(1)Any person interested may present a petition for the cancellation of the registration of a design at any time after the registration of the design, to the Controller on any of the following grounds, namely:—(a)that the design has been previously registered in India; or(b)that it has been published in India or in any other country prior to the date of registration; or(c)that the design is not a new or original design; or(d)that the design is not registerable under this Act; or(e)that it is not a design as defined under clause (d) of section 2.
