(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.
