Designs Rules, 2001
15.
Reciprocity application for the registration of a design. –
Every reciprocity
application for the registration of a design shall contain a statement that an
application in United Kingdom or convention country or group of countries or
inter-governmental organisation has been made for the protection of the design
to which such reciprocity application relates and shall specify convention
country or group of countries or inter-governmental organisation in which any
such application has been made and the official date or dates thereof
respectively. The application shall be made within six months from the date of
the first application in United Kingdom or convention country or group of
countries or inter-governmental organisation by the person by whom such
application in United Kingdom or convention country or group of countries or
inter-governmental organisation was made, or by the legal representative or
assignee of the person either alone or jointly with any other person.
In addition to the
four copies of the representations of the design filed or left with every
reciprocity application for the registration of a design, a copy of the design
filed or deposited by the applicant or his predecessor in title as the case may
be, in respect of the first application in United Kingdom or convention country
or group of countries or inter-governmental organization, duly certified by the
Official Chief or Head of the organization in which it was filed, or deposited
or otherwise verified to the satisfaction of the Controller, shall be filed or
left at the office at the same time as the reciprocity application or within
such further time not exceeding three months as the Controller may allow.
3. Save as aforesaid and
as provided by rule 30 all proceedings in connection with a reciprocity
application shall be taken within the time and in the manner required by the
Act or prescribed by these rules for ordinary application.
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