Section 3 in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010
3. Form of procedure of appeal or application.
(1)An appeal against a decision, order or direction of the Controller or Central Government, under section 117A shall be filed in the Form 1 annexed to the First Schedule to the Patents (Appeals and Applications to the Intellectual Property Appellate Board) Rules, 2010.(2)An application for rectification or revocation of patents shall be filed in the Form 2 annexed to the First Schedule to the Patents (Appeals and Applications to the Intellectual Property Appellate Board) Rules, 2010.(3)An appeal or application sent by post shall be deemed to have been presented before the Registry on the day it was received in the Registry.
