Section 5 in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010
5. Documents to accompany appeal or application.
(1)Every application shall be accompanied by evidence relied upon in support of the application in the form of affidavits with exhibits, if any, annexed thereto in paper-book form.(2)Every appeal filed shall be accompanied by the copies of the order, at least one of which shall be a certified copy, against which the appeal is filed.(3)The documents intended to be attached to an affidavit shall be referred to as Exhibits and shall be marked in the same manner as exhibits admitted by the Appellate Board.(4)Every appeal or application, if filed by a person other than the appellant or applicant, then an affidavit stating the competency of the person shall be filed along with such appeal or application and the affidavit shall state the name and address and sufficiently describe the identity of the deponent and shall also state in what capacity he is so doing and whether he is authorised and if so by whom and by what instrument and a copy thereof shall be annexed to the affidavit.(5)Where a party is represented by and authorised representative, a copy of the authorisation to act as the authorised representative shall be appended to the appeal or application.
