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TABLE OF CONTENTS

Rule 11
Application
Rule 12
Statement of novelty
Rule 13
Additional copies of representation or specimens
Rule 14
Representation
Rule 15
Reciprocity application for the registration of a design
Rule 16
Manner in which a claim under sub-section (1) of Section 8 shall be made
Rule 17
Acceptance
Rule 18
Objections
Rule 19
Decision of Controller
Rule 20
Date for appeal
Rule 21
Non-completion within stipulated period
Rule 22
Publication of the particulars of registered design under Section 7
Rule 23
Manner of making an application under sub-section (2) of Section 11
Rule 24
Restoration of Designs
Rule 25
Payment of unpaid extension fee

Rule 26
Marking of articles before delivery on sale

Rule 27
Inspection of designs
Rule 28
Search under Section 18

Rule 29
Cancellation of registration of designs under Section 19

Rule 30
Registering designs
Rule 31
Alteration of address
Rule 32
Registration of documents under sub-section (3) of Section 30
Rule 33
Application for entry of subsequent proprietorship
Rule 34
Particulars in applications
Rule 35
Production of documents of title and other proof
Rule 36
Form of entry
Rule 37
Entry of notification of documents
Rule38
Hours of inspection of Register
Rule 39
Rectification of Register
Rule 40
Opposition to rectification

Rule 41
Certified copies of documents
Rule 42
Form, etc., of affidavits

Rule 43
Scale of Costs

Rule 44
Exercise of discretionary power of Controller, miscellaneous power of Controller
Rule 45
Controller may require statement
Rule 46
General Power of amendment
Rule 47
General Power to enlarge time
Rule 47-A
Digital signature

Rule 48
Repeal

Fees
Fees

FORM-1
Application for registration of design
FORM-2
Claim under section 8(1) & (5) to proceed as an applicant or joint applicant(s)
FORM-3
Application for Extension of copyright
FORM-4
Application for the Restoration of lapsed design
FORM-5
Inspection of registered design
FORM-6
Request for information when registration number is given
FORM-7
Request for information when registration number is not given
FORM-8
Petition for cancellation for the registration of a design
FORM-9
Notice of intended exhibition or publication of unregistered design
FORM-10
Application for registration of a document in the Register of Designs
FORM-11
Application for entry of name of proprietor or part proprietor in the Register of Designs
FORM-12
Application for entry of mortgage or license in the Register of Designs
FORM-13
Application for entry of notification of document in the Register of Designs
FORM-14
Request for correction of clerical error
FORM-15
Request for certified copy
FORM-16
Application for certified copy of registered design
FORM-17
Application for rectification of Register
FORM-18
Application for extension of time
FORM-19
Notice of opposition
FORM-20
Notice of intention to attend hearings
FORM-21
FORM-21.
FORM-22
Notice of alteration of address or name or an address for service in the Register of Designs
FORM-23
Request for entries of two addresses for service in Register of Designs
FORM-24
To be submitted for claiming the status of a small entity or Startup

Classification of Goods
Classification of Goods

Scale of costs allowable in proceedings before the Controller
Scale of costs allowable in proceedings before the Controller
Disclaimers & Notes:
  1. The e-Version (HTML) of the Designs Rules, 2001 is updated till 15-03-2024.
  2. For details of every amendment, please refer to the relevant Gazette available on website www.ipindia.gov.in
  3. While every effort has been made to ensure the correctness of the contents of the e-version, any deviation(s) noted may be brought to the notice of Intellectual Property Office at ipo-helpdesk[at]nic[dot]in for corrective measures. The contents of the Gazette(s) shall prevail over the e-Version in case of any deviations.