12 ACQUISITION OF TITLE TO DESIGN

 (1)  Any person  may acquire  under this  act title  to  the design of  any article  manufactured or  caused  to  be manufactured by  him after  getting it registered under Section 14.

 (2)  No person  shall manufacture  any article  by using the design registered  in the  name  of  any  person  under Section 14  Without the latter's written permission, or by imitating  such designs so as to deceive the general public.
 

13 APPLICATION FOR REGISTRATION OF DESIGN

 (1)  Any person desirous of having the design of any article manufactured  or  caused  to  be  manufactured  by  him registered  under   Section  14  shall  submit  to  the Department an  application according  to  the  specimen form indicated  in Schedule  1 (b),  together with four copies of  such  design  and  maps,  and  drawings  and particulars thereof.

 (2)  The person  submitting an application under Sub-Section  (1)  shall   pay,  along   with  the  application,  the application fee specified in Schedule 3 (2) (a), to the department.
 

14 REGISTRATION OF DESIGN

 (1)  On receipt of the application filed by any person under Section 13, the department shall register the design in the name  of the  applicant and  then issue  to  him  a certificate as mentioned in Schedule 2(b).

Provided that in case such design hurts the prestige of any individual  or institution or adversely affects the public conduct  or morality, or undermines the national interest, or  in case  such  design  has  already  been  registered in  the name  of any  other person, it shall not be registered under this-Section.

 (2)  For obtaining  the certificate mentioned in Sub-Section  (1), the  applicant shall pay a design registration fee as prescribed in Schedule 3 (2) (b), to the department.

 (3)  In case  the department  is satisfied that there exists  any circumstance as mentioned in the restrictive clause  of Sub-Section  (1), it  may cancel the registration of  any design.
 

Provided that:-

The department  shall, before cancelling the registration of such design,  provide reasonable  opportunity to the disign- holded to  show cansel  if any,  why the pegistration of his design should not be cancelled.
 

14A. Term of Design.

The title  of the  person in  whose name  a design  has been registered under  Section 14 shall remain valid for a period of five  years from the date of registration thereof, except when it is renewed under Section 23B.
 

15 PUNISHMENT FOR CONTRAVENTION OF SECTION 12

In case any person contravenes the provisions or Sub-Section  (2) of  Section 12, or operates a design the registration of which has  been  canceled  by  the  department,  he  may  be punished with  a fine  not exceeding  Rs  800,  as  well  as confiscation of  all articles  and goods connected with such offense, on the order of the department.