Section 55(2) in The Semiconductor Integrated Circuits Layout-Design Rules, 2001
(2)There shall also be filed along with the application an affidavit made by the registered proprietor or by some person authorised to the satisfaction of the Registrar to act on his behalf giving-(a)particulars and statements required by sub-clauses (i) to (iii) of clause (b) of sub-section (1) of section 25;(b)a statement as to whether the layout-design which is the subject of the application has been used by him in the course of trade before the date of the application and if so the amount and duration of such use;(c)a statement as to whether the registered proprietor has acquired title to the layout-design by way of assignment;(d)a statement as to whether the registered proprietor had, before the date of the application for registration as registered user, allowed the use of the layout-design by any person and if so by whom;(e)a statement whether or not the proposed permitted use is intended solely for export from India.
