[TO BE PUBLISHED IN THE GAZETTE OF INDIA, EXTRAORDINARY, PART II, SECTION 3, SUB-SECTION (i)].                                

GOVERNMENT OF INDIA

MINISTRTY OF FINANCE

(DEPARTMENT OF REVENUE)

Notification No. 51/2010 - Customs (N.T.)

New Delhi, dated  the 30^th June, 2010

9 Asadha, 1932(SAKA)

          G.S.R.___________ - In exercise of the powers conferred by section 11 of the Customs Act, 1962 (52 of 1962) , and in supersession of the notification No. 49/2007-Customs (N.T.), of the Government of India, Ministry of Finance, Department of Revenue, Central Board of Excise and Customs, dated the 8^th May, 2007 published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide number G.S.R. 333(E), dated the 8^th May, 2007, except as respects things done or omitted to be done before such supersession, the Central Government, being satisfied that it is necessary in the public interest so to do, for the purposes specified in clauses (n) and (u) of  sub-section (2) of that section, hereby prohibits the import of the following goods intended for sale or use in India, subject to following conditions  and procedures as  specified in the Intellectual Property Rights (Imported Goods) Enforcement Rules, 2007, namely:-

(i)      goods having applied  thereto  a  false  trade mark as specified in  section 102 of the Trade Marks Act, 1999 (47 of 1999);

(ii)      goods having applied there to a false trade description within the meaning of clause (i) of sub-section (1) of section 2 of the Trade Marks Act, 1999(47 of 1999), otherwise than in relation to any of the matters specified in sub- clauses (ii) and (iii) of clause (za) of that sub-section;

(iii)     goods made or produced beyond the limits of India and having applied thereto a design in which copyright exists under the Designs Act, 2000(16 of 2000), in respect of the class to which the goods belong or any fraudulent or obvious imitation of such design except when the application of such design has been made with the licence or written consent of the registered proprietor of the design or where such importation or use is allowed under the Designs Act, 2000(16 of 2000);

(iv)     the product made or produced beyond the limits of India for which a patent is in force under the Patents Act,1970 (39 of 1970), except in cases where the consent from the patentee in India has been obtained provided that such prohibition  is not applicable to the cases where such importation is allowed under the Patents Act,1970(39 of 1970);

(v)      the product obtained directly by the process made or produced beyond the limits of India where patent for such process is in force under the Patents Act,1970 (39 of 1970), except in cases where the consent from the patentee in India has been obtained provided that such prohibition is not applicable to the case where such importation is allowed under the Patents Act,1970 (39 of 1970);

(vi)     goods having applied thereto a false Geographical Indication within the  meaning of section 38 of the Geographical Indications of Goods (Registration and Protection) Act, 1999 (48 of 1999);

(vii)   goods which are  prohibited to be imported by issuance of  an order issued  by the Registrar of Copyrights under section 53 of the Copyright Act,1957 (14 of 1957). 

Explanation- For the purposes of this notification, the terms and expressions used in various clauses of the notification shall have the meanings assigned to them in the respective Acts, namely, the Trade Marks Act, 1999(47 of 1999), the Designs Act, 2000(16 of 2000), the Patents Act,1970 (39 of 1970), the Geographical Indications of Goods (Registration and Protection) Act, 1999 (48 of 1999) and  the Copyright Act,1957 (14 of 1957).

2.         This notification shall come into force on the date of its publication in the Official Gazette.

[F.No 305/159/2005-FTT]

 (M. Satish Kumar Reddy)

Director to the Government of India