Designs
The registration and protection of industrial designs in India is administered by the Designs Act , 2000 and corresponding Designs Rules , 2001 which came into force on 11th May 2001 repealing the earlier Act of 1911. The Design Rules, 2001 was further amended
by Designs (Amendment) Rules 2008 and Designs (Amendment) Rules 2014. The last amendment in Designs Rules came in to force from 30th December, 2014, which incorporates a new category of applicant as small entity in addition to natural person and other than
small entity.
The industrial design recognizes the creation new and original features of new shape, configuration, surface pattern, ornamentations and composition of lines or colours applied to articles which in the finished state appeal to and are judged solely by the
eye.
In order to establish a Quality Management System (QMS) in respect of design registration activities, the office of the CGPDTM has acquired ISO 9001:2008 certification for the Design application registration process. The accreditation was awarded by the
BSI (British Standard Institution) on 13/04/2015. Currently the certificate is valid up to March, 2018 subject to yearly Continuous Assessment Visit (CAV) audits. The ISO 9001: 2008 certificate has been awarded for the scope of “Protection & maintenance of
Industrial Design through registration relating to article of manufacture and any substance under the provisions of Designs Act, 2000.”
| Sr. No. |
Activities |
Download |
| 1 |
Act of 2000 |
 (58
KB) |
| 2 |
Rules, 2001 |
(87
KB) |
| 3 |
Design (Amendment) Rules, 2014 |
(1.85
MB) |
| 4 |
Designs (Amendment) Rules 2008 |
(1.04
MB) |
| 5 |
General Information Booklet for Registration of Design |
(667
KB) |
| 6 |
Ten Steps to Design application |
(27
KB) |
| 7 |
ISO Certificate |
(757
KB) |
Contact Persons
Madhurjya Thakur,
Deputy Controller of Patents & Designs, Patent Office,
Intellectual Property Office Building,
CP-2 Sector V, Salt Lake City, Kolkata-700091
Fax: 033-23671944
Email: controllerdesign[dot]ipo[at]nic[dot]in