Designs Rules, 2001
General
Register
of Designs
30.
Registering designs.-
When a design is
accepted, there shall be entered in the Register of Design, in addition to the
particulars required by the Act, the number of the design, the class in which
it is registered, the date of filling the application for registration in this
country, the reciprocity date, if any, claim for the registration, and such
other matters as would effect the validity or proprietorship of the design.
When such Register of
Design is maintained wholly or partly on computer under floppies or diskettes,
such computer floppies or diskettes shall be maintained under superintendence
and control of Controller and in case of any dispute or doubt with regard to
information of designs, the information as contained in the backup file or
master file shall be final.
3. Where the accepted
design is one in respect of which a reciprocity date has been allowed, the
registration, the extension or the expiration of the copyright in the said
design shall be reckoned from such reciprocity date.
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