(3)The Searching Authority, if it considers that -(a)the international application relates to a subject matter which the Searching Authority is not required to search and accordingly decides not to search; or(b)the description, claims or drawings fail to comply with the requirements prescribed under the regulations under the Treaty to such an extent that a meaningful search could not be carried out, the Authority shall so declare and notify the applicant and the International Bureau that no international search report shall be established.
