Section 2 in The Semiconductor Integrated Circuits Layout-Design Act, 2000
2. Definitions.—
In this Act, unles the context otherwise requires,—(a)“Appellate Board” means the Appellate Board established under section 32;(b)“assignment” means an assignment in writing by act of the parties concerned;(c)“Bench” means a Bench of the Appellate Board;(d)“Chairperson” means the Chairperson of the Appellate Board;(e)“commercial exploitation”, in relation to Semiconductor Integrated Circuits Layout-Design, means to sell, lease, offer or exhibit for sale or otherwise distribute such semiconductor integrated circuit for any commercial purpose;(f)“convention country” means a country notified as such under section 93;(g)“Judicial Member” means a Member of the Appellate Board appointed as such under this Act, and includes the Chairperson or such Vice-Chairperson who possesses any of the qualifications specified in sub-section (3) of section 34;(h)“layout-design” means a layout of transistors and other circuitry elements and includes lead wires connecting such elements and expressed in any manner in a semiconductor integrated circuit;(i)“Member” means a Judicial Member or a Technical Member of the Appellate Board and includes the Chairperson and the Vice-Chairperson;(j)“notify" means to notify in the Semiconductor Integrated Circuit Journal published by the Registrar;(k)“prescribed” means prescribed by rules made under this Act;(l)“register” means the Register of Layout-Designs referred to in section 6;(m)“registered” (with its grammatical variations) means registered under this Act;(n)“registered layout-design" means a layout-design which is actually on the register;(o)“registered proprietor”, in relation to a layout-design, means the person for the time being entered in the register as proprietor of the layout-design;(p)“registered user” means a person who is for the time being registered as such under section 25;(q)“Registrar” means the Registrar of Semiconductor Integrated Circuits Layout-Design referred to in section 3;(r)“semiconductor integrated circuit” means a product having transistors and other circuitry elements which are inseparably formed on a semiconductor material or an insulating material or inside the semiconductor material and designed to perform an electronic circuitry function;(s)“Technical Member” means a Member of the Appellate Board who is not a Judicial Member and includes the Chairperson or such Vice-Chairperson who possesses any of the qualifications specified in sub-section (4) of section 34;(t)“transmission” means transmission by operation of law, devolution on the personal representation of a deceased person or any other mode of transfer not being assignment;(u)“Vice-Chairperson” means the Vice-Chairperson of the Appellate Board;(v)any reference to the Semiconductor Integrated Circuits Layout-Design Registry shall be construed as including a reference to any office of the Semiconductor Integrated Circuits Layout-Design Registry.
