Section 16 in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010
16. Extension of time.
(1)If the Appellate Board is satisfied, on a petition along with the prescribed fee made to it in Form 2 that there is sufficient cause for extending the time for doing any act prescribed under these rules (not being a time expressly provided for in the Act) whether the time so specified has expired or not, it may subject to such conditions as it may deem fit to impose, extend the time and inform the parties accordingly.(2)Nothing in sub-rule (1) shall be deemed to require the Appellate Board to hear the parties before disposing of the petition for extension of time.
