Section 59 in The Semiconductor Integrated Circuits Layout-Design Rules, 2001
59. Registrar to require information for enforcing of topographical dimensions of the layout-design
.-(1) The Registrar may at any time or from time to time require the registered proprietor or the registered user of a layout-design to furnish him with such information as he may require for satisfying himself that the stipulations in the agreements between the registered proprietor and the registered user, regarding the topographical dimensions of the layout-design are being enforced or complied with.(2)Where any such information as is referred to in sub-rule (1) is not furnished within the stipulated time allowed by the Registrar, the Registrar may presume that the stipulation in the agreement regarding the topographical dimensions of the layout-design is not being enforced or is not complied with.
