(1)A request for information in respect of the following matters relating to any patent or application for patent shall be admissible namely,-(a)as to when a complete specification following a provisional specification has been filed or an application for patent has been deemed to have been abandoned;(aa)[ as to when the information under section 8 has been filed;] [ Inserted by S.O. 657(E), dated 5.5.2006 (w.e.f. 5.5.2006).](b)as to when publication of application has been made under section 11-A;(c)as to when an application has been withdrawn under section 11-B;(d)as to when a request for examination has been made under section 11-B;(e)as to when the examination report has been issued under section 12;(f)[ as to when an application for patent has been refused; [ Substituted by S.O. 1418(E), dated 28.12.2004, for Clauses (f) and (g) (w.e.f. 1.1.2005).](g)as to when a patent has been granted;](h)as to when a renewal fee has been paid;(i)as to when a term of a patent has expired or shall expire;(j)as to when an entry has been made in the register or application has been made for the making of such entry; or(k)[ as to when any application is made or action taken involving an entry in the register, publication in the ] [Substituted by S.O. 1418(E), dated 28.12.2004, for Clause (k) (w.e.f. 1.1.2005). ][Official Journal] [ Substituted by S.O. 657(E), dated 5.5.2006, for " Official Gazette" (w.e.f. 5.5.2006).][or otherwise, if the nature of the application or action is specified in the request.] [Substituted by S.O. 1418(E), dated 28.12.2004, for Clause (k) (w.e.f. 1.1.2005). ](2)Separate request shall be made in respect of each item of information required.(3)The fee payable on a request to be made under section 153 shall be as set out in the First Schedule.
