Terms & Condition
When you register for any services on Intellectual Property India, Government of India we ask you for your name, contact information, preferences, and certain demographic information. This information enables us to provide personalized services and communicate
separately with you. We also use aggregated information about the use of our services to evaluate our user's preferences, improve our programming and content delivery.
We do not share or sell personally identifiable data with other service providers, who can use such information for commercial promotion. Our newsletter and other mailers are sent to you on your explicit instruction and you can opt out of it at any time.
Payment Option
The list of payment options available are internet banking /debit card payment / credit card payment from banks that are listed when selecting each of the above options. Apart from the fee chargeable to Government against each service, bank / payment gateway
transaction charges will be applicable extra. Once you register yours and your family members basic profile data as the case may be, you can apply for a service. For online payment services the registration is not mandatory. The status of the applications
submitted online shall be searched using the Status menu. Email will be sent to your registered Email ID at different stages of processing of your application. In case of a failed transaction the user shall have no right to claim the amount. The loss on this
account shall not be borne either by Government or by the Banks /Payment Gateways.
User Creation
You are responsible for maintaining the confidentiality of the password and account, and are fully responsible for all activities that occur under your password or account.
Complaints Procedure
You can reach us on the contact details given in the 'Contacts' link given in the login page.
Your obligations
General Obligations: You shall access Intellectual Property India, Government of India web site only for lawful purposes and you shall be responsible for complying with all applicable laws, statutes and regulations in connection with the
use of Government web site. This Website is for your personal and non-commercial use. You shall not modify, copy, distribute, transmit, display, perform, reproduce, publish, license, create derivative works from, transfer or sell any information, or services
obtained from this Website. You shall not create a hypertext link to the Website or "frame" the Website, except with the express advance written permission of the Government.
Information Provided
The information you provide in the Registration page must be complete and accurate. Government reserves the right at all times to disclose any information as deems necessary to satisfy any applicable law, regulation, legal process.
Termination
We may at any time at our sole discretion and without giving any reason or any prior notice terminate or temporarily suspend your access to all or any part of the web site.