The Designs Act, 2000

[Act No. 16 of 2000]

[25th May, 2000.]

Contents
Sections	Chaptericulars
Title	The Designs Act, 2000
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	Registration of Designs
3.	Controller and other officers
4.	Prohibition of registration of certain designs
5.	Application for registration of designs
6.	Registration to be in respect of particular article
7.	Publication of particulars of registered designs
8.	Power of Controller to make orders regarding substitution of application, etc
9.	Certificate of registration
10.	Register of designs
Chapter III	Copyright in Registered Designs
11.	Copyright on registration
12.	Restoration of lapsed designs
13.	Procedure for disposal of applications for restoration of lapsed designs
14.	Rights of proprietor of lapsed design which have been restored
15.	Requirements before delivery on sales
16.	Effect of disclosure on copyright
17.	Inspection of registered designs
18.	Information as to existence of copyright
19.	Cancellation of registration
20.	Designs to bind Government
Chapter IV	Industrial and International Exhibitions
21.	Provisions as to exhibitions
Chapter V	Legal Proceedings
22.	Piracy of registered design
23.	Application of certain provisions of the Act as to patents to designs
Chapter VI	General Fees
24.	Fees
	Provisions as to registers and other documents in the patent office
25.	Notice of trust not to be entered in registers
26.	Inspection of and extracts from registers
27.	Privilege of reports of Controller
28.	Prohibition and publication of specification, drawings, etc., where application abandoned, etc
29.	Power of Controller to correct clerical errors
30.	Entry of assignment and transmissions in registers
31.	Rectification of register
Chapter VII	Powers and Duties of Controller
32.	Powers of Controller in proceedings under Act
33.	Exercise of discretionary power by Controller
34.	Power of Controller to take directions of the Central Government
35.	Refusal to register a design in certain cases
36.	Appeals to the High Court
Chapter VIII	Evidence, Etc.
37.	Evidence before the Controller
38.	Certificate of Controller to be evidence
39.	Evidence of documents in patent office
40.	Applications and notices by post
41.	Declaration by infant, lunatic, etc
42.	Avoidance of certain restrictive conditions
Chapter IX	Agency
43.	Agency
Chapter X	Powers, Etc., of Central Government
44.	Reciprocal arrangement with the United Kingdom and other convention countries or group of countries of inter-governmental organisations
45	Report of the Controller to be placed before Parliament
46	Protection of security of India
47	Power of Central Government to make rules
Chapter XI	Repeal and Savings
48	Repeal and savings