Chapters & Sections

CHAPTER 1
Rule 1 Rule 2 Rule 3 Rule 4 Rule 5 Rule 6 Rule 7 Rule 8 Rule 9 Rule 10 Rule 11 Rule 12 Rule 13 Rule 14 Rule 15 Rule 16 Rule 17 Rule 18 Rule 19 Rule 20 Rule 21
CHAPTER II
Rule 22 Rule 23 Rule 24 Rule 25 Rule 26 Rule 27 Rule 28 Rule 29 Rule 30 Rule 31 Rule 32 Rule 33 Rule 34 Rule 35 Rule 36 Rule 37 Rule 38 Rule 39 Rule 40 Rule 41 Rule 42 Rule 43 Rule 44 Rule 45 Rule 46
CHAPTER III
Rule 47 Rule 48 Rule 49 Rule 50 Rule 51 Rule 52 Rule 53 Rule 54
CHAPTER IV
Rule 55 Rule 56 Rule 57 Rule 58 Rule 59 Rule 60 Rule 61 Rule 62
CHAPTER V
Rule 63 Rule 64 Rule 65 Rule 66 Rule 67 Rule 68
CHAPTER VI
Rule 69 Rule 70 Rule 71 Rule 72 Rule 73 Rule 74
CHAPTER VII
Rule 75 Rule 76 Rule 77 Rule 78 Rule 79 Rule 80 Rule 81 Rule 82 Rule 83 Rule 84 Rule 85 Rule 86 Rule 87 Rule 88 Rule 89 Rule 90 Rule 91 Rule 92
CHAPTER VIII
Rule 93 Rule 94 Rule 95 Rule 96 Rule 97 Rule 98 Rule 99 Rule 100 Rule 101 Rule 102 Rule 103 Rule 104 Rule 105

CHAPTER II Home

PROCEDURE FOR REGISTRATION OF LAYOUT-DESIGN
RULE 22. FORM AND SIGNING OF APPLICATION

(1) An application to the Registrar for the registration of a layout-design under sub-section (1) of section 8 shall be made on Form LD-1 accompanied by prescribed fee and shall be signed by the applicant or his agent.

(2) Three sets of one of the following items, which clearly describe the layout-design, shall be attached. The size of the drawing or the photograph shall not be less than 20 times the size of the semiconductor integrated circuit fabricated using such layout-design, namely:

(a) three sets of drawings produced with a plotter which describes the layout-design applied for registration; or

(b) three sets of photographs of masks used for the fabrication of the semiconductor integrated circuit by using of the layout-design applied for registration, or drawings which describe the pattern of such masks.

(3) In the case the applicant for registration of layout-design makes a request in writing for maintaining the secrecy of the layout-design, he may attach in place of the drawings or photographs specified in sub-rule (2), the three sets of partially blocked drawings or photographs of such layout-design to the satisfaction of the Registrar. The Registrar may inspect the complete drawing or photographs of such layout-design. The blocking of such drawing or photograph shall be to the satisfaction of the Registrar such that it does not hamper the identification of the applied-for layout-design. The blocked out area of such drawing or photograph shall not be greater than the area of the remaining portion of layout-design.

Home