Design Rules
THE DESIGNS RULES, 2001
CONTENTS
Chapter I
Preliminary
- Rule 1. Short title and commencement
- Rule 2. Definitions
- Rule 3. Manner for leaving and serving documents
- Rule 4. Address for service
- Rule 5. Fees
- Rule 6. Forms
- Rule 7. Size, etc., of documents
- Rule 8. Signature and verification of documents specified in Sections 5, 12, 19, and 37
- Rule 9. Agency
- Rule 10. Classification of goods
Chapter II
Application for Registration
- 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
Chapter III
MARKING OF ARTICLES
Chapter IV
INSPECTIONS AND SEARCHES
Chapter V
Chapter VI
GENERAL REGISTER OF DESIGNS
- 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
- Rule 38. Hours of inspection of Register
- Rule 39. Rectification of Register
- Rule 40. Opposition to rectification
Chapter VII
Chapter VIII
AWARD OF COST BY CONTROLLER
Chapter IX
Chapter X
REPEAL
Schedule
Forms
- 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. Power of authority to agents
- 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
THE THIRD SCHEDULE [Omitted]
THE FOURTH SCHEDULE – SCALE OF COSTS
THE FIFTH SCHEDULE- CERTIFICATE OF REGISTRATION (opens in a new window)
Notes and Disclaimers:
- "The e-Version (HTML) of the Designs Rules, 2001 is updated till 25-01-2021".
- For details of every amendments, please refer to the relevant Gazette available on website www.ipindia.gov.in).
- While every efforts has been made to ensure the correctness of the contents of e-version, any deviation(s) noted may be brought to the notice of Intellectual Property Office at ipo[dash]helpdesk[at]nic[dot]in (opens in a new window) or controllerdesign[dot]ipo[at]nic[dot]in (opens in a new window) for corrective measures. The contents of the Gazette(s) shall prevail over e-Version in case of any deviations.
