Section 9(4) in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010
(4)If the appellant or applicant fails to rectify the defects within the time allowed under sub-rule (3), the appeal or application shall be deemed to have been abandoned, unless the time is extended or the delay is condoned in rectifying the defect, in either case not exceeding 30 days as the case may be by the Deputy Registrar.
