Union of India - Act
The Patent Rules, 2003
UNION OF INDIA
India
India
The Patent Rules, 2003
Rule THE-PATENT-RULES-2003 of 2003
- Published on 2 May 2003
- Commenced on 2 May 2003
- [This is the version of this document from 2 May 2003.]
- [Note: The original publication document is not available and this content could not be verified.]
18.
/830Whereas certain draft rules were published in exercise of the powers conferred by section 159 of the Patents Act, 1970 (39 of 1970) vide notification of the Government of India in Ministry of Commerce and Industry (Department of Industrial Policy and Promotion) vide Number S.O.1018(E), dated the 20th September, 2002, in Part II, section 3, sub-section (ii) of the Gazette of India, (Extraordinary) dated 20th September, 2002 for inviting objections and suggestions from persons likely to be affected thereby before expiry of a period of thirty days from the date on which copies of the Gazette containing the Notification were made available to the public;And whereas the copies of the Gazette containing the said Notification were made available to the public on 3rd October, 2002;And whereas objections and suggestions received from the public on the said draft rules have been considered by the Central Government;Now, therefore, in exercise of the powers conferred by section 159 of the Patents Act, 1970 (39 of 1970) and in supersession of the Patents Rules, 1972 published in the Gazette of India, vide S.O. 301(E), dated 20th April, 1972 in Part II, section 3, sub-section (ii), except as respect things done or omitted to be done before such supersession, Central Government hereby makes the following rules, namely:-| Brought into force on 20.5.2003. |
Chapter I
Preliminary
1. Short title and commencement
.-(1) These rules may be called The Patents Rules, 2003.2. Definitions
.-In these rules, unless the context otherwise requires,-3. Prescribed particulars
.-Save as otherwise provided in these rules, the particulars contained in a Form are hereby prescribed as the particulars, if any, required under the relevant provision or provisions of the Act.4. Appropriate office
.-(1) The appropriate office of the patent office shall-(i)for all the proceedings under the Act, [* * *] [ The words and figures " other than those under Sections 39, 65 and 125" omitted by S.O. 657(E), dated 5.5.2006 (w.e.f. 5.5.2006).] be the head office of the patent office or the branch office, as the case may be, within whose territorial limits-(a)the applicant or first mentioned applicant in case of joint applicants for a patent, normally resides or has his domicile or has a place of business or the place from where the invention actually originated; or(b)the applicant for a patent or party in a proceeding if he has no place of business or domicile in India, the address for service in India given by such applicant or party is situated; and[* * *] [ Clause (ii) omitted by S.O. 657(E), dated 5.5.2006 (w.e.f. 5.5.2006).]5. Address for service.
- [Every person, concerned in any proceedings to which the Act or these rules relate and every patentee, shall furnish to the Controller an address for service, including a postal address in India and an e-mail address, and such address for service shall be treated for all purposes connected with such proceedings or patent as the address of the person concerned in the proceedings or of the patentee. Unless such an address for service is given, the Controller shall be under no obligation either to proceed or deal with any proceeding, or patent or to send any notice that may be required to be given under the Act or these rules and the Controller may take suo motu decision in the matter:Provided that a patent agent shall also be required to furnish to the Controller a mobile number registered in India.] [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]6. Leaving and serving documents
.- [(1) Any application, notice or other document authorised or required to be filed, left, made or given at the patent office, or to the Controller or to any other person under the Act or these rules, may be tendered by hand or sent by a letter addressed to the Controller at the appropriate office or to that person through post or registered post or speed post [* * *] [[Substituted by S.O. 1418(E), dated 28.12.2004, for sub-Rule (1) (w.e.f. 1.1.2005).]] or by electronic transmission duly authenticated. If it is sent by post or registered post or speed post [* * *] [Omitted 'or courier service' by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).] or by electronic transmission duly authenticated, it shall be deemed to have been filed, left, made or given at the time when the mail containing the same would have been delivered in the ordinary course of post or registered post or speed post [* * *] [Omitted 'or courier service' by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).], or by electronic transmission duly authenticated, as the case may be. In proving such sending, it shall be sufficient to show that the mail was properly addressed and transmitted:][* * *] [ Proviso omitted by S.O. 657(E), dated 5.5.2006 (w.e.f. 5.5.2006).]7. Fees
.-(1) The fees payable under section 142 in respect of the grant of patents and applications therefor, and in respect of other matters for which fees are required to be payable under the Act shall be as specified in the First Schedule.8. Forms
.-(1) The Forms set forth in the Second Schedule with such variations as the circumstances of each case may require shall be used for the purposes mentioned therein.9. Size, etc., of documents
.-(1) All documents and copies of documents, except affidavits and drawings, sent to or left at the patent office or otherwise furnished to the Controller shall be written or typewritten or printed either in Hindi or in English language (unless otherwise directed or allowed by the Controller) in large and legible characters with deep indelible ink with lines widely spaced upon one side only of strong white paper of a size A-4 of approximately 29.7 centimeters by 21 centimeters with a margin of at least 4 centimeters on the top and left hand part and 3 cm on the bottom and right hand part thereof. Any signature which is not legible or which is written in a script other than Hindi or English shall be accompanied by a transcription of the name either in Hindi or in English in block letters:Provided that any document including drawing, if any, may also be filed in electronic form alongwith a copy of it on white paper:Provided further that in case the application for patent discloses sequence listing of nucleotides and/or amino acids, the same shall be filed in electronic form.Chapter II
Application For Patents
10. Period within which proof of the right under section 7(2) to make the application shall be furnished
.-Where, in an application for a patent made by virtue of an assignment of the right to apply for the patent for the invention, if the proof of the right to make the application is not furnished with the application, the applicant shall within a period of [six months] [ Substituted by S.O. 657(E), dated 5.5.2006, for " three months" (w.e.f. 5.5.2006).] after the filing of such application furnish such proof.Explanation .-For the purposes of this rule, the [six months] [ Substituted by S.O. 657(E), dated 5.5.2006, for " three months" (w.e.f. 5.5.2006).] period in case of an application corresponding to an international application in which India is designated shall be reckoned from the actual date on which the corresponding application is filed in India.11. Order of recording applications
.-The applications filed in a year shall constitute a series identified by the year of such filing. In case of an application filed corresponding to an international application in which India is designated, such application shall constitute a series distinct from the rest of the applications identified by the year of filing of corresponding applications in India.12. Statement and undertaking regarding foreign applications
.-(1) The statement and undertaking required to be filed by an applicant for a patent under sub-section (1) of section 8 shall be made in Form 3.[(1-A) The period within which the applicant shall file the statement and undertaking under sub-section (1) of section 8 shall be] [Instituted by S.O. 1418(E), dated 28th December, 2004 (w.e.f. 1st January, 2005).] [six months] [Substituted by S.O. 657(E), dated 5.5.2006, for " three months" (w.e.f. 5.5.2006). ] from the date of filing the application.Explanation .-For the purpose of this rule, the period of six months in case of an application corresponding to an international application in which India is designated shall be reckoned from the actual date on which the corresponding application is filed in India.13. Specifications
.-(1) Every specification, whether provisional or complete, shall be made in Form 2.14. [ Amendments to specifications. [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]
| 14. [ Amendments to specifications [Substituted by S.O. 1418(E), dated 28.12.2004, for Rule 14 (w.e.f. 1.1.2005). ].-(1) When a provisional or complete specification or any drawing accompanying it has been received by the applicant or his agent for amendment, and amendment is duly made thereon, the page incorporating such amendment shall be retyped and submitted to form a continuous document. Amendments shall not be made by slips pasted on, or as footnotes or by writing in the margin of any of the said documents.(2) The amended documents shall be returned to the Controller together with the superseded pages or drawings, if any, duly marked, cancelled and initialed by the applicant or his agent. Copies of any pages that have been retyped or added and of any drawing that has been added or substantially amended shall be sent in duplicate.] |
15. Drawings
.-(1) Drawings, when furnished under section 10 by the applicants otherwise than on requisition made by the Controller, shall accompany the specifications to which they relate.16. Models
.-Models or samples shall be furnished under section 10 only when required by the Controller.Chapter III
International Applications Under Patent Cooperation Treaty (Pct)
17. Definitions
.-In this Chapter, unless the context otherwise requires,-18. Appropriate office in relation to international applications
.-(1) The receiving office, designated office and elected office for the purposes of international applications filed under the Treaty shall be the appropriate office in accordance with rule 4.19. International applications filed with appropriate office as receiving office
.- [(1) An international application shall be filed with the appropriate office in triplicate either in English or in Hindi language.] [ Substituted by S.O. 1418(E), dated 28.12.2004, for sub-Rule (1) (w.e.f. 1.1.2005).]20. International applications designating or designating and electing India.
- [(1) An application corresponding to an international application filed under Patent Cooperation Treaty may be made in Form 1 under sub-section (1A) of section 7.Explanation. - For the purpose of this rule, "an application corresponding to an international application" means an international application as filed under Patent Cooperation Treaty which includes any amendments made by the applicant under Article 19 and communicated to Designated Office under Article 20 or any amendment made under sub-clause (b) of clause (2) of Article 34 of the Treaty:Provided that the applicant, while filing such application corresponding to an international application designating India, may delete a claim, in accordance with the provisions contained in rule 14.] [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]21. Filing of priority document
.-(1) Where the applicant in respect of an international application designating India has not complied with the requirements of paragraph (a) or paragraph (b) of rule 17.1 of the regulations under the Treaty, the applicant shall file with the patent office the priority document referred to in that rule before the expiration of the time limit referred to in sub-rule (4) of rule 20.22. Effect of non-compliance with certain requirements
.-An international application designating India shall be deemed to be withdrawn if the applicant does not comply with the requirements of rule 20.23. The requirements under this Chapter to be supplemental of the regulations, etc., under the Treaty
.-(1) The provisions of this Chapter shall be supplemental to the PCT and the regulation and the administrative instructions made thereunder.Chapter IV
Publication And Examination Of Applications
24. [ Publication of application [ Substituted by S.O. 1418(E), dated 28.12.2004, for Rule 24 (w.e.f. 1.1.2005).]
.-The period for which an application for patent shall not ordinarily be open to public under sub-section (1) of section 11-A shall be eighteen months from the date of filing of application or the date of priority of the application, whichever is earlier: ] [ Substituted by S.O. 1418(E), dated 28.12.2004, for sub-Rule (4) (w.e.f. 1.1.2005).][Provided that the period within which the Controller shall publish the application in the Journal shall ordinarily be one month from the date of expiry of said period, or one month from the date of request for publication under rule 24-A.] [ Added by S.O. 657(E), dated 5.5.2006 (w.e.f. 5.5.2006).]24.
-A. Request for publication.-A request for publication under sub-section (2) of section 11-A shall be made in Form 9.24.
-B. Examination of application.-(1)(i) A request for examination under section 11-B shall be made in Form 18 [within forty-eight months] [ Substituted by S.O. 657(E), dated 5.5.2006, for " after the publication of the application but within thirty-six months" (w.e.f. 5.5.2006).] from the date of priority of the application or from the date of filing of the application, whichever is earlier;(ii)[ The period within which the request for examination under sub-section (3) of section 11-B to be made shall be forty-eight months from the date of priority, if applicable, or forty-eight months from the date of filing of the application; [ Substituted by S.O. 657(E), dated 5.5.2006, for Clauses (ii), (iii) and (iv) (w.e.f. 5.5.2006).](iii)The request for examination under sub-section (4) of section 11-B shall be made within forty-eight months from the date of priority or from the date of filing of the application, or within six months from the date of revocation of the secrecy direction, whichever is later;(iv)The request for examination of application as filed according to the " Explanation"under sub-section (3) of section 16 shall be made within forty-eight months from the date of filing of the application or from the date of priority of the first mentioned application or within six months from the date of filing of the further application, whichever is later;](v)The period for making request for examination under section 11-B, of the applications filed before the 1st day of January, 2005 shall be [the period specified under the section 11-B before the commencement of the Patents (Amendment) Act, 2005 or] [ Substituted by S.O. 657(E), dated 5.5.2006, for " the period specified under the Section 11-B or" (w.e.f. 5.5.2006).] the period specified under these rules, whichever expires later.24C. [ Expedited examination of applications. [Inserted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]
25. Identification of published applications
.-Publication of application under sub-sections (2) and (5) of section 11-A shall be identified by the letter `A' alongwith the number of application.26. Request for withdrawal
.- [A request for withdrawing the application under sub-section (4) of section 11B shall be made in Form 29.] [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).][* * *] [ Sub-Rule (2) omitted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005).]27. [ Inspection and supply of published documents [ Substituted by S.O. 1418(E), dated 28.12.2004, for Rule 27 (w.e.f. 1.1.2005).]
.-After the date of publication of the application under section 11-A, the application together with the complete specification and provisional specification, if any, the drawing, if any, and the abstract filed in respect of the application may be inspected at the appropriate office by making a written request to the Controller on payment of the fee in that behalf and copies thereof may be obtained on payment of fees specified in the First Schedule.]28. Procedure in case of anticipation by prior publication
.-(1) If the Controller is satisfied after investigation under section 13 that the invention so far as claimed in any claim of the complete specification has been published in any specification or other document referred to in clause (a) of sub-section (1) or sub-section (2) of the said section, the Controller shall communicate the gist of specific objections and the basis thereof to the applicant and the applicant shall be afforded an opportunity to amend his specification.29. Procedure in case of anticipation by prior claiming
.-(1) When it is found that the invention so far as claimed in any claim of the complete specification, is claimed in any claim of any other specification falling within clause (b) of sub-section (1) of section 13, the applicant shall be so informed and shall be afforded an opportunity to amend his specification.30. Amendment of the complete specification in case of anticipation
.-(1) If the applicant so requests at any time, or if the Controller is satisfied that the objection has not been removed within the period referred to in sub-clause (2) of rule 29, a date for hearing the applicant shall be fixed forthwith and the applicant shall be given at least ten days' notice of the date so fixed. The applicant shall, as soon as possible, notify the Controller whether he will attend the hearing.31. Form of reference to another specification
.-When in pursuance of rule 30, the Controller directs that a reference to another specification shall be inserted in the applicant's complete specification, such reference shall be inserted after the claims and shall be in the following form, namely:-"Reference has been directed, in pursuance of section 18(2) of the Patents Act, 1970, to the specification filed in pursuance of application No. ................................................................."32. Procedure in case of potential infringement
.-If in consequence of an investigation made under section 13 [* * *] [ The words " or Section 25" omitted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005).], it appears to the Controller that the applicant's invention cannot be performed without substantial risk of infringement of a claim of another patent, the applicant shall be so informed and the procedure provided in rule 29 shall, so far as may be necessary, be applicable.33. Form of reference to another patent
.-Where the Controller directs that a reference to another patent shall be inserted in the applicant's complete specification under sub-section (1) of section 19, such reference shall be inserted after the claims in the following form, namely:-"Reference has been directed, in pursuance of section 19 (1) of the Patents Act, 1970, to Patent No. ....................................................................................."34. Manner in which a claim under section 20(1) shall be made
.-(1) A claim under sub-section (1) of section 20 shall be made in Form 6.35. Manner in which a request may be made under section 20(4)
.-(1) A request under sub-section (4) of section 20 shall be made in Form 6.36. Manner of application under section 20(5)
.-(1) An application under sub-section (5) of section 20 shall be made in Form 6 in duplicate and shall be accompanied by a statement setting out fully the facts upon which the applicant relies and the directions which he seeks.37. [ Numbering of applications on the grant of patent [ Substituted by S.O. 1418(E), dated 28.12.2004, for Rule 37 (w.e.f. 1.1.2005).]
.-On the grant of a patent, the application shall be accorded a number (called serial number) in the series of numbers accorded to patents under the ][Indian Patents and Designs Act, 1911 (2 of 1911)] [ Now see the Designs Act, 2000 (16 of 2000).][which shall be the number of the patent so granted.] [ Substituted by S.O. 1418(E), dated 28.12.2004, for Rule 37 (w.e.f. 1.1.2005).]38. Inspection of application, specification, etc
.-[ Omitted by S.O. 1418(E), dated 28-12-2004 (w.e.f.1-1-2005).]Chapter V
Exclusive Marketing Rights
[ Chapter V containing rules 39 to 54 omitted by S.O. 1418(E), dated 28-12-2004 (w.e.f.1-1-2005).]Chapter VI
[OPPOSITION PROCEEDINGS TO GRANT OF PATENT] [ Substituted by S.O. 657(E), dated 5.5.2006, for " OPPOSITION PROCEEDINGS" (w.e.f. 5.5.2006).]
55. [] [Substituted by S.O. 1418(E), dated 28.12.2004, for Rules 55 to 57 (w.e.f. 1.1.2005). ] [Opposition to the patent.] [ Substituted by S.O. 657(E), dated 5.5.2006, for " Opposition by representation against the grant of patent" (w.e.f. 5.5.2006).] -
[(1) Representation for opposition under sub-section (1) of section 25 shall be filed in Form 7(A) at the appropriate office with a copy to the applicant, and shall include a statement and evidence, if any, in support of the representation and a request for hearing, if so desired.] [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).][(1-A) Notwithstanding anything contained in sub-rule (1), no patent shall be granted before the expiry of a period of six months from the date of publication of the application under section 11-A.] [ Substituted by S.O. 657(E), dated 5.5.2006, for sub-Rule (1) (w.e.f. 5.5.2006).]56. Constitution of Opposition Board and its proceeding
.-(1) On receipt of ] [Substituted by S.O. 1418(E), dated 28.12.2004, for Rules 55 to 57 (w.e.f. 1.1.2005). ][notice of opposition under rule 55-A] [ Substituted by S.O. 657(E), dated 5.5.2006, for " notice of opposition" (w.e.f. 5.5.2006).][, the Controller shall, by order, constitute an Opposition Board consisting of three members and nominate one of the members as the Chairman of the Board.57. Filing of written statement of opposition and evidence
.-The opponent shall send a written statement in duplicate setting out the nature of the opponent's interest, the facts upon which he bases his case and relief which he seeks and evidence, if any, alongwith notice of opposition and shall deliver to the patentee a copy of the statement and the evidence, if any.] [Substituted by S.O. 1418(E), dated 28.12.2004, for Rules 55 to 57 (w.e.f. 1.1.2005). ]58. Filing of reply statement and evidence
.-(1) If the [patentee] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " applicant" (w.e.f. 1.1.2005).] desires to contest the opposition, he shall leave at the appropriate office a reply statement setting out fully the grounds upon which the opposition is contested and evidence, if any, in support of his case within a period of two months from the date of receipt of the copy of the written statement and opponent's evidence, if any, by him under rule 57 and deliver to the opponent a copy thereof.59. Filing of reply evidence by opponent
.-The opponent may, within one month from the date of delivery to him of a copy of the [patentee's] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " applicant's" (w.e.f. 1.1.2005).] reply statement and evidence under rule 58, leave at the appropriate office evidence in reply strictly confined to matters in the [patentee's] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " applicant's" (w.e.f. 1.1.2005).] evidence and shall deliver to the [patentee] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " applicant" (w.e.f. 1.1.2005).] a copy of such evidence.60. Further evidence to be left with the leave of the Controller
.-No further evidence shall be delivered by either party except with the leave or directions of the Controller:Provided that such leave or direction is prayed before the Controller has fixed the hearing under rule 62.61. Copies of documents to be supplied
.-(1) Copies of all documents referred to in the notice of opposition or in any statement or evidence filed in connection with the opposition and authenticated to the satisfaction of the Controller, shall be simultaneously furnished in duplicate unless the Controller otherwise directs.62. Hearing
.- [(1) On the completion of the presentation of evidence, if any, and on receiving the recommendation of Opposition Board or at such other time as the Controller may think fit, he shall fix a date and time for the hearing of the opposition and shall give the parties not less than ten days' notice of such hearing and may require members of Opposition Board to be present in the hearing.] [ Substituted by S.O. 1418(E), dated 28.12.2004, for sub-Rule (1) (w.e.f. 1.1.2005).]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.][63-A. Request made under section 26(1) [ Inserted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005).].-Request under section 26(1) shall be made on Form 12 within three months from the date of the order of the Controller and shall be accompanied by a statement setting out the facts upon which the petitioner relies and relief he claims.]64. Time within which complete specification is to be amended under section 27
.-[ Omitted by S.O. 1418(E), dated 28-12-2004 (w.e.f.1-1-2005).]65. Procedure to be followed
.-[ Omitted by S.O. 1418(E), dated 28-12-2004 (w.e.f.1-1-2005).]66. Form of making a request under section 28(2)
.-A request under sub-section (2) of section 28 shall be made in Form 8.67. Form of making a claim under section 28(3)
.-(1) A claim under sub-section (3) of section 28 shall be made in Form 8, and shall be accompanied by a statement setting out the circumstances under which the claim is made.68. Form of application to be made under section 28(7)
.-(1) An application under sub-section (7) of section 28 shall be made in Form 8 and shall be accompanied by a statement setting out the circumstances under which the application is made.69. [ Procedure for the hearing of claim or an application under section 28 [ Substituted by S.O. 1418(E), dated 28.12.2004, for Rule 69 (w.e.f. 1.1.2005).]
.-The procedure specified in rules 55-A and 57 to 63 relating to the filing of notice of opposition, written statement, reply statement, leaving evidence, hearing and cost shall, so far as may be, apply to the hearing of a claim or an application under section 28 as they apply to the opposition proceedings subject to the modification that reference to patentee shall be construed as the person making the claim, or an application, as the case may be.]70. Mention of inventor
.-Any mention of the inventor under sub-section (1) of section 28 shall be made in the relevant documents in the following form, namely:-"The inventor of this invention/substantial part of this invention within the meaning of section 28 of the Patents Act, 1970, is ..........................................................of............................................".Chapter VII
Secrecy Directions
71. [ Permission for making patent application outside India under section 39 [Substituted by S.O. 1418(E), dated 28.12.2004, for Rule 71 (w.e.f. 1.1.2005). ]
.-(1) The request for permission for making patent application outside India shall be made in Form 25.]72. Communication of result of reconsideration under section 36(2)
.-(1) The result of every reconsideration under sub-section (1) of section 36 shall be communicated to the applicant for patent within fifteen days of the receipt of the notice by the Controller.Chapter VIII
[GRANT OF PATENTS] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " SEALING OF PATENTS" (w.e.f. 1.1.2005).]
73. Sealing of patents
.-[ Omitted by S.O. 1418(E), dated 28-12-2004 (w.e.f. 1-1-2005).]74. [ Form of patent [ Substituted by S.O. 657(E), dated 5.5.2006, for Rule 74 (w.e.f. 5.5.2006).]
.-(1) A patent shall be in the form as specified in the Third Schedule with such modifications as the circumstances of each case may require and shall bear the number accorded to the application under rule 37.75. Amendment of patent under section 44
.-An application under section 44 for the amendment of a patent shall be made in Form 10 alongwith substantiating evidence and be accompanied by the patent.76. Manner of applying for direction under section 51(1)
.-(1) An application for directions under sub-section (1) of section 51 shall be made in Form 11 and shall be accompanied by a statement setting out the facts upon which the applicant relies.77. Manner of application under section 51(2)
.-(1) An application for directions under sub-section (2) of section 51 shall be made in Form 11 and shall be accompanied by a statement setting out the facts upon which the applicant relies.78. [ Procedure for the hearing of proceedings under section 51 [ Substituted by S.O. 1418(E), dated 28.12.2004, for Rule 78 (w.e.f. 1.1.2005).]
.-The procedure specified in rules 55-A and 57 to 63 relating to the filing of notice of opposition, written statement, reply statement, leaving evidence, hearing and costs shall, so far as may be, apply to the hearing of an application under section 51 as they apply to the hearing of an opposition proceeding.]79. Request under section 52(2)
.-(1) A request under sub-section (2) of section 52 shall be made in Form 12 within three months from the date of the order of the [Appellate Board or] [Inserted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005). ] Court referred to in sub-section (1) of the said section and shall be accompanied by a statement setting out the facts upon which the petitioner relies and the relief he claims and a certified copy of the order of the [Appellate Board or] [ Inserted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005).] Court.80. Renewal fees under section 53
.-(1) To keep a patent in force, the renewal fees specified in the First Schedule shall be payable at the expiration of the second year from the date of the patent or of any succeeding year and the same shall be remitted to the patent office before the expiration of the second or the succeeding year.[(1-A) The period for payment of renewal fees so specified in sub-rule (1) may be extended to such period not being more than six months if the request for such extension of time is made in Form 4 with the fee specified in the First Schedule.] [ Inserted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005).]Chapter IX
Amendment Of Application, Specification Or Any Document Relating Thereto
81. Amendment of application, specification or any document relating thereto
.-(1) An application under section 57 for the amendment of an application for a patent or a complete specification or any document related thereto shall be made in Form 13.82. Preparation of amended specifications, etc
.-Where the Controller allows the application for a patent or the complete specification or any other document to be amended, the applicant shall, if the Controller so requires and within the time to be specified by him, leave at the appropriate office an amended application or the specification or the other document, as the case may be, in accordance with the provisions of these rules.83. [ Publication of the amendment allowed [ Substituted by S.O. 1418(E), dated 28.12.2004, for Rule 83 (w.e.f. 1.1.2005).]
.-The amendments allowed after a patent has been granted, shall be published.]Chapter X
Restoration Of Patents
84. Restoration of patents
.-(1) An application for the restoration of a patent under section 60 shall be made in Form 15.85. [ Opposition to restoration under section 61 [ Substituted by S.O. 1418(E), dated 28.12.2004, for Rule 85 (w.e.f. 1.1.2005).]
.-(1) At any time, within two months from the date of publication of the application under sub-rule (3) of rule 84, any person interested may give notice of opposition thereto in Form 14.86. Payment of unpaid renewal fees
.-(1) Where the Controller decides in favour of the applicant, the applicant shall pay the unpaid renewal fees and the additional fee specified in the First Schedule, within a month from the date of the order of the Controller allowing the application for restoration.Chapter XI
Surrender Of Patents
87. [ Surrender of patents [Substituted by S.O. 1418(E), dated 28.12.2004, for Rule 87 (w.e.f. 1.1.2005). ]
.-(1) The Controller shall publish the notice of an offer given under section 63.Chapter XII
Register Of Patents
88. Register of patents under section 67
.-(1) Upon the [grant] [ Substituted by S.O. 657(E), dated 5.5.2006, for " sealing" (w.e.f. 5.5.2006).] of a patent, the Controller shall enter in the register of patents at each appropriate office, the name, address and nationality of the grantee as the patentee thereof, the title of the invention (including the categories to which the invention relates), the date of the patent and the date of [grant] [ Substituted by S.O. 657(E), dated 5.5.2006, for " sealing" (w.e.f. 5.5.2006).] thereof together with the address for service of the patentee.89. Registration of documents under section 68
.-[ Omitted by S.O. 1418(E), dated 28-12-2004 (w.e.f.1-1-2005).]90. Registration of title and interest in patents
.-(1) An application referred to in sub-section (1) or sub-section (2) of section 69 shall be made in [Form 16] [Substituted by S.O. 1418(E), dated 28.12.2004, for " Form 17" (w.e.f. 1.1.2005). ].91. Presentation of assignment, etc., of patent to Controller
.-Every assignment and every other document giving effect to or being evidence of the transfer of a patent or affecting the proprietorship thereof or creating an interest therein as claimed in such application, shall, unless the Controller otherwise directs, be presented to him together with the application which shall be accompanied by two copies of the assignment or other document certified to be true copies by the applicant or his agent and the Controller may call for such other proof of title or written consent as he may require.92. Registration of title or interest in a patent
.-After the receipt of an application under sub-section (1) or sub-section (2) of section 69, the Controller shall register the title of the person concerned or his interest in a patent, as the case may be, and an entry in the following form shall be made in the register, namely:-| "In pursuance of an application received on the | |||
| Proprietor | Assignment | ||
| registered as | licensee | by virtue of | licence |
| Mortgage, etc. | Mortgage deed, etc. | ||
| dated | and made between | ||
| of the one part and | of the | ||
| Other part". |
93. Entry of renewal fee
.- [Upon receipt of the payment of the prescribed renewal fee in respect of a patent, the Controller shall enter in the register of patents the fact that the fee has been paid and the date of payment of such fee and issue a certificate of renewal of the patent.] [Substituted 'Upon receipt of the payment of the prescribed renewal fee in respect of a patent, the Controller shall enter in the register of patents the fact that the fee has been paid and the date of payment of such fee and issue a certificate of the payment.' by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]94. Alteration of address
.-(1) A patentee may make a request in writing alongwith fee payable to the Controller for the alteration of his name, nationality, address or address for service as entered in the register of patents in respect of any patent granted to him. The Controller may require such proof of the alteration as he may think fit before acting on a request to alter the name or nationality.95. Inspection of register of patents under section 72 and fees payable therefor
.-(1) The register of patents shall be open for public inspection during office hours on payment of the fees specified therefor in the First Schedule.Chapter XIII
Compulsory Licence And Revocation Of Patent
96. [ Application for compulsory licence, etc [ Substituted by S.O. 1418(E), dated 28.12.2004, for Rule 96 (w.e.f. 1.1.2005).]
.-An application to the Controller for an order under section 84, section 85, section 91 or section 92 or section 92-A shall be in Form 17, or Form 19, as the case may be. Except in the case of an application made by the Central Government, the application shall set out the nature of the applicant's interest and terms and conditions of the licence the applicant is willing to accept.]97. When a prima facie case is not made out
.-(1) If, upon consideration of the evidence, the Controller is satisfied that a prima facie case has not been made out for the making of an order under any of the sections referred to in rule 96, he shall notify the applicant accordingly, and unless the applicant, requests to be heard in the matter, within one month from the date of such notification, the Controller shall refuse the application.98. Notice of opposition under section 87(2)
.-(1) A notice of opposition under sub-section (2) of section 87 shall be given in Form 14 and shall be sent to the Controller within two months from the date of the [publication] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " advertisement" (w.e.f. 1.1.2005).] of the application under sub-section (1) of the said section.99. [ Manner of publication of the revocation order [ Substituted by S.O. 1418(E), dated 28.12.2004, for Rule 99 (w.e.f. 1.1.2005).]
.-The Controller shall publish the order made by him under sub-section (3) of section 85 revoking a patent.]100. Application under section 88(4)
.-(1) An application under sub-section (4) of section 88 for the revision of the terms and conditions of a licence which have been settled by the Controller shall be in [Form 20] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " Form 21" (w.e.f. 1.1.2005).] and shall state the facts relied upon by the applicant and the relief he seeks and shall be accompanied by evidence in support of the application.101. Procedure to be followed in case of applications under section 88(4)
.-(1) If the Controller allows the application to be proceeded with, he shall direct the applicant to serve copies of the application and of the evidence in support thereof upon the patentee or any other person appearing in the register to be interested in the patent or upon any other person on whom, in his opinion such copies should be so served.102. Application for termination of compulsory licence under section 94
.-(1) An application for termination of compulsory licence under section 94(1) shall be made in [Form 21] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " Form 22" (w.e.f. 1.1.2005).] by the patentee or any other person deriving title or interest in the patent. The application shall be accompanied by the evidence in support of the application.Chapter XIV
Scientific Advisers
103. Roll of scientific advisers
.-(1) The Controller shall maintain a roll of scientific advisers for the purpose of section 115. The roll shall be updated annually. The roll shall contain the [names, addresses, specimen signatures and photographs] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " name and addresses" (w.e.f. 1.1.2005).]of scientific advisers, their designations, information regarding their educational qualifications, the disciplines of their specialisation and their technical, practical and research experience.103A. [ Disqualifications for inclusion in the roll of scientific advisers. [Inserted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]
- A person shall not be eligible to be included in the roll of scientific advisors, if he-104. Manner of application for inclusion in the roll of scientific advisers
. - [Any interested person may apply to the Controller for inclusion of his name in the roll of scientific advisers by furnishing his bio-data.] [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]105. Inclusion of the name of any other person in the roll of scientific advisers
.-The Controller may, notwithstanding anything contained in rules 103 and 104, enter the name of any person in the roll of scientific advisers, if he is of the opinion after such inquiry as he deems fit, that such person should be entered in the roll of scientific advisers.106. Power to relax
.-Where the Controller is of the opinion that it is necessary or expedient so to do, he may, by order, for reasons to be recorded in writing, relax any of the qualifications specified in sub-rule (2) of rule 103 with respect to any person, if such person is otherwise well qualified.107. Removal of names from the roll of scientific advisers
.-The Controller may remove the name of any person from the roll of scientific advisers, if-Chapter XV
Patent Agents
108. Particulars to be contained in the register of patent agents
.- [(1) The register of patent agents maintained under section 125 shall contain the name, nationality, address of the principal place of business, addresses of branch offices, if any, the qualifications, the date of registration of every registered patent agent and the details of their renewal of registration and any other particulars so specified by the Controller.] [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]109. Application for registration of patent agents
.-(1) Every person who desires to be registered as a patent agent shall make an application in [Form 22] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " Form 23" (w.e.f. 1.1.2005).].110. Particulars of the qualifying examination for patent agents
.-(1) The qualifying examination referred to in clause (c)(ii) of sub-section (1) of section 126 shall consist of a written test and a viva voce examination.| Paper I | Patents Act and Rules | 100 |
| Paper II | Drafting and interpretation of patent specifications and other documents | 100 |
| Viva Voca | 100 |
111. Registration of patent agents
.-After a candidate passes the qualifying examination specified in rule 110 and after obtaining any further information which the Controller considers necessary he shall, on receipt of the fee specified therefor in the First Schedule, enter the candidate's name in the register of patent agents and issue to him a certificate of registration as a patent agent.[111-A. Issue of duplicate certificate of patent agents [ Inserted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005).].-The Controller may issue a duplicate certificate of registration as patent agent on a request made by the person so registered as patent agent alongwith fee specified in the First Schedule and contain a statement setting out the circumstances in which the original certificate issued under rule 111 was lost, destroyed and cannot be produced.] [ Inserted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005).]112. Details to be included in an application for the registration of a patent agent
.-An application by a person entitled to be registered as a patent agent under sub-section (2) of section 126 shall also be made in [Form 22] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " Form 23" (w.e.f. 1.1.2005).].113. Registration of patent agents under section 126(2)
.-On receipt of an application for the registration of a person as a patent agent under rule 112, the Controller may if he is satisfied that the said person fulfils the conditions specified in sub-section (2) of section 126 enter his name in the register of patent agents.114. Disqualifications for registration as a patent agent
.-A person shall not be eligible to be registered as a patent agent, if he-115. Payment of fees
.-The continuance of a person's name in the register of patent agents shall be subject to the payment of the fees specified therefor in the First Schedule.116. Removal of a name from the register of patent agents
.-(1) The Controller may delete from the register of patent agents, the name of any patent agent-(a)from whom a request has been received to that effect; or(b)when he is dead; or(c)when the Controller has removed the name of a person under sub-section (1) of section 130; or(d)[ if he has defaulted in the payment of fees specified in rule 115, by more than three months after they are due; or [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).](e)if he ceases to be a citizen of India:Provided that except under clause (a) and (b), before removing the name of any person from the register of patent agents under this rule, such person shall be given a reasonable opportunity of being heard.]117. Restoration of name of persons removed from the register of patent agents
.-(1) An application for the restoration of the name of any person removed from the register of patent agents under sub-section (2) of section 130 shall be made in [Form 23] [[ Substituted by S.O. 1418(E), dated 28.12.2004, for " Form 24" (w.e.f.1.1.2005).]] within two months from the date of such removal.118. Alteration of names, etc., in the register of patent agents
.- [(1) A patent agent may apply for the alteration of his name, address of the principal place of business and branch offices, if any, or the qualifications entered in the register of patent agents, e-mail address, telephone number, fax number or any other particulars under sub-section (1) of section 125. On receipt of such application and the fee specified therefor in the First Schedule for such request for alteration of particulars, the Controller shall cause the necessary alterations to be made in the register of patent agents.] [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]119. Refusal to recognise as patent agent
.-If the Controller is of the opinion that any person should not be recognised as a patent agent in respect of any business under the Act as provided in sub-section (1) of section 131 thereof, he shall communicate his reasons to that person and direct him to show cause why he should not refuse to recognise him as such agent, within such time as he may allow, and after considering the reply, if any, of that person and giving him an opportunity of being heard, the Controller may pass such orders as he may deem fit.120. Publication of the names of patent agents, registered under the Act
.-The names and addresses of persons registered as patent agents shall from time to time be published [* * *] [ The words " in the Official Gazette, and in such other manner as the Controller may deem fit" omitted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005).].Chapter XVI
Miscellaneous
121. [ Period within which copies of specification, etc., are to be filed [ Substituted by S.O. 1418(E), dated 28.12.2004, for 121 (w.e.f. 1.1.2005).]
.-The period within which copies of specification or corresponding documents to be filed by the applicant under sub-section (1) of section 138 shall be three months from the date of communication by the Controller.121.
-A. Address for communications .-All communications in relation to any proceeding under the Act or these rules shall be addressed to the Controller at the appropriate office.]122. Correction of clerical errors
.-A request for the correction of a clerical error in any document referred to in section 78 shall be accompanied by a copy of the document highlighting the corrections clearly alongwith the fees payable therefor as specified in the First Schedule.123. Manner of advertisement of the proposed correction of any error
.-Where the Controller requires a notice of the nature of the proposed correction to be advertised, the request and the nature of the proposed correction shall be published [* * *] [ The words " in the Official Gazette, and in such other manner as the Controller may deem fit" omitted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005).] and the person making the request shall also serve copies of the request and the copies of the document showing the proposed corrections to such persons who, in the opinion of the Controller, may be interested.124. Manner and time of opposition to the making of corrections
.-(1) Any person interested may, at any time, within three months from the date of the advertisement of the request for correction in [* * *] [ The words " in the Official Gazette" omitted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005).] give notice of opposition to the Controller in Form 14 in duplicate.125. Notification of corrections
.-The Controller shall notify the person making a request for the correction and the opponent, if any, of the corrections made in the relevant document.126. Form, etc., of affidavits
.-(1) The affidavits required by the Act or these rules to be filed at the patent office or furnished to the Controller shall be duly sworn to in the manner as prescribed in sub-rule (3).127. Exhibits
.-Where there are exhibits to be filed in an opposition or any other proceedings, a copy or impression of each exhibit shall be supplied to the other party at his request and expense; if copies or impressions of the exhibits cannot conveniently be furnished, the originals shall be left with the Controller for inspection by the person interested by prior appointment. The exhibits in original if not already left with the Controller shall be produced at the hearing.128. Directions not otherwise prescribed
.-(1) Where for the proper prosecution or completion of any proceedings under the Act or these rules, the Controller is of the opinion that it is necessary for a party to such proceedings to perform an act, file a document or produce evidence, for which provision has not been made in the Act or these rules, he may, by notice in writing, require such party to perform the act, file the document or produce the evidence specified in such notice.129. [ Exercise of discretionary power by the Controller [ Substituted by S.O. 1418(E), dated 28.12.2004, for Rule 129 (w.e.f. 1.1.2005).]
.-Before exercising any discretionary power under the Act or these rules which is likely to affect an applicant for a patent or a party to a proceeding adversely, the Controller shall give such applicant or party, a hearing, after giving him or them, ten days notice of such hearing ordinarily.]129A. [ Adjournment of hearing. [Inserted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]
- An applicant for patent or a party to a proceeding may make a request for adjournment of the hearing with reasonable cause along with the prescribed fee prescribed in First Schedule, at least three days before the date of hearing and the Controller, if he thinks fit to do so, and upon such terms as he may direct, may adjourn the hearing and intimate the parties accordingly:Provided that no party shall be given more than two adjournments and each adjournment shall not be for more than thirty days.]130. Application for review of decisions or setting aside of orders of the Controller
.-(1) An application to the Controller for the review of his decision under clause (f) of sub-section (1) of section 77 shall be made in [Form 24] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " Form 25" (w.e.f. 1.1.2005).] within one month from the date of communication of such decision to the applicant or within such further period not exceeding one month thereafter as the Controller may on a request made in Form 4 allow and shall be accompanied by a statement setting forth the grounds on which the review is sought. Where the decision in question concerns any other person in addition to the applicant, the Controller shall forthwith transmit a copy of each of the application and the statement to the other person concerned.131. Form and manner in which statements required under section 146(2) to be furnished
.-(1) The statements shall be furnished by every patentee and every licencee under sub-section (2) of section 146 in [Form 27] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " Form 29" (w.e.f. 1.1.2005).] which shall be duly verified by the patentee or the licencee or his authorised agent.132. Form of application for the issue of a duplicate patent
.-An application for the issue of a duplicate patent under section 154 shall contain a statement setting out the circumstances in which the patent was lost or destroyed or cannot be produced together with the fee as specified therefor in the First Schedule.133. Supply of certified copies and certificates under sections 72 and 147
.- [(1) Certified copies of any entry in the register, or certificates of, or extracts from patents, specifications and other public documents in the patent office, or from registers and other records including records in computer floppies, diskettes or any other electronic form kept there, may be furnished by the Controller on a request therefor made to him and on payment of the fee specified therefor in the First Schedule:Provided that certified copies shall be issued in the order in which the request is filed.134. Request for information under section 153
.-(1) A request for information in respect of the following matters relating to any patent or application for patent shall be admissible namely,-(a)as to when a complete specification following a provisional specification has been filed or an application for patent has been deemed to have been abandoned;(aa)[ as to when the information under section 8 has been filed;] [ Inserted by S.O. 657(E), dated 5.5.2006 (w.e.f. 5.5.2006).](b)as to when publication of application has been made under section 11-A;(c)as to when an application has been withdrawn under section 11-B;(d)as to when a request for examination has been made under section 11-B;(e)as to when the examination report has been issued under section 12;(f)[ as to when an application for patent has been refused; [ Substituted by S.O. 1418(E), dated 28.12.2004, for Clauses (f) and (g) (w.e.f. 1.1.2005).](g)as to when a patent has been granted;](h)as to when a renewal fee has been paid;(i)as to when a term of a patent has expired or shall expire;(j)as to when an entry has been made in the register or application has been made for the making of such entry; or(k)[ as to when any application is made or action taken involving an entry in the register, publication in the ] [Substituted by S.O. 1418(E), dated 28.12.2004, for Clause (k) (w.e.f. 1.1.2005). ][Official Journal] [ Substituted by S.O. 657(E), dated 5.5.2006, for " Official Gazette" (w.e.f. 5.5.2006).][or otherwise, if the nature of the application or action is specified in the request.] [Substituted by S.O. 1418(E), dated 28.12.2004, for Clause (k) (w.e.f. 1.1.2005). ]135. Agency
.- [(1) The authorisation of an agent for the purposes of the Act and these rules shall be filed in Form 26 or in the form of a power of attorney within a period of three months from the date of filing of such application or document, failing which no action shall be taken on such application or documents for further processing till such deficiency is removed.] [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]136. Scale of costs
.-(1) In all proceedings before the Controller, he may, subject to rule 63, award costs as he considers reasonable, having regard to all the circumstances of the case:Provided that the amount of costs awarded in respect of any matter set forth in the Fourth Schedule shall not exceed the amount specified therein.137. Powers of Controller generally
.-Any document for the amendment of which no special provision is made in the Act may be amended and any irregularity in procedure which in the opinion of the Controller may be obviated without detriment to the interests of any person, may be corrected if the Controller thinks fit and upon such terms as he may direct.138. [ Power to extend time prescribed [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]
.-(1) Except for the time prescribed in clause (i) of sub-rule (4) of rule 20, sub-rule (6) of rule 20, rule 21, sub-rules (1), (5) and (6) of rule 24B, sub-rules (10) and (11) of rule 24C, sub-rule (4) of rule 55, sub-rule (1A) of rule 80 and sub-rules (1) and (2) of rule 130, the time prescribed by these rules for doing of any act or the taking of any proceeding thereunder may be extended by the Controller for a period of one month, if he thinks it fit to do so and upon such terms as he may direct.139. Hearing before the Controller to be in public in certain cases
.-Where the hearing before the Controller of any dispute between two or more parties relating to an application for a patent or to any matter in connection with a patent takes place after the date of the publication of the complete specification, the hearing of the dispute shall be in public unless the Controller, after consultation with the parties to the dispute who appear in person or are represented at the hearing, otherwise directs.[The First Schedule] [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).](See rule 7)Table 1 - Fees Payable| Number of entry | On what payable | Number of the relevant Form | For e-filing | For physical filing | ||||
| Natural person(s) and/ or Startup | Small entity, alone or with natural person(s)and/ or Startup | Others, alone or with natural person(s) and/ orStartup and/ or small entity | Natural person(s) and/ or Startup | Small entity, alone or with natural person(s)and/ or Startup | Others, alone or with natural person(s) and/ orStartup and/ or small entity | |||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 |
| Rupees | Rupees | Rupees | Rupees | Rupees | Rupees | |||
| 1. | On application for a patent under sections 7, 54 or 135 andrule 20(1) accompanied by provisional or complete specification- | 1 | 1600 Multiple of 1600 in case of every multiple priority. | 4000 Multiple of 4000 in case of every multiple priority. | 8000 Multiple of 8000 in case of every multiple priority. | 1750 Multiple of 1750 in case of every multiple priority. | 4400 Multiple of 4400 in case of every multiple priority. | 8800 Multiple of 8800 in case of every multiple priority. |
| (i) for each sheet of specification in addition to 30,excluding sequence listing of nucleotides and/ or amino acidsequences under sub-rule (3) of rule (9); | (i) 160 | (i) 400 | (i) 800 | (i) 180 | (i) 440 | (i) 880 | ||
| (ii) for each claim in addition to 10; | (ii) 320 | (ii) 800 | (ii) 1600 | (ii) 350 | (ii) 880 | (ii) 1750 | ||
| (iii) for each page of sequence listing of nucleotides and/ oramino acid sequences under sub-rule (3) of rule (9). | (iii) 160 subject to a maximum of 24000 | (iii) 400 subject to a maximum of 60000 | (iii) 800 subject to a maximum of 120000 | Not allowed | Not allowed | Not allowed | ||
| 2. | On filing complete specification after provisional up to 30pages having up to 10 claims – | 2 | No fee | No fee | No fee | No fee | No fee | No fee |
| (i) for each sheet of specification in addition to 30,excluding sequence listing of nucleotides and/ or amino acidsequences under sub-rule (3) of rule (9); | (i) 160 | (i) 400 | (i) 800 | (i) 180 | (i) 440 | (i) 880 | ||
| (ii) for each claim in addition to 10. | (ii) 320 | (ii) 800 | (ii) 1600 | (ii) 350 | (ii) 880 | (ii) 1800 | ||
| (iii) for each page of sequence listing of nucleotides and/ oramino acid sequences under subrule (3) of rule (9). | (iii) 160 subject to a maximum of 24000 | (iii) 400 subject to a maximum of 60000 | (iii) 800 subject to a maximum of 120000 | Not allowed | Not allowed | Not allowed | ||
| 3. | On filing a statement and undertaking under section 8. | 3 | No fee | No fee | No fee | No fee | No fee | No fee |
| 4. | i) On request for extension of time under sections 53(2) and142(4), rules 13(6), 80(1A) and 130 (per month). | 4 | 480 | 1200 | 2400 | 530 | 1300 | 2600 |
| ii) On request for extension of time under sub-rule (5) ofrule 24B (per month). | 4 | 1000 | 2000 | 4000 | 1100 | 2200 | 4400 | |
| iii) On request for extension of time under sub-rule (11) ofrule 24C (per month). | 4 | 2000 | 5000 | 10000 | 2200 | 5500 | 11000 | |
| 5. | On filing a declaration as to inventorship under sub-rule (6)of rule 13. | 5 | No fee | No fee | No fee | No fee | No fee | No fee |
| 6. | On application for postdating. | - | 800 | 2000 | 4000 | 880 | 2200 | 4400 |
| 7. | On application for deletion of reference under section 19 (2). | - | 800 | 2000 | 4000 | 880 | 2200 | 4400 |
| 8. | (i) On claim under section 20(1); | 6 | 800 | 2000 | 4000 | 880 | 2200 | 4400 |
| (ii) On request for direction under section 20 (4) or 20 (5). | 6 | 800 | 2000 | 4000 | 880 | 2200 | 4400 | |
| 9. | (i) On notice of opposition to grant of patent under section25(2); | 7 | 2400 | 6000 | 12000 | 2600 | 6600 | 13200 |
| (ii) On filing representation opposing grant of patent undersection 25(1). | 7A | No fee | No fee | No fee | No fee | No fee | No fee | |
| 10. | On giving notice that hearing before Controller shall beattended under rule 62(2). | - | 1500 | 3800 | 7500 | 1700 | 4100 | 8300 |
| 11. | On application under sections 28(2), 28(3) or 28(7). | 8 | 800 | 2000 | 4000 | 880 | 2200 | 4400 |
| 12. | Request for publication under section 11A(2) and rule 24A. | 9 | 2500 | 6250 | 12500 | 2750 | 6900 | 13750 |
| 13. | Application for withdrawing the application under section11B(4), and rules 7(4A) and 26. | 29 | No fee | No fee | No fee | No fee | No fee | No fee |
| 14. | On request for examination of application for patent- | 18 | ||||||
| (i) under section 11B and rule 24(1); | 4000 | 10000 | 20000 | 4400 | 11000 | 22000 | ||
| (ii) under rule 20(4)(ii). | 5600 | 14000 | 28000 | 6150 | 15400 | 30800 | ||
| 14A. | On request for expedited examination of application for patentunder rule 24C. | 18A | 8000 | 25000 | 60000 | Not allowed | Not allowed | Not allowed |
| 14B. | Conversion of the request for examination filed under rule 24Bto request for expedited examination under rule 24C. | 18 A | 4000 | 15000 | 40000 | Not allowed | Not allowed | Not allowed |
| 15. | On application under section 44 for amendment of patent. | 10 | 2400 | 6000 | 12000 | 2650 | 6600 | 13200 |
| 16. | On application for directions under section 51(1) or 51(2). | 11 | 2400 | 6000 | 12000 | 2650 | 6600 | 13200 |
| 17. | On request for grant of a patent under sections 26(1) and52(2). | 12 | 2400 | 6000 | 12000 | 2650 | 6600 | 13200 |
| 18. | On request for converting a patent of addition to anindependent patent under section 55 (1). | - | 2400 | 6000 | 12000 | 2650 | 6600 | 13200 |
| 19. | For renewal of a patent under section 53- | |||||||
| (i) | before the expiration of the 2nd year from the date of patentin respect of 3rd year; | - | 800 | 2000 | 4000 | 880 | 2200 | 4400 |
| (ii) | before the expiration of the 3rd year in respect of the 4thyear; | - | 800 | 2000 | 4000 | 880 | 2200 | 4400 |
| (iii) | before the expiration of the 4th year in respect of the 5thyear; | - | 800 | 2000 | 4000 | 880 | 2200 | 4400 |
| (iv) | before the expiration of the 5th year in respect of the 6thyear; | - | 800 | 2000 | 4000 | 880 | 2200 | 4400 |
| (v) | before the expiration of the 6th year in respect of the 7thyear; | - | 2400 | 6000 | 12000 | 2650 | 6600 | 13200 |
| (vi) | before the expiration of the 7th year in respect of the 8thyear; | - | 2400 | 6000 | 12000 | 2650 | 6600 | 13200 |
| (vii) | before the expiration of the 8th year in respect of the 9thyear; | - | 2400 | 6000 | 12000 | 2650 | 6600 | 13200 |
| (viii) | before the expiration of the 9th year in respect of the 10thyear; | - | 2400 | 6000 | 12000 | 2650 | 6600 | 13200 |
| (ix) | before the expiration of the 10th year in respect of the 11thyear; | - | 4800 | 12000 | 24000 | 5300 | 13200 | 26400 |
| (x) | before the expiration of the 11th year in respect of the 12thyear; | - | 4800 | 12000 | 24000 | 5300 | 13200 | 26400 |
| (xi) | before the expiration of the 12th year in respect of the 13thyear; | - | 4800 | 12000 | 24000 | 5300 | 13200 | 26400 |
| (xii) | before the expiration of the 13th year in respect of the 14thyear; | - | 4800 | 12000 | 24000 | 5300 | 13200 | 26400 |
| (xiii) | before the expiration of the 14th year in respect of the 15thyear; | - | 4800 | 12000 | 24000 | 5300 | 13200 | 26400 |
| (xiv) | before the expiration of the 15th year in respect of the 16thyear; | - | 8000 | 20000 | 40000 | 8800 | 22000 | 44000 |
| (xv) | before the expiration of the 16th year in respect of the 17thyear; | - | 8000 | 20000 | 40000 | 8800 | 22000 | 44000 |
| (xvi) | before the expiration of the 17th year in respect of the 18thyear; | - | 8000 | 20000 | 40000 | 8800 | 22000 | 44000 |
| (xvii) | before the expiration of the 18th year in respect of the 19thyear; | - | 8000 | 20000 | 40000 | 8800 | 22000 | 44000 |
| (xvii) | before the expiration of the 19th year in respect of the 20thyear. | - | 8000 | 20000 | 40000 | 8800 | 22000 | 44000 |
| 20. | On application for amendment of application for patent orcomplete specification or other related documents under section57- | 13 | ||||||
| (i) | before grant of patent; | 800 | 2000 | 4000 | 880 | 2200 | 4400 | |
| (ii) | after grant of patent; | 1600 | 4000 | 8000 | 1750 | 4400 | 8800 | |
| (iii) | where amendment is for changing name or address or nationalityor address for service. | 320 | 800 | 1600 | 350 | 880 | 1750 | |
| 21. | On notice of opposition to an application under sections57(4), 61(1) and 87(2) or to surrender a patent under section63(3) or to a request under section 78(5). | 14 | 2400 | 6000 | 12000 | 2650 | 6600 | 13200 |
| 22. | On application for restoration of a patent under section 60. | 15 | 2400 | 6000 | 12000 | 2650 | 6600 | 13200 |
| 23. | Additional fee for restoration under section 61(3) and rule86(1). | - | 4800 | 12000 | 24000 | 5300 | 13200 | 26400 |
| 24. | On notice of offer to surrender a patent under section 63. | - | 1000 | 2500 | 5000 | 1100 | 2750 | 5500 |
| 25. | On application for the entry in the register of patents of thename of a person entitled to a patent or as a share or as amortgage or as licensee or as otherwise or for the entry in theregister of patents of notification of a document under sections69(1) or 69(2) and rules 90(1) or 90(2). | 16 | 1600 (In respect of each patent) | 4000 (In respect of each patent) | 8000 (In respect of each patent) | 1750 (In respect of each patent) | 4400 (In respect of each patent) | 8800 (In respect of each patent) |
| 26. | On application for alteration of an entry in the register ofpatents or register of patent agents under rules 94(1) or rule118(1). | - | 320 | 800 | 1600 | 350 | 880 | 1750 |
| 27. | On request for entry of an additional address for service inthe Register of Patents under rule 94(3). | - | 800 | 2000 | 4000 | 880 | 2200 | 4400 |
| 28. | On application for compulsory license under sections 84(1),91(1), 92(1) and 92A. | 17 | 2400 | 6000 | 12000 | 2650 | 6600 | 13200 |
| 29. | On application for revocation of a patent under section 85(1). | 19 | 2400 | 6000 | 12000 | 2650 | 6600 | 13200 |
| 30. | On application for revision of terms and conditions of licenseunder section 88(4). | 20 | 2400 | 6000 | 12000 | 2650 | 6600 | 13200 |
| 31. | On request for termination of compulsory license under section94. | 21 | 2400 | 6000 | 12000 | 2650 | 6600 | 13200 |
| 32. | On application for registration as a patent agent under rule109(1) or rule 112. | 22 | 3200 | Not applicable | Not applicable | 3500 | Not applicable | Not applicable |
| 33. | On request for appearing in the qualifying examination underrule 109(3). | - | 1600 | Not applicable | Not applicable | 1750 | Not applicable | Not applicable |
| 34. | For continuance of the name of a person in the register ofpatent agents- | |||||||
| (i) for the 1st year to be paid along with registration; | - | 800 | Not applicable | Not applicable | 880 | Not applicable | Not applicable | |
| (ii) for every year excluding the 1st year to be paid on the1st April in each year. | - | 800 | Not applicable | Not applicable | 880 | Not applicable | Not applicable | |
| 35. | On application for duplicate certificate of patent agent underrule 111A. | - | 1600 | Not applicable | Not applicable | 1750 | Not applicable | Not applicable |
| 36. | On application for restoration of the name of a person in theregister of patent agents under rule 117(1). | 23 | 1600 (Plus continuation fee under entry number 34) | Not applicable | Not applicable | 1750 (Plus continuation fee under entry number 34) | Not applicable | Not applicable |
| 37. | On a request for correction of clerical error under section78(2). | - | 800 | 2000 | 4000 | 880 | 2200 | 4400 |
| 38. | On application for review or setting aside the decision ororder of the controller under section 77(1)(f) or 77(1)(g). | 24 | 1600 | 4000 | 8000 | 1750 | 4400 | 8800 |
| 39. | On application for permission for applying patent outsideIndia under section 39 and rule 71(1). | 25 | 1600 | 4000 | 8000 | 1750 | 4400 | 8800 |
| 40. | On application for duplicate patent under section 154 and rule132. | - | 1600 | 4000 | 8000 | 1750 | 4400 | 8800 |
| 41. | (i) On request for certified copies under section 72 or forcertificate under section 147 and rule 133(1). | - | 1000 (up to 30 pages and, thereafter, 30 for each extra page) | 2500 (up to 30 pages and, thereafter, 75 for each extra page) | 5000 (up to 30 pages and, thereafter, 150 for each extra page) | 1100 (up to 30 pages and, thereafter, 30 for each extra page) | 2750 (up to 30 pages and, thereafter, 75 for each extra page) | 5500 (up to 30 pages and, thereafter, 150 for each extra page) |
| (ii) On request for certified copies under section 72 or forcertificate under section 147 and rule 133(2). | - | 2400 (up to 30 pages and thereafter, 30 for each extra page) | 6000 (up to 30 pages and thereafter, 30 for each extra page) | 12000 (up to 30 pages and thereafter, 30 for each extra page) | 3300 (up to 30 pages and thereafter, 30 for each extra page) | 6600 (up to 30 pages and thereafter, 30 for each extra page) | 13200 (up to 30 pages and thereafter, 30 for each extra page) | |
| 42. | For certifying office copies, printed each. | - | 800 | 2000 | 4000 | 880 | 2200 | 4400 |
| 43. | On request for inspection of register under section 72,inspection under rule 27 or rule 74A. | - | 320 | 800 | 1600 | 350 | 880 | 1750 |
| 44. | On request for information under section 153 and rule 134. | - | 480 | 1200 | 2400 | 530 | 1300 | 2650 |
| 45. | On form of authorisation of a patent agent. | 26 | No fee | No fee | No fee | No fee | No fee | No fee |
| 46. | On petition not otherwise provided for. | - | 1600 | 4000 | 8000 | 1750 | 4400 | 8800 |
| 47. | For supplying of photocopies of the documents, per page. | - | 10 | 10 | 10 | 10 | 10 | 10 |
| 48. | Transmittal fee for International application. | - | 3200 | 8000 | 16000 | 3500 | 8800 | 17600 |
| 49. | For preparation of certified copy of priority document and fortransmission of the same to the International Bureau of WorldIntellectual Property Organization. | - | 1000 (up to 30 pages and, thereafter, 30 for each extra page) | 2500 (up to 30 pages and, thereafter, 75 for each extra page) | 5000 (up to 30 pages and, thereafter, 150 for each extra page) | 1100 (up to 30 pages and, thereafter, 30 for each extra page) | 2750 (up to 30 pages and, thereafter, 75 for each extra page) | 5500 (up to 30 pages and, thereafter, 150 for each extra page) |
| 50. | On statement regarding working of a patented invention on acommercial scale in India under section 146(2) and rule 131(1). | 27 | No fee | No fee | No fee | No fee | No fee | No fee |
| 51. | To be submitted for claiming the status of a small entity orstartup | 28 | No fee | No fee | No fee | No fee | No fee | No fee |
| 52. | Request for adjournment of hearing under rule 129A (for eachadjournment). | - | 1000 | 2500 | 5000 | 1100 | 2750 | 5500 |
| 53. | Miscellaneous form under rule 8(2), to be used when no otherform is prescribed. | 30 | As applicable |
| On what account fee refundable | Refund of fees |
| Refund of fees under sub-rule (4A) of rule 7 | 90% of fee paid for request for examination or request forexpedited examination. |
| Form No. | Section and rule | Title |
| 1 | 2 | 3 |
| 1. | Sections 7, 54 and 135 and rule 20(1) | Application for grant of a patent |
| 2. | Section 10; rule 13 | Provisional /Complete Specification |
| 3. | Section 8 and rule 12 | Statement and undertaking |
| 4. | Sections 53(2) and 142(4); rules 13(6), 24-B(4)(ii), 80(1-A) and 130 | Request for extension of time |
| 5. | Section 10(6) and rule 13(6) | Declaration as inventor ship |
| 6. | Sections 20(1), 20(4), 20(5) and rules 34(1), 35(1) or 36(1) | Claim or request regarding any change in applicant for patent |
| 7. | Section 25(3) and rule 55-A | Notice of opposition to grant of a patent |
| 8. | Sections 28(2), 28(3) or 28(7) and rules 66, 67, 68 | Request or claim regarding mention of inventor as such in a patent |
| 9. | Section 11-A(2) and rule 24-A | Request for publication |
| 10. | Section 44 end rule 75 | Application for amendment of patent |
| 11. | Sections 51(1), 51(2) and rules 76,77 | Application for direction of the Controller |
| 12. | Sections 26(1) and 52(2) and rules 63-A and 79 | Request for grant of patent |
| 13. | Section 57 and rule 81(1) | Application for amendment of the application for patent/complete specification |
| 14. | Sections 57(4), 61(1), 63(3), 78(5) and 87(2) and rules 81(3)(b), 85(1),87(2), 98(1),101(3) or 124 | Notice of opposition to amendment/restoration/surrender of patent/grant of compulsory license or revision of terms thereof or to a correction of clerical errors |
| 15. | Section 60 and rule 84 | Application for restoration of patents |
| 16. | Sections 69(1) or 69(2) and rules 90(1) and 90(2) | Application for registration of a title/interest in a patent or share in it or registration of any document purporting to affect proprietorship of the patent |
| 17. | Sections 84(1), 91, 92 or 92-A and rule 96 | Application for compulsory license |
| 18. | Section 11-B and rules 20(4)(ii) and 24-B(1)(i) | Request for examination of application for patent |
| 19. | Section 85(1) and rule 96 | Application for revocation of a patent for non-working |
| 20. | Section 88(4) and rule 100 | Application for revision of terms and conditions of license |
| 21. | Section 94 and rule 102(1) | Request for termination of compulsory license |
| 22. | Rules 109(1) and 112 | Application for registration of patentagent |
| 23. | Section 130(2) and rule 117(1) | Application for the restoration of the name in the register of patent agents |
| 24. | Sections 77(1)(f), 77(1)(g) and rules 130(1) and 130(2) | Application for review/setting aside Controller's decision/order |
| 25. | Section 39 and rule 71(1) | Request for permission for making patent application outsideIndia |
| 26. | Sections 127,132 and rule 135 | Form of authorisation of a patent agent/or any person in a matter or proceeding under the Act |
| 27. | Section 146(2) and rule 131(1) | Statement regarding the working of the Patented invention on commercial scale inIndia |
| [Form 1] [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]The Patents Act1970 (39 of 1970) andThe PatentsRules, 2003Applicationfor Grant of Patent(Seesection 7, 54 and 135 and sub-rule (1) of rule 20) | (For OfficeUse Only) |
| ApplicationNo. | ||
| Filingdate: | ||
| Amountof Fee paid: | ||
| CBRNo: | ||
| Signature: | ||
| 1. Applicant's Reference/ Identification No. (As allottedby Office) |
| Typeof Application | [Pleasetick ( √ ) at the appropriate category |
| Ordinary ( ) | Convention () | PCT-NP ( ) | |||
| Divisional () | Patent ofAddition ( ) | Divisional () | Patent ofAddition ( ) | Divisional () | Patent ofAddition ( ) |
| 3A.Applicant(S) | |||||
| Name in Full | Nationality | Country ofResidence | Address ofthe Applicant | ||
| House No. | |||||
| Street | |||||
| City | |||||
| State | |||||
| Country | |||||
| Pin code | |||||
| 3B.Category of Applicant [Please tick ( √ ) at the appropriatecategory] |
| Natural Person ( ) | Other than Natural Person | ||
| Small Entity ( ) | Startup ( ) | Others ( ) |
| 4.Inventor(S) [Please tick () at the appropriate category] | ||
| Are all theinventor(s) same as the applicant(s) named above? | Yes ( ) | No ( ) |
| If"No",furnish the details of the inventor(s) |
| Name in Full | Nationality | Country ofResidence | Address ofthe Applicant | |
| House No. | ||||
| Street | ||||
| City | ||||
| State | ||||
| Country | ||||
| Pin code | ||||
| 5.Title of the Invention |
| 6.Authorised Registered Patent Agent(S) | IN/PA No. | |
| Name | ||
| MobileNo. | ||
| 7.Address for Service of Applicant in India | Name | |
| PostalAddress | ||
| TelephoneNo. | ||
| MobileNo. | ||
| FaxNo. | ||
| E-mailID |
| 8. In Case of Application Claiming Priority of Application Filed in Convention Country, Particulars of Convention Application |
| Country | Application Number | Filing date | Name of the applicant | Title of the invention | IPC (as classified in the convention country) |
| 9. In Case of PCT National Application, Particulars of International Application Filed under Patent Co-operation Treaty (PCT) |
| Internationalapplication number | Internationalfiling date |
| 10. InCase of Divisional Application filed under Section 16,Particulars of Original (First) Application | |
| Original(first) application No. | Date offiling of original (first) application |
| 11. InCase of Patent of Addition filed under Section 54, Particulars ofMain Application or Patent | |
| Mainapplication/ patent No. | Date offiling of main application |
| 12. Declarations |
| (i) Declaration by theinventor(s)(Incase the applicant is an assignee:the inventor(s) may signherein below or the applicant may upload the assignment orenclose the assignment with this application for patent or sendthe assignment by post/electronic transmission duly authenticatedwithin the prescribed period).I/We,the above named inventor(s) is/are the true firstinventor(s) for this Invention and declare that the applicant(s)herein is/are my/our assignee or legal representative.(a)Date(b)Signature(s)(c)Name(s) |
| (ii)Declaration by the applicant(s) in the convention country(Incase the applicant in India is different than the applicant inthe convention country:the applicant in the conventioncountry may sign herein below or applicant in India may uploadthe assignment from the applicant in the convention country orenclose the said assignment with this application for patent orsend the assignment by post/ electronic transmission dulyauthenticated within the prescribed period)I/We, the applicant(s) in the convention country declare that theapplicant(s) herein is/ are my/ our assignee or legalrepresentative.(a)Date(b)Signature(s)(c)Name(s) of the signatory |
| (iii)Declaration by the applicant(s)I/We the applicant(s) hereby declare(s) that: -€ Iam/ We are in possession of the above-mentioned invention.€ Theprovisional/ complete specification relating to the invention isfiled with this application.€ Theinvention as disclosed in the specification uses the biologicalmaterial from India and the necessary permission from thecompetent authority shall be submitted by me/ us before the grantof patent to me/ us.€ Thereis no lawful ground of objection(s) to the grant of the Patent tome/us.€ Iam/we are the true first inventor(s).€Iam/we are the assignee or legal representative of truefirst inventor(s).€ Theapplication or each of the applications, particulars of which aregiven in Paragraph-8, was the first application in conventioncountry/countries in respect of my/our invention(s).€ I/We claim the priority from the above mentioned application(s)filed in convention country/countries and state that noapplication for protection in respect of the invention had beenmade in a convention country before that date by me/us or by anyperson from which I/ We derive the title.€ My/ourapplication in India is based on international application underPatent Cooperation Treaty (PCT) as mentioned in Paragraph-9.€ Theapplication is divided out of my/ our application particulars ofwhich is given in Paragraph-10 and pray that this application maybe treated as deemed to have been filed on DD/MM/YYYYunder section 16 of the Act.€ Thesaid invention is an improvement in or modification of theinvention particulars of which aregiven inParagraph-11. |
| 13. Following are the Attachments with the Application(A) Form 2 |
| Item | Details | Fee | Remarks |
| Complete/provisional specification)# | No. of pages | ||
| No. ofClaim(s) | No. of claimsand No. of pages | ||
| Abstract | No. of pages | ||
| No. ofDrawing(s) | No. ofdrawings and No. of pages |
| # In case of a complete specification, if the applicant desires to adopt the drawings filed with his provisional specification as the drawings or part of the drawings for the complete specification under rule 13(4), the number of such pages filed with the provisional specification are required to be mentioned here. |
| (b)Complete specification (in conformation with the internationalapplication)/ as amended before the International PreliminaryExamination Authority (IPEA), as applicable (2 copies).(c)Sequence listing in electronic form(d)Drawings (in conformation with the international application)/asamended before the International Preliminary ExaminationAuthority (IPEA), as applicable (2 copies).(e)Priority document(s) or a request to retrieve the prioritydocument(s) from DAS (Digital Access Service) if the applicanthad already requested the office of first filing to make thepriority document(s) available to DAS.(f)Translation of priority document/Specification/InternationalSearch Report/International Preliminary Report on Patentability.(g)Statement and Undertaking on Form 3(h)Declaration of Inventorship on Form 5(i)Power of Authority(j)..................................................................................................................................................................................................................................................................................................................Totalfee.............................in Cash/ Banker'sCheque/ Bank Draft bearing No. ................................................................. Date..................................................on..................................Bank.I/ Wehereby declare that to the best of my/ our knowledge, informationand belief the fact and matters slated herein are correct andI/ We request that a patent may be granted to me/ us for the saidinvention.Datedthis .................................................. dayof ................................................................ 20 ................................................................Signature:Name:To,TheController of PatentsThePatent Office, at ................................................................Note:-*Repeat boxes in case of more than one entry.*To be signed by the applicant(s) or by authorized registeredpatent agent otherwise where mentioned.*Tick ( √ )/ cross (x) whichever is applicable/ not applicable indeclaration in paragraph-12.* Name of theinventor and applicant should be given in full, family name inthe beginning.*Strike out the portion which is/ are not applicable.*For fee: See First Schedule |
| 1. TITLE OF THE INVENTION | |
| 2. APPLICANT(S)(a) Name:(b) Nationality:(c) Address: | |
| 3. PREAMBLE TO THE DESCRIPTION | |
| PROVISIONAL | COMPLETE |
| The following specification describes the invention. | The following specification particularly describes the invention and the manner in which it is to be performed. |
| 4. DESCRIPTION (Description shall start from next page) | |
| 5. CLAIMS (not applicable for provisional specification. Claims should start with the preamble-"I/We claim" on separate page) | |
| 6. DATE AND SIGNATURE (to be given at the end of last page of specification) | |
| 7. ABSTRACT OF THE INVENTION (to be given alongwith complete specification on separate page) |
| [Form3] [Substituted by Notification No. G.S.R.523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]ThePatents Act, 1970(39of 1970)andThePatents Rules, 2003Statementand Undertaking Under Section 8(Seesection 8; Rule 12) | |
| 1.Name of the applicant(s). | I/We ...............................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................herebydeclare: |
| 2.Name, address and nationality of the joint applicant. | (i)that I/ We have not made any application for thesame/ substantially the same invention outside IndiaOr(ii)that I/ We who have made this application No. .........dated ................ alone/ jointly with .....................................,made for the same/ substantially same invention, application(s)for patent in the other countries, the particulars of which aregiven below: |
| Nameof the country | Dateof application | ApplicationNo. | Statusof the application | Dateof publication | Dateof grant |
| 3.Name and address of the assignee | (iii)that the rights in the application(s) has/ have been assignedto............................................................................................................................................................................................................................................................................................................................................................................................thatI/ We undertake that upto the date of grant of the patent by theController, I/ We would keep him informed in writing the detailsregarding corresponding applications for patents filed outsideIndia within six months from the date of filing of suchapplication.Datedthis ................. day of ..................... 20 ......... |
| 4.To be signed by the applicant or his authorized registered patentagent. | Signature............................................. |
| 5.Name of the natural person who has signed. | (....................................................................................). |
| ToThe Controllerof Patents,The PatentOffice,at ............................................................................. | |
| Note.- Strike out whichever is not applicable; |
| [Form4] [Substituted by Notification No. G.S.R.523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]ThePatents Act, 1970(39of 1970)andThePatents Rules, 2003Request for Extension of Time[Seesections 53(2), and 142 (4); rules 13(6), 24B(6), 24C(11) and 80(1A), 130] | |
| 1.Name of the applicant(s). | I/We ...............................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................hereby request for extension of time for ..................... months(s) under section/ rule ..................... in connection with my/ our/ application/ Patent No. .....................The reasons for making the request are as follows:-.......................................................................................................................................................................................................................................................................................................................................................................................................Datedthis ................. day of ..................... 20 ......... |
| 2.To be signed by the applicant or his authorized registered patentagent. | Signature(....................................................................................) |
| 3.Name of the natural person who has signed. | |
| ToThe Controllerof Patents,The PatentOffice,at ............................................................................. | |
| Note.- For fee: See First Schedule. |
| 1. NAME OF APPLICANT(S) | |
| hereby declare that the true and first inventor(s) of the invention disclosed in the complete specification filed in pursuance of my/our application numbered ....................................... dated............. is /are | |
| 2. INVENTOR(S) | |
| (a) Name | |
| (b) Nationality | |
| (c) Address | |
| Dated this............day of..............20............ | |
| Signature | |
| Name of the signatory | |
| 3. DECLARATION TO BE GIVEN WHEN THE APPLICATION ININDIAIS FILED BY THE APPLICANT(S) IN THE CONVENTION COUNTRY:- | |
| We the applicant(s) in the convention country hereby declare that our right to apply for a patent inIndiais by way or assignment from the true and first inventor(s). | |
| Dated this............day of..............20............ | |
| Signature | |
| Name of the signatory | |
| 4. STATEMENT (to be signed by the additional inventor(s) not mentioned in the application form) | |
| I/We assent to the invention referred to in the above declaration, being included in the complete specification filed in pursuance of the stated application. | |
| Dated this............day of..............20............ | |
| Signature of the additional inventor(s): | |
| Name: | |
| To, | |
| [The Controller of Patents] [Substituted by S.O. 657(E), dated 5-5-2006, for "The Controller of Patent" (w.e.f. 5-5-2006).], | |
| The Patent Office, | |
| At...................................................................... |
| 1. Repeat the columns (a) to (c) if there are more than one applicant. | 1. I/We.................................. |
| 2. Insert the name in full. The family or principal name in the beginning if the applicant is a natural person. | (a)........................................ |
| (b)........................................ | |
| (c)........................................ | |
| 3. Insert the complete address including postal index number/code and State and/or country. | herebyrequest that the application for Patent No.................dated............made by........................................... |
| 4. Insert the nationality. | ............................................... |
| 5. State the name of the applicant(s) for patent. | mayproceed in my/our name and further request that direction of the Controller, if necessary be made in that effect. |
| 6. Original and certified copies of the documents shall accompany the claim or request.Consent by the legal representative of the deceased joint applicant shall be filed whenever required. | Reasons for making the above request are as follows:- |
| ........................................ | |
| ........................................ | |
| I furnish the following, document(s) in support of my above request: | |
| 7. Insert the details of the documents. | (a)............................ |
| (b)............................ | |
| (c)............................ | |
| 8. Complete address including postal index number/code and State alongwith telephone and telefacsimile number(s). | My/our address for service inIndiais :- |
| ........................................ | |
| ........................................ | |
| 9. To be signed by the applicant(s) or authorised registered patent agent. | Dated this ...... day of..........20........ |
| Signature............................. | |
| 10. Name of the natural person who has signed. | (..............................)................. |
| To | |
| The Controller of Patents, | |
| The Patent Office, | |
| At......................................................................... |
| 1. State names, address and nationality. | 1. I/We............................................................ |
| ........................................................................... | |
| ........................................................................... | |
| 2. State the grounds taken one after another. | herebygive notice of opposition to Patent No .......................) granted on application No..................dated....................published on dated....... made by ......................... on the group . |
| ........................................................................... | |
| ........................................................................... | |
| ........................................................................... | |
| 3. Complete address including postal index number/code and State alongwith telephone and fax number. | My/our address for services inIndiais.................. |
| ........................................................................... | |
| ........................................................................... | |
| ........................................................................... | |
| 4. To be signed by the opponent or by his authorised registered patent agent. | |
| Signature........................................................... | |
| (.................................).................................. | |
| 5. Name of the natural person who has signed. | |
| To | |
| The Controller of Patents, | |
| The Patent Office, | |
| At.................................................................. |
| 1. State names, address and nationality of the person making this application. | 1. I/We............................................................ |
| ........................................................................... | |
| ........................................................................... | |
| herebystate/claim that the following person(s) be mentioned as inventor(s) in the Patent application No....................... dated........................made by ................ | |
| OR | |
| 2. Insert the name of the person mentioned as inventor. | herebydeclare that............................................. |
| ........................................................................... | |
| ...........................................................................ought not to have mentioned as inventor in the application for Patent No. ..................... dated.......................made by ..............and I/We hereby apply for a certificate to that effect. | |
| A statement setting out the circumstances under which this application is made is attached together with the copy/copies thereof as required under the Rules. | |
| 3. Complete address including postal index number/code and State along with telephone and fax number(s) | My/our address for services inIndiais.................. |
| ........................................................................... | |
| ........................................................................... | |
| Dated this ............... day of............... 20............... | |
| 4. To be signed by the applicant or his authorised registered patent agent. | Signature........................................................... |
| (.................................).................................. | |
| 5. Name of the natural person who has signed. | |
| To | |
| The Controller of Patents, | |
| The Patent Office, | |
| At.................................................................. |
| 1. State names, address and nationality of applicant(s). | I/We............................................................... |
| ........................................................................... | |
| ........................................................................... | |
| herebyrequest for early Publication of my/our[Patent application No.] [Substituted by S.O. 657(E), dated 5-5-2006, for "application for Patent No." (w.e.f. 5-5-2006).]..............dated .....................under section 11-A(2) ofthe Act. | |
| Dated this ...............day of...............20............... | |
| 2. To be signed by the applicant or his authorised registered patent agent. | Signature........................................................... |
| (.................................).................................. | |
| 3. Name of the natural person who has signed. | To |
| The Controller of Patents, | |
| The Patent Office, | |
| At.................................................................. |
| 1. Repeat these columns (a) to (c) if there are more than one applicant. | I/We......................................................... |
| (a)............................................................ | |
| (b)............................................................ | |
| (c)............................................................ | |
| 2. Insert the name in full. Family or principal name in the beginning if the applicant is a natural person. | (a)........................................................... |
| (b)............................................................ | |
| (c)............................................................ | |
| 3. Insert the complete address including postal index number/code and state and/or country. | (a)............................................................ |
| (b)............................................................ | |
| 4. Insert the nationality. | (c)............................................................ |
| hereby request that Patent No ........................................ dated .............granted to ....................................................... may be amended by substituting my/our name for the name of the grantee and in support to my/our request, I/We furnish the following documents: | |
| ............................................................ | |
| ............................................................ | |
| 5. Complete address including postal index number/code and State alongwith telephone and fax number(s). | My/our address for service inIndiais...... |
| ............................................................ | |
| ............................................................ | |
| 6. To be signed by the applicant(s) or his authorised registered patent agent. | Dated this............ day of...............20.... |
| 7. Name of the natural person who has signed. | Signature........................................... |
| ( ................................)........................ | |
| To | |
| The Controller of Patents, | |
| The Patent Office, | |
| At........................................................ |
| 1. State the name in full, address and nationality. | I/We............................................................. |
| .................................................................... | |
| herebyapply for the following direction in respect of Patent No................dated ............. granted to....................................... | |
| .................................................................... | |
| 2. Complete address including postal index number/code and State alongwith telephone and fax number(s) | The reasons for making this application are as follows: |
| ...................................................................... | |
| ...................................................................... | |
| ...................................................................... | |
| My/our address for service inIndiais................ | |
| 3. To be signed by the applicant(s) or his authorised registered patent agent. | ...................................................................... |
| ...................................................................... | |
| Dated this ............. day of...............20............. | |
| 4. Name of the natural person who has signed. | Signature...................................................... |
| ( .................................)................................ | |
| To | |
| The Controller of Patents, | |
| The Patent Office, | |
| At...........................:...................................... |
| 1. Repeat the columns (a) to (c) if therearemore than one applicants. | I/We.................................................................... |
| ............................................................................ | |
| (a)........................................................................ | |
| 2 Insert the name in full. Family or principal name in the beginning, if the applicant is a natural person. | ............................................................................ |
| (b)........................................................................ | |
| ............................................................................ | |
| 3. Insert the complete address including postal code and State and/or country. | ............................................................................ |
| (c)....................................................................... | |
| ............................................................................ | |
| 4. Nationality of the person. | hereby declare:- |
| 5. Name of the High Court. | (i) that I/We made opposition under section 25(3) before the controller or a petition under section 64 of the Act before Appellate Board or High Court of....................... and the details of the patent and the opposition for the petition are given below: |
| Patent No ...............................dated..................... | |
| Grantee /Patentee................................................ | |
| Opposition........................................................... | |
| Noticedated........................................................ | |
| orPetition No ......................dated........................ | |
| 6. Name, address and nationality of the true and first inventor. | (ii) that I/We have claimed to be the true and first inventor(s)/assignee(s)/legal representative(s) of ............................ the true and first inventor of the invention for which the said patent was granted. |
| (iii) that by an order in the said opposition or petition the patent was revoked/the complete specification of the patent was directed to be amended by exclusion of...............claims thereof. | |
| (iv) that the Controller or Appellate Board or Court ordered to grant to me a patent in lieu of the said patent/part of the invention excluded by the amendment. | |
| (v) that I/We submit a statement and certified copy of the order of the Controller or Appellate Board or Court in support of my application and request that a patent be granted to me in accordance with the order of the Appellate Board or Court. | |
| 7. Compete address including postal index number code and State alongwith telephone and fax number(s). | My/our address for service inIndiais.................. |
| ......................................................................... | |
| ......................................................................... | |
| ......................................................................... | |
| 8. To be signed by the applicant(s) or his authorised registered patent agent. | Dated this ............... day of............... 20............ |
| 9. Name of the natural person who has signed. | Signature........................................................... |
| (................................).................................... | |
| To | |
| The Controller of Patents, | |
| The Patent Office, | |
| At.................................................................. |
| [Form13] [Substituted by Notification No. G.S.R.523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]ThePatents Act, 1970(39of 1970)andThePatents Rules, 2003Application for Amendment of the Application for Patent/ Complete Specification/ Any Document related thereto[Seesections 57(2); sub-rule (1) of rule 81] | |
| 1.Name of the applicant(s). | I/We ...............................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................request leave to amend the application/ any document related thereto/ complete specification with respect to application for patent No. ........... dated .......... as highlighted in the copy hereto annexedMy/ Our reason for making the request are as follows:-.......................................................................................................................................................................................................................................................................................................................................................................................................I/ We declare that no action for infringement of for the revocation of the patent in question is pending before Appellate Board or a Court.I/ We declare that the facts and matters stated herein are true to the best of my/ our knowledge information and belief. |
| 2.To be signed by the applicant(s) or patentee(s) or by his authorized registered patentagent. | Datedthis ................. day of ..................... 20 .........Signature ............................................ |
| 3.Name of the natural person who has signed. | (....................................................................................) |
| ToThe Controllerof Patents,The PatentOffice,at ............................................................................. | |
| Note.- For fee: See First Schedule. |
| 1. State the name, address and nationality. | I/We............................................................................................................................................................................................................................. |
| ........................................................................................................................................................................................................................................................ | |
| ........................................................................................................................................................................................................................................................ | |
| hereby give notice of opposition :- | |
| tothe amendment of the application/specification with respect to application for Patent No .............................................................................................dated ................................................................. | |
| OR | |
| tothe application for restoration of Patent No........................................................................dated............................................................................. | |
| OR | |
| tothe offer to surrender the Patent No................................................................................ dated..................................................................................................... | |
| OR | |
| forthe grant of compulsory licence or revocation of Patent No .............................dated.................................. | |
| OR | |
| forthe revision of the terms and conditions of licence in respect of Patent No ................................................. dated.................................. | |
| OR | |
| forcorrection of a clerical error in Patent No ............................................................................. dated ......................................................................../SpecificationNo......................................................................dated................................................................in respect of Patent No .................................. dated............................................or Patent application No.................................................dated..................................................................................... | |
| The grounds in which the said opposition is made are as follows : | |
| ........................................................................................................................................................................................................................................................ | |
| ........................................................................................................................................................................................................................................................ | |
| 2. Complete address including postal index number/code and State alongwith the telephone and fax number(s). | My/our address for service inIndiais............. |
| ........................................................................................................................................................................................................................................................ | |
| 3. To be signed by the opponent or his authorised registered patent agent. | Dated this ............................................ day of..................................................20.......................................... |
| Signature........................................................................................................................ | |
| ( ............................................................................................................)................................. | |
| 4. Name of the natural person who has signed. | To |
| The Controller of Patents, | |
| The Patent Office, | |
| At.......................................................................................................................................................................................................................................... |
| 1. Insert the name, address, nationality of the applicant(s). | I/We ............................................................................................................................................................................................................................. |
| ........................................................................................................................................................................................................................................................ | |
| ........................................................................................................................................................................................................................................................ | |
| herebyapply for an ordd of the Controller for the restoration of Patent No .................................................dated.................................. granted to............................................................................. | |
| ........................................................................................................................................................................................................................................................ | |
| ........................................................................................................................................................................................................................................................ | |
| The circumstances which led to the failure to pay the renewal fee for the year ........................................................ on or before..................................................................................... are as follows: | |
| ........................................................................................................................................................................................................................................................ | |
| ........................................................................................................................................................................................................................................................ | |
| I/We declare that I/We have not assigned the patent to any other person(s) and that the facts and matters stated herein are true to the best of my/our knowledge information and belief. | |
| Dated this ..................................................day of..................................................20.......................................... | |
| 2. To be signed by the applicant(s) or by his authorised registered patent agent. | Signature................................................... |
| 3. Name of the natural person who has signed. | ( .....................................................................................................)....................................... |
| To | |
| The Controller of Patents, | |
| The Patent Office, | |
| At.......................................................................................................................................................................................................................................................... |
| 1. Insert the name, address and nationality of the applicant(s) | I/We ............................................................................................................................................................................................................................. |
| ........................................................................................................................................................................................................................................................ | |
| ........................................................................................................................................................................................................................................................ | |
| hereby apply that my/our name(s) may be registered in the register of patent as a person entitled to the patent/a share in the patent/an interest in the patent details of which are specified below : | |
| Patent No..........................................................................................................dated................................................................. | |
| Grantee...................................................................................................................................................................................................................... | |
| Patentee..........................................................................................................................................................................................and in proof thereof we transmit the accompanying...................... with a certified copy thereof. | |
| 2.Adescription of the nature of the document, giving the date and the names, address and nationality of the parties thereto. | OR |
| Transmit herewith an attested copy of.......................................................................................................... in respect of Patent No(s)................................................................dated.................................................................granted to ............................................of which the patentee is ............................................................................................as well as the original document for verification and I/We hereby apply that a notification thereof may be entered in the register of patents. | |
| 3. Complete address including postal code and State alongwith telephone and fax number(s). | My/our address for service inIndiais...................................... |
| .......................................................................................................................................................................................................................................................... | |
| .......................................................................................................................................................................................................................................................... | |
| 4. To be signed by the applicant or his authorised registered patent agent. | Dated this ............................................ day of.................................................. 20............................................ |
| Signature......................................................... | |
| 5. Name of the natural person who has signed. | (.................................................................................................................)................................................................................................................................. |
| To | |
| The Controller of Patents, | |
| The Patent Office, | |
| At................................................................................................................................................................................................................................................. |
| 1. Name, address and nationality of the applicant(s). | I/We............................................................................................................................................................................................................................ |
| ........................................................................................................................................................................................................................................................ | |
| ........................................................................................................................................................................................................................................................ | |
| hereby apply for the grant of a compulsory licence under Patent No ........................................................................dated .................................................................granted to..................................................for which the patentee is.............................................................................on the following grounds namely :- | |
| ............................................................................................................................................................................................................................................................................................ | |
| ................................................................................................................................................................................................................................................................................... | |
| ............................................................................................................................................................................................................................................................................................ | |
| ............................................................................................................................................................................................................................................................................................ | |
| I/We declare that the facts and matters stated herein are true to the best of my/our knowledge, information and belief. | |
| 2. Certified copies of the documents are to be enclosed in duplicate. | The details of documentary evidence in support of my/our interest and the grounds stated above are given below:............................................................................................................................. |
| (a)............................................................................................................................................................................................................................................................................. | |
| (b)............................................................................................................................................................................................................................................................................. | |
| (c)............................................................................................................................................................................................................................................................................. | |
| 3. Complete address including postal code and State alongwith telephone and fax number(s). | My/our address for service inIndiais.............................. |
| ............................................................................................................................................................................................................................................................................................ | |
| ................................................................................................................................................................................................................................................................................... | |
| ................................................................................................................................................................................................................................................................................... | |
| 4. To be signed by the applicant(s) or by his authorised registered patent agent. | Dated this................................................................. day of..................................................20.............................. |
| Signature.......................................................................................................................................................................................................................................... | |
| 5. Name of the natural person who has signed. | (.......................................)..................................... |
| To | |
| The Controller of Patents, | |
| The Patent Office, | |
| At.......................................................................................................................................................................................................................................................... |
| FORM 18 | (FOR OFFICE USE ONLY) |
| THE PATENTS ACT, 1970 | |
| (39 of 1970) | RQ. No. : |
| and | Filling Date : |
| THE PATENTS RULES, 2003 | Amount of Fee Paid : |
| REQUEST /EXPRESS REQUEST FOR EXAMINATION | CBR No. : |
| OF APPLICATION FOR PATENT | Signature : |
| [See section 11-B and rules 20(4)(ii),24-B(1)(i)] |
1. APPLICANT(S)/OTHER INTERESTED PERSON
2. STATEMENT IN CASE OF REQUEST FOR EXAMINATION MADE BY THE APPLICANT(S)
I/We hereby request that my/our application for patent no .............................................................................filed on............................................................................................for the invention titled.....................................................................................shall be examined under sections 12 and 13 of the Act.ORI/We hereby make an express request that my/our application for patent no ......................................................................filed on............................................based on Patent Cooperation Treaty (PCT) application no.................................................dated.....................................................................................made in country........................................................................................................................shall be examined under sections 12 and 13 of the Act, immediately without waiting for the expiry of 31 months as specified in rule 20(4)(ii).3. STATEMENT IN CASE OF REQUEST FOR EXAMINATION MADE BY ANY OTHER INTERESTED PERSON
I/We the interested person request for the examination of the application no.................................................................dated.............................................................................filed by the applicant.................................................................titled........................................................................under sections 12 and 13 of the Act. As an evidence of my/our interest in the application for patent following documents are submitted.4. ADDRESS FOR SERVICE
Dated this............................day of............................. 20.....................SignatureName of the signatoryTo[The Controller of Patents], [Substituted by S.O. 657(E), dated 5-5-2006, for "The Controller of Patent" (w.e.f. 5-5-2006).]The Patent Office,At.....................................................................................................Note: -*To be signed by the applicant(s) or by his authorised registered patent agent.*Strike out the column which is/are not applicable.*For fee: See first Schedule.| [Form18 A] [Inserted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]ThePatents Act,1970andThe Patent Rules,2003Requestfor Expedited Examination ofApplicationfor Patent[Seesection 11B and Rule 24C] | (ForOffice use only)RQ. No.:Filing Date:Amount of feePaid:CBR no:Signature: |
| 1. Applicant(s)(A) Name :(B) Nationality(C) Address : |
| 2.I/ We----------------------------------------------------------------------------hereby request that my/ our application for patent no.------------------ filed on ------------------------ for----------------------------------------------- the-------------------------------------------------- inventiontitled-------------------------------------------------------------shall be examined under sections 12 and 13 of the Act.orI/We----------------------------------------------------------------------------herebyrequest that my/our application for patent no. ------------------filed on ------------------------ for---------------------------------------------- the-------------------------------------------------------------invention titled----------------------------------------------------------------based on Patent Cooperation Treaty (PCT) application no............................ dated.............................. madein country .............. shall be examinedundersections 12 and 13 of the Act, immediately without waiting forthe expiry of 31 months as specified in rule 20(4)(ii).orI/Wehereby request that my/our request for examination bearing no.-------------- for application for patent no. ------------------filed on ------------------------ for--------------------------------------- the--------------------------------------------- invention titled------------------------------------------ may be converted to arequest for expedited examination of patent application underrule 24C and the application shall be examined under sections 12and 13 of the Act.3.Theapplicant(s) to indicate (by ticking the appropriate box) any ofthe grounds applicable in case of request for expeditedexamination made by on any of the following grounds:athat the applicant is a startup, orthatIndia has been indicated as the competent International SearchingAuthority or elected as an International Preliminary ExaminingAuthority in the corresponding international application. |
| Addressfor Service in India................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................ |
| Datedthis day of 20SignatureNameof the signatoryToTheController of PatentThePatent Office, at ..........Note:Tobe signed by the applicant(s) or by his/ their authorizedregistered patent agent"Strikeout the column(s) which is/ are not applicable."For fee: SeeFirst Schedule. |
| 1. Name, address and nationality of the applicant(s). | I/We............................................................................................................................................................................................................................ |
| ........................................................................................................................................................................................................................................................ | |
| ........................................................................................................................................................................................................................................................ | |
| ........................................................................................................................................................................................................................................................ | |
| herebyapply for revocation of Patent No ..................................................................................................... dated...................................................................... granted to .....................................................................................................................................................for which the patentee/applicant for patent is............................................................................. for the following reasons, namely: | |
| 2. State the nature of the applicant's interest, the facts on which he relies and the grounds on which the application is made. | ........................................................................................................................................................................................................................................................ |
| ........................................................................................................................................................................................................................................................ | |
| 3. Certified copies of all the documents are to be enclosed in duplicate. | The details of documentary evidence in support of my/our interest and the reasons stated above are given below : |
| (a).................................................................................................................................................................................................................................................. | |
| (b) .................................................................................................................................................................................................................................................. | |
| (c).................................................................................................................................................................................................................................................. | |
| I/We declare that the facts and matters stated herein are true to the best of my/our knowledge, information and belief. | |
| 4. Complete address including postal index number/code and State alongwith telephone and fax number(s). | My/our address for service inIndiais : |
| ........................................................................................................................................................................................................................................................ | |
| ........................................................................................................................................................................................................................................................ | |
| ........................................................................................................................................................................................................................................................ | |
| 5. To be signed by the applicant(s) or by his authorised registered patent agent. | Dated this ..................................................day of..................................................20..................................... |
| 6. Name of the natural person who has signed. | Signature................................................... |
| (.................................................................................................................) .................................... | |
| To | |
| The Controller of Patents, | |
| The Patent Office, | |
| At............................................................................................................................................................................................................................................ |
| 1. Name, address and nationality of the applicant(s). | I/We............................................................................................................................................................................................................................ |
| ........................................................................................................................................................................................................................................................ | |
| ........................................................................................................................................................................................................................................................ | |
| hereby declare: | |
| (i) that Patent No ................................................................dated........................................................ was granted to ................................................................................for which the patentee is...................................................................................................................................... | |
| (ii) that I/We am/are holding licence under the patent, granted by the Controller by an order dated................................................................. | |
| (iii) that the terms and conditions settled by the Controller have proved to be more onerous than originally expected and we are unable to work the invention. | |
| (iv) that the circumstances in which this application is made are set forth in the accompanying statement in duplicate. | |
| I/We request the Controller to revise the terms and conditions of the licence. | |
| 2. To be signed by the applicant(s) or by his authorised registered patent agent. | Dated this ..................................................day of.................................................. 20............................. |
| Signature................................................... | |
| (....................................).............................. | |
| 3. Name of the natural person who has signed. | |
| To | |
| The Controller of Patents, | |
| The Patent Office, | |
| At................................................................................................................................................................................................................................................................ |
| 1. Name, address and nationality of the applicant(s). | I/We............................................................................................................................................................................................................................ |
| ........................................................................................................................................................................................................................................................ | |
| ........................................................................................................................................................................................................................................................ | |
| herebyapply for the termination of the compulsory licence granted to .......................................................... by the order of the Controller dated............................ under[Patent No.] [Substituted by S.O. 657(E), dated 5-5-2006, for "Patent No./No." (w.e.f. 5-5-2006).]........................................................................dated .................................................. granted to......................................................................for which the patentee ..................................................................................................... | |
| I/We declare that I am/We are the patentee for the above-mentioned patent. | |
| I/We declare that I/We derive title/interest in the patent. | |
| I/We make the above-mentioned request for termination on the following grounds, namely: | |
| ........................................................................................................................................................................................................................................................ | |
| ........................................................................................................................................................................................................................................................ | |
| I/We declare that the facts and matters stated herein are true to the best of my/our knowledge, information and belief. | |
| 2. Certified copies of the documents are to be enclosed in duplicate. | The details of documentary evidence in support of my/our interest and the grounds stated above are given below: |
| (a)..................................................................................................................................................................................................................................... | |
| (b)..................................................................................................................................................................................................................................... | |
| (c)..................................................................................................................................................................................................................................... | |
| 3. Complete address including postal code and State alongwith telephone and fax number(s). | My/our address for service inIndiais: |
| ........................................................................................................................................................................................................................................................ | |
| ........................................................................................................................................................................................................................................................ | |
| 4. To be signed by the applicant(s) or by his authorised registered patent agent. | Dated this .................................................day of ..................................................20.................................. |
| 5. Name of the natural person who has signed. | Signature................................................................................................................................................................................................. |
| (...........................)........................................ | |
| To | |
| The Controller of Patents, | |
| The Patent Office, | |
| At.......................................................................................................................................................................................................................................................... |
| I beg to apply for registration as a patent agent under the Patents Act, 1970. | |
| 1. Certificate testifying to the character of the applicant should be from a person not related to him and being a Gazetted Officer or any other person whom the Controller thinks fit. | A certificate of character from ..................................................... |
| ................................................................................................. | |
| ...................................................................is enclosed herewith. | |
| I hereby declare that I am not subject to any of the disqualifications specified in rule 114 of the Patents -Rules, 2003 and that the information given below is true to the best of my knowledge and belief. | |
| 2. Family or principal name in the beginning. | 1.Name......................................................... |
| 2. Address/place of residence: ......................... | |
| ...................................................................... | |
| ...................................................................... | |
| 3. Principal place of business: ......................... | |
| ...................................................................... | |
| ...................................................................... | |
| 4. Address of the branch office if any:............... | |
| ..................................................................... | |
| ..................................................................... | |
| 5. Father's name: ........................................... | |
| ..................................................................... | |
| 6. Nationality: ................................................ | |
| 7. Date and place of birth: ............................... | |
| ..................................................................... | |
| 8. Occupation: ............................................... | |
| 3. Either original certificates and other documents or copies thereof duly attested by the Gazetted Officer or any other person whom the Controller thinks fit must be sent with the application. | 9. Particulars of qualification for registration as patent agent. |
| (a)................................................................ | |
| (b)................................................................ | |
| (c)................................................................ | |
| Dated this ...............day of...............20........... | |
| 4. To be signed by the applicant. | Signature................................................... |
| 5. Name of the natural person who has signed. | (..............................).................................. |
| To | |
| The Controller of Patents, | |
| The Patent Office, | |
| At................................................................. |
| I.............................................................................................................................................................................................................................hereby apply for the restoration of my name in the register of patent agent which was removed on ................................................................................under Section 130 or rule 116. | |
| My name was originally entered in the register on............................................................................. under..........................................................No........................................................................................................................ | |
| Datedthis.................................................day of..................................................20............................ | |
| Signature................................................ | |
| 1. To be signed by the applicant. | ( .................................................................................................................)........................... |
| 2. Name of the natural person who has signed. | To |
| The Controller of Patents, | |
| The Patent Office, | |
| At ..................................................................................................................................................................................................................................... |
| 1. State the number of patent or patent application number and the relevant proceeding. | In the matterof'................................................. |
| ......................................................................... | |
| ......................................................................... | |
| 2. Name, address and nationality of the applicant(s). | I/We................................................................................................being the applicant(s)/opponent/party in the above matter hereby apply for the review/setting aside of the Controller's decision/order dated the ....................in the above matter. |
| The grounds for making the application are set forth in the accompanying statement submitted in duplicate. | |
| 3. To be signed by the applicant(s) or his authorised registered patent agent. | Dated this.............dayof ...............20.............. |
| Signature.......................................................... | |
| 4. Name of the natural person who has signed. | (...............................)................................. |
| To | |
| The Controller of Patents, | |
| The Patent Office, | |
| At.................................................................. |
| 1. State the title of the invention. | I am/We are in possession of an invention for ...................................................... |
| ......................................................................................................................... | |
| I/We have made an application for the grant of a patent for the said invention, its number being No ................of Dated............. | |
| OR | |
| I/We hereby attach the brief description of the invention. | |
| 2. Name and address of the person(s). | I/We intend make application(s) alone/jointly with.................................................or the same/substantially same invention for patent in the following country/countries/convention countries, namely :- |
| ....................................................................... | |
| ....................................................................... | |
| 3. Name and address of the assignee. | I/We declare that the rights in the application(s) has/have been assigned to.......... |
| ....................................................................... | |
| ....................................................................... | |
| I/We request that I/We may be granted permission to make application(s) for the said invention in the said country/countries. The reasons for making this application, are as follows :- | |
| The facts and matters stated above are true to the best of my/our knowledge, information and belief. | |
| Dated this ............. day of...............20........ | |
| Signature............................................... | |
| 4. To be signed by applicant(s) or authorised patent agent. | To |
| The Controller of Patents, | |
| The Patent Office, | |
| At............................................................ |
| 1. Insert name, address and nationality. | I/We...................................................................................... |
| .................................................................................................... | |
| .................................................................................................... | |
| 2. Insert the name, address and nationality of the person(s) to be authorised. | herebyauthorize...................................................................... |
| .................................................................................................... | |
| 3. State the particular matter or proceeding for which the authorisation is made. | toact on my/our behalf in connection with ..............................and request that all notices, requisitions and communication relating thereto may be sent to such person at the above address unless otherwise specified. |
| I/We hereby revoke all previous authorisation, if any made, in respect of same matter or proceeding. | |
| I/We hereby assent to the action already taken by the said person in the above-matter. | |
| Dated this ...............day of...............20........ | |
| 4. To be signed by the person(s) making this authorisation. | |
| 5. Name of the natural person who has signed alongwith designation and official seal, if any. | Signature................................................ |
| (............................)............................... | |
| To | |
| The Controller of Patents, | |
| The Patent Office, | |
| At.............................................................. |
| 1. Insert name, address and nationality. | In the matter of Patent No..............of......................................................... |
| I/We................................................................................................. | |
| ................................................................................................................ | |
| 2. State the year to which the statement relates. | The patentee(s) or licensee(s) under Patent No .......................hereby furnish the following statement regarding the working of the patented invention referred to above on a commercial scale in India for the year...................................... |
| 3. Give whatever details are available. | 3. (i) The patented invention: |
| {}Worked {} Not worked [Tick (√) mark the relevant box] | |
| (a) if not worked: reasons for not working and steps being taken for working of the invention. | |
| (b) If worked: quantum and value (in Rupees), of the patented product : | |
| (i) manufactured inIndia | |
| (ii) imported from other countries. | |
| (give country wise details) | |
| (ii) the licences and sub-licences granted during the year; | |
| (iii) state whether public requirement has been met partly/adequately/to the fullest extent at reasonable price. | |
| The facts and matters stated above are true to the best of my/our knowledge, information and belief. | |
| Datedthis..............day of...............20........ | |
| 4. To be signed by person(s) giving the statement. | Signature.......... |
| To | |
| The Controller of Patents, | |
| The Patent Office, | |
| At................................................................ |
| Number of entry | Matter in respect of which cost is to be awarded | Amount of fees (in Rupees) | |
| For natural person(s) | For other than natural person(s) either alone or Jointly with other(s) | ||
| 1 | 2 | 3 | 4 |
| 1. | For notice of opposition: under sections 25, 57, 60, 63, 78, 87(2) or 88(4) | 1,500 | 6,000 |
| 2. | For application for compulsory licence: under sections 84(1), 91(1) or 92(1) | 1,500 | 6,000 |
| 3. | For application for revision of terms and conditions of licence: under section 88(4) | 1,500 | 6,000 |
| 4. | For notice of intention to attend the hearing under rule 62(2) | 1,500 | 6,000 |
| 5. | Stamp fee for power of attorney, where a patent agent or other person has been appointed or stamp fee in respect of relevant affidavits | The amount actually paid | The amount actually paid |
| 6. | For written statement under rule 57 orreply statement under rule 58 or for each affidavit, if relevant | 2,500 | 2,500 |
| 7. | For each document or publication produced in the proceedings, if relevant | 1,000 | 1,000 |
| 8. | For each unnecessary or irrelevant affidavit or citation | 1,000 | 1,000 |
| 9. | For every day or part day of hearing before the Controller. | 2,500 | 2,500 |
| 1. | Sub-clauses (ab) and (ac) of clause(a),clauses(b),(c),(d),(e),(f),(g), (h) and sub-clauses (A) and (C) ofclause (i) of Sec.3; | 31. | Section 33; |
| 2. | Section 4; | 32. | Section 34; |
| 3. | Section 5; | 33. | Clause(b) of Section 36; |
| 4. | Section 6; | 31. | Section 37; |
| 5. | Section 7; | 35. | Section 38; |
| 6. | Section 8; | 36. | Section 39; |
| 7. | Section 9; | 37. | Section 40; |
| 8. | Section 10; | 38. | Section 41; |
| 9. | Section 11; | 39. | Section 42; |
| 10. | Section 12; | 40. | Section 43; |
| 11. | Section 13; | 41. | Section 44; |
| 12. | Section 14; | 42. | Section 45; |
| 13. | Section 15; | 43. | Section 46; |
| 14. | Section 16; | 44. | Section 48; |
| 15. | Section 17; | 45. | Section 49; |
| 16. | Section 18; | 46. | Section 50; |
| 17. | Section 19; | 47. | Section 51; |
| 18. | Section 20; | 48. | Section 52; |
| 19. | Section 21; | 49. | Section 53; |
| 20. | Section 22; | 50. | Section 54; |
| 21. | Section 23; | 51. | Section 55; |
| 22. | Section 24; | 52. | Section 56; |
| 23. | Section 25; | 53. | Section 57; |
| 24. | Section 26; | 54. | Section 58; |
| 25. | Section 27; | 55. | Section 59; |
| 26. | Section 28; | 56. | Section 60; |
| 27. | Section 29; | 57. | Section 61; |
| 28. | Section 30; | 58. | Section 62; |
| 29. | Section 31; | 59. | Section 63; |
| 30. | Section 32; | 60. | Clauses (a),(b),(c) and (e) of Section 64; |
| 61. | Section 65; and | ||
| 62. | Section 66; |
| SI. No. | Name of Institution | Country |
| 1. | Advanced Biotechnology Centre (ABC) | Italy |
| 2. | Agricultural Research Service Culture Collection (NRRL) | United States of America |
| 3. | American Type Culture Collection (ATCC) | United States of America |
| 4. | Australian Government Analytical Laboratories (AGAL) | Australia |
| 5. | Belgian Coordinated Collections of Micro-oganisms (BCCM)' | Belgium |
| 6. | CABI Bioscience, UK Centre (IMI) | United Kingdom |
| 7. | Central bureau voor Schimmelcultures (CBS) | Netherlands |
| 8. | China Centre for Type Culture Collection (CCTCC) | China |
| 9. | China General Microbiological Culture Centre (CGMCC) | China |
| 10. | Coleccion Espanola de Cultivos Tipo (CECT) | Spain |
| 11. | Collection National de Cultures de Micro-organisms (CNCM) | France |
| 12. | Collection of Industrial Yeasts DBVPG | Italy |
| 13. | Culture Collection of Algae and Protozoa (CCAP) | United Kingdom |
| 14. | Culture Collection of Yeasts (CCY) | Slovakia |
| 15. | Czech Collection of Micro-organisms (CCM) | Czech Republic |
| 16. | Deutsche Sammlung von Micro-organisms and Zelkulturen GmbH(DSMZ) | Germany |
| 17. | European Collection of Cell Cultures (ECACC) | United Kingdom |
| 18. | IAFB Collection of Industrial Microorganisms | Poland |
| 19. | International Patent Organism Depositary (IPOD) | Japan |
| 20. | Korean Cell Line Research Foundation (KCLRF) | Republic of Korea |
| 21. | Korean Collection for Type Cultures (KCTC) | Republic of Korea |
| 22. | Korean Culture Centre of Micro-organisms (KCCM) | Republic of Korea |
| 23. | Microbial Strain Collection of Latvia (MSCL) | Latvia |
| 24. | Microbial Type Culture Collection and Gene Bank (MTCC) | India |
| 25. | National Bank for Industrial Micro-organisms and CellCultures (NBIMCC) | Bulgaria |
| 26. | National Collection of Agricultural and IndustrialMicro-organisms (NCAIM) | Hungary |
| 27. | National Collection of Type Cultures (NCTC) | United Kingdom |
| 28. | National Collection of Yeast Cultures (NCYC) | United Kingdom |
| 29. | National Collection of Industrial, Food and Marine Bacteria(NCIMB) | United Kingdom |
| 30. | National Microbiology Laboratory, Health Canada (NMLHC) | Canada |
| 31. | National Research Centre of Antibiotics f | Russian Federation |
| 32. | Polish Collection of Micro-organisms (PCM) | Poland |
| 33. | Russian Collection of Micro-organisms (VKM) | Russian Federation |
| 34. | Russian National Collection of Industrial | Russian |
| Micro-organisms (VKPM), GNU Genetika | Federation |
| SI. No. | Name of Country / Group or union ofCountries/Inter-governmental Organisation |
| 1. | Albania; |
| 2. | Algeria; |
| 3. | Angola; |
| 4. | Antigua and Barbuda |
| 5. | Argentina; |
| 6. | Armenia; |
| 7. | Australia; |
| 8. | Austria; |
| 9. | Azerbaijan; |
| 10. | Bahamas; |
| 11. | Bahrain; |
| 12. | Bangladesh; |
| 13. | Barbados; |
| 14. | Belarus; |
| 15. | Belgium; |
| 16. | Belize; |
| 17. | Benin; |
| 18. | Bhutan; ' |
| 19. | Bolivia; |
| 20. | Bosnia and Herzegovina; |
| 21. | Botswana; |
| 22. | Brazil; |
| 23. | Brunei Darussalam; |
| 24. | Bulgaria; |
| 25. | Burkina Faso; |
| 26. | Burundi; |
| 27. | Cambodia; |
| 28. | Cameroon; |
| 29. | Canada; |
| 30. | Central African Republic; |
| 31. | Chad; |
| 32. | Chile; |
| 33. | China; |
| 34. | Colombia; |
| 35. | Congo; |
| 36. | Costa Rica; |
| 37. | Coted’Ivoire; |
| 38. | Croatia; |
| 39. | Cuba; |
| 40. | Cyprus; |
| 41. | Czech Republic; |
| 42. | Democratic People's Republic of Korea; |
| 43. | Democratic Republic of the Congo; |
| 44. | Denmark; |
| 45. | Djibouti; |
| 46. | Dominica; |
| 47. | Dominican Republic; |
| 48. | Ecuador; |
| 49. / | Egypt; |
| 50. | El Salvador, |
| 51. | Equatorial Guinea; |
| 52. | Estonia; |
| 53. | Fiji; |
| 54. | Finland; |
| 55. | France; |
| 56. | Gabon; |
| 57. | Gambia; |
| 58. | Georgia; |
| 59. | Germany; |
| 60. | Ghana; |
| 61. | Greece; |
| 62. | Grenada; |
| 63. | Guatemala; |
| 64. | Guinea; |
| 65. | Guinea-Bissau; |
| 66. | Guyana; |
| 67. | Haiti; |
| 68. | Holy See; |
| 69. | Honduras; |
| 70. | Hong Kong (China); |
| 71. | Hungary; |
| 72. | Iceland; |
| 73. | Indonesia; |
| 74. | Iran (Islamic Republic of); |
| 75. | Iraq; |
| 76. | Ireland; |
| 77. | Israel; |
| 78. | Italy; |
| 79. | Jamaica; |
| 80. | Japan; |
| 81. | Jordan; |
| 82. | Kazakhstan; |
| 83. | Kenya; |
| 84. | Kuwait; |
| 85. | Kyrgyz Republic; |
| 86. | Lao People's Democratic Republic; |
| 87. | Latvia; |
| 88. | Lebanon; |
| 89. | Lesotho; |
| 90. | Liberia; |
| 91. | Libyan Aran Jamahiriya; |
| 92. | Liechtenstein; |
| 93. | Lithuania; |
| 94. | Luxembourg; |
| 95. | Macao (China); |
| 96. | Madagascar; |
| 97. | Malawi; |
| 98. | Malaysia; |
| 99. | Maldives; |
| 100. | Mali; |
| 101. | Malta; |
| 102. | Mauritania; |
| 103. | Mauritius; |
| 104. | Mexico; |
| 105. | Monaco; |
| 106. | Mongolia; |
| 107. | Morocco; |
| 108. | Mozambique; |
| 109. | Myanmar; |
| 110. | Namibia; |
| 111. | Nepal; |
| 112. | Netherlands; |
| 113. | New Zealand; |
| 114. | Nicaragua; |
| 115. | Niger; |
| 116. | Nigeria; |
| 117. | Norway; |
| 118. | Oman; |
| 119. | Pakistan; |
| 120. | Panama; |
| 121. | Papua New Guinea; |
| 122. | Paraguay; |
| 123. | Peru; |
| 124. | Phillippines; |
| 125. | Poland; |
| 126. | Portugal; |
| 127. | Qatar; |
| 128. | Republic of Korea; |
| 129. | Republic of Moldova; |
| 130. | Romania; |
| 131. | Russian Federation; |
| 132. | Rwanda; |
| 133. | Saint Kitts and Nevis; |
| 134. | Saint Lucia; |
| 135. | Saint Vincent and the Grenadines; |
| 136. | San Marino; |
| 137. | Sao Tome and Principe; |
| 138. | Senegal; |
| 139. | Separate Customs Territory of Taiwan, Penghu, Kinmen andMatsu; |
| 140. | Serbia and Montenegro |
| 141. | Seychelles; |
| 142. | Sierra Leone; |
| 143. | Singapore; |
| 144. | Slovak Republ ic; |
| 145. | Slovenia; |
| 146. | Solomon Islands; |
| 147. | South Africa; |
| 148. | Spain; |
| 149. | Sri Lanka; |
| 150. | Sudan; |
| 151. | Suriname; |
| 152. | Swaziland; |
| 153. | Sweden; |
| 154. | Switzerland; |
| 155. | Syrian Arab Republic; |
| 156. | Tajikistan; |
| 157. | Thailand; |
| 158. | The former Yugoslav Republic of Macedonia; |
| 159. | Togo; |
| 160. | Tonga; |
| 161. | Trinidad and Tobago; |
| 162. | Tunisia; |
| 163. | Turkey; |
| 164. | Turkmenistan; |
| 165. | Uganda; |
| 166. | Ukraine; |
| 167. | United Arab Emirates; |
| 168. | United Kingdom; |
| 169. | United Republic of Tanzania; |
| 170. | United States of America; |
| 171. | Uruguay; |
| 172. | Uzbekistan; |
| 173. | Venezuela; |
| 174. | Viet Nam; |
| 175. | Zambia; |
| 176. | Zimbabwe; |
| 177. | European Patent Office (EPO)— Where theapplications are received for the following countries: Austria,Belgium, Cyprus, Czech Republic, Denmark, Finland, France,Germany, Hellenic Republic (Greece), Hungary, Ireland, Italy,Liechtenstein, Luxembourg, Monaco, Netherlands, Portugal,Republic of Bulgaria, Republic of Estonia, Republic of Romania,Slovenia, Slovak Republic, Spain, Sweden, Switzerland, Turkey,United Kingdom. |
| 178. | African Regional Industrial PropertyOrganisation (ARIPO)— Where the applications are receivedfor the following countries: Botswana, Gambia, Ghana, Kenya,Lesotho, Malawi, Mozambique, Sierra Leone, Sudan, Swaziland,Tanzania, Uganda, Zambia and Zimbabwe. |
| 179. | African Intellectual Property Organisation(OAPI)— Where the applications are received for thefollowing countries: Benin, Burkina Faso, Cameroon, The CentralAfrican Republic, Chad, Congo, Equatorial Guinea, Gabon, Guinea,Guinea Bissau, Ivory-Coast (Coted' Ivoire), Mali, Mauritania,Niger, Senegal, Togo. |
| 180. | Eurasian Patent Office (EAPO)— Where theapplications are received for the following countries: Republicof Azerbaijan, Republic of Armenia, Republic of Belarus,Georgia, Republic of Kazakhstan, Kyrgyz Republic, Republic ofMoldova, Russian Federation, Republic of Tajikistan, Ukraine,Turkmenistan. |