10. Advertisement of application.—
(1) When an application for registration of a layout-design has
been accepted, the Registrar shall, within fourteen days after the date of acceptance, cause the application
as accepted to be advertised in the prescribed manner.
(2) Where after advertisement of an application—
(a) an error in the application has been corrected; or
(b) the application has been permitted to be amended under section 12,
the Registrar may in his discretion cause the application to be advertised again or, in any case falling
under clause
(b), may, instead of causing the application to be advertised again, notify in the prescribed
manner the correction or amendment made in the application.
