Section 7(1) in The Semiconductor Integrated Circuits Layout-Design Act, 2000
(1)A layout-design—(a)which is not original; or(b)which has been commercially exploited anywhere in India or in a convention country; or(c)which is not inherently distinctive; or(d)which is not inherently capable of being distinguishable from any other registered layout-design,shall not be registered as a layout-design:Provided that a layout-design which has been commercially exploited for not more than two years from the date on which an application for its registration has been filed either in India or in a convention country shall be treated as not having been commercially exploited for the purposes of this sub-section.
