Section 2(d) in The Intellectual Property Rights (Imported Goods) Enforcement Rules, 2007
(d)" right holder" means a natural person or a legal entity, which according to the laws in force is to be regarded as the owner of protected intellectual property right, its successors in title, or its duly authorized exclusive licensee as well as an individual, a corporation or an association authorized by any of the aforesaid persons to protect its rights.
