(14)"proprietor of a 6[new or original] design",- (a) where the author of the design, for good consideration, executes the work for some other person, means the person for whom the design is so executed; and (b) where any person acquires the design or the right to apply the design to any article, either exclusively of any other person or otherwise means, In the respect and to the extent in and to which the design or right has been so acquired, the person by whom the design or right is so acquired ; and (c) in any other case, means the author of the design ;and where the property in, or the right to apply, the design --------------------------------------------------------------------- 1 Cl. (ee) ins. by the Punjab Reorganisation and Delhi High Court (Adaptation of Laws on Union Subjects) Order, 1968. 2 Ins. by Act 39 of. 1970. s. 162 and Sch. (w.e.f. 20-4-1972). 3 Cl. (7A) ins. by Act 32 of 1950, s. 4, was omitted by Act 62 of 1956, s. 2 and Sch.
