.- [(1) On the completion of the presentation of evidence, if any, and on receiving the recommendation of Opposition Board or at such other time as the Controller may think fit, he shall fix a date and time for the hearing of the opposition and shall give the parties not less than ten days' notice of such hearing and may require members of Opposition Board to be present in the hearing.] [ Substituted by S.O. 1418(E), dated 28.12.2004, for sub-Rule (1) (w.e.f. 1.1.2005).](2)If either party to the proceeding desires to be heard, he shall inform the Controller by a notice alongwith the fee as specified in the First Schedule.(3)The Controller may refuse to hear any party who has not given notice under sub-rule (2).(4)If either party intends to rely on any publication at the hearing not already mentioned in the notice, statement or evidence, he shall give to the other party and to the Controller not less than five days' notice of his intention, together with details of such publication.(5)[ After hearing the party or parties desirous of being heard, or if neither party desires to be heard, then without a hearing, and after taking into consideration the recommendation of Opposition Board, the Controller shall decide the opposition and notify his decision to the parties giving reasons therefor.] [ Substituted by S.O. 1418(E), dated 28.12.2004, for sub-Rule (5) (w.e.f. 1.1.2005).]
