(3)An applicant in respect of an international application designating India shall, before the time limit prescribed in [sub-rule (4)(i)] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " sub-Rule (4)" (w.e.f. 1.1.2005).],-(a)pay the prescribed national fee and other fees to the patent office in the manner prescribed under these rules and under the regulations made under the Treaty;(b)and where the international application was either not filed or has not been published in English, file with the patent office, a transaction of the application in English, duly verified by the applicant [or the person duly authorised by him] [ Inserted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005).] that the contents thereof are correct and complete.
