Designs Rules, 2001
Application
for Registration
11.
Application. –
An application under
section 5 of the Act for the registration of a design shall be accompanied by
four copies of the representation of the design and the application and each of
copy of the representation of the design shall be dated and signed by the
applicant or his agent.
The application shall
state the class in which the design is to be registered, and the article or
articles to which the design is to be applied.
3. If it is desired to
register the same design in more than one class of article, a separate
application shall be made in each class of article and the application shall
contain the number or numbers of the registration or registrations already
effected.
4. If so required by the
Controller, the applicant shall state purpose for which the article is used.
|
