Section 18(1) in The Semiconductor Integrated Circuits Layout-Design Act, 2000
(1)A registered layout-design is infringed by a person who, not being the registered proprietor of the layout-design or a registered user thereof,—(a)does any act of reproducing, whether by incorporating in a semiconductor integrated circuit or otherwise, a registered layout-design in its entirety or any part thereof, except such act of reproducing any part thereof which is not original within the meaning sub-section (2) of section 7;(b)subject to the provisions of sub-section (5), does any act of importing or selling or otherwise distributing for commercial purposes a registered layout-design or a semiconductor integrated circuit incorporating such registered layout-design or an article incorporating such a semiconductor integrated circuit containing such registered layout-design for the use of which such person is not entitled under this Act.
