Filing Process (Step-by-Step)

Check Design Availability
01 STEP
  • Search existing registered designs in official website
  • Assess novelty
Select Class of Articles/Goods
02 STEP
  • Identify correct Locarno Class-subclass
  • If more than one class-subclass separate applications to be filed under each class-subclass
Confirm Eligibility &
Application Category
03 STEP
  • Individual / Startup / MSME / Others (large entity)
  • Decide applicable official fee
Prepare Required Information
& Documents
04 STEP
  • Applicant details
  • Design representation
  • Power of Attorney (if applicable)
Choose Application Type
05 STEP
  • New application (Form 1)
File Application Online
(Form 1)
06 STEP
  • Login to e-Filing portal
  • Upload documents
  • Pay prescribed fee
Track Application Status
07 STEP
  • Track progress online
Respond to Examination
(If Required)
08 STEP
  • File reply to objections
  • Attend hearing, if scheduled
Publication
09 STEP
  • Application published in Design Journal

** Disclaimer: "The information provided on this page is for general guidance only. It does not constitute legal advice, statutory interpretation, or an official statement of law. In case of any inconsistency, the provisions of Designs Act, 2000 (as amended) Designs Rules, 2001 (as amended)and applicable notifications shall prevail. This content shall not be relied upon, cited, or used for interpretation in any judicial, quasi-judicial, or administrative proceedings. The Office of the Controller General of Patents, Designs and Trade Marks shall not be liable for any action taken based on this explanatory material"

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