Section 102 in The Semiconductor Integrated Circuits Layout-Design Rules, 2001
102. Power of Registrar to refuse to deal with certain agents
.-(1) The Registrar may refuse to recognise-(a)any individual whose name has been removed from, and not restored to the register of layout-design agents;(b)any person, not being registered as a layout-design agent, who in the opinion of the Registrar is engaged wholly or mainly in acting as agent in applying for layout-designs in India or elsewhere in the name or for the benefit of the person by whom he is employed;(c)any company or firm, if any person whom the Registrar could refuse to recognise as layout-design agent in respect of any business under these rules, is acting as a director or manager of the company or is a partner in the firm.(2)The Registrar shall also refuse to recognise as layout-design agent in respect of any business under this rule any person who neither resides nor has a place of business in India.
