Section 17 in The Semiconductor Integrated Circuits Layout-Design Rules, 2001
17. Address for service
.-(1) An address for service in India shall be given,-(a)by every applicant for registration of a layout-design who has no principal place of business in India;(b)in the case of joint applicants for registration of a layout-design if none of them has a principal place of business in India;(c)by the proprietor of a layout-design who had his principal place of business in India at the date of making the application for registration but has subsequently ceased to have such place; and(d)by every applicant in any proceeding under the Act or the rules and every person filing a notice of opposition, who does not have a principal place of business in India.(2)Any written communication addressed to a person as aforesaid at an address for service in India given by him shall be deemed to be properly addressed.(3)Unless an address for service in India as required in sub-rule (1) is given, the Registrar shall be under no obligation to send any notice that may be required by the Act or the rules and no subsequent order or decision in the proceedings shall be called in question on the ground of any lack or non-service of notice.
