.-(1) An application for the restoration of a patent under section 60 shall be made in Form 15.(2)Where the Controller is satisfied that a prima facie case for the restoration of any patent has not been made out, he shall intimate the applicant accordingly and unless the applicant makes a request to be heard in the matter within one month from the date of such intimation the Controller shall refuse the application.(3)[ Where applicant requests for a hearing within the time allowed and the Controller, after giving the applicant such a hearing, is prima facie satisfied that the failure to pay the renewal fees was unintentional, he shall publish the application.] [ Substituted by S.O. 1418(E), dated 28.12.2004, for sub-Rule (3) (w.e.f. 1.1.2005).]
