.-(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.(2)If the Controller allows a request made under sub-rule (1), he shall cause the entries in the register to be altered accordingly.(3)If a patentee makes a request in writing alongwith fee payable for entering an additional address for service in India and if the Controller is satisfied that the request should be allowed, he shall have the additional address for service entered in the register.
