Section 71 in The Semiconductor Integrated Circuits Layout-Design Rules, 2001
71. The time period for efforts under first proviso to the sub-section (1) of section 51
.-The person authorised under sub-section (1) of section 51 shall not be permitted under that sub-section the use of a registered layout-design unless the Appellate Board is satisfied that such person has made efforts to enter into agreement with the registered proprietor of such layout-design on reasonable commercial terms and conditions for permitted use of such layout-design and such efforts had not been successful within a period of six months.
