Designs Rules, 2001
Notification
S.O.
414 (E)……….. In exercise of the powers conferred by sub-section (3) of section
1 of the Design Act,
2000
(16 of 2000), the Central Government hereby appoints the 11th day of May, 2001
as the date on which the said Act shall come into force.
S.O.(E)............
whereas a draft of Design Rules was published as required by sub-section (3) of
section 47 of the Design Act, 2000 (16 of 2000), by the notification of the
Government of India, Ministry of
Commerce
and Industry No.S.O.1069 (E) dated 29th November, 2000 at pages 56 to 115 of
the Gazette of India, Extraordinary, Part II, section 3, sub-section (ii) dated
the 29th November, 2000;
And
whereas, objections and suggestions were invited till the 4th January, 2001
from all persons likely to be affected thereby;
And
whereas, the draft of the Design Rules was made available to the public on the
4th December, 2000 through the said Gazette dated November 29, 2000;
And
whereas, the objections and suggestions received from the public with respect
to the said draft Rules have been considered by the Central Government;
Now,
therefore, in exercise of the powers conferred by section 47 of the Design Act,
2000 (16 of 2000), the Central Government hereby makes the following rules,
namely:-
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