131. Form and manner in which statements required under section 146(2) to be furnished
.-(1) The statements shall be furnished by every patentee and every licencee under sub-section (2) of section 146 in [Form 27] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " Form 29" (w.e.f. 1.1.2005).] which shall be duly verified by the patentee or the licencee or his authorised agent.(2)The statements referred to in sub-rule (1) shall be furnished in respect of every calendar year within three months of the end of each year.(3)The Controller may publish the information received by him under sub-section (1) or sub-section (2) of section 146 [* * *] [ The words " in the Official Gazette and in such other manner as he may deem fit" omitted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005).].
