Designs Rules, 2001
28.
Search under section 18. –
Request for
information as specified in section 18 of the Act may be made by any person in
Form 6 with the fee as specified in the Schedule of fees and shall contain the
registration number of the design for which information is required.
2. If the applicant is
unable to furnish the registration number of the design, he shall lodge with
the Controller, in Form 7 together with such information as is in his
possession, and the Controller shall thereupon cause search to be made in the
class indicated therein as much as be possible on the information supplied, and
shall furnish such information as may be obtainable. Where Form 7 is
accompanied by a representation or specimen of the design, such representation
or specimen shall be furnished in duplicate.
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