Section 9(3) in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010
(3)If an appeal or application is found to be defective and the defect noticed is formal in nature, the Deputy Registrar may allow the appellant or applicant to rectify the same in his presence and if the said defect is not formal in nature, the Deputy Registrar may allow the appellant or applicant fifteen days time to rectify the defect as he may deem fit and if the appeal or application has been sent by post and found to be defective, the Deputy Registrar shall communicate the defects to the appellant or applicant and allow the appellant or applicant fifteen days time from the date of receipt of the communication from the Deputy Registrar. to rectify the defects.
