Section 14 in The Semiconductor Integrated Circuits Layout-Design Act, 2000
14. Jointly owned layout-design.—
(1)Save as provided in sub-section (2), nothing in this Act shall authorise the registration of two or more persons who claim to be the creator of a layout-design.(2)Where the relation between two or more persons claiming to be the creator of layout-design are such that—(a)both of them or all of them have put the combined intellectual effort in creating such design; or(b)in relation to the creation of such layout-design both of them or all of them are connected in such manner that intellectual effort of each of them are not distinguishable in creation of such layout-design,those persons may be registered as joint proprietor of the layout-design and this Act shall have effect in relation to any right to the use of the layout-design vested in those persons as if in those rights vested in a single person.
