Section 85(1) in The Patents (Amendment) Act, 2002
(1)Where, in respect of a patent, a compulsory licence has been granted, the Central Government or any person interested may, after the expiration of two years from the date of the order grant ng the first compulsory licence, apply to the Controller for an order revoking the patent on the ground that the patented invention has not been worked in the territory of India or that reasonable requirements of the public with respect to the patented i vention has not been satisfied or that the patented invention is not available to the public at a reasonably affordable price.
