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-24. TO BE SUBMITTED FOR CLAIMING THE STATUS OF A SMALL ENTITY OR STARTUP

Form to be submitted for claiming the status of a small entity or Startup under the Designs Rules, 2001 (as amended by the Designs (Amendment) Rules, 2014 and 2021).

Purpose: Submitted by an applicant claiming to be a small entity or startup in order to avail the concessional fee applicable under the First Schedule.
Who can file:
(i) Small entity as defined in rule 2(ea) of the Designs Rules, 2001;
(ii) Startup as defined in rule 2(eb) of the Designs Rules, 2001.
This form must accompany every document for which a fee has been specified, to avail the reduced fee. A registered design entered into the Register of designs by making any false suggestion or false representation as to the status as small entity or startup may attract penal provisions under the Act.
Inserted by Designs (Amendment) Rules, 2021
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