(2)An appeal shall lie from any order of the Controller under this section to the High Court, and the Controller may at any time refer any such petition to the High Court, and the High Court shall decide any petition so referred.] 3[51B.Designs to bind Government. A registered design shall have to all intents the like effect as against Government as it has against any person and the provisions of Chapter XVII of the Patents Act, 1970,(39 of 1970). shall apply to registered designs as they apply to patents.] Industrial and International ExhibitionsProvisions as to exhibitions. 4[52. Provisions as to exhibitions. The exhibition of a design, or of any article to which a design is applied, at an industrial or other exhibition to which the provisions of this section have been extended by the Central Government by notification in the Official Gazette, or the publication of a description of the design, during the period of the holding of the exhibition. or the exhibition of the design or the article or the publication of a description of the design by any person elsewhere during or after the period of the holding of the exhibition, without the privity or consent of the proprietor, shall not prevent the design from being registered or invalidate the registration thereof: Provided that-- (a) the exhibitor exhibiting the design or article, or publishing a description of the design, gives to the Controller previous notice in the prescribed form; and ---------------------------------------------------------------------- 1 SS. 51A and 51B ins. by Act 7 of 1930, s. 24. 2 Subs. by Act 32 of 1950, s.2 3 Subs. by Act 39 of 1970, s. 162 and sch., for s. 51B (w.e.f. 20-4- 1972). 4 Subs. by Act 12 of 1939 , s. 12, for the original section. -------------------------------------------------------------------- 13 (b) the application for registration is made within six months from the date of first exhibiting the design or article or publishing a description of the design.] Legal ProceedingsPiracy of registered design.
