Section 6 in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010
6. Fees.
- The fees for filing counter-statement, petition for intervention by third party, extension of time, adjournment of hearing and review petition before the Appellate Board shall be as provided in the Second Schedule, which shall be paid by way of bank draft drawn in favour of the Deputy Registrar, Intellectual Property Appellate Board, payable at Chennai.
