Designs Act, 1911

Contents
Sections	Particulars
1	Short title extent and commencement
2	Definitions
2A	Rule of construction in application of Act to Part B States
Part I	[Comprising ss.3 to 42 both inclusive have been omitted by the Patents Act1970(39of1970) s.12andSch.w.e.f. 20-4-1972]
Part II
43	Application for registration of designs
44	Registration of designs in new classes
45	Certificate of registration
46	Register of Designs
47	Copyright on registration
48	Requirements before delivery on sales
49	Effect of disclosure on copyright
50	Inspection of registered designs
51	Information as to existence of copyright
51A	Cancellation of registration
51B	Designs to bind government
52	Provisions as to exhibitions
53	Piracy of registered design
54	Application of certain provisions of the Act as to patents to designs
Part III
55	Patent Office
56	Officers and clerks [Repealed by s. 162 and Sch. of Patents Act 1970 w.e.f. 20-4-1972
57	Fees
58	Notice of trust not to be entered in registers
59	Inspection of and extracts from registers
59A	Information relating to patents
60	Privilege of reports of Controller
61	Prohibition of publication of specification drawings etc. where application abandoned etc.
62	Power of Controller to correct clerical errors
63	Entry of assignments and transmissions in registers
64	Rectification of register
65	Powers of Controller in proceedings under Act
66	[Publication of patented inventions] Repealed by the Patents Act 1970 (39 of 1970) section 162 and Schedule w.e.f. 20-4-1972.
67	Exercise of discretionary power by Controller
68	Power of Controller to take directions of the Central Government
69	Refusal to grant patent etc. in certain cases
70	Appeals to the Central Government
70A	Evidence before the Controller
71	Certificate of Controller to be evidence
71A	Evidence of documents in Patent Office
72	[Transmission of copies of specifications etc. and inspection thereof] Repealed by the Patents Act 1970 (39 of 1970) section 162 and Schedule w.e.f. 20-4-1972
73	Applications and notices by post
74	Declaration by infant lunatic etc.
74A	Security for costs [Repealed by the Patents Act 1970 section 162 and Schedule (39 of 1970) w.e.f. 20-4-1972
75	Subscription and verification of certain documents
76	Agency
77	Power for Central Government to make rules
78	Wrongful use of words "Patent Office" [Repealed by the Patents Act 1970 (39 of 1970) s. 162 and Schedule w.e.f. 20-4-1972]
78A	Reciprocal arrangement with United Kingdom and other Commonwealth Countries
78B	Special provisions relating to applications relevant or defense purposes
78C	Special provisions in respect of applications for patents in the field of food drug or medicine
78D	Consequences of directions under section 78B or section 78C
78E	Contravention of directions under section 78B
79	Saving for prerogative
80	Repeal and saving
81	Substitution of patents for rights under repealed Act

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