How to use?

First section

The first section is termed "pre-assessment" and consists of eleven questions. You may answer them keeping your business in mind so that the remaining questions are unlocked which are tailored to your specific needs. On answering all the questions, you may proceed to more detailed questions in the different IP sections like Trademarks, Designs, Creative Materials, etc automatically generated based on the responses to the pre-assessment section.

The boxes below show the areas that have been identified as relevant or not relevant (shown as enabled and disabled respectively) to your business from the responses given to the pre-assessment questionnaire. You may choose to respond to the questions which you feel are relevant or cater to your interest. Upon completion a report will be generated that you can view either in html or pdf format. Two reports – Suppliers, independent contractors and consultants and Access to intellectual property expertise are generated immediately after you answer the pre-assessment section.

Technical Assistance or Need Help?

For any technical assistance on how to use the tool, please email us at cgoffice-mh@nic.in

Disclaimer :
The contents of the reports generated by WIPO IP Diagnostics do not, and are not intended to, constitute legal advice or opinion, and should not be treated as such. The reports are automatically generated for general informational purposes only, and their contents may not reflect the specific circumstances of the participating SME. No one should act, or refrain from acting, based solely upon the contents of the reports without seeking appropriate legal or other professional advice. WIPO or the Office of the Controller General of Patents, Designs and Trademarks, India shall not be held liable for any loss, cost or damages whatsoever resulting from any use of the reports, or any actions taken or not taken based on the contents of the reports.

How does it benefit me?

The tool generates a report which is based on the responses provided by you. Thus, it is a customized report which helps you to identify your IP assets and suggests you the steps you need to take to protect, monetize and enforce those assets.

Can I retake the assessment in case I want to change my response to the questions?

If you feel you have missed any question or want to retake the assessment you can always click on Edit the questionnaire of the particular report which is generated or choose to retake the pre-assessment questionnaire afresh by clicking on Re-start pre-assessment. Thus, the tool is designed in a manner to enable you to study and assess your intellectual property without any limitation or restriction on the number of attempts.