This website is designed, developed and maintained for the Office of the Controller General of Patents, Designs and Trade Marks (CGPDTM), Department for Promotion of Industry and Internal Trade, Ministry of Commerce and Industry, Government of India.

Though all efforts have been made to ensure the accuracy and currency of the content on this website, the same should not be construed as a statement of law or used for any legal purposes. In case of any ambiguity or doubt, users are advised to verify or check with the office concerned and to obtain appropriate professional advice. The authoritative texts of the Acts, Rules and notifications are those published in the Gazette of India.

Under no circumstances will this office be liable for any expense, loss or damage including, without limitation, indirect or consequential loss or damage, or any expense, loss or damage whatsoever arising from use, or loss of use, of data, arising out of or in connection with the use of this website.

Links to other websites

Links to other websites that have been included on this website are provided for public convenience only. This office is not responsible for the contents or reliability of linked websites and does not necessarily endorse the views expressed within them. We cannot guarantee that these links will work all the time and we have no control over the availability of the linked pages. See the Hyperlinking Policy.

Online services

Applications, payments and status enquiries are made on the e-filing and search portals of IP India, which have their own terms of use. Information shown on this website about an application or registration is for information only; the official record is the register maintained by the office concerned.

Governing law

These terms and conditions shall be governed by and construed in accordance with the laws of India. Any dispute arising under these terms shall be subject to the jurisdiction of the courts of India.