Section 72(2) in The Semiconductor Integrated Circuits Layout-Design Rules, 2001
(2)The Appellate Board, on receiving application under sub-rule (1) for review of its decision, shall issue the notice to the person authorised to use the registered layout-design under sub-section (1) of section 51 on Form OLD-9. The date of hearing the arguments of the case shall also be indicated in the notice.
