40. Opposition to rectification .-(1) Notice of opposition to any rectification of the Register of Design may be given within three months of the advertisement of the application for rectification.
(2)The opponent shall, within fourteen days of giving notice of opposition, leave at the office his written statement [and the evidence] in duplicate setting out the nature of his interest, the facts upon which he bases his opposition and the relief, which he seeks.(3)The Controller shall furnish the applicant with a copy each of the notice of opposition and the written statement [and the evidence] [ Inserted by S.O. 1460(E), dated 17.6.2008 (w.e.f. 17.6.2008). ].(4)The procedure specified in [sub-rules (3) to (11)] [Substituted by S.O. 1460(E), dated 17.6.2008 (w.e.f. 17.6.2008). ] of rule 29 relating to leaving evidence and hearing shall, so far as may be, apply to the hearing of the application under section 31 as they apply to the hearing of a petition under section 19.CERTIFICATES
