Section 84(1) in The Patents (Amendment) Act, 2002
(1)At any time after the expiration of three years from the date of the sealing of a patent, any person interested may make an application to the Controller for grant of compulsory licence on patent on any of the following groun s, namely:-(a)that the reasonable requirements of the public with respect to the patented invention have not been satisfied, or(b)that the patented invention is not available to the public at a reasonably affordable price, or(c)that the patented invention is not worked in the territory of India.
