Chapters & Sections

CHAPTER 1
Rule 1 Rule 2 Rule 3 Rule 4 Rule 5 Rule 6 Rule 7 Rule 8 Rule 9 Rule 10
CHAPTER 2
Rule 11 Rule 12 Rule 13 Rule 14 Rule 15 Rule 16 Rule 17 Rule 18 Rule 19 Rule 20 Rule 21 Rule 22 Rule 23 Rule 24 Rule 25
CHAPTER 3
Rule 26
CHAPTER 4
Rule 27 Rule 28
CHAPTER 5
Rule 29
CHAPTER 6
Rule 30 Rule 31 Rule 32 Rule 33 Rule 34 Rule 35 Rule 36 Rule 37 Rule38 Rule 39 Rule 40
CHAPTER 7
Rule 41 Rule 42
CHAPTER 8
Rule 43
CHAPTER 9
Rule 44 Rule 45 Rule 46 Rule 47 Rule 47-A
CHAPTER 10
Rule 48
THE FIRST SCHEDULE
Fees
THE SECOND SCHEDULE
FORM-1 FORM-2 FORM-3 FORM-4 FORM-5 FORM-6 FORM-7 FORM-8 FORM-9 FORM-10 FORM-11 FORM-12 FORM-13 FORM-14 FORM-15 FORM-16 FORM-17 FORM-18 FORM-19 FORM-20 FORM-21 FORM-22 FORM-23 FORM-24
THE THIRD SCHEDULE
Classification of Goods
THE FOURTH SCHEDULE
Scale of costs allowable in proceedings before the Controller

CHAPTER 12 Home

Forms
FORM-11. APPLICATION FOR ENTRY OF NAME OF PROPRIETOR OR PART PROPRIETOR IN THE REGISTER OF DESIGNS

Application for entry of name of proprietor or part proprietor in the Register of Designs under section 30 of the Designs Act, 2000.

Purpose: Filed by a person claiming to be entitled to become the proprietor or part proprietor of a registered design by virtue of an assignment or transmission.
The fee is payable in respect of each design, with a reduced fee for each additional design.
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