Section 48 in The Designs Rules, 2001

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Union of India - Section

Section 48 in The Designs Rules, 2001

48. Repeal .-The Designs Rules, 1933 are hereby repealed:

Provided that any application or other matter pending under those rules on the date of the coming into force of these rules shall be disposed of under those rules.THE FIRST SCHEDULE[See rule 5]FEES

No. ofEntry	On what payable	No. ofForm	Fee (Rs.)
1.	On application for registration of design under sections 5 and 44.	1	1000.00
2. [ [Substituted by S.O. 1460(E), DATED 17-6-2008 (w.e.f. 17-6-2008).]	On claim under section 8(1) to proceed as an applicant or joint applicant.	2	500.00]
3.	On application for extension of copy right under section 11(2).	3	2000.00
4.	On application for restoration of lapsed design under section 12(2).	4	1000.00
5.	Additional fee for restoration.	__	1000.00
6.	Inspection of registered design under section 17(1).	5	500.00
7.	On request for in Formation of design when registration no. given under Section 18.	6	500.00
8.	On request for in Formation of design when registration no. not given.	7	1000.00
9.	On petition for cancellation of design under section 19.	8	1500.00
10.	Notice of intended exhibition or publication of an unregistered design under section 21.	9	500.00
11.	Application for registration of a document in Register of Design under section 30(3), -	10
	in respect of one design.		500.00
	for each additional design.		200.00
12.	On application for entry of name of proprietor or part proprietor in Register of Design under section 30,-	11
	in respect of one design.		500.00
	for each additional design.		200.00
13.	On application for entry of mortgage or licence in Register of design under section 30	12
	in respect of one design.		500.00
	for each additional design.		200.00
14.	Application for entry of notification of a document in the Register of Design under section 30 and rule 37, -	13
	in respect of one design.		500.00
	for each additional design.		200.00
15.	On request for correction of clerical error under section 29.	14	500.00
16.	On request for certificate under section 26 and rule 41.	15	500.00
17.	On application for certified copy of registered design under section 17(2)	16	500.00
18.	On application for rectification of Register of Design under section 31.	17	500.00
19. [ [Substituted by S.O. 1460(E), Dated 17-6-2008 (w.e.f. 17-6-2008).]	On application for extension of time for filing priority document under rule 15 and rule 18.	18	200.00(per. month)]
20.	On notice of opposition under rule 40.	19	100.00
21.	Notice of intention to attend hearing under rules 29 and 40.	20	500.00
22.	Form for authorisation of agent or other person.	21	___
23.	On request to alter name or address or address for Service in the Register of Design under rule 31.	22	200.00
24.	On request for entries of two addresses in the Register of Design.	23	200.00
25.	On petition under rule 46 for amendment ofanydocument.	__	500.00
26. [ [Substituted by S.O. 1460(E), DATED 17-6-2008 (w.e.f. 17-6-2008).]	On petition under rule 47 for enlargement of time.	__	500.00]
27.	Inspection of Register of Design under rule 38 (in respect of each design).	__	250.00

THE SECOND SCHEDULE[See rule 6]LIST OF FORMS

Form No.	Section or Rule	Title
1	Sections 5 and 44	Application for registration of design/Application under reciprocal arrangement.
2	[Section 8(1) and(5)] [Substituted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]	Claim to proceed as an applicant or joint applicant.
3	Section 11(2)	Application for Extension of copyright.
4	Section 12(2)	Application for Restoration of lapsed design
5	Section 17(1)	Inspection of registered design
6	Section 18	Request for in Formation when registration number is given.
7	Section 18	Request for in Formation when registration number is not given.
8	Section 19	Petition to cancel registration of design.
9	Section 21	Notice of intended exhibition or publication of unregistered design.
10.	Section 30(3)	Application for registration of a document in the Register Design.
11.	Section 30	Application for entry of name of proprietor or part proprietor in the Register
12.	Section 30	Application for entry of mortgage or licence in the Register.
13.	Section 30 and rule 37	Application for entry of notification of a document in the Register.
14.	Section 29	Request for correction of clerical error.
15.	Section 26 and rule 41	Request for certificate.
16.	Section 17(2)	Application for certified copy of registered design.
17.	Section 31	Application for rectification of Register.
18.	[Rule 15 and rule 18] [Substituted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]	Application for extension of time for filing priority document.
19.	Rule 40	Notice of opposition.
20.	Rules 29 and 40	Notice of intention to attend hearing.
21.	Section 43	Power of authority to agents.
22.	Rule 31	Request to alter name or address or address for service in Register.
23.	Section 10	Request for entries of two addresses in the Register.

FORM 1[THE DESIGNS ACT, 2000]APPLICATION FOR REGISTRATION OF DESIGNS(See sections 5 and 44)

Fee Rs. 1,000Insert number of classInsert (in full) the name address and nationality	You are requested to registertheaccompanyingin Class No. .................... in the name of.................................................................................who claim(s) to be the proprietor(s) thereof.
State whether drawings, photographs, tracings or specimens.	Four exactly similar .....................of the design accompany this request.
Insert name of article or articles to which the design is to be applied or state trade description of each of the articles contained in the set.	The design is to be applied to..............................................................................................................................................................................................................................................................................................................................................................
Strike out these words if previous registration has been effected.	The design has been previously registered in class(es)............................. under No..............................Details of first application inUKor convention country or group of countries or inter-governmental organisation.(i) [ Name of country/inter-governmental organisation,(ii) Date of filing,(iii) Application number,(iv) Name of applicant.
Unless an address for service inIndiais given, the request may not be considered.	Address for service inIndiais-....................................................................................................................................................Declaration:The applicant claims to be the proprietors of the design and that to the best of his knowledge and belief the design is new or original.Dated this.............day of............. 20...................(Signed)............................................................
To be signed by the applicant or by authorised agent.

*Strike out the words if no previous registration or priority claim has been effected.ToThe Controller of Designs,The Patent Office, [* * *] [The word "Calcutta" omitted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).].FORM 2[THE DESIGNS ACT, 2000] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]CLAIM UNDER [SECTION 8(1) & (5)] [Substituted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).] TO PROCEED AS AN APPLICANT OR JOINT APPLICANT

Fee Rs. 500
State name, address and nationality of claimants	I (or We).................................................................................................................................................................Hereby request that the application for Design No........... of............... dated....................... made by....................................... may proceed in the name(s) of .........................
State the name of the applicant(s) for Design.Insert (in full) name, address and nationality of the person(s) in whose name(s) it is requested that the application shall proceed.
Give particulars of such document giving its date, the parties there of and showing how the claim here made is substantiated.	I/We claim to be entitled to proceed as applicant(s) for the design by virtueof..................................................................................................................
State the nature of the document(copy).	And in the proof whether I/We transmit the accompanying ....................My/Our address for service inIndiais -.....................................................................................................................................................Dated this .............day of....................20......................
To be signed by the claimant(s).	Signature......................................................................
State name, address and nationality of the applicant.	I/We ........................................................................consent to the above request.
To be signed by the applicant(s) or authorised agent.	(Signature)......................................................................

Note.-Strike out whichever is inapplicable.ToThe Controller of Designs,The Patent Office, [* * *] [The word "Calcutta" omitted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).].FORM 3[THE DESIGNS ACT, 2000] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]APPLICATION TO EXTEND COPYRIGHT(See section 11)

Fee Rs.2,000
Insert number of design.Insert class.	You are requested by the undersigned who is/are the registered proprietor(s) of the Design No........................registered in class.......................to extend the period of copyright for a period of five years.Address for service inIndiais-...................................................................................................................................................................Dated this .............day of....................20........................
To be signed by the applicant or authorised agent.	Signed...........................................................................

ToThe Controller of Designs,The Patent Office, [***] [The word "Calcutta" omitted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).].FORM 4[THE DESIGNS ACT, 2000] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]APPLICATION FOR THE RESTORATION OF DESIGN UNDER SECTION 12(2)(See rule 24)

Fee Rs.1,000	I (or We)..........................................
Insert the name (in full), address and nationality of applicant(s).	Hereby apply for an order of the Controller for the restoration of Design No .....................................of ...........................dated........................grantedto....................

State the last date when fee was due.
To be signed by the applicant(s) or if the applicant(s) is/are absent fromIndia, by authorised agent.	The circumstances which led to the failure to pay the extension fee of Rs.....................on or before the ........................day of ................. 20 ............... are as follows :-
	..........................................
	..........................................
	I/We declare that I/We have not assigned the Design to any other person(s) and that the fact and matters stated herein are true to the best of my/our knowledge, information and belief.
	My/our address for service inIndiais-
	..........................................
	..........................................
	Dated this ................day of........... 20............
	(Signed).........................................

Note.-Strike out whichever is inapplicable.ToThe Controller of Designs,The Patent Office, [***]. [The word "Calcutta" omitted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]FORM 5[THE DESIGNS ACT, 2000] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]REQUEST FOR INSPECTION[See section 17(1)]

Fee Rs. 500	I (or We).......................................... hereby request to inspect the Design No ...........................in class..............as I/We are/are entitled under section 17(1) of the Designs Act, 2000
Insert name and address and nationality
Insert the number and class oftheDesign.
	Address for service inIndiais-
	.......................................................
	.......................................................
	Dated this...........day of............ 20 .......
To be signed by the applicant(s) or authorised agent.	(Signed)..............................................

ToThe Controller of Designs,The Patent Office, [* * *] [The word "Calcutta" omitted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).].FORM 6[THE DESIGNS ACT, 2000] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]REQUEST FOR SEARCH(See section 18)When registration number is supplied

Fee Rs. 500	I hereby request that I may be given such information as I may be entitled to under Section 18 of the Designs Act, 2000, with respect to the design registered under No. ..........................................................
Insert number ofdesign.
	Address for service inIndiais-
	.......................................................
	.......................................................
	Dated this...........day of............ 20 .......
To be signed by the applicant or authorised agent.	(Signed) ..............................................

ToThe Controller of Designs,The Patent Office, [* * *] [The word "Calcutta" omitted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).].FORM 7[THE DESIGNS ACT, 2000] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]REQUEST FOR SEARCH(See section 18)When registration number is not supplied

Fee Rs.1,000	I hereby request that a search may be made in class .............in respect of the design(annexed hereto in duplicate) and that I may be given such information as I may be entitled to under section 18 of the Designs Act, 2000.
Insert number of class.
	Address for service inIndiais-
	.......................................................
	.......................................................
	Dated this...........day of............20 .......
To be signed by the applicant or authorised agent.	(Signed)..............................................
	Address...........................................

ToThe Controller of Designs,The Patent Office, [* * *] [The word "Calcutta" omitted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).].FORM 8[THE DESIGNS ACT, 2000] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]PETITION FOR CANCELLATION FOR THE REGISTRATION OF A DESIGN(See section 19)

Fee Rs.1,500	Design No....................... in class..................................................
Insert (in full), name, address and nationality.	I (or We).............................................................................................
...................................................................................................
...................................................................................................
herebyapply that the registration of Design No. ............... in class......... may be cancelled on the grounds -
*Strike out when not applicable.	(1)* that the design has been previously registered inIndia.
	(2)* that it was published in any country prior to the date of registration.
	(3)* ..............................................................................
	(4)*..............................................................................
	(5)* ..............................................................................
	Address for service inIndia-
	..........................................
	..........................................
	Dated this ................day of........... 20............
'To be signed by the applicant or authorised agent.	(Signed).........................................

ToThe Controller of Designs,The Patent Office, [* * *]. [The word "Calcutta" omitted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]FORM 9[THE DESIGNS ACT, 2000] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]NOTICE OF INTENDED EXHIBITION OF PUBLICATION OF AN UNREGISTERED DESIGN(See section 21)

Fee Rs. 500
Insert (in full), name, address	I (or We).......................................... hereby give notice of my (or our) intention -
State "opened" or "is to open"	(a) to exhibit a ........................................................... of .............................. at the............................. . Exhibition, which..........................on the ............. day of........... 20......................under the provisions of the Designs Act, 2000.
Insert the name and address.	(b) to publish my (or our) design for .................by reading a paper before ............................................on the ....................and/or permitting publication of the paper in the society's transactions.
Insert within the brackets the official name of the transaction.	(............................................... ...)
Enclose brief description of design by, or the design with sketch, drawing or specimen.	I (or We) herewith enclose a brief description of my (or our) ...........................
Dated this ................day of........... 20............
'To be signed by the applicant or by authorised agent.	(Signed).........................................

ToThe Controller of Designs,The Patent Office, [* * *] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]FORM 10[THE DESIGNS ACT, 2000] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]APPLICATION FOR REGISTRATION OF A DOCUMENT IN THE REGISTER OF DESIGNS(See section 30(3)

Fee **	I (or We)............................................................................................hereby apply for the registration of a document the details of which are given below in respect of Design No. (s)................ Of........................Dated.................. granted to........................... and of which the proprietor of design is................in the Register of Designs :
Insert the name (in full), address and nationality

State the last date when fee was due.
State the nature of the document, the parties to the same and date of its execution.	....................................................................................
....................................................................................
	My/Our address for service inIndiais -
To be signed by the applicant(s) or if the applicant(s) is/are absent fromIndia, by authorised agent.	....................................................................................
....................................................................................
To be signed by the applicant(s) or authorised agent.	Dated this ................day of........... 20...................................
(Signed)..............................................................................

Note.-If the application is in respect of more than one design, the numbers thereof as well as other particulars required may be given in a separate schedule which should be attached to this form.**In respect of one Design Rs. 500.00.For each additional Designs Rs. 200.00.ToThe Controller of Designs,The Patent Office, [* * *] [The word "Calcutta" omitted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).].FORM 11[THE DESIGNS ACT, 2000] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]APPLICATION FOR ENTRY OF NAME PROPRIETOR OR PART PROPRIETOR IN REGISTER OF DESIGNS(See section 30)

Fee **Insert the name (in full), address and nationality	I (or We) ............................................................................................hereby applyapply that you will enter my(or our) name (or names) in the Register of Designs as proprietor (or part proprietor) of
Give name and address of person(s) to whom patent was granted.	................................. granted to.........................................................................................................................of the registered Design(s) No.(s)*....... class .....................
Specify the particulars of such document giving its date, and the parties to the same, and showing how the claim here made is substantiated.	I (or We) claim to be entitled by virtue of........................................................................................................................................................................
Insert the nature of the document.	And in proof whereof I (or We) transmit the accompanying ......................with an attested copy thereof.
	My (or our) address for service inIndiais -............................................................................................................................................................................
To be signed by the applicant or authorised agent.	Dated this ................day of........... 20...................................
(Signed) ..............................................................................

Note.-If the application is in respect of more than one design, the numbers thereof as well as the other particulars required may be given in a separate schedule which should be attached to this form.ToThe Controller of Designs,The Patent Office, [* * *]FORM 12[THE DESIGNS ACT, 2000] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]APPLICATION FOR ENTRY OF A MORTGAGE OR LICENCE IN REGISTER OF DESIGNS(See section 30)

Fee **	I (or We)............................................................................................hereby apply that you will enter in the Register of Designs a notice of the following interest.
Insert (in full) name, address and nationality


Insert the nature of the claim, whether by way of mortgage or licence.	I (or we) claim to be entitled ............................................................ to an interest ............................................................in the Registered Design(s) No. (s)* ......................... Class ..............................by virtue of............................
Specify the particulars of such document giving its date, and the parties to the same, and showing how the claim here made is substantiated.
Insert the nature of the document.	And in proof where of I (or We) transmit the accompanying ......................with an attested copy thereof.
My (or our) address for service inIndiais -
....................................................................................
....................................................................................
To be signed by the applicant(s) or authorised agent.	Dated this ................day of........... 20...................................
(Signed)..............................................................................

Note.-If the application is in respect of more than one design, the numbers thereof as well as the other particulars required may be given in a separate schedule which should be attached to this Form.In respect of one Design Rs. 500.00.For each additional Design Rs. 200.00.ToThe Controller of Designs,The Patent Office, [* * *] [The word "Calcutta" omitted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).].FORM 13[THE DESIGNS ACT, 2000] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]APPLICATION FOR ENTRY OF NOTIFICATION OF DOCUMENT IN REGISTER OF DESIGNS(See section 30 and rule 37)

Fee **	I (or We) transmit herewith an attested copy of...............................................................................................................................................................................underthe Design(s) No. (s) .......................of.................. as well as the original document for verification, and I (or We) apply that a notification thereof may be entered in the Register.
Insert a description of the nature of the document, giving its date and the names, address and nationality of the parties thereto.
Insert full address of party benefiting under the document.	..................................................................................................................................................................................................................................................................

To be signed by the applicant or authorised agent.	Dated this ................day of........... 20...................................
(Signed)..............................................................................

**In respect of one Design Rs. 500.00.For each additional Design Rs. 200.00.ToThe Controller of Designs,The Patent Office, [* * *]. [The word "Calcutta" omitted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]FORM 14[THE DESIGNS ACT, 2000] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]REQUEST FOR CORRECTION OF CLERICAL ERROR(See section 29)

Fee Rs. 500	I (or We) ..........................................hereby request that the following clericalerror(s)........................................................................................................................................................................................................................................................
Insert (in full) name, address and nationality.


Specify the document in which the error occurs.	Inthe............................No ................. of .................may be corrected in the manner shown in red ink in the official copy of the original...................... ........................................................................here unto annexed.
	My (or our) address for service inIndiais -
	........................................................................................Dated this............................day of................... 20.............
To be signed by the applicant(s) or authorised agent.	(Signed)............................................................................

ToThe Controller of Designs,The Patent Office, [* * *]. [The word "Calcutta" omitted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]FORM 15[THE DESIGNS ACT, 2000] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]REQUEST FOR CERTIFIED COPY(See section 26 and rule 41)

Fee Rs. 500	In the matter of Design No. ..................................Class ......................................................I (or We) ............................................. hereby request you to furnish me (or us) .................... with your certificate to the effect that........................and to send the certificate to ............................
Insert number and class of design.
Insert name, address and nationality.
Set out the particulars which the Controller is requested to certify.
	The purpose for which the certificate is required is as follows:-
	........................................................................................
	........................................................................................Dated this............................day of................... 20.............
To be signed by the applicant or authorised agent.	(Signed)............................................................................

ToThe Controller of Designs,The Patent Office, [* * *]. [The word "Calcutta" omitted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]FORM 16[THE DESIGNS ACT, 2000] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]APPLICATION FOR CERTIFIED COPY OF THE REGISTERED DESIGN[See section 17(2)]

Fee Rs. 500	I (or We) ..........................................hereby request you to furnish me (or us) a certified copy of the following design.
Insert name, address and nationality.

Insert number and class of design.	Design No..............................Class..................
	In the name of .................................................................
	My/our address for service inIndiais -
Insert the name of proprietor of the Design.	................................................................................................................................................................................
	Dated this............................day of................... 20.............
To be signed by the applicant(s) or authorised agent.	(Signed)............................................................................

ToThe Controller of Designs,The Patent Office, [* * *]. [The word "Calcutta" omitted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]FORM 17[THE DESIGNS ACT, 2000] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]RECTIFICATION OF REGISTER(See section 31)

Fee Rs. 500	I (or We) ..........................................hereby requestthat the Register of Designs may be rectified in the following manner in respect of Design No................................................................... dated the.............................
Insert name, address and nationality.

Insert number and date of design.	My (or our) reasons for making this application are as follows:-
	........................................................................................
	........................................................................................
	........................................................................................
	I (or We) declare that the facts and matters stated herein are true to the best of my (or our) knowledge, information and belief.
	My (or Our) address for service inIndiais -
	........................................................................................
	........................................................................................
	Dated this............................day of................... 20.............
To be signed by the applicant or authorised agent.	(Signed) ............................................................................

ToThe Controller of Designs,The Patent Office, [* * *]. [The word "Calcutta" omitted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]FORM 18[THE DESIGNS ACT, 2000] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]APPLICATION FOR EXTENSION OF TIME[(See rule 15 and rule 18)] [Substituted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]

Fee *	I (or We) ...............................................................................................................................................................................................................................................herebyapply for.................... months, extension of time -
Insert (in full) name, address and nationality.
Quote number and year of application of design.	Under rule 15 for leaving a certified copy of the design filed with the British or convention or group of countries or inter-governmental organisation application in respect of design [(i) application No .......................or (ii) to extend the time period as specified under rule 18 in respect of the application No .................]
	The reason for making this application are as follows:-
	...........................................................................................
	...........................................................................................
	...........................................................................................
	My (or our) address for service inIndiais -
	...........................................................................................
	...........................................................................................
	...........................................................................................
To be signed by the applicant or authorised agent.	Dated this ................day of........... 20...................................
(Signed)..............................................................................

ToThe Controller of Designs,The Patent Office, [* * *]. [The word ]FORM 19[THE DESIGNS ACT, 2000] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]NOTICE OF OPPOSITION(See rule 40)(To be supplied in duplicate)

Fee Rs. 100	I (or We) ..................................................................., hereby give notice of my (or our) intention to oppose:Under rule 41, the rectification of the design in respect of
Insert (in full) name and address of applicant or applicants.
Insert number and date.Insert name of applicant, grantee or proprietor.	The Design No........................................................filedby.....................................................................grantedto ...............................................................registeredin the name(s) of ...................................................................................................................
	The grounds of opposition are as follows:-
Insert grounds and short statement of the facts of the case.	...............................................................................
	...............................................................................
	My/Our address for service inIndiais-
	...............................................................................
	...............................................................................
To be signed by the applicant(s) or authorised agent.	Dated this ................day of........... 20...................................
(Signed)..............................................................................

ToThe Controller of Designs,The Patent Office, [* * *]. [The word "Calcutta" omitted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]FORM 20THE DESIGNS ACT, 2000] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]NOTICE OF INTENTION TO ATTEND HEARINGS(See rules 29 and 40)

Fee Rs. 500	I (or We) ...........................................................................................................................................................................................................................herebygive notice that the hearing in reference to.
Insert (in full) name and address.Insert particulars.
To be signed by the applicant or authorised agent.	...............................................................................willbe attended by myself (ourselves), or by some person on my (or our) behalf.
	Dated this ................day of........... 20........................
(Signed)...................................................................

ToThe Controller of Designs,The Patent Office, [* * *]. [The word "Calcutta" omitted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]FORM 21[THE DESIGNS ACT, 2000] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]POWER OF AUTHORITY TO AGENT(See section 43)

To be stamped under the Indian Stamp Act.
State particulars	In connectionwith................................................................................................................................................................................................................

Insert name and address of Agent.	I (or We) hereby authorize......... ................................................................................of..........................................................................................................................toact as my (or our) agent and to receive all notices, requisitions and communications until further notice.
Strike out not required.Insert name or full address.	And I (or We) revoke the previous authority given by me (or us) to ...... ...............................................................................................................................................................................................................................................................in this matter.
To be signed by the applicant with official seal and designation of the signatory.	Dated this ................day of........... 20........................
(Signed) ...................................................................

ToThe Controller of Designs,The Patent Office, [***] [The word "Calcutta" omitted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]FORM 22[THE DESIGNS ACT, 2000] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]NOTICE OF ALTERATION OF ADDRESS OR NAME OR AN ADDRESS FOR SERVICE IN THE REGISTER OF DESIGNS(See rule 31)

Fee Rs. 200	In the matter of Design No ....................................
	Class..........................................................................
Insert (in full) name and address	I (or We).............................................................................................................................................herebyrequest that .............name, address (or...........address for service) now upon the Register of Designs may be altered to........................................................................................................................................................................................................
Insert name or full address.
	Address for service inIndiais -..............................................................................................................................................................
To be signed by the applicant or authorised agent.	Dated this ................day of........... 20........................
(Signed)...................................................................

ToThe Controller of Designs,The Patent Office, [* * *]. [The word "Calcutta" omitted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]FORM 23[THE DESIGNS ACT, 2000] [Inserted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]REQUEST FOR ENTRY OF TWO ADDRESSES FOR SERVICE IN REGISTER OF DESIGNS(See section 10)

Fee Rs.200	In the matter of Design No ....................................
	Class..................................................................
Insert(in full) name and address	I (or We)...........................................................................................................................................................................................................................................................................................................hereby request thatthe two following addresses for service may be entered in the Register of Designs.

Insert full address.	(a)........................................................................................................................................................(b)........................................................................................................................................................
To be signed by the applicant or authorised agent.	Dated this ................day of........... 20........................
(Signed)...................................................................

ToThe Controller of Designs,The Patent Office, [* * *]. [The word "Calcutta" omitted by S.O. 1460(E), dated 17-6-2008 (w.e.f. 17-6-2008).]THE THIRD SCHEDULECLASSIFICATION OF GOOD[See rule 10]LIST OF CLASSES AND SUBCLASSES, WITH EXPLANATORY NOTESCLASS 01FOODSTUFFS

	Notes.-(a) Includes foodstuffs for human beings, foodstuffs for animal and dietetic foods.
	(b) Not including packages (Cl. 09).
01-01	Bakers' Products, Biscuits, Pastry, Macaroni And Other Cereal Products. Chocolates, Confectionery, Ices
01-02	Fruit And Vegetables
01-03	Cheeses, Butter And Butter Substitutes, Other Dairy Produce
01-04	Butcher's Meat(Including Pork Products), Fish
01-05	[Vacant]
01-06	Animal Foodstuffs
01-99	Miscellaneous

CLASS 02ARTICLES OF CLOTHING AND HABERDASHERY

	Note.-Not including articles of clothing for dolls (Cl.21-01), special equipment for protection against fire hazards, for accident prevention and for rescue (Cl. 29), and animal clothing (Cl. 30-01).
02-01	Undergarments, Lingerie, Corsets, Brassieres, Nightwear
	Note:(a) Including orthopedic corsets and body linen.
	(b) Not including household linen (Cl.06-13).
02-02	Garments
	Note:(a) Includes all sorts of garments, including furs, bathing costumes, sports clothing and orthopedic garments, subject to the exceptions indicated under (b).
	(b) Not including undergarments (Cl. 02-01), or garments to be placed in Classes 02-03; 02-04; 02-05 or 02-06.
02-03	Headwear
	Note: Includes all kinds of headwear for men, women and children.
02-04	Footwear, Socks And Stockings
	Note:Including special boots for sports such as football, skiing and ice hockey, orthopedic footwear and socks, as well as tights, gaiters and other leg wear.
02-05	Neckties, Scarves, Neckerchiefs And Handkerchiefs
	Note:Includes all "flat" clothing accessories.
02-06	Gloves
	Note:Includes surgical gloves and rubber or plastic protective gloves for household use or for various occupations or sports.
02-07	Haberdashery And Clothing Accessories
	Note:(a) Including buttons, clasps for garments, for headwear and for footwear, laces, pins, hand sewing, knitting and embroidery equipment and clothing accessories such as bells, suspenders, braces.
	(b) Not including yarns or other threads (Cl.05-01), decorative trimmings (Cl. 05-04), sewing, knitting and embroidery machines (Cl. 15-06) or sewing kits (containers) (Cl. 03- 01).
02-99	Miscellaneous

CLASS 03TRAVEL GOODS, CASES, PARASOLS AND PERSONAL BELONGINGS, NOT ELSEWHERE SPECIFIED

03-01	trunks, suitcases, briefcases, handbags, key holders, cases specially designed for their contents, wallets and similar articles
	Note: Not including articles for the transport of goods (Cl. 09) or cigar cases and cigarette cases (Cl. 27-06).
03-02	[vacant]
03-03	Umbrellas, Parasols, Sunshades And Walking Sticks
03-04	Fans
03-99	Miscellaneous

CLASS 04Brushware

04-01	Brushes And Brooms For Cleaning
	Note:Not including clothes brushes (Cl.04-02).
04-02	Toilet Brushes, Clothes Brushes And Shoe Brushes
	Note:"Toilet brushes" means brushes for corporal use; for example, for the hair, nails or teeth.
04-03	Brushes For Machines
	Note:"Brushes for machines" means brushes incorporated in machines or in special vehicles.
04-04	Paintbrushes, Brushes For Use In Cooking
04-99	Miscellaneous

CLASS 05TEXTILE PIECEGOODS, ARTIFICIAL AND NATURAL SHEET MATERIAL

	Note:(a) Includes all textile or similar articles, sold by the yard and not made up.
	(b) Not including ready-made articles (Cl.02 or 06).
05-01	Spun Articles
	Note:(a) Including yarn and thread.
	(b) Not including, for instance, rope wire, string, twine (Cl. 09-06).
05-02	Lace
05-03	Embroidery
05-04	Ribbons, Braids And Other Decorative Trimmings
05-05	Textile Fabrics
	Note:(a) Including textile fabrics, woven, knitted or otherwise manufactured, tarpaulins, felt and loden.
05-06	Artificial Or Natural Sheet Material
	Note:(a) Includes sheets whose only characteristic features are their surface ornamentation or their texture; in particular, covering sheets such as wallpaper, linoleum, self-adhesive plastic sheets, wrapping sheets and rolls of paper, subject to the exceptions indicated under(b).
	(b) Not including writing paper, even in rolls (Cl.19-01), or sheets used as building components such as wall panels and wainscoting(Cl. 25-01).
05-99	Miscellaneous

CLASS 06Furnishing

	Note:(a) Composite furniture articles embodying components includes in several subclasses are classified in Class 06-05.
	(b) Sets of furniture, as far as they can be looked upon as one design, are classified in Class 06-05.
	(c) Not including textile piece goods (Cl.05)
06-01	Beds And Seats
	Note:Including mattress supports and vehicle seats.
06-02	[vacant]
06-03	Tables And Similar Furniture
06-04	Storage Furniture
	Note:Including Cupboards, Furniture With Drawers Or Compartments, And Shelves.
06-05	Composite Furniture
06-06	Other Furniture And Furniture Parts
06-07	Mirrors And Frames
	Note:Not Including Mirrors Included In Other Classes (See Alphabetical List).
06-08	Clothes Hangers
	N.B. :The French Text Contains A Note Which Does Not Concern The English Text.
06-09	Mattresses And Cushions
06-10	Curtains And Indoor Blinds
06-11	Carpets, Mats And Rugs
06-12	Tapestries
06-13	Blankets And Other Covering Materials, Household Linen And Napery.
	Note:Including Furniture Covers, Bedspreads And Table Covers.
06-99	Miscellaneous

CLASS 07HOUSEHOLD GOOD, NOT ELSEWHERE SPECIFIED

	Note :(A) Including Household Appliances And Utensils Operated By Hand, Even If Motor Driven.
	(B) Not Including Machines And Appliances For Preparing Food And Drink(Cl. 31).
07-01	China, Glassware, Dishes And Other Articles Of A Similar Nature
	Note :(A) Includes Dishes And Crockery In All Materials; In Particular, Paper And Cardboard dishes.
	(B) Not including cooking utensils and containers, such as glass and earthenware pots (Cl. 07-02), or flower vases, flower pots and china glassware of a purely ornamental nature (Cl. 11-02).
07-02	Cooking Appliances, Utensils And Containers
07-03	Table Knives, Forks And Spoons
07-04	Appliances And Utensils, Hand-Manipulated, For Preparing Food Or Drink
	Note :Not Including Appliances And Utensils Classified In Class 07-02 And In Class 31.
07-05	Flatirons And Washing, Cleaning And Drying Equipment
	Note :Not Including Electric Household Appliances For Washing, Cleaning Or Drying (Cl. 15-05).
07-06	Other Table Utensils
07-07	Other Household Receptacles
07-08	Fireplace Implements
07-99	Miscellaneous

CLASS 08Tools And Hardware

	Note :(A) Includes Hand-Operated Tools, Even If Mechanical Power Takes The Place Of Muscular Force, Or Example, Electric Saws And Drills.
	(B) Not Including Machines Or Machine Tools (Cl.15 Or 31).
08-01	Tools And Implements For Drilling, Milling Or Digging
08-02	Hammers And Other Similar Tools And Implements
08-03	Cutting Tools And Implements
	Note :(a) Including tools and instruments for sawing.
	(b) Not including table knives (Cl. 07-03), cutting tools and implements for kitchen use (Cl.31), or knives used in surgery (Cl. 24-02).
08-04	Screwdrivers And Other Similar Tools And Implements
08-05	Other Tools And Implements
	Note :Includes tools which are not classified, or not to be placed, in other subclasses or classes.
08-06	Handles, Knobs And Hinges
08-07	Locking For Closing Devices
08-08	Fastening, Supporting Or Mounting Devices Not Included In Other Classes
	Note :(a) Including nails, screws, nuts and bolts.
	(b) Not including fastening devices for clothing (Cl.02-07), for adornment (Cl. 11-01), or for office use (Cl. 19-02).
08-09	Metal Fittings And Mountings For Doors, Windows And Furniture, And Similar Articles
08-10	Bicycle Racks
08-99	Miscellaneous
	Note :Including Non-Electric Cables, Regardless Of The Material Of Which They Are Made.

CLASS 09PACKAGES AND CONTAINERS FOR THE TRANSPORT OR HANDLING OF GOODS

09-01	Bottles, Flasks, Pots, Carboys, Demijohns, And Containers With Dynamic Dispensing Means
	Note:(a) "Pots" means those serving as containers.
	(b) Not including pots regarded as crockery (Cl.07-01), or flower pots (Cl. 11-02).
09-02	Storage Cans, Drums And Casks
09-03	Boxes, Cases, Containers, (Preserve) Tins Or Cans
	Note:Including Freight Containers.
09-04	Hampers, Crates And Baskets
09-05	Bags, Sachets, Tubes And Capsules
	Note:(a) Including Plastic Bags Or Sachets, With Or Without Handle Or Means Of Closing.
	(b) "Capsules" Means Those Used For Packaging.
09-06	Ropes And Hoping Materials
09-07	Closing Means And Attachments
	Note:(a) Includes Only Closing Means For Packages.
	(b) "Attachments" Means, For Example, Dispensing And Dosing Devices Incorporated in Containers And Detachable Atomizers.
09-08	Pallets And Platforms For Forklifts
09-09	Refuse And Trash Containers And Stands Therefore
09-99	Miscellaneous

CLASS 10CLOCKS AND WATCHES AND OTHER MEASURING INSTRUMENTS, CHECKING AND SIGNALLING INSTRUMENTS

	Note:Including Electrically-Driven Instruments.
10-01	Clock And Alarm Clocks
10-02	Watches And Wrist Watches
10-03	Other Time-Measuring Instruments
	Note:Including Time-Measuring Apparatus Such As Parking Meters, Timers For Kitchen Use and Similar Instruments.
10-04	Other Measuring Instruments, Apparatus And Devices
	Note:(a) Including Instruments, Apparatus And Devices For Measuring Temperature, Pressure, Weight, Length, Volume And Electricity.
	(b) Not Including Exposure Meters (Cl.16-05).
10-05	Instruments, Apparatus And Devices For Checking, Security Or Testing
	Note:Including Fire And Burglar Alarms, And Detectors Of Various Types.
10-06	SignallingApparatus And Devices
	Note:Not Including Lighting Or Signalling Devices For Vehicles (Cl. 26-06).
10-07	Casings Dials, Hands And All Other Parts And Accessories Of Instruments For Measuring, Checking And Signalling
	Note: "casings" Means Watch And Clock Casings And All Casings Being Integral Parts Of Instruments Of Which They Protect The Mechanism, With The Exception Of Cases Specify
	Designed For Their Contents (Cl. 03-01) Or For Packaging (Cl. 09-03).
10-99	Miscellaneous

CLASS 11Articles of Adornment

11-01	Jewellery
	Note:(A) Including Fancy And Imitation Jewellery.
	(B) Not Including Watches (Cl. 10-02).
11-02	Trinkets, Table, Mantel And Wall Ornaments, Flower Vases And Pots
	Note:Including Sculptures, Mobiles And Statues.
11-03	Medals and Badges
11-04	Artificial Flowers, Fruit And Plants
11-05	Flags, Festive Decorations
	Note:(A) IncludingGarlands, Streamers And Christmas Tree Decorations.
	(B) Not Including Candles (Cl. 26-04).
11-99	Miscellaneous

CLASS 12MEANS OF TRANSPORT OR HOISTING

	Note:(A) Includes All Vehicles, Land, Sea, Air, Space And Others.
	(B) Including parts, components and accessories which exist only in connection with a and vehicle cannot be placed in another class; these parts, components and accessories of vehicles are to be placed in the subclass of the vehicle in question, or in class 12-16 if they are common to several vehicles included in different subclasses.
	(C) Not including, in principle, parts, components and accessories of vehicles which can be placed another class; these parts, components and accessories are to be placed in the same class as articles of the same type, in other words, having the same function. thus, carpets or mats for automobiles are to be placed with carpets (cl.06-11); electric motors for vehicles are to be placed in class 13-01, and non-electric motors for vehicles in class 15-01 (the same applies to the components of such motors); automobile headlamps are to be placed with lighting apparatus (cl. 26-06).
	(D) not including scale models of vehicles (Cl. 21-01).
12-01	Vehicles drawn by animals
12-02	Handcarts, Wheelbarrows
12-03	Locomotives and rolling stock for railways and other rail vehicles
12-04	Telphercarriers, chair lifts and ski lifts
12-05	Elevators and hoists for loading or conveying
	Note:Including passenger lifts, goods lifts, cranes, forklift trucks and conveyor belts.
12-06	Ships and boats
12-07	Aircrafts and space vehicles
12-08	Motor cars, buses and lorries
	Note:Including ambulances and refrigerator vans (road).
12-09	Tractors
12-10	Road vehicle trailers
	Note:Including Caravans.
12-11	Cycles and motorcycles
12-12	Perambulators, invalid chairs, stretchers
	Note:(A) Perambulators" means hand carriage for infants.
	(B) Not including toy perambulators (Cl.21-01).
12-13	Special-purpose vehicles
	Note: (A) Includes only vehicles not specially intended for transport, such as street - cleaning vehicles, watering lorries, fire engines, snow ploughs and breakdown lorries.
	(B) Not including mixed-purpose agricultural machines (cl. 15-03), or self-propelled machines for use in construction and civil engineering (cl.15-04).
12-14	Other Vehicles
	Note:Including sleighs and air-cushion vehicles.
12-15	Tyresand anti-skid chains for vehicles
12-16	Parts, equipment and accessories for vehicles, not included in other classes or subclasses
12-99	Miscellaneous

CLASS 13EQUIPMENT FOR PRODUCTION, DISTRIBUTION OR TRANSFORMATION OF ELECTRICITY

	Note:(A) Includes only apparatus which produces, distributes or transforms electric current.
	(B) Including electric motors, however.
	(C) Not including electrically-driven apparatus, such as electric watches (cl. 10-02), or apparatus for the measurement of electric current (Cl. 10-04).
13-01	Generators and motors
	Note:Including electric motors for vehicles.
13-02	Power Transformers, Rectifiers, Batteries and Accumulators
13-03	Equipment for distribution or control of electric power
	Note:Including conductors, switches and switchboards.
13-99	Miscellaneous

CLASS 14RECORDING, COMMUNICATION OR INFORMATION RETRIEVAL EQUIPMENT

14-01	Equipment for the recording or reproducing or reproduction of sounds or pictures
	Note:Not including photographic or cinematographic apparatus (cl. 16).
14-02	Data processing equipment as well as peripheral apparatus and devices
14-03	Communications equipment, wireless remote controls and radio amplifiers
	Note:Including Telegraphic, Telephone and Television apparatus, as well as wireless Apparatus and Teleprinters.
14-99	Miscellaneous

CLASS 15MACHINES, NOT ELSEWHERE SPECIFIED

15-01	Engines
	Note :(A) Including Non-Electric Engines For Vehicles.
	(B) Not Including Electric Motors (Cl. 13).
15-02	Pumps And Compressors
	Note:Not Including Hand Or Foot Pumps (Cl. 08-05), Or Or Fire Extinguishing Pumps. (Cl. 29-01).
15-03	Agricultural Machinery
	Note: (A) Including ploughs and combined machinery, i.e. , both machines and vehicles, for examples, reaping and binding machines.
	(B) Not Including Hand Tools (Cl. 08).
15-04	Construction Machinery
	Note :(A) Including machines used in civil engineering and self propelled machines such as excavators, concrete mixer and dredgers.
	(B) Not including hoists and cranes (cl.12-05).
15-05	Washing cleaning and drying machines.
	Note :Including:
	(A) Appliances and machines for treating lines and clothes, such as ironing machines and wringers.
	(B) Dishwashing machines and industrial drying equipment.
15-06	Textile, sewing, knitting and embroidering machines including their integral parts
15-07	Refrigeration machinery and apparatus
	Note :(A) Including household refrigeration apparatus.
	(C) Not Including Refrigerator Wagons (Rail) (Cl.12-03) or Refrigerator Vans (Road) (Cl. 12-08).
15-08	[Vacant]
15-09	Machine Tools, Abrading And Founding Machinery
	Note :Not Including Earth Working Machinery And Material Separators (Cl. 15-99).
15-99	Miscellaneous

CLASS 16PHOTOGRAPHIC, CINEMATOGRAPHIC AND OPTICAL APPARATUS

	Note:Not including lamps for photography or filming (Cl. 26-05).
16-01	Photographic cameras and film cameras
16-02	Projectors and viewers
16-03	Photocopying apparatus and enlargers
	Note: Including microfilming equipment and apparatus for viewing microfilms, as well as office machines known as "photocopying" apparatus which use other than photographic processes
	(In Particular, thermal or magnetic processes).
16-04	Developing apparatus and equipment
16-05	Accessories
	Note:Including filters for photographic cameras, exposure meters, tripods and photographic flashlight apparatus.
16-06	Optical articles
	Note:(A) Including spectacles and microscopes.
	(B) Not Including measuring instruments embodying optical devices (Cl. 10-04).
16-99	Miscellaneous

CLASS 17MUSICAL INSTRUMENTS

	Note:Not Including Cases For Musical Instruments (Cl. 03-01), Or Equipment For The Recording Or Reproduction Of Sounds (Cl. 14-01).
17-01	Keyboard Instruments
	Note:Including Electronic And Other Organs, Accordions, And Mechanical And Other Pianos.
17-02	Wind Instruments
	Note:Not Including Organs, Harmoniums And Accordions, And Mechanical And Other Pianos.
17-03	Stringed Instruments
17-04	Percussion Instruments
17-05	Mechanical Instruments
	Note:(A) Including Music Boxes.
	(B) Not Including Mechanical Keyboard Instruments (Cl.17-01).
17-99	Miscellaneous

CLASS 18PRINTING AND OFFICE MACHINERY

18-01	Typewriters And Calculating Machines
	Note: Not Including Computers And Other Apparatus To Be Placed In Class 14-02
18-02	Printing Machines
	Note:(A) Including Typesetting Machines, Stereotype Machines And Apparatus, Typographic Machines And Other Reproducing Machines Such As Duplicators And Offset Equipment, As Well As Addressing Machines, Franking And Cancelling Machines.
	(B) Not Including Photocopying Machinery (Cl.16-03).
18-03	Type And Type Faces
18-04	Bookbinding Machines, Printers' Stapling Machines, Guillotines And Trimmers (For Bookbinding)
	Note :Including Machines And Similar Devices For Cutting Paper, Analogous To Guillotines And Trimmers.
18-99	Miscellaneous

CLASS 19STATIONERY AND OFFICE EQUIPMENT, ARTISTS' AND TEACHING MATERIALS

19-01	Writing Paper, Cards For Correspondence And Announcements
	Note:Includes All Paper, In The Widest Sense Of The Term, Which Is Used For Writing, Drawing, Painting Or Printing, Such As Tracing Paper, Carbon Paper, Newsprint, Envelopes, Greetings Cards And Illustrated Postcards, Even If They Embody A Sound Recording.
19-02	Office Equipment
	Note:(A) Including Equipment Used At Cash Desks, Such As Change Sorters.
	(B) Some Office Equipment Is To Be Placed In Other Subclasses Or Classes; For Example, Office Furniture In Class 06, Office Machines And Equipment In Class 14-02; 16-03; 18-01; 18-02 Or 18-04, And Writing Materials In Class 19-01 Or 19-06 (See Alphabetical List).
19-03	Calendars
	Note:Not Including Diaries (Cl.19-04).
19-04	Books And Other Objects Of Similar Outward Appearance
	Note:Including Covers Of Books, Binding, Albums, Diaries And Similar Objects.
19-05	[Vacant]
19-06	Materials and Instruments for writing by Hand, for Drawing, for Painting, for Sculpture, for Engraving and for other artistic techniques
	Note:Not including paintbrushes (cl.04-04), drawing tables and attached equipment (cl.06-03), or writing paper (cl. 19-01).
19-07	Teaching Materials
	Note:(A) Including Maps Of All Kinds, Globes And Planetariums.
	(B) Not Including Audio-Visual Teaching Aids (Cl.14-01).
19-08	Other Printed Matter
	Note:Including Printed Advertising Materials.
19-99	Miscellaneous

CLASS 20SALES AND ADVERTISING EQUIPMENT, SIGNS

20-01	Automatic Vending Machine
20-02	Display And Sales Equipment
	Note :Not Including Articles Of Furniture (Cl. 06).
20-03	Signs, Signboards And Advertising Devices
	Note :(A) Including Luminous Advertising Devices AndMobileAdvertising Devices.
	(B) Not Including Packages (Cl. 09), Or Signalling Devices (Cl. 10-06).
20-99	Miscellaneous

CLASS 21GAMES, TOYS, TENTS AND SPORTS GOODS

21-01	Games and toys
	Note:(A) Including scale models.
	(B) Not including toys for animals (Cl.30-99).
21-02	Gymnastic and sports apparatus and equipment
	Note:(A) Includes, as sports equipment: apparatus and equipment necessary for the various sports which have no other specific purpose, such as footballs, skis and tennis rackets, to the exclusion of all other objects which may also be used in practicing a given sport.
	(B) Including subject to the reservation mentioned under (a), training equipment and apparatus and equipment necessary for outdoor games.
	(C) Not including sports clothing (cl. 02), toboggans or sleighs (cl. 12-14).
21-03	Other amusement and entertainment articles
	Note:(A) Including fairground roundabouts and automatic machines for games of chance.
	(B) Not including games and toys (cl.21-01), or other articles to be placed in class 21-01 or 21- 02.
21-04	Tents and accessories thereof
	Note:(A) Including poles, pegs and other similar articles.
	(C) Not including other camping articles to be placed in other classes according to their nature, such as chairs (cl.06-01), tables (cl. 06-03), plates (cl. 07-01), and caravans (cl.12-10).
21-99	Miscellaneous

CLASS 22ARMS, PYROTECHNIC ARTICLES, ARTICLES FOR HUNTING, FISHING AND PEST KILLING

22-01	Projectile Weapons
22-02	Other Weapons
22-03	Ammunition, Rockets And Pyrotechnic Articles
22-04	Targets And Accessories
	Note:Including The Special Device For ActuatingMobileTargets.
22-05	Hunting And Fishing Equipment
	Note:Not Including Articles Of Clothing (Cl. 02), Or Weapons (Cl. 22-01 Or 22-02).
22-06	Traps, Articles ForPestKilling
22-99	Miscellaneous

CLASS 23FLUID DISTRIBUTION EQUIPMENT, SANITARY, HEATING, VENTILATION AND AIR-CONDITIONING EQUIPMENT, SOLID FUEL

23-01	Fluid Distribution Equipment
	Note:Including Pipes And Pipe Fittings.
23-02	Sanitary Appliances
	Note:(A) Including Baths, Showers, Washbasins, Saunas, Water closets, Sanitary Units And Sanitary Accessories Not Included In Other Classes.
	(B) Not Including Pipes Or Pipe Fittings (Cl.23-01).
23-03	Heating Equipment
23-04	Ventilation And Air-Conditioning Equipment
23-05	Solid Fuel
23-99	Miscellaneous

CLASS 24MEDICAL AND LABORATORY EQUIPMENT

	Note:The Term "Medical Equipment" Covers Also Surgical, Dental And Veterinary Equipment.
24-01	Apparatus Equipment For Doctors, Hospitals And Laboratories
24-02	Medical Instruments, Instruments And Tools For Laboratory Use
	Note:Includes Only Hand-Operated Instruments.
24-03	Prosthetic Articles
24-04	Materials For Dressing Wounds, Nursing And Medical Care
24-99	Miscellaneous

CLASS 25BUILDING UNITS AND CONSTRUCTION ELEMENTS

25-01	Building Materials
	Note:Including Bricks, Beams, Pre-Shaped Strips, Tiles, Slates And Panels.
25-02	Prefabricated Or Pre-Assembled Building Parts
	Note:(A) Including Windows, Doors, Outdoors Shutters, Partition Walls And Gratings.
	(B) Not Including Staircases (Cl. 25-04).
25-03	Houses, Garages And Other Buildings
25-04	Steps, Ladders And Scaffolds
25-99	Miscellaneous

CLASS 26LIGHTING APPARATUS

26-01	Candlesticks and Candelabra
26-02	Torches and Hand Lamps and Lanterns
26-03	Public Lighting Fixtures
	Note:Including outside Lamps, Stage Lighting and Searchlight Projectors.
26-04	Luminous Sources, Electrical or not
	Note:Including Bulbs for Electric Lamps, Luminous Plaques and Tubes, and Candles.
26-05	Lamps, Standard Lamps, Chandeliers, Wall and Ceiling Fixtures, Lampshades, Reflectors, Photographic and Cinematographic Projector Lamps
26-06	Luminous Devices for Vehicles
26-99	Miscellaneous

CLASS 27TOBACCO AND SMOKERS' SUPPLIES

27-01	Tobacco, Cigars And Cigarettes
27-02	Pipes, Cigar And Cigarette Holders
27-03	Ashtrays
27-04	Matches
27-05	Lighters
27-06	Cigar Cases, Cigarette Cases, Tobacco Jars and Pouches
	Note:Not Including Packages (Cl.09).
27-99	Miscellaneous

CLASS 28PHARMACEUTICAL AND COSMETIC PRODUCTS, TOILER ARTICLES AND APPARATUS

28-01	Pharmaceutical Products
	Note:(A) Including For Animals.
	(B) Not Including Materials For Dressing Wounds And Nursing (Cl. 24-04).
	(C) Including Chemicals In Cachet, Capsule, Lozenge, Pill And TabletForms.
28-02	Cosmetic Products
	Note:Including For Animals.
28-03	Toilet Articles And Beauty Parlor Equipment
	Note:(A) Including Razors, Apparent And Appliances For Hair Removing Or Hair Dressing.
	(B) Not Including Toilet And Make-Up Brushes (Cl.04-02), Or Articles And Equipment For Animals (Cl.30-99)
28-04	Wigs, False Hairpieces
28-99	Miscellaneous

CLASS 29DEVICES AND EQUIPMENT AGAINST FIRE HAZARDS, FOR ACCIDENT PREVENTION AND FOR RESCUE

29-01	Devices And Equipment Against Fire Hazards
	Note:(A) Including Fire Extinguishers.
	(B) Not Including Fire Engines (Vehicles) (Cl.12-13), Free-Hoses And Nozzles For Fire-Hoses (Cl.23-01).
29-02	Devices And Equipment Against For Accident Prevention And For Rescue, Not Elsewhere Specified
	Note:(A) Including Devices And Equipment For Animals.
	(B) Not Including Helmets (Cl. 02-03) And Garments For Protection Against Accidents (Cl. 02-02; 02-04 Or 02-06).
29-99	Miscellaneous

Class 30ARTICLES FOR THE CARE AND HANDLING OF ANIMALS

	Note:Not including animal foodstuffs (cl. 01), or pharmaceutical and cosmetic products for animals (Cl. 28-01 Or 28-02).
30-01	Animal clothing
30-02	Pens, Cages, Kennels and Similar Shelters
	Note: Not Including Buildings (Cl. 25)
30-03	Feeders and Waters
30-04	Saddlery
	Note:Including Collars for Animals.
30-05	Whips and Prods
30-06	Beds and Nests
30-07	Perches and other cage attachments
30-08	Markers, Marls and Shackles
30-09	Hitching posts
30-99	Miscellaneous

CLASS 31MACHINES AND APPLIANCES FOR PREPARING FOOD OR DRINK, NOT ELSEWHERE SPECIFIED

	Note:Not including hand-manipulated utensil, instruments and appliances for serving or preparing food or drink (Cl. 07).
31-00	Machines and appliances for preparing food or drink, not elsewhere specified

CLASS 99MISCELLANEOUS

	Note:Includes All Products Not Included In The Preceding Classes.
99-00	Miscellaneous

THE FOURTH SCHEDULE[See rule 43]SCALE OF COSTS ALLOWABLE IN PROCEEDINGS BEFORE THE CONTROLLER

Entry No.	Matter in respect of which cost is to be awarded	Amount
1.	For Notice of Opposition under rule 40	Rs. 100.00
2.	For petition for cancellation of the registration of for design under section 19.	Rs.1000.00
3.	For notice of information to attend Hearing.	Rs. 200.00
4.	Stamps for Power of Attorney, where a professional has been appointed.	The amount actually paid.
5.	Stamps fee in respect of relevant Affidavit.	The amount actually paid
6.	For Statement under rules 29(1) and 40(2).	Rs. 200.00
7.	For Counter Statement under rules29(3) and 40(4)	Rs. 200.00
8.	For each Affidavit, if relevant.	Rs. 100.00
9.	For each Citation, if relevant.	Rs. 100.00
10.	For each unnecessary or irrelevant Affidavit or Citation.	Rs. 100.00
11.	For every day or part of a day of Hearing before the Controller.	Rs. 500.00


	GOVERNMENT OFINDIA	ORIGINAL NO.
	THE PATENT OFFICE
	CERTIFICATE OF REGISTRATION OF DESIGN

	Design No..............................................
	Date......................................................
	Receiprocitydate.................................... [The reciprocity date (if any) which has been allowed and the name of the country. Copyright in the design will subsist for ten years from the date of Registration, any may under the terms of the Act and Rules, be extended for a further period o five years. This Certificate is not for use in legal proceedings or for obtaining registration abroad. Date of issue.]
	Country..................................................

Certified that the Design of which a copy is annexed hereto has been registered as of the number and date given above in class .......................................................................... in respect of the application of .............................................................................................. in the name of.......................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................... in pursuance of and subject to the provisions of the Design Act, 2000 and the Design Rules, 2001.Controller General of Patterns, Designs and Trade Marks___________________________________________________________*The reciprocity date (if any) which has been allowed and the name of the country. Copyright in the design will subsist for ten years from the date of Registration, and may under the terms of the Act and Rules, be extended for a further period of five years.This Certificate is not for use in legal proceedings or for obtaining registration abroad.Date of issue.

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Union of India - Section

Section 48 in The Designs Rules, 2001

48. Repeal .-The Designs Rules, 1933 are hereby repealed: