Section 79 in The Semiconductor Integrated Circuits Layout-Design Act, 2000
79. Registered user to be impleaded in certain proceedings.—
(1)In every proceeding under Chapter VII or under section 42, every registered user of a layout-design, who is not himself an applicant in respect of any proceeding under that Chapter or section shall be made a party to the proceeding.(2)Notwithstanding anything contained in any other law, a registered user so made a party to the proceeding shall not be liable for any costs unless he enters an appearance and takes part in the proceeding.
