Section 50 in The Semiconductor Integrated Circuits Layout-Design Act, 2000
50. Registrar to refer certain disputes to the Board.—
If any question arises in any proceedings before Registrar, whether a layout-design has been commercially exploited for more than two years anywhere in a convention country for the purpose of registration of such layout-design under this Act, the Registrar shall refer such question to the Appellate Board, and the decision of the Board thereon shall be final.
