(2)[ The statements referred to in sub-rule (1) shall be furnished once in respect of every financial year, starting from the financial year commencing immediately after the financial year in which the patent was granted, and shall be furnished within six months from the expiry of each such financial year.] [Substituted by Notification No. G.S.R. 652(E), dated 19.10.2020 (w.e.f. 19.9.1970).]
