Section 91(3) in The Patents (Amendment) Act, 2002
(3)When the Controller is satisfied that the conditions mentioned in sub- section (1) have been established by the applicant, he may make an order on such terms as he thinks fit granting a licence under the first- mentioned patent and a similar order unde the other patent if so requested by the proprietor of the first- mentioned patent or his licensee: Provided that the licence granted by the Controller shall be non- assignable except with the assignment of the respective patents.
