Section 4(a) in The Semiconductor Integrated Circuits Layout-Design Rules, 2001
(a)in relation to a layout-design on the register, the office of the Registry within whose territorial limits-(i)the principal place of business in India of the registered proprietor of the layout-design as entered in the register at such date is situate;(ii)where there is no entry in the register as to the principal place of business in India of the registered proprietor, the place mentioned in the address for service in India as entered in the register at such date is situate;(iii)in the case of jointly registered proprietors, the principal place of business in India of the proprietor whose name is entered first in the register as having such place of business in India at such date is situate;(iv)where none of the jointly registered proprietors is shown in the register as having a principal place of business in India, the place mentioned in the address for service in India of the joint proprietors as entered in the register at such date is situate;(v)if no principal place of business in India of the registered proprietor of the layout-design or in the case of joint registration, of any of the joint proprietors of the layout-design, is entered in the register, and the register does not contain any address for service in India, the place of the office of the Registry where the application for registration of the layout-design was made, is situate; and
