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 VI Home

APPELLATE BOARD
RULE 72. REVIEW OF THE DECISION OF THE APPELLATE BOARD TO PERMIT USE OF REGISTERED LAYOUT-DESIGN

(1) The registered proprietor of a layout-design may request the Appellate Board to review the permission granted under sub-section (1) of section 51, giving details of the reasons for such a review. The request shall be filed on Form LD-29 accompanied by prescribed fee.

(2) The Appellate Board, on receiving application under sub-rule (1) for review of its decision, shall issue the notice to the person authorised to use the registered layout-design under sub-section (1) of section 51 on Form OLD-9. The date of hearing the arguments of the case shall also be indicated in the notice.

(3) Appointment for hearing of the arguments in the case under sub-rule (2) shall be for a date at least one month after the date of the notice, unless the parties consent for a shorter notice. Within fourteen days from the receipt of the notice, any party who intends to appear shall notify the Appellate Board. Any party who does not so notify the Appellate Board within the time last aforesaid may be treated as not desiring to be heard and Appellate board may act accordingly.

(4) The decision of the Appellate Board shall be notified to the parties in writing.

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