Terms of Service

1. Introduction and Agreement

Welcome to LawLens. These Terms of Service ("Terms") govern your access to and use of the LawLens website, platform, and services (collectively, the "Service"). The Service is operated and provided by ZIPF TECHNOLOGIES PRIVATE LIMITED, located at Swargate, Pune, Maharashtra 411042, India ("we," "us," or "our").

By creating an account or using our Service, you agree to be bound by these Terms.

LawLens Search through MCP

These Terms also cover LawLens Search through our published Model Context Protocol (MCP) endpoint, including access from ChatGPT and other compatible MCP clients. The integration searches indexed public Indian judgments and legislation, looks up neutral citations, and retrieves indexed source text. It is read-only and does not provide legal advice, generate AI legal answers, or verify whether an authority remains good law. Retrieved text may be incomplete; consult the linked source and independently review it before relying on it.

This integration does not require a LawLens account and does not offer purchases, payments, or subscriptions. Any account requirements, fees, or availability restrictions imposed by the MCP client provider are separate from LawLens. We do not restrict this integration to particular countries, but use remains subject to applicable law, client-provider availability, and service limits.

2. Eligibility and User Accounts

• Eligibility: You must be at least 18 years old to use the Service. By using the Service, you represent and warrant that you meet this age requirement.
• Account Registration: You must provide accurate and complete information when creating your account.
• Account Responsibility: You are solely responsible for all activity that occurs under your account. You must keep your account password secure and confidential. You may not share your account credentials with anyone else. You agree to notify us immediately of any unauthorized use of your account.

3. Content and Intellectual Property Rights

We make a clear distinction between your content and our service. Our commitments in our Privacy Policy are integrated here.

• Your Input: You retain all ownership rights to the documents, queries, and other information you upload or submit to the Service ("Input").
• Your Output: You own the reports, summaries, analyses, and other content generated by the Service based on your Input ("Output"). We hereby assign to you all our right, title, and interest, if any, in and to the Output.
• Our Limited License to Your Content: To operate and provide the Service, you grant us a limited, worldwide, non-exclusive, royalty-free license to use, process, store, and display your Input and Output (collectively, "User Content") solely for the purpose of providing the service to you, such as displaying your work history. This license does not permit us to use your User Content to train our AI models. This license ends when you delete your User Content or your account.

4. Acceptable Use Policy

You agree not to use the Service for any purpose that is unlawful or prohibited by these Terms. You may not:

• Use the Service in a way that infringes on or violates the rights of any third party, including intellectual property, privacy, or publicity rights.
• Modify, copy, sell, or distribute any part of our Service.
• Attempt to reverse-engineer, decompile, or discover the source code or underlying components of our Service, including our models and systems.
• Use unauthorized automated scripts, bots, or scrapers to access or extract data from the Service. Compatible MCP clients may call our published MCP endpoint for supported searches and source retrieval, subject to these Terms and rate limits. This permission does not authorize bulk scraping, bypassing safeguards, or accessing other protected endpoints.
• Represent that Output from the Service was generated by a human when it was not.
• Use the Output from our Service to develop or train models that compete with LawLens.

5. Payments, Subscriptions, and Refunds

This section applies to paid LawLens services, not to the LawLens Search MCP integration, which does not process purchases or payments.

• Billing: You agree to provide complete and accurate billing information for any purchased Service.
• Subscriptions: Subscriptions are for a fixed term and do not automatically renew. You will need to manually purchase a new subscription term to continue using the paid features of the Service.
• Price Changes: We may change our prices from time to time. If we increase our prices, we will provide you with at least 30 days' notice before your next renewal is due.
• Refunds: Payments are generally non-refundable. However, if you choose to cancel your subscription before the end of its term, you may be eligible for a pro-rated refund for the unused portion of the term. To request a refund, please contact [email protected].

6. CRITICAL DISCLAIMERS: NO LEGAL ADVICE

LAWLEns IS A RESEARCH TOOL, NOT A LAWYER. THE SERVICE AND ANY OUTPUT IT PROVIDES DO NOT CONSTITUTE LEGAL ADVICE. The Service is not a substitute for the professional judgment of a qualified and licensed human legal professional.

AI IS NOT INFALLIBLE. The Service may produce inaccurate, incomplete, or outdated information. You are solely responsible for evaluating the accuracy, completeness, and appropriateness of all Output for your specific use case.

INDEPENDENT REVIEW REQUIRED. You must independently review and verify all Output before relying on it for any purpose. Never use the Output as the sole basis for making any legal, business, or other important decisions.

7. Limitation of Liability & Disclaimer of Warranties

• "AS IS" SERVICE: THE SERVICE IS PROVIDED "AS IS" AND "AS AVAILABLE," WITHOUT WARRANTIES OF ANY KIND, EITHER EXPRESS OR IMPLIED, INCLUDING, BUT NOT LIMITED TO, IMPLIED WARRANTIES OF MERCHANTABILITY, FITNESS FOR A PARTICULAR PURPOSE, OR NON-INFRINGEMENT.
• LIMITATION OF LIABILITY: TO THE FULLEST EXTENT PERMITTED BY LAW, IN NO EVENT WILL LAWLENS OR ITS AFFILIATES BE LIABLE FOR ANY INDIRECT, INCIDENTAL, SPECIAL, CONSEQUENTIAL, OR PUNITIVE DAMAGES, OR ANY LOSS OF PROFITS OR REVENUES, WHETHER INCURRED DIRECTLY OR INDIRECTLY, ARISING FROM YOUR USE OF THE SERVICE.
• LIABILITY CAP: OUR TOTAL AGGREGATE LIABILITY TO YOU FOR ANY AND ALL CLAIMS ARISING OUT OF OR RELATING TO THESE TERMS OR YOUR USE OF THE SERVICE WILL NOT EXCEED THE GREATER OF (A) THE TOTAL AMOUNT YOU PAID TO US IN THE 12 MONTHS PRIOR TO THE CLAIM, OR (B) FIVE THOUSAND INDIAN RUPEES (₹5,000).

8. Term and Termination

• Termination by You: You are free to stop using the Service at any time. You can delete your account through your account settings, which will permanently delete your User Content and Personal Data as described in our Privacy Policy.
• Termination by Us: We reserve the right to suspend or terminate your access to the Service at any time, with or without notice, if we determine that:
  • You have breached these Terms.
  • Your use of the Service poses a security risk or could harm LawLens or other users.
  • We are required to do so to comply with the law.

9. Governing Law and Dispute Resolution

• Governing Law: These Terms and any dispute arising from them will be governed by the laws of India.
• Jurisdiction: You agree that the courts in Pune, Maharashtra, India will have exclusive jurisdiction to resolve any legal matter arising from these Terms that is not subject to arbitration.
• Informal Resolution: We want to address your concerns without needing a formal legal case. Before filing a claim, you agree to try to resolve the dispute informally by contacting us at [email protected].
• Arbitration: You and LawLens agree to resolve any claims relating to these Terms or the Service through final and binding arbitration, except for claims that can be brought in small claims court. The arbitration will be conducted in Pune, Maharashtra, in English, and administered in accordance with the Arbitration and Conciliation Act, 1996.

10. General Terms

• Changes to Terms: We may update these Terms from time to time. If we make a change that we believe materially affects your rights, we will notify you by email or through an in-product notification. Your continued use of the Service after the changes become effective constitutes your agreement to the new Terms.
• Entire Agreement: These Terms and our Privacy Policy constitute the entire agreement between you and LawLens regarding the Service.
• Contact Us: If you have any questions about these Terms, please contact us at [email protected].