8. Application for registration.—
(1) Any person claiming to be the creator of a layout-design, who
is desirous of registering it, shall apply in writing to the Registrar in the prescribed manner for the
registration of his layout-design.
(2) Every application under sub-section
(1) shall be filed in the office of the Semiconductor Integrated
Circuits Layout-Design Registry within whose territorial limits the principal place of business in India of
the applicant or in the case of joint application the principal place of business in India of the applicant
whose name is first mentioned in the application, as having a place of business in India, is situate:
Provided that , where the applicant or any of the joint applicant does not carry on business in India, the
application shall be filed in the office of the Semiconductor Integrated Circuits Layout-Design Registry
within whose territorial limits the place mentioned in the address for service in India as disclosed in the
application is situate.
(3) Subject to the provisions of this Act, the Registrar may refuse the application or may accept it
absolutely or subject to such amendments or modifications, as he may think fit.
