................................in this matter. |
| To be signed by the applicant with official seal and designation of the signatory. | Dated this ................day of........... 20........................ |
| (Signed) ................................................................... |
| Fee Rs. 200 | In the matter of Design No .................................... |
| Class.......................................................................... | |
| Insert (in full) name and address | I (or We).............................................................................................................................................herebyrequest that .............name, address (or...........address for service) now upon the Register of Designs may be altered to........................................................................................................................................................................................................ |
| Insert name or full address. | |
| Address for service inIndiais -.............................................................................................................................................................. | |
| To be signed by the applicant or authorised agent. | Dated this ................day of........... 20........................ |
| (Signed)................................................................... |
| Fee Rs.200 | In the matter of Design No .................................... |
| Class.................................................................. | |
| Insert(in full) name and address | I (or We)...........................................................................................................................................................................................................................................................................................................hereby request thatthe two following addresses for service may be entered in the Register of Designs. |
| Insert full address. | (a)........................................................................................................................................................(b)........................................................................................................................................................ |
| To be signed by the applicant or authorised agent. | Dated this ................day of........... 20........................ |
| (Signed)................................................................... |
| Notes.-(a) Includes foodstuffs for human beings, foodstuffs for animal and dietetic foods. | |
| (b) Not including packages (Cl. 09). | |
| 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 | Butcher's Meat(Including Pork Products), Fish |
| 01-05 | [Vacant] |
| 01-06 | Animal Foodstuffs |
| 01-99 | Miscellaneous |
| 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 |
| Note:(a) Including orthopedic corsets and body linen. | |
| (b) Not including household linen (Cl.06-13). | |
| 02-02 | Garments |
| Note:(a) Includes all sorts of garments, including furs, bathing costumes, sports clothing and orthopedic garments, subject to the exceptions indicated under (b). | |
| (b) Not including undergarments (Cl. 02-01), or garments to be placed in Classes 02-03; 02-04; 02-05 or 02-06. | |
| 02-03 | Headwear |
| Note: Includes 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, orthopedic footwear and socks, as well as tights, gaiters and other leg wear. | |
| 02-05 | Neckties, Scarves, Neckerchiefs And Handkerchiefs |
| Note:Includes all "flat" clothing accessories. | |
| 02-06 | Gloves |
| Note:Includes surgical gloves and rubber or plastic protective gloves for household use or for various occupations or sports. | |
| 02-07 | Haberdashery And Clothing Accessories |
| Note:(a) Including buttons, clasps for garments, for headwear and for footwear, laces, pins, hand sewing, knitting and embroidery equipment and clothing accessories such as bells, suspenders, braces. | |
| (b) Not including yarns or other threads (Cl.05-01), decorative trimmings (Cl. 05-04), sewing, knitting and embroidery machines (Cl. 15-06) or sewing kits (containers) (Cl. 03- 01). | |
| 02-99 | Miscellaneous |
| 03-01 | trunks, suitcases, briefcases, handbags, key holders, cases specially designed for their contents, wallets and similar articles |
| Note: Not including articles for the transport of goods (Cl. 09) 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 |
| 04-01 | Brushes And Brooms For Cleaning |
| Note:Not including clothes brushes (Cl.04-02). | |
| 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 | Paintbrushes, Brushes For Use In Cooking |
| 04-99 | Miscellaneous |
| Note:(a) Includes all textile or similar articles, sold by the yard and not made up. | |
| (b) Not including ready-made articles (Cl.02 or 06). | |
| 05-01 | Spun Articles |
| Note:(a) Including yarn and thread. | |
| (b) Not including, for instance, rope wire, string, twine (Cl. 09-06). | |
| 05-02 | Lace |
| 05-03 | Embroidery |
| 05-04 | Ribbons, Braids And Other Decorative Trimmings |
| 05-05 | Textile Fabrics |
| Note:(a) Including textile fabrics, woven, knitted or otherwise manufactured, tarpaulins, felt and loden. | |
| 05-06 | Artificial Or Natural Sheet Material |
| Note:(a) Includes 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 |
| Note:(a) Composite furniture articles embodying components includes in several subclasses are classified in Class 06-05. | |
| (b) Sets of furniture, as far as they can be looked upon as one design, are classified in Class 06-05. | |
| (c) Not including textile piece goods (Cl.05) | |
| 06-01 | Beds And Seats |
| Note:Including mattress supports and vehicle seats. | |
| 06-02 | [vacant] |
| 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 |
| N.B. :The French Text Contains A Note Which Does Not Concern The English Text. | |
| 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 |
| Note :(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 |
| Note :(A) Includes 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. 07-02), or flower vases, flower pots and china 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 07-02 And In Class 31. | |
| 07-05 | Flatirons 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 |
| Note :(A) Includes Hand-Operated Tools, Even If Mechanical Power Takes The Place Of Muscular Force, Or 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 |
| Note :(a) Including tools and instruments for sawing. | |
| (b) Not including table knives (Cl. 07-03), 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 :Includes tools which are not classified, or not to be placed, in other subclasses or classes. | |
| 08-06 | Handles, Knobs And Hinges |
| 08-07 | Locking For Closing Devices |
| 08-08 | Fastening, Supporting Or Mounting Devices Not Included In Other Classes |
| Note :(a) Including nails, screws, nuts and bolts. | |
| (b) Not including fastening devices for clothing (Cl.02-07), 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 Racks |
| 08-99 | Miscellaneous |
| Note :Including Non-Electric Cables, Regardless Of The Material Of Which They Are Made. |
| 09-01 | Bottles, Flasks, Pots, Carboys, Demijohns, And Containers With Dynamic Dispensing Means |
| Note:(a) "Pots" means those serving as containers. | |
| (b) Not including pots regarded as crockery (Cl.07-01), 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 |
| Note:(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 Hoping Materials |
| 09-07 | Closing Means And Attachments |
| Note:(a) Includes 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 Therefore |
| 09-99 | Miscellaneous |
| Note:Including Electrically-Driven Instruments. | |
| 10-01 | Clock 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 |
| Note:(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 | SignallingApparatus And Devices |
| Note:Not Including Lighting Or Signalling Devices For Vehicles (Cl. 26-06). | |
| 10-07 | Casings 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 Specify | |
| Designed For Their Contents (Cl. 03-01) Or For Packaging (Cl. 09-03). | |
| 10-99 | Miscellaneous |
| 11-01 | Jewellery |
| Note:(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 |
| Note:(A) IncludingGarlands, Streamers And Christmas Tree Decorations. | |
| (B) Not Including Candles (Cl. 26-04). | |
| 11-99 | Miscellaneous |
| Note:(A) Includes All Vehicles, Land, Sea, Air, Space And Others. | |
| (B) Including parts, components and accessories which exist only in connection with a and vehicle cannot be placed in another class; these parts, components and accessories of vehicles are to be placed in the subclass of the vehicle in question, or in class 12-16 if they are common to several vehicles included in different subclasses. | |
| (C) Not including, in principle, parts, components and accessories of vehicles which can be placed 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.06-11); 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 other rail vehicles |
| 12-04 | Telphercarriers, chair lifts and ski lifts |
| 12-05 | Elevators and hoists for loading or conveying |
| Note:Including passenger lifts, goods lifts, cranes, forklift 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 |
| Note:(A) Perambulators" means hand carriage for infants. | |
| (B) Not including toy perambulators (Cl.21-01). | |
| 12-13 | Special-purpose vehicles |
| Note: (A) Includes only vehicles not specially 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 | Tyresand anti-skid chains for vehicles |
| 12-16 | Parts, equipment and accessories for vehicles, not included in other classes or subclasses |
| 12-99 | Miscellaneous |
| Note:(A) Includes 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 |
| 14-01 | Equipment for the recording or reproducing 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. | |
| 14-99 | Miscellaneous |
| 15-01 | Engines |
| Note :(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. 08-05), Or Or Fire Extinguishing Pumps. (Cl. 29-01). | |
| 15-03 | Agricultural Machinery |
| Note: (A) Including ploughs and combined machinery, i.e. , both machines and vehicles, for examples, reaping and binding machines. | |
| (B) Not Including Hand Tools (Cl. 08). | |
| 15-04 | Construction Machinery |
| Note :(A) Including machines used in civil engineering and self propelled machines such as excavators, concrete mixer and dredgers. | |
| (B) Not including hoists and cranes (cl.12-05). | |
| 15-05 | Washing cleaning and drying machines. |
| Note :Including: | |
| (A) Appliances and machines for treating lines and clothes, such as ironing machines and wringers. | |
| (B) Dishwashing machines and industrial drying equipment. | |
| 15-06 | Textile, sewing, knitting and embroidering machines including their integral parts |
| 15-07 | Refrigeration machinery and apparatus |
| Note :(A) Including household refrigeration apparatus. | |
| (C) 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 |
| 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 |
| Note:(A) Including spectacles and microscopes. | |
| (B) Not Including measuring instruments embodying optical devices (Cl. 10-04). | |
| 16-99 | Miscellaneous |
| Note:Not Including Cases For Musical Instruments (Cl. 03-01), 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, And Mechanical And Other Pianos. | |
| 17-03 | Stringed Instruments |
| 17-04 | Percussion Instruments |
| 17-05 | Mechanical Instruments |
| Note:(A) Including Music Boxes. | |
| (B) Not Including Mechanical Keyboard Instruments (Cl.17-01). | |
| 17-99 | Miscellaneous |
| 18-01 | Typewriters And Calculating Machines |
| Note: Not Including Computers And Other Apparatus To Be Placed In Class 14-02 | |
| 18-02 | Printing Machines |
| Note:(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 |
| 19-01 | Writing Paper, Cards For Correspondence And Announcements |
| Note:Includes 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 |
| Note:(A) Including Equipment Used At Cash Desks, Such As Change Sorters. | |
| (B) Some Office Equipment Is To Be Placed In Other Subclasses Or Classes; For Example, Office Furniture In Class 06, Office Machines And Equipment In Class 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, Binding, 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.04-04), drawing tables and attached equipment (cl.06-03), or writing paper (cl. 19-01). | |
| 19-07 | Teaching Materials |
| Note:(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 |
| 20-01 | Automatic Vending Machine |
| 20-02 | Display And Sales Equipment |
| Note :Not Including Articles Of Furniture (Cl. 06). | |
| 20-03 | Signs, Signboards And Advertising Devices |
| Note :(A) Including Luminous Advertising Devices AndMobileAdvertising Devices. | |
| (B) Not Including Packages (Cl. 09), Or Signalling Devices (Cl. 10-06). | |
| 20-99 | Miscellaneous |
| 21-01 | Games and toys |
| Note:(A) Including scale models. | |
| (B) Not including toys for animals (Cl.30-99). | |
| 21-02 | Gymnastic and sports apparatus and equipment |
| Note:(A) Includes, 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 practicing 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. 02), toboggans or sleighs (cl. 12-14). | |
| 21-03 | Other amusement and entertainment articles |
| Note:(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 |
| Note:(A) Including poles, pegs and other similar articles. | |
| (C) Not including other camping articles to be placed in other classes according to their nature, such as chairs (cl.06-01), tables (cl. 06-03), plates (cl. 07-01), and caravans (cl.12-10). | |
| 21-99 | Miscellaneous |
| 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 ActuatingMobileTargets. | |
| 22-05 | Hunting And Fishing Equipment |
| Note:Not Including Articles Of Clothing (Cl. 02), Or Weapons (Cl. 22-01 Or 22-02). | |
| 22-06 | Traps, Articles ForPestKilling |
| 22-99 | Miscellaneous |
| 23-01 | Fluid Distribution Equipment |
| Note:Including Pipes And Pipe Fittings. | |
| 23-02 | Sanitary Appliances |
| Note:(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 |
| Note:The Term "Medical Equipment" Covers Also Surgical, Dental And Veterinary Equipment. | |
| 24-01 | Apparatus Equipment For Doctors, Hospitals And Laboratories |
| 24-02 | Medical Instruments, Instruments And Tools For Laboratory Use |
| Note:Includes Only Hand-Operated Instruments. | |
| 24-03 | Prosthetic Articles |
| 24-04 | Materials For Dressing Wounds, Nursing And Medical Care |
| 24-99 | Miscellaneous |
| 25-01 | Building Materials |
| Note:Including Bricks, Beams, Pre-Shaped Strips, Tiles, Slates And Panels. | |
| 25-02 | Prefabricated Or Pre-Assembled Building Parts |
| Note:(A) Including Windows, Doors, Outdoors 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 |
| 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 Projectors. | |
| 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 |
| 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.09). | |
| 27-99 | Miscellaneous |
| 28-01 | Pharmaceutical Products |
| Note:(A) Including For Animals. | |
| (B) Not Including Materials For Dressing Wounds And Nursing (Cl. 24-04). | |
| (C) Including Chemicals In Cachet, Capsule, Lozenge, Pill And TabletForms. | |
| 28-02 | Cosmetic Products |
| Note:Including For Animals. | |
| 28-03 | Toilet Articles And Beauty Parlor Equipment |
| Note:(A) Including Razors, Apparent And Appliances For Hair Removing Or Hair Dressing. | |
| (B) Not Including Toilet And Make-Up Brushes (Cl.04-02), Or Articles And Equipment For Animals (Cl.30-99) | |
| 28-04 | Wigs, False Hairpieces |
| 28-99 | Miscellaneous |
| 29-01 | Devices And Equipment Against Fire Hazards |
| Note:(A) Including Fire Extinguishers. | |
| (B) Not Including Fire Engines (Vehicles) (Cl.12-13), Free-Hoses And Nozzles For Fire-Hoses (Cl.23-01). | |
| 29-02 | Devices And Equipment Against For Accident Prevention And For Rescue, Not Elsewhere Specified |
| Note:(A) Including Devices And Equipment For Animals. | |
| (B) Not Including Helmets (Cl. 02-03) And Garments For Protection Against Accidents (Cl. 02-02; 02-04 Or 02-06). | |
| 29-99 | Miscellaneous |
| Note:Not including animal foodstuffs (cl. 01), 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 Waters |
| 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, Marls and Shackles |
| 30-09 | Hitching posts |
| 30-99 | Miscellaneous |
| Note:Not including hand-manipulated utensil, instruments and appliances for serving or preparing food or drink (Cl. 07). | |
| 31-00 | Machines and appliances for preparing food or drink, not elsewhere specified |
| Note:Includes All Products Not Included In The Preceding Classes. | |
| 99-00 | Miscellaneous |
| Entry No. | Matter in respect of which cost is to be awarded | Amount |
| 1. | For Notice of Opposition under rule 40 | Rs. 100.00 |
| 2. | For petition for cancellation of the registration of for design under section 19. | Rs.1000.00 |
| 3. | For notice of information to attend Hearing. | Rs. 200.00 |
| 4. | Stamps for Power of Attorney, where a professional has been appointed. | The amount actually paid. |
| 5. | Stamps fee in respect of relevant Affidavit. | The amount actually paid |
| 6. | For Statement under rules 29(1) and 40(2). | Rs. 200.00 |
| 7. | For Counter Statement under rules29(3) and 40(4) | Rs. 200.00 |
| 8. | For each Affidavit, if relevant. | Rs. 100.00 |
| 9. | For each Citation, if relevant. | Rs. 100.00 |
| 10. | For each unnecessary or irrelevant Affidavit or Citation. | Rs. 100.00 |
| 11. | For every day or part of a day of Hearing before the Controller. | Rs. 500.00 |
| GOVERNMENT OFINDIA | ORIGINAL NO. | |
| THE PATENT OFFICE | ||
| CERTIFICATE OF REGISTRATION OF DESIGN | ||
| Design No.............................................. | ||
| Date...................................................... | ||
| Receiprocitydate.................................... [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, any may under the terms of the Act and Rules, be extended for a further period o five years. This Certificate is not for use in legal proceedings or for obtaining registration abroad. Date of issue.] | ||
| Country.................................................. | ||