The following draft rules to further amend the Designs Rules, 2001, which the Central Government proposes to make in exercise of the powers conferred by sub-section (2) of section 47 of the Designs Act, 2000 (16 of 2000), are hereby published, as required by sub-section (3) of the said section, for the information of all persons likely to be affected thereby, and notice is hereby given that the said draft rules will be taken into consideration after the expiry of a period of thirty days from the date on which copies of the Gazette of India in which this notification is published, are made available to the public; Objections or suggestions, if any, may be addressed to Dr. Ashish Kumar, Senior Development Officer, Department for Promotion of Industry and Internal Trade, Ministry of Commerce and Industry, Government of India, Udyog Bhawan, New Delhi-110011 or by e-mail at krashish@nic.in. The objections and suggestions, which may be received from any person with respect to the said draft rules before the expiry of the period so specified, shall be considered by the Central Government.

• Draft Designs (Amendment) Rules, 2019- published for Objections or suggestions