| Form No. |
Section or Rule |
Title |
| 1 |
Sections 5 and 44 |
Application
for registration of design/Application under reciprocal Arrangement. |
| 2 |
Section 8(1) |
Claim to proceed as an applicant or joint
applicant. |
| 3 |
Section 11(2) |
Application for Extension of copyright. |
| 4 |
Section 12(2) |
Application for Restoration of lapsed
design |
| 5 |
Section 17(1) |
Inspection of registered design |
| 6 |
Section 18 |
Request for information when registration
number is given. |
| 7 |
Section 18 |
Request for information when registration
number is not given. |
| 8 |
Section 19 |
Petition to cancel registration of design. |
| 9 |
Section 21 |
Notice of intended exhibition or
publication of unregistered design. |
| 10. |
Section 30(3) |
Application for registration of a document
in the Register Design. |
| 11 |
Section 30 |
Application
for entry of name of proprietor or part proprietor in the Register |
| 12 |
Section 30 |
Application for entry of mortgage or
licence in the Register. |
| 13. |
Section 30 and rule 37 |
Application for entry of notification of a
document in the Register. |
| 14 |
Section 29 |
Request for correction of clerical error. |
| 15 |
Section
26 and rule 41 |
Request for certificate. |
| 16 |
Section 17(2) |
Application for certified copy of
registered design. |
| 17 |
Section 31 |
Application for rectification of Register. |
| 18 |
rule 15 |
Application
for extension of time for filing priority document. |
| 19 |
rule 40 |
Notice of opposition. |
| 20 |
rules 29 and 40 |
Notice of intention to attend hearing. |
| 21 |
Section 43 |
Power of authority to agents. |
| 22 |
rule 31 |
Request to alter name or address or address
for service in Register |
| 23 |
Section 10 |
Request
for entries of two addresses in the Register |
