Section 90 in The Semiconductor Integrated Circuits Layout-Design Rules, 2001
90. Destruction of records
.-Where an application for the registration of a layout-design has been withdrawn, abandoned or refused or a layout-design has been removed from the register, the Registrar may, at the expiration of five years after the application is withdrawn or is abandoned or is refused or after the layout-design is removed from the register, as the case may be, destroy all or any of the records relating to the application of the layout-design concerned.Appeals to High Court
