1.   Short Title Extent and Commencement

     (1)  This law  may be  called the  patent, Design and Trade Mark  Act, 1965,

     (2)  It shall be applicable throughout the Kingdom of Nepal.

     (3)  It shall come into force at once.
 

2.   Definitions

     In this  law, unless  otherwise meant  with reference to the  subject or context:

(a)  patent means any useful invention relating to a new method or process of manufacture, operation or publicity of  any material  or  a  combination  of materials, or  that made  on the  basis of  a  new theory or formula.

(b)  Design means  the form  or shape  of any  material manufactured in any manner.

(c)Trade-mark means  words, symbols, or pictures or a combination  thereof  to  be  used  by  any  firm, company or  individual in its products or services to distinguish  them the  produces or  services or others.

(d)  Department means  the department prescribed by His Majesty's Government  by notification in the Nepal Rajapatra,and the Department of Industry unless so prescribed.

(e)  Schedules means the schedule to this act.

(f)  Prescribed or as prescribed means prescribed or in the manner  prescribed  in  the  rules  framed  or orders issued under this act.