63. [ Determination of costs. [ Substituted by S.O. 1418(E), dated 28.12.2004, for Rule 63 (w.e.f. 1.1.2005).]
- If the patentee notifies the Controller that he desires to withdraw the patent after notice of opposition is given, the Controller, depending on the merits of the case, may decide whether costs should be awarded to the opponent.]
