(4)Every complete specification shall—(a)fully and particularly describe the invention and its operation or use and the method by which it is to be performed;(b)disclose the best method of performing the invention which is known to the applicant and for which he is entitled to claim protection; and(c)end with a claim or claims defining the scope of the invention for which protection is claimed;(d)be accompanied by an abstract to provide technical information on the invention:Provided that—(i)the Controller may amend the abstract for providing better information to third parties; and(ii)if the applicant mentions a biological material in the specification which may not be described in such a way as to satisfy clauses (a) and (b), and if such material is not available to the public, the application shall be completed by depositing the material to an international depository authority under the Budapest Treaty and by fulfilling the following conditions, namely:—(A)the deposit of the material shall be made not later than the date of filing the patent application in India and a reference thereof shall be made in the specification within the prescribed period;(B)all the available characteristics of the material required for it to be correctly identified or indicated are included in the specification including the name, address of the depository institution and the date and number of the deposit of the material at the institution;(C)access to the material is available in the depository institution only after the date of the application of patent in India or if a priority is claimed after the date of the priority;(D)disclose the source and geographical origin of the biological material in the specification, when used in an invention.
