The Semiconductor Integrated Circuits Layout-Design Act, 2000

96 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Definitions.
Section 3 — Registrar of Semiconductor Integrated Circuits layout-design.
Section 4 — Power of Registrar to transfer pending matters.
Section 5 — Registry.
Section 6 — Register of Layout-Designs.
Section 7 — Prohibition of registration of certain layout-designs.
Section 8 — Application for registration.
Section 9 — Withdrawal of acceptance.
Section 10 — Advertisement of application.
Section 11 — Opposition to registration.
Section 12 — Correction and amendment.
Section 13 — Registration.
Section 14 — Jointly owned layout-design.
Section 15 — Duration of registration.
Section 16 — No action of infringement of unregistered layout-design.
Section 17 — Rights conferred by registration.
Section 18 — Infringement of layout-design.
Section 19 — Registration to be prima facie evidence of validity.
Section 20 — Power of Registered Proprietor to assign and give receipts.
Section 21 — Assignability and transmissibility of registered layout-design.
Section 22 — Conditions for assignment otherwise than in connection with the goodwill of a business.
Section 23 — Registration of assignments and transmissions.
Section 24 — Registered users.
Section 25 — Registration as registered user.
Section 26 — Power of Registrar for cancellation of registration as registered user.
Section 27 — Power of Registrar to call for information relating to agreement in respect of registered users.
Section 28 — Right of registered user to take proceedings against infringement.
Section 29 — Registered user not to have right of assignment or transmission.
Section 30 — Power to rectify the register.
Section 31 — Correction of register.
Section 32 — Establishment of Layout-Design Appellate Board.
Section 33 — Composition of Appellate Board.
Section 34 — Qualifications for appointment as Chairperson, Vice-Chairperson, or other Members.
Section 35 — Term of office of Chairperson, Vice-Chairperson and Members.
Section 36 — Vice-Chairperson or senior-most Member to act as Chairperson or discharge his function in certain circumstances.
Section 37 — Salaries, allowances and other terms and conditions of service of Chairperson, Vice-Chairperson and other Members.
Section 38 — Resignation and removal.
Section 39 — Staff of Appellate Board.
Section 40 — Application to the Appellate Board to determine royalty.
Section 41 — Power of the Board to cancel registration.
Section 42 — Appeal to Appellate Board.
Section 43 — Procedure and powers of Appellate Board.
Section 44 — Bar of jurisdiction of courts, etc.
Section 45 — Bar to appear before Appellate Board.
Section 46 — Conditions as to making of interim order.
Section 47 — Power of Chairperson to transfer cases from one Bench to another.
Section 48 — Procedure for application for rectification, etc., before Appellate Board.
Section 49 — Appearance of Registrar in legal proceedings.
Section 50 — Registrar to refer certain disputes to the Board.
Section 51 — Power of the Board to permit certain uses.
Section 52 — Costs of Registrar in proceedings before Appellate Board.
Section 53 — Appeal.
Section 54 — Powers of High Courts to make rules.
Section 55 — Transitional provisions.
Section 56 — Penalty for infringement of layout-design.
Section 57 — Penalty for falsely representing a layout-design as registered.
Section 58 — Penalty for improperly describing a place of business as connected with the Semiconductor Integrated Circuits Layout-Design Registry.
Section 59 — Penalty for falsification of entries in the register.
Section 60 — Forfeiture of goods.
Section 61 — Exemption of certain persons employed in ordinary course of business.
Section 62 — Procedure where invalidity of registration is pleaded by the accused.
Section 63 — Offences by companies.
Section 64 — Cognizance of certain offences.
Section 65 — Costs of defence or prosecution.
Section 66 — Information as to commission of offence.
Section 67 — Punishment of abetment in India of acts done out of India.
Section 68 — Protection of security of India.
Section 69 — Protection of action taken in good faith.
Section 70 — Certain persons to be public servants.
Section 71 — Implied warranty on sale of layout-design, etc.
Section 72 — Powers of Registrar.
Section 73 — Exercise of discretionary power by Registrar.
Section 74 — Evidence before Registrar.
Section 75 — Death of party to a proceeding.
Section 76 — Extention of time.
Section 77 — Abandonment.
Section 78 — Preliminary advice by the Registrar.
Section 79 — Registered user to be impleaded in certain proceedings.
Section 80 — Evidence of entries in register, etc., and things done by the Registrar.
Section 81 — Registrar and other officers not compellable to produce register, etc.
Section 82 — Certificate of validity.
Section 83 — Address for service.
Section 84 — Agents.
Section 85 — Layout-design registered by an agent or representative without authority.
Section 86 — Indexes.
Section 87 — Documents open to public inspection.
Section 88 — Reports of Registrar to be placed before Parliament.
Section 89 — Fees and surcharge.
Section 90 — Savings in respect of Chapter IX.
Section 91 — Declaration as to ownership of layout-design not registerable under the Registration Act, 1908.
Section 92 — Government to be bound.
Section 93 — Convention countries.
Section 94 — Provision as to reciprocity.
Section 95 — Power of Central Government to remove difficulties.
Section 96 — Power to make rules.

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