Section 44 in The Semiconductor Integrated Circuits Layout-Design Rules, 2001
44. Entry in the Register
.-(1) As soon as may be after the expiration of three months from the date of the advertisement or re-advertisement, as the case may be, in the journal of any application for the registration of a layout-design, the Registrar shall, subject to the provisions of sub-section (1) of section 13, enter the layout-design in the register.(2)The entry of layout-design in the register shall specify the date of the registration of such layout-design, and all particulars required by sub-section (1) of section 6 including-(a)date of acceptance of application for registration of layout-design under sub-section (1) of section 10;(b)name, address and nationality of the registered proprietor;(c)in case the layout-design has been commercially exploited before date of registration under section 13, the period of such exploitation and the place of exploitation;(d)office of the Registry where the request for registration was filed;(e)the address of the principal place of business in India, if any, of the proprietor of the layout-design or in case of a jointly owned layout-design, of such of the joint proprietors of the layout-design as have a principal place of business in India;(f)where the proprietor of the layout-design has no place of business in India his address for service in India as entered in the application for registration together with his address in his home country;(g)in case of a jointly owned layout-design, where none of the joint proprietors has a principal place of business in India, the address for service in India as given in the application together with the address of each of the joint proprietors in his home country.
