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TABLE OF CONTENTS

Rule 22
Form and Signing of Application
Rule 23
Application under Reciprocal Arrangements
Rule 24
Acknowledgment or Receipt of Application
Rule 25
Objections to Acceptance and Hearing
Rule 26
Notice of Withdrawal of the Application for Registration
Rule 27
Decision of the Registrar
Rule 28
Correction and Amendment of Application
Rule 29
Withdrawal of Acceptance by the Registrar
Rule 30
Manner of Advertisement
Rule 31
Notification of Correction or Amendment of Application
Rule 32
Request to Registrar for Particulars of Advertisement of Layout-Design
Rule 33
Notice of Opposition
Rule 34
Counter Statement
Rule 35
Evidence in Support of Opposition
Rule 36
Evidence in Support of Application
Rule 37
Evidence in Reply by Opponent
Rule 38
Further Evidence
Rule 39
Exhibits
Rule 40
Translation of Documents
Rule 41
Hearing and Decision
Rule 42
Security for Costs
Rule 43
Procedure for Giving Notice
Rule 44
Entry in the Register
Rule 45
Death of Applicant before Registration
Rule 46
Certificate of Registration

Rule 47
Application for Entry of Assignment or Transmission
Rule 48
Particulars to be Stated in Application
Rule 49
Case Accompanying Application
Rule 50
Proof of Title
Rule 51
Impounding of Instruments
Rule 52
Assignments Involving Transmission of Moneys Outside India
Rule 53
Application for Registrar’s Direction as to Advertisement of an Assignment of a Layout-Design without Goodwill of the Business
Rule 54
Application for Entry of Assignment without Goodwill

Rule 55
Application for Registration as Registered User
Rule 56
Entry in the Register
Rule 57
Notice of Registration as Registered User
Rule 58
Cancellation of the Registration of the Registered User
Rule 59
Registrar to Require Information for Enforcing of Topographical Dimensions of the Layout-Design
Rule 60
Notification for Cancellation of Registration
Rule 61
Procedure on Application to Cancel Registration
Rule 62
Registered User’s Application

Rule 63
Application to Rectify the Register
Rule 64
Further Procedure
Rule 65
Rectification of the Register by Appellate Board or the Registrar of its own Motion
Rule 66
Order of the Appellate Board to the Registrar
Rule 67
Alteration of Address in Register
Rule 68
Correction of Register

Rule 69
Cancellation of Registration or of Assignment or Transmission of Layout-Design
Rule 70
Board to Permit Certain Uses of the Registered Layout-Design
Rule 71
The Time Period for Efforts under First Proviso
Rule 72
Review of the Decision of the Appellate Board to Permit Use of Registered Layout-Design
Rule 73
Application to the Appellate Board for Determining of Royalty
Rule 74
Appeal to the Appellate Board

Rule 75
Extension of Time
Rule 76
Exercise of Discretionary Power of Registrar
Rule 77
Notification of Decision
Rule 78
Amendments and Correction of Irregularity in Procedure
Rule 79
Directions not Otherwise Prescribed
Rule 80
Hearings
Rule 81
Costs in Uncontested Cases
Rule 82
Exception
Rule 83
Scale of Costs
Rule 84
Application for Review of Registrar’s Decision
Rule 85
Form, etc. of Affidavits
Rule 86
Inspection of Documents
Rule 87
Distribution of Copies of Journal and Other Documents
Rule 88
Certified Copies of Documents
Rule 89
Certificate for Use in Obtaining Registration Abroad
Rule 90
Destruction of Records
Rule 91
Time for Appeal
Rule 92
Application to High Courts

Rule 93
Register of Layout-Design Agents
Rule 94
Qualifications for Registrations
Rule 95
Persons Debarred from Registration
Rule 96
Manner of Making Application
Rule 97
Application for Registration as a Layout-Design Agent
Rule 98
Procedure on Application and Qualifying Requirements
Rule 99
Certificate of Registration
Rule 100
Continuance of a Name in the Register of Layout-Design Agents
Rule 101
Removal of Agent’s Name from the Register of Layout-Design Agents
Rule 102
Power of Registrar to Refuse to Deal with Certain Agents
Rule 103
Restoration of Removed Names
Rule 104
Alteration in the Register of Layout-Design Agents
Rule 105
Publication of the Register of Layout-Design Agents