(5)Where the Examining Authority finds that the international application does not comply with the requirement of unity of invention, in accordance with the provisions contained in Rule 13 of the regulations under the Treaty and chooses to invite the applicant, at his option, to restrict the claims or to pay additional fees, it shall issue a notice to the applicant:(a)specifying at least one possibility of restriction which, in the opinion of the Examining Authority, would be in compliance with the applicable requirement;(b)specifying the reasons for which the international application is not considered as complying with the requirement of unity of invention;(c)inviting the applicant to comply with the invitation within one month from the date of such notice;(d)indicating the amount of the required additional fees to be paid in case the applicant so chooses; and(e)inviting the applicant to pay, the protest fee within one month from the date of such notice, and indicate the amount to be paid, as specified in the Fifth Schedule.
