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Union of India - Section

Section 139 in The Patent Rules, 2003

139. Hearing before the Controller to be in public in certain cases

.-Where the hearing before the Controller of any dispute between two or more parties relating to an application for a patent or to any matter in connection with a patent takes place after the date of the publication of the complete specification, the hearing of the dispute shall be in public unless the Controller, after consultation with the parties to the dispute who appear in person or are represented at the hearing, otherwise directs.[The First Schedule] [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).](See rule 7)Table 1 - Fees Payable
Number of entry On what payable Number of the relevant Form For e-filing For physical filing
Natural person(s) and/ or Startup Small entity, alone or with natural person(s)and/ or Startup Others, alone or with natural person(s) and/ orStartup and/ or small entity Natural person(s) and/ or Startup Small entity, alone or with natural person(s)and/ or Startup Others, alone or with natural person(s) and/ orStartup and/ or small entity
1 2 3 4 5 6 7 8 9
      Rupees Rupees Rupees Rupees Rupees Rupees
1. On application for a patent under sections 7, 54 or 135 andrule 20(1) accompanied by provisional or complete specification- 1 1600 Multiple of 1600 in case of every multiple priority. 4000 Multiple of 4000 in case of every multiple priority. 8000 Multiple of 8000 in case of every multiple priority. 1750 Multiple of 1750 in case of every multiple priority. 4400 Multiple of 4400 in case of every multiple priority. 8800 Multiple of 8800 in case of every multiple priority.
(i) for each sheet of specification in addition to 30,excluding sequence listing of nucleotides and/ or amino acidsequences under sub-rule (3) of rule (9); (i) 160 (i) 400 (i) 800 (i) 180 (i) 440 (i) 880
(ii) for each claim in addition to 10; (ii) 320 (ii) 800 (ii) 1600 (ii) 350 (ii) 880 (ii) 1750
(iii) for each page of sequence listing of nucleotides and/ oramino acid sequences under sub-rule (3) of rule (9). (iii) 160 subject to a maximum of 24000 (iii) 400 subject to a maximum of 60000 (iii) 800 subject to a maximum of 120000 Not allowed Not allowed Not allowed
2. On filing complete specification after provisional up to 30pages having up to 10 claims – 2 No fee No fee No fee No fee No fee No fee
(i) for each sheet of specification in addition to 30,excluding sequence listing of nucleotides and/ or amino acidsequences under sub-rule (3) of rule (9); (i) 160 (i) 400 (i) 800 (i) 180 (i) 440 (i) 880
(ii) for each claim in addition to 10. (ii) 320 (ii) 800 (ii) 1600 (ii) 350 (ii) 880 (ii) 1800
(iii) for each page of sequence listing of nucleotides and/ oramino acid sequences under subrule (3) of rule (9). (iii) 160 subject to a maximum of 24000 (iii) 400 subject to a maximum of 60000 (iii) 800 subject to a maximum of 120000 Not allowed Not allowed Not allowed
3. On filing a statement and undertaking under section 8. 3 No fee No fee No fee No fee No fee No fee
4. i) On request for extension of time under sections 53(2) and142(4), rules 13(6), 80(1A) and 130 (per month). 4 480 1200 2400 530 1300 2600
ii) On request for extension of time under sub-rule (5) ofrule 24B (per month). 4 1000 2000 4000 1100 2200 4400
iii) On request for extension of time under sub-rule (11) ofrule 24C (per month). 4 2000 5000 10000 2200 5500 11000
5. On filing a declaration as to inventorship under sub-rule (6)of rule 13. 5 No fee No fee No fee No fee No fee No fee
6. On application for postdating. - 800 2000 4000 880 2200 4400
7. On application for deletion of reference under section 19 (2). - 800 2000 4000 880 2200 4400
8. (i) On claim under section 20(1); 6 800 2000 4000 880 2200 4400
(ii) On request for direction under section 20 (4) or 20 (5). 6 800 2000 4000 880 2200 4400
9. (i) On notice of opposition to grant of patent under section25(2); 7 2400 6000 12000 2600 6600 13200
(ii) On filing representation opposing grant of patent undersection 25(1). 7A No fee No fee No fee No fee No fee No fee
10. On giving notice that hearing before Controller shall beattended under rule 62(2). - 1500 3800 7500 1700 4100 8300
11. On application under sections 28(2), 28(3) or 28(7). 8 800 2000 4000 880 2200 4400
12. Request for publication under section 11A(2) and rule 24A. 9 2500 6250 12500 2750 6900 13750
13. Application for withdrawing the application under section11B(4), and rules 7(4A) and 26. 29 No fee No fee No fee No fee No fee No fee
14. On request for examination of application for patent- 18            
(i) under section 11B and rule 24(1); 4000 10000 20000 4400 11000 22000
(ii) under rule 20(4)(ii). 5600 14000 28000 6150 15400 30800
14A. On request for expedited examination of application for patentunder rule 24C. 18A 8000 25000 60000 Not allowed Not allowed Not allowed
14B. Conversion of the request for examination filed under rule 24Bto request for expedited examination under rule 24C. 18 A 4000 15000 40000 Not allowed Not allowed Not allowed
15. On application under section 44 for amendment of patent. 10 2400 6000 12000 2650 6600 13200
16. On application for directions under section 51(1) or 51(2). 11 2400 6000 12000 2650 6600 13200
17. On request for grant of a patent under sections 26(1) and52(2). 12 2400 6000 12000 2650 6600 13200
18. On request for converting a patent of addition to anindependent patent under section 55 (1). - 2400 6000 12000 2650 6600 13200
19. For renewal of a patent under section 53-              
(i) before the expiration of the 2nd year from the date of patentin respect of 3rd year; - 800 2000 4000 880 2200 4400
(ii) before the expiration of the 3rd year in respect of the 4thyear; - 800 2000 4000 880 2200 4400
(iii) before the expiration of the 4th year in respect of the 5thyear; - 800 2000 4000 880 2200 4400
(iv) before the expiration of the 5th year in respect of the 6thyear; - 800 2000 4000 880 2200 4400
(v) before the expiration of the 6th year in respect of the 7thyear; - 2400 6000 12000 2650 6600 13200
(vi) before the expiration of the 7th year in respect of the 8thyear; - 2400 6000 12000 2650 6600 13200
(vii) before the expiration of the 8th year in respect of the 9thyear; - 2400 6000 12000 2650 6600 13200
(viii) before the expiration of the 9th year in respect of the 10thyear; - 2400 6000 12000 2650 6600 13200
(ix) before the expiration of the 10th year in respect of the 11thyear; - 4800 12000 24000 5300 13200 26400
(x) before the expiration of the 11th year in respect of the 12thyear; - 4800 12000 24000 5300 13200 26400
(xi) before the expiration of the 12th year in respect of the 13thyear; - 4800 12000 24000 5300 13200 26400
(xii) before the expiration of the 13th year in respect of the 14thyear; - 4800 12000 24000 5300 13200 26400
(xiii) before the expiration of the 14th year in respect of the 15thyear; - 4800 12000 24000 5300 13200 26400
(xiv) before the expiration of the 15th year in respect of the 16thyear; - 8000 20000 40000 8800 22000 44000
(xv) before the expiration of the 16th year in respect of the 17thyear; - 8000 20000 40000 8800 22000 44000
(xvi) before the expiration of the 17th year in respect of the 18thyear; - 8000 20000 40000 8800 22000 44000
(xvii) before the expiration of the 18th year in respect of the 19thyear; - 8000 20000 40000 8800 22000 44000
(xvii) before the expiration of the 19th year in respect of the 20thyear. - 8000 20000 40000 8800 22000 44000
20. On application for amendment of application for patent orcomplete specification or other related documents under section57- 13            
(i) before grant of patent; 800 2000 4000 880 2200 4400
(ii) after grant of patent; 1600 4000 8000 1750 4400 8800
(iii) where amendment is for changing name or address or nationalityor address for service. 320 800 1600 350 880 1750
21. On notice of opposition to an application under sections57(4), 61(1) and 87(2) or to surrender a patent under section63(3) or to a request under section 78(5). 14 2400 6000 12000 2650 6600 13200
22. On application for restoration of a patent under section 60. 15 2400 6000 12000 2650 6600 13200
23. Additional fee for restoration under section 61(3) and rule86(1). - 4800 12000 24000 5300 13200 26400
24. On notice of offer to surrender a patent under section 63. - 1000 2500 5000 1100 2750 5500
25. On application for the entry in the register of patents of thename of a person entitled to a patent or as a share or as amortgage or as licensee or as otherwise or for the entry in theregister of patents of notification of a document under sections69(1) or 69(2) and rules 90(1) or 90(2). 16 1600 (In respect of each patent) 4000 (In respect of each patent) 8000 (In respect of each patent) 1750 (In respect of each patent) 4400 (In respect of each patent) 8800 (In respect of each patent)
26. On application for alteration of an entry in the register ofpatents or register of patent agents under rules 94(1) or rule118(1). - 320 800 1600 350 880 1750
27. On request for entry of an additional address for service inthe Register of Patents under rule 94(3). - 800 2000 4000 880 2200 4400
28. On application for compulsory license under sections 84(1),91(1), 92(1) and 92A. 17 2400 6000 12000 2650 6600 13200
29. On application for revocation of a patent under section 85(1). 19 2400 6000 12000 2650 6600 13200
30. On application for revision of terms and conditions of licenseunder section 88(4). 20 2400 6000 12000 2650 6600 13200
31. On request for termination of compulsory license under section94. 21 2400 6000 12000 2650 6600 13200
32. On application for registration as a patent agent under rule109(1) or rule 112. 22 3200 Not applicable Not applicable 3500 Not applicable Not applicable
33. On request for appearing in the qualifying examination underrule 109(3). - 1600 Not applicable Not applicable 1750 Not applicable Not applicable
34. For continuance of the name of a person in the register ofpatent agents-              
(i) for the 1st year to be paid along with registration; - 800 Not applicable Not applicable 880 Not applicable Not applicable
(ii) for every year excluding the 1st year to be paid on the1st April in each year. - 800 Not applicable Not applicable 880 Not applicable Not applicable
35. On application for duplicate certificate of patent agent underrule 111A. - 1600 Not applicable Not applicable 1750 Not applicable Not applicable
36. On application for restoration of the name of a person in theregister of patent agents under rule 117(1). 23 1600 (Plus continuation fee under entry number 34) Not applicable Not applicable 1750 (Plus continuation fee under entry number 34) Not applicable Not applicable
37. On a request for correction of clerical error under section78(2). - 800 2000 4000 880 2200 4400
38. On application for review or setting aside the decision ororder of the controller under section 77(1)(f) or 77(1)(g). 24 1600 4000 8000 1750 4400 8800
39. On application for permission for applying patent outsideIndia under section 39 and rule 71(1). 25 1600 4000 8000 1750 4400 8800
40. On application for duplicate patent under section 154 and rule132. - 1600 4000 8000 1750 4400 8800
41. (i) On request for certified copies under section 72 or forcertificate under section 147 and rule 133(1). - 1000 (up to 30 pages and, thereafter, 30 for each extra page) 2500 (up to 30 pages and, thereafter, 75 for each extra page) 5000 (up to 30 pages and, thereafter, 150 for each extra page) 1100 (up to 30 pages and, thereafter, 30 for each extra page) 2750 (up to 30 pages and, thereafter, 75 for each extra page) 5500 (up to 30 pages and, thereafter, 150 for each extra page)
(ii) On request for certified copies under section 72 or forcertificate under section 147 and rule 133(2). - 2400 (up to 30 pages and thereafter, 30 for each extra page) 6000 (up to 30 pages and thereafter, 30 for each extra page) 12000 (up to 30 pages and thereafter, 30 for each extra page) 3300 (up to 30 pages and thereafter, 30 for each extra page) 6600 (up to 30 pages and thereafter, 30 for each extra page) 13200 (up to 30 pages and thereafter, 30 for each extra page)
42. For certifying office copies, printed each. - 800 2000 4000 880 2200 4400
43. On request for inspection of register under section 72,inspection under rule 27 or rule 74A. - 320 800 1600 350 880 1750
44. On request for information under section 153 and rule 134. - 480 1200 2400 530 1300 2650
45. On form of authorisation of a patent agent. 26 No fee No fee No fee No fee No fee No fee
46. On petition not otherwise provided for. - 1600 4000 8000 1750 4400 8800
47. For supplying of photocopies of the documents, per page. - 10 10 10 10 10 10
48. Transmittal fee for International application. - 3200 8000 16000 3500 8800 17600
49. For preparation of certified copy of priority document and fortransmission of the same to the International Bureau of WorldIntellectual Property Organization. - 1000 (up to 30 pages and, thereafter, 30 for each extra page) 2500 (up to 30 pages and, thereafter, 75 for each extra page) 5000 (up to 30 pages and, thereafter, 150 for each extra page) 1100 (up to 30 pages and, thereafter, 30 for each extra page) 2750 (up to 30 pages and, thereafter, 75 for each extra page) 5500 (up to 30 pages and, thereafter, 150 for each extra page)
50. On statement regarding working of a patented invention on acommercial scale in India under section 146(2) and rule 131(1). 27 No fee No fee No fee No fee No fee No fee
51. To be submitted for claiming the status of a small entity orstartup 28 No fee No fee No fee No fee No fee No fee
52. Request for adjournment of hearing under rule 129A (for eachadjournment). - 1000 2500 5000 1100 2750 5500
53. Miscellaneous form under rule 8(2), to be used when no otherform is prescribed. 30 As applicable
Table II - Fees Refundable
On what account fee refundable Refund of fees
Refund of fees under sub-rule (4A) of rule 7 90% of fee paid for request for examination or request forexpedited examination.
[THE SECOND SCHEDULE] [Substituted by S.O. 1418(E), dated 28-12-2004, for Second Schedule (w.e.f. 1-1-2005).](See rule 8)FORMSLIST OF FORMS
Form No. Section and rule Title
1 2 3
1. Sections 7, 54 and 135 and rule 20(1) Application for grant of a patent
2. Section 10; rule 13 Provisional /Complete Specification
3. Section 8 and rule 12 Statement and undertaking
4. Sections 53(2) and 142(4); rules 13(6), 24-B(4)(ii), 80(1-A) and 130 Request for extension of time
5. Section 10(6) and rule 13(6) Declaration as inventor ship
6. Sections 20(1), 20(4), 20(5) and rules 34(1), 35(1) or 36(1) Claim or request regarding any change in applicant for patent
7. Section 25(3) and rule 55-A Notice of opposition to grant of a patent
8. Sections 28(2), 28(3) or 28(7) and rules 66, 67, 68 Request or claim regarding mention of inventor as such in a patent
9. Section 11-A(2) and rule 24-A Request for publication
10. Section 44 end rule 75 Application for amendment of patent
11. Sections 51(1), 51(2) and rules 76,77 Application for direction of the Controller
12. Sections 26(1) and 52(2) and rules 63-A and 79 Request for grant of patent
13. Section 57 and rule 81(1) Application for amendment of the application for patent/complete specification
14. Sections 57(4), 61(1), 63(3), 78(5) and 87(2) and rules 81(3)(b), 85(1),87(2), 98(1),101(3) or 124 Notice of opposition to amendment/restoration/surrender of patent/grant of compulsory license or revision of terms thereof or to a correction of clerical errors
15. Section 60 and rule 84 Application for restoration of patents
16. Sections 69(1) or 69(2) and rules 90(1) and 90(2) Application for registration of a title/interest in a patent or share in it or registration of any document purporting to affect proprietorship of the patent
17. Sections 84(1), 91, 92 or 92-A and rule 96 Application for compulsory license
18. Section 11-B and rules 20(4)(ii) and 24-B(1)(i) Request for examination of application for patent
19. Section 85(1) and rule 96 Application for revocation of a patent for non-working
20. Section 88(4) and rule 100 Application for revision of terms and conditions of license
21. Section 94 and rule 102(1) Request for termination of compulsory license
22. Rules 109(1) and 112 Application for registration of patentagent
23. Section 130(2) and rule 117(1) Application for the restoration of the name in the register of patent agents
24. Sections 77(1)(f), 77(1)(g) and rules 130(1) and 130(2) Application for review/setting aside Controller's decision/order
25. Section 39 and rule 71(1) Request for permission for making patent application outsideIndia
26. Sections 127,132 and rule 135 Form of authorisation of a patent agent/or any person in a matter or proceeding under the Act
27. Section 146(2) and rule 131(1) Statement regarding the working of the Patented invention on commercial scale inIndia
[Form 1] [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]The Patents Act1970 (39 of 1970) andThe PatentsRules, 2003Applicationfor Grant of Patent(Seesection 7, 54 and 135 and sub-rule (1) of rule 20) (For OfficeUse Only)
  ApplicationNo.  
  Filingdate:  
  Amountof Fee paid:  
  CBRNo:  
  Signature:  
1. Applicant's Reference/ Identification No. (As allottedby Office)  
Typeof Application [Pleasetick ( √ ) at the appropriate category  
Ordinary ( ) Convention () PCT-NP ( )
Divisional () Patent ofAddition ( ) Divisional () Patent ofAddition ( ) Divisional () Patent ofAddition ( )
3A.Applicant(S)
Name in Full Nationality Country ofResidence Address ofthe Applicant
      House No.  
Street  
City  
State  
Country  
Pin code  
3B.Category of Applicant [Please tick ( √ ) at the appropriatecategory]
Natural Person ( ) Other than Natural Person    
Small Entity ( ) Startup ( ) Others ( )
4.Inventor(S) [Please tick () at the appropriate category]
Are all theinventor(s) same as the applicant(s) named above? Yes ( ) No ( )
If"No",furnish the details of the inventor(s)
Name in Full Nationality Country ofResidence Address ofthe Applicant
      House No.  
Street  
City  
State  
Country  
Pin code  
5.Title of the Invention
 
6.Authorised Registered Patent Agent(S) IN/PA No.  
Name  
MobileNo.  
7.Address for Service of Applicant in India Name  
PostalAddress  
TelephoneNo.  
MobileNo.  
FaxNo.  
E-mailID  
8. In Case of Application Claiming Priority of Application Filed in Convention Country, Particulars of Convention Application
Country Application Number Filing date Name of the applicant Title of the invention IPC (as classified in the convention country)
           
9. In Case of PCT National Application, Particulars of International Application Filed under Patent Co-operation Treaty (PCT)
Internationalapplication number Internationalfiling date
10. InCase of Divisional Application filed under Section 16,Particulars of Original (First) Application
Original(first) application No. Date offiling of original (first) application
11. InCase of Patent of Addition filed under Section 54, Particulars ofMain Application or Patent
Mainapplication/ patent No. Date offiling of main application
12. Declarations
(i) Declaration by theinventor(s)(Incase the applicant is an assignee:the inventor(s) may signherein below or the applicant may upload the assignment orenclose the assignment with this application for patent or sendthe assignment by post/electronic transmission duly authenticatedwithin the prescribed period).I/We,the above named inventor(s) is/are the true firstinventor(s) for this Invention and declare that the applicant(s)herein is/are my/our assignee or legal representative.(a)Date(b)Signature(s)(c)Name(s)
(ii)Declaration by the applicant(s) in the convention country(Incase the applicant in India is different than the applicant inthe convention country:the applicant in the conventioncountry may sign herein below or applicant in India may uploadthe assignment from the applicant in the convention country orenclose the said assignment with this application for patent orsend the assignment by post/ electronic transmission dulyauthenticated within the prescribed period)I/We, the applicant(s) in the convention country declare that theapplicant(s) herein is/ are my/ our assignee or legalrepresentative.(a)Date(b)Signature(s)(c)Name(s) of the signatory
(iii)Declaration by the applicant(s)I/We the applicant(s) hereby declare(s) that: -€ Iam/ We are in possession of the above-mentioned invention.€ Theprovisional/ complete specification relating to the invention isfiled with this application.€ Theinvention as disclosed in the specification uses the biologicalmaterial from India and the necessary permission from thecompetent authority shall be submitted by me/ us before the grantof patent to me/ us.€ Thereis no lawful ground of objection(s) to the grant of the Patent tome/us.€ Iam/we are the true first inventor(s).€Iam/we are the assignee or legal representative of truefirst inventor(s).€ Theapplication or each of the applications, particulars of which aregiven in Paragraph-8, was the first application in conventioncountry/countries in respect of my/our invention(s).€ I/We claim the priority from the above mentioned application(s)filed in convention country/countries and state that noapplication for protection in respect of the invention had beenmade in a convention country before that date by me/us or by anyperson from which I/ We derive the title.€ My/ourapplication in India is based on international application underPatent Cooperation Treaty (PCT) as mentioned in Paragraph-9.€ Theapplication is divided out of my/ our application particulars ofwhich is given in Paragraph-10 and pray that this application maybe treated as deemed to have been filed on DD/MM/YYYYunder section 16 of the Act.€ Thesaid invention is an improvement in or modification of theinvention particulars of which aregiven inParagraph-11.
13. Following are the Attachments with the Application(A) Form 2
Item Details Fee Remarks
Complete/provisional specification)# No. of pages    
No. ofClaim(s) No. of claimsand No. of pages    
Abstract No. of pages    
No. ofDrawing(s) No. ofdrawings and No. of pages    
# In case of a complete specification, if the applicant desires to adopt the drawings filed with his provisional specification as the drawings or part of the drawings for the complete specification under rule 13(4), the number of such pages filed with the provisional specification are required to be mentioned here.
(b)Complete specification (in conformation with the internationalapplication)/ as amended before the International PreliminaryExamination Authority (IPEA), as applicable (2 copies).(c)Sequence listing in electronic form(d)Drawings (in conformation with the international application)/asamended before the International Preliminary ExaminationAuthority (IPEA), as applicable (2 copies).(e)Priority document(s) or a request to retrieve the prioritydocument(s) from DAS (Digital Access Service) if the applicanthad already requested the office of first filing to make thepriority document(s) available to DAS.(f)Translation of priority document/Specification/InternationalSearch Report/International Preliminary Report on Patentability.(g)Statement and Undertaking on Form 3(h)Declaration of Inventorship on Form 5(i)Power of Authority(j)..................................................................................................................................................................................................................................................................................................................Totalfee.............................in Cash/ Banker'sCheque/ Bank Draft bearing No. ................................................................. Date..................................................on..................................Bank.I/ Wehereby declare that to the best of my/ our knowledge, informationand belief the fact and matters slated herein are correct andI/ We request that a patent may be granted to me/ us for the saidinvention.Datedthis .................................................. dayof ................................................................ 20 ................................................................Signature:Name:To,TheController of PatentsThePatent Office, at ................................................................Note:-*Repeat boxes in case of more than one entry.*To be signed by the applicant(s) or by authorized registeredpatent agent otherwise where mentioned.*Tick ( √ )/ cross (x) whichever is applicable/ not applicable indeclaration in paragraph-12.* Name of theinventor and applicant should be given in full, family name inthe beginning.*Strike out the portion which is/ are not applicable.*For fee: See First Schedule
Form 2The Patent Act, 1970(39 OF 1970)ANDThe Patents Rules, 2003Provisional/complete Specification(See section 10; rule 13)
1. TITLE OF THE INVENTION
2. APPLICANT(S)(a) Name:(b) Nationality:(c) Address:
3. PREAMBLE TO THE DESCRIPTION
PROVISIONAL COMPLETE
The following specification describes the invention. The following specification particularly describes the invention and the manner in which it is to be performed.
4. DESCRIPTION (Description shall start from next page)
5. CLAIMS (not applicable for provisional specification. Claims should start with the preamble-"I/We claim" on separate page)
6. DATE AND SIGNATURE (to be given at the end of last page of specification)
7. ABSTRACT OF THE INVENTION (to be given alongwith complete specification on separate page)
Note. -*Repeat boxes in case of more than one entry.*To be signed by the applicant(s) or by authorised registered patent agent.*Name of the applicant should be given in full, family name in the beginning.*Complete address of the applicant should be given stating the postal index no./code, State and country.*Strike out the column which is/are not applicable.
[Form3] [Substituted by Notification No. G.S.R.523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]ThePatents Act, 1970(39of 1970)andThePatents Rules, 2003Statementand Undertaking Under Section 8(Seesection 8; Rule 12)
1.Name of the applicant(s). I/We ...............................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................herebydeclare:
2.Name, address and nationality of the joint applicant. (i)that I/ We have not made any application for thesame/ substantially the same invention outside IndiaOr(ii)that I/ We who have made this application No. .........dated ................ alone/ jointly with .....................................,made for the same/ substantially same invention, application(s)for patent in the other countries, the particulars of which aregiven below:
Nameof the country Dateof application ApplicationNo. Statusof the application Dateof publication Dateof grant
 
3.Name and address of the assignee (iii)that the rights in the application(s) has/ have been assignedto............................................................................................................................................................................................................................................................................................................................................................................................thatI/ We undertake that upto the date of grant of the patent by theController, I/ We would keep him informed in writing the detailsregarding corresponding applications for patents filed outsideIndia within six months from the date of filing of suchapplication.Datedthis ................. day of ..................... 20 .........
4.To be signed by the applicant or his authorized registered patentagent. Signature.............................................
5.Name of the natural person who has signed. (....................................................................................).
  ToThe Controllerof Patents,The PatentOffice,at .............................................................................
Note.- Strike out whichever is not applicable;
[Form4] [Substituted by Notification No. G.S.R.523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]ThePatents Act, 1970(39of 1970)andThePatents Rules, 2003Request for Extension of Time[Seesections 53(2), and 142 (4); rules 13(6), 24B(6), 24C(11) and 80(1A), 130]
1.Name of the applicant(s). I/We ...............................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................hereby request for extension of time for ..................... months(s) under section/ rule ..................... in connection with my/ our/ application/ Patent No. .....................The reasons for making the request are as follows:-.......................................................................................................................................................................................................................................................................................................................................................................................................Datedthis ................. day of ..................... 20 .........
2.To be signed by the applicant or his authorized registered patentagent. Signature(....................................................................................)
3.Name of the natural person who has signed.  
  ToThe Controllerof Patents,The PatentOffice,at .............................................................................
Note.- For fee: See First Schedule.
FORM 5The Patents Act, 1970(39 OF 1970)AndThe Patents Rules, 2003Declaration As To Inventorship[See section 10(6) and rule 13(6)]
1. NAME OF APPLICANT(S)
hereby declare that the true and first inventor(s) of the invention disclosed in the complete specification filed in pursuance of my/our application numbered ....................................... dated............. is /are
2. INVENTOR(S)
(a) Name
(b) Nationality
(c) Address
  Dated this............day of..............20............
  Signature
  Name of the signatory
3. DECLARATION TO BE GIVEN WHEN THE APPLICATION ININDIAIS FILED BY THE APPLICANT(S) IN THE CONVENTION COUNTRY:-
We the applicant(s) in the convention country hereby declare that our right to apply for a patent inIndiais by way or assignment from the true and first inventor(s).
  Dated this............day of..............20............
  Signature
  Name of the signatory
4. STATEMENT (to be signed by the additional inventor(s) not mentioned in the application form)
I/We assent to the invention referred to in the above declaration, being included in the complete specification filed in pursuance of the stated application.
  Dated this............day of..............20............
  Signature of the additional inventor(s):
  Name:
  To,
  [The Controller of Patents] [Substituted by S.O. 657(E), dated 5-5-2006, for "The Controller of Patent" (w.e.f. 5-5-2006).],
  The Patent Office,
  At......................................................................
Note. -*Repeat boxes in case of more than one entry.*To be signed by the applicant(s) or by authorised registered patent agent otherwise where mentioned.*Name of the inventor and applicant should be given in full, family name in the beginning.*Complete address of the inventor should be given stating the postal index no./code, State and country.*Strike out the column which is/are not applicable.FORM 6The Patents Act, 1970(39 OF 1970)ANDThe Patents Rules, 2003Claim Or Request Regarding Any Change In Applicant For Patent[See sections 20(1), 20(4) and 20(5); rules 34(1), 35(1) and 36(l)]
1. Repeat the columns (a) to (c) if there are more than one applicant. 1. I/We..................................
2. Insert the name in full. The family or principal name in the beginning if the applicant is a natural person. (a)........................................
(b)........................................
(c)........................................
3. Insert the complete address including postal index number/code and State and/or country. herebyrequest that the application for Patent No.................dated............made by...........................................
4. Insert the nationality. ...............................................
5. State the name of the applicant(s) for patent. mayproceed in my/our name and further request that direction of the Controller, if necessary be made in that effect.
6. Original and certified copies of the documents shall accompany the claim or request.Consent by the legal representative of the deceased joint applicant shall be filed whenever required. Reasons for making the above request are as follows:-
........................................
........................................
  I furnish the following, document(s) in support of my above request:
7. Insert the details of the documents. (a)............................
(b)............................
(c)............................
8. Complete address including postal index number/code and State alongwith telephone and telefacsimile number(s). My/our address for service inIndiais :-
........................................
........................................
9. To be signed by the applicant(s) or authorised registered patent agent. Dated this ...... day of..........20........
  Signature.............................
10. Name of the natural person who has signed. (..............................).................
  To
  The Controller of Patents,
  The Patent Office,
  At.........................................................................
N.B. - This form is not applicable for mere change of name.Note. - (a) Strike out whichever is not applicable.
(b)For fee: See First Schedule.
FORM 7The Patents Act, 1970(39 OF 1970)ANDThe Patents Rules, 2003Notice Of Opposition[See section 25(2)] [Substituted by S.O. 657(E), dated 5-5-2006, for "See section 25(3)" (w.e.f. 5-5-2006).]; rule 55-A)]
1. State names, address and nationality. 1. I/We............................................................
...........................................................................
...........................................................................
2. State the grounds taken one after another. herebygive notice of opposition to Patent No .......................) granted on application No..................dated....................published on dated....... made by ......................... on the group .
...........................................................................
...........................................................................
...........................................................................
3. Complete address including postal index number/code and State alongwith telephone and fax number. My/our address for services inIndiais..................
...........................................................................
...........................................................................
...........................................................................
4. To be signed by the opponent or by his authorised registered patent agent.  
  Signature...........................................................
  (.................................)..................................
5. Name of the natural person who has signed.  
  To
The Controller of Patents,
The Patent Office,
At..................................................................
Note. - For fee : See First Schedule.FORM 8The Patents Act, 1970(39 OF 1970)ANDThe Patents Rules, 2003Request Or Claim Regarding Mention Of Inventor As Such In A Patent(See sections 28(2), 28(3) and 28(7); rules 66, 67 and 68)
1. State names, address and nationality of the person making this application. 1. I/We............................................................
...........................................................................
...........................................................................
  herebystate/claim that the following person(s) be mentioned as inventor(s) in the Patent application No....................... dated........................made by ................
  OR
2. Insert the name of the person mentioned as inventor. herebydeclare that.............................................
...........................................................................
...........................................................................ought not to have mentioned as inventor in the application for Patent No. ..................... dated.......................made by ..............and I/We hereby apply for a certificate to that effect.
  A statement setting out the circumstances under which this application is made is attached together with the copy/copies thereof as required under the Rules.
3. Complete address including postal index number/code and State along with telephone and fax number(s) My/our address for services inIndiais..................
...........................................................................
...........................................................................
  Dated this ............... day of............... 20...............
4. To be signed by the applicant or his authorised registered patent agent. Signature...........................................................
  (.................................)..................................
5. Name of the natural person who has signed.  
  To
The Controller of Patents,
The Patent Office,
At..................................................................
Note. - For fee : See First Schedule.FORM 9The Patents Act, 1970(39 OF 1970)ANDThe Patents Rules, 2003Request For Publication(See section 11-A(2); rule 24-A)
1. State names, address and nationality of applicant(s). I/We...............................................................
...........................................................................
...........................................................................
  herebyrequest for early Publication of my/our[Patent application No.] [Substituted by S.O. 657(E), dated 5-5-2006, for "application for Patent No." (w.e.f. 5-5-2006).]..............dated .....................under section 11-A(2) ofthe Act.
  Dated this ...............day of...............20...............
2. To be signed by the applicant or his authorised registered patent agent. Signature...........................................................
(.................................)..................................
3. Name of the natural person who has signed. To
  The Controller of Patents,
The Patent Office,
At..................................................................
Note - For fee : See First Schedule.FORM 10The Patents Act, 1970(39 OF 1970)ANDThe Patents Rules, 2003Application For Amendment Of Patent(See section 44; rule 75)
1. Repeat these columns (a) to (c) if there are more than one applicant. I/We.........................................................
  (a)............................................................
  (b)............................................................
  (c)............................................................
2. Insert the name in full. Family or principal name in the beginning if the applicant is a natural person. (a)...........................................................
  (b)............................................................
  (c)............................................................
3. Insert the complete address including postal index number/code and state and/or country. (a)............................................................
  (b)............................................................
4. Insert the nationality. (c)............................................................
  hereby request that Patent No ........................................ dated .............granted to ....................................................... may be amended by substituting my/our name for the name of the grantee and in support to my/our request, I/We furnish the following documents:
  ............................................................
  ............................................................
5. Complete address including postal index number/code and State alongwith telephone and fax number(s). My/our address for service inIndiais......
  ............................................................
  ............................................................
6. To be signed by the applicant(s) or his authorised registered patent agent. Dated this............ day of...............20....
7. Name of the natural person who has signed. Signature...........................................
  ( ................................)........................
  To
  The Controller of Patents,
  The Patent Office,
  At........................................................
Note. - For fee : See First Schedule.FORM 11The Patents Act, 1970(39 OF 1970)ANDThe Patents Rules, 2003Application For Direction Of The Controller(See sections 51(1) and 51(2); rules 76 and 77)
1. State the name in full, address and nationality. I/We.............................................................
  ....................................................................
  herebyapply for the following direction in respect of Patent No................dated ............. granted to.......................................
  ....................................................................
2. Complete address including postal index number/code and State alongwith telephone and fax number(s) The reasons for making this application are as follows:
  ......................................................................
  ......................................................................
  ......................................................................
  My/our address for service inIndiais................
3. To be signed by the applicant(s) or his authorised registered patent agent. ......................................................................
  ......................................................................
  Dated this ............. day of...............20.............
4. Name of the natural person who has signed. Signature......................................................
  ( .................................)................................
  To
  The Controller of Patents,
  The Patent Office,
  At...........................:......................................
Note. - For fee: See First Schedule.FORM 12The Patents Act, 1970(39 OF 1970)ANDThe Patents Rules, 2003Request For Grant Of Patent Under Sections 26(1) And 52(2)(See sections 26(1) and 52(2); rules 63-A and 79)
1. Repeat the columns (a) to (c) if therearemore than one applicants. I/We....................................................................
  ............................................................................
  (a)........................................................................
2 Insert the name in full. Family or principal name in the beginning, if the applicant is a natural person. ............................................................................
  (b)........................................................................
  ............................................................................
3. Insert the complete address including postal code and State and/or country. ............................................................................
  (c).......................................................................
  ............................................................................
4. Nationality of the person. hereby declare:-
5. Name of the High Court. (i) that I/We made opposition under section 25(3) before the controller or a petition under section 64 of the Act before Appellate Board or High Court of....................... and the details of the patent and the opposition for the petition are given below:
  Patent No ...............................dated.....................
  Grantee /Patentee................................................
  Opposition...........................................................
  Noticedated........................................................
  orPetition No ......................dated........................
6. Name, address and nationality of the true and first inventor. (ii) that I/We have claimed to be the true and first inventor(s)/assignee(s)/legal representative(s) of ............................ the true and first inventor of the invention for which the said patent was granted.
  (iii) that by an order in the said opposition or petition the patent was revoked/the complete specification of the patent was directed to be amended by exclusion of...............claims thereof.
  (iv) that the Controller or Appellate Board or Court ordered to grant to me a patent in lieu of the said patent/part of the invention excluded by the amendment.
  (v) that I/We submit a statement and certified copy of the order of the Controller or Appellate Board or Court in support of my application and request that a patent be granted to me in accordance with the order of the Appellate Board or Court.
7. Compete address including postal index number code and State alongwith telephone and fax number(s). My/our address for service inIndiais..................
  .........................................................................
  .........................................................................
  .........................................................................
8. To be signed by the applicant(s) or his authorised registered patent agent. Dated this ............... day of............... 20............
9. Name of the natural person who has signed. Signature...........................................................
  (................................)....................................
  To
  The Controller of Patents,
  The Patent Office,
  At..................................................................
Note. - (a) Strike out whichever is not applicable.
(b)For fee : See First Schedule.
[Form13] [Substituted by Notification No. G.S.R.523(E), dated 16.5.2016 (w.e.f. 2.5.2003).]ThePatents Act, 1970(39of 1970)andThePatents Rules, 2003Application for Amendment of the Application for Patent/ Complete Specification/ Any Document related thereto[Seesections 57(2); sub-rule (1) of rule 81]
1.Name of the applicant(s). I/We ...............................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................request leave to amend the application/ any document related thereto/ complete specification with respect to application for patent No. ........... dated .......... as highlighted in the copy hereto annexedMy/ Our reason for making the request are as follows:-.......................................................................................................................................................................................................................................................................................................................................................................................................I/ We declare that no action for infringement of for the revocation of the patent in question is pending before Appellate Board or a Court.I/ We declare that the facts and matters stated herein are true to the best of my/ our knowledge information and belief.
2.To be signed by the applicant(s) or patentee(s) or by his authorized registered patentagent. Datedthis ................. day of ..................... 20 .........Signature ............................................
3.Name of the natural person who has signed. (....................................................................................)
  ToThe Controllerof Patents,The PatentOffice,at .............................................................................
Note.- For fee: See First Schedule.
FORM 14The Patents Act, 1970(39 OF 1970)ANDThe Patents Rules, 2003Notice Of Opposition To Amendment/restoration/surrender Of Patent/grant Of Compulsory Licence Or Revision Of Terms Thereof Or To Correction Of Clerical Errors(See sections 57(4), 61(1), 63(3), 78(5) and 87(2); rules 81(3)(b), 85(1), 87(2), 98(1),101(3) and 124)
1. State the name, address and nationality. I/We.............................................................................................................................................................................................................................
  ........................................................................................................................................................................................................................................................
  ........................................................................................................................................................................................................................................................
  hereby give notice of opposition :-
  tothe amendment of the application/specification with respect to application for Patent No .............................................................................................dated .................................................................
  OR
  tothe application for restoration of Patent No........................................................................dated.............................................................................
  OR
  tothe offer to surrender the Patent No................................................................................ dated.....................................................................................................
  OR
  forthe grant of compulsory licence or revocation of Patent No .............................dated..................................
  OR
  forthe revision of the terms and conditions of licence in respect of Patent No ................................................. dated..................................
  OR
  forcorrection of a clerical error in Patent No ............................................................................. dated ......................................................................../SpecificationNo......................................................................dated................................................................in respect of Patent No .................................. dated............................................or Patent application No.................................................dated.....................................................................................
  The grounds in which the said opposition is made are as follows :
  ........................................................................................................................................................................................................................................................
  ........................................................................................................................................................................................................................................................
2. Complete address including postal index number/code and State alongwith the telephone and fax number(s). My/our address for service inIndiais.............
  ........................................................................................................................................................................................................................................................
3. To be signed by the opponent or his authorised registered patent agent. Dated this ............................................ day of..................................................20..........................................
  Signature........................................................................................................................
  ( ............................................................................................................).................................
4. Name of the natural person who has signed. To
  The Controller of Patents,
  The Patent Office,
  At..........................................................................................................................................................................................................................................
Note. - (a) Strike out whichever is not applicable.
(b)For fee : See First Schedule.
FORM 15The Patents Act, 1970(39 OF 1970)ANDThe Patents Rules, 2003Application For The Restoration Of Patent(See section 60; rule 84)
1. Insert the name, address, nationality of the applicant(s). I/We .............................................................................................................................................................................................................................
  ........................................................................................................................................................................................................................................................
  ........................................................................................................................................................................................................................................................
  herebyapply for an ordd of the Controller for the restoration of Patent No .................................................dated.................................. granted to.............................................................................
  ........................................................................................................................................................................................................................................................
  ........................................................................................................................................................................................................................................................
  The circumstances which led to the failure to pay the renewal fee for the year ........................................................ on or before..................................................................................... are as follows:
  ........................................................................................................................................................................................................................................................
  ........................................................................................................................................................................................................................................................
  I/We declare that I/We have not assigned the patent to any other person(s) and that the facts and matters stated herein are true to the best of my/our knowledge information and belief.
  Dated this ..................................................day of..................................................20..........................................
2. To be signed by the applicant(s) or by his authorised registered patent agent. Signature...................................................
3. Name of the natural person who has signed. ( .....................................................................................................).......................................
  To
  The Controller of Patents,
  The Patent Office,
  At..........................................................................................................................................................................................................................................................
Note. - For fee : See First Schedule.FORM 16The Patents Act, 1970(39 OF 1970)ANDThe Patents Rules, 2003Application For Registration Of Title/interest In A Patent Or Share In It Or Registration Of Any Document Purporting To Affect Proprietorship Of The Patent[See sections 69(1), 69(2); rules 90(1), 90(2)]
1. Insert the name, address and nationality of the applicant(s) I/We .............................................................................................................................................................................................................................
  ........................................................................................................................................................................................................................................................
  ........................................................................................................................................................................................................................................................
  hereby apply that my/our name(s) may be registered in the register of patent as a person entitled to the patent/a share in the patent/an interest in the patent details of which are specified below :
  Patent No..........................................................................................................dated.................................................................
  Grantee......................................................................................................................................................................................................................
  Patentee..........................................................................................................................................................................................and in proof thereof we transmit the accompanying...................... with a certified copy thereof.
2.Adescription of the nature of the document, giving the date and the names, address and nationality of the parties thereto. OR
  Transmit herewith an attested copy of.......................................................................................................... in respect of Patent No(s)................................................................dated.................................................................granted to ............................................of which the patentee is ............................................................................................as well as the original document for verification and I/We hereby apply that a notification thereof may be entered in the register of patents.
3. Complete address including postal code and State alongwith telephone and fax number(s). My/our address for service inIndiais......................................
  ..........................................................................................................................................................................................................................................................
  ..........................................................................................................................................................................................................................................................
4. To be signed by the applicant or his authorised registered patent agent. Dated this ............................................ day of.................................................. 20............................................
  Signature.........................................................
5. Name of the natural person who has signed. (.................................................................................................................).................................................................................................................................
  To
  The Controller of Patents,
  The Patent Office,
  At.................................................................................................................................................................................................................................................
Note :-(a) For fee: See First Schedule.
(b)Strike out whichever is not applicable.
FORM 17The Patents Act, 1970(39 OF 1970)ANDThe Patents Rules, 2003Application For Compulsory Licence(See sections 84(1), 91, 92(1) or 92-A; rule 96)
1. Name, address and nationality of the applicant(s). I/We............................................................................................................................................................................................................................
  ........................................................................................................................................................................................................................................................
  ........................................................................................................................................................................................................................................................
  hereby apply for the grant of a compulsory licence under Patent No ........................................................................dated .................................................................granted to..................................................for which the patentee is.............................................................................on the following grounds namely :-
  ............................................................................................................................................................................................................................................................................................
  ...................................................................................................................................................................................................................................................................................
  ............................................................................................................................................................................................................................................................................................
  ............................................................................................................................................................................................................................................................................................
  I/We declare that the facts and matters stated herein are true to the best of my/our knowledge, information and belief.
2. Certified copies of the documents are to be enclosed in duplicate. The details of documentary evidence in support of my/our interest and the grounds stated above are given below:.............................................................................................................................
  (a).............................................................................................................................................................................................................................................................................
  (b).............................................................................................................................................................................................................................................................................
  (c).............................................................................................................................................................................................................................................................................
3. Complete address including postal code and State alongwith telephone and fax number(s). My/our address for service inIndiais..............................
  ............................................................................................................................................................................................................................................................................................
  ...................................................................................................................................................................................................................................................................................
  ...................................................................................................................................................................................................................................................................................
4. To be signed by the applicant(s) or by his authorised registered patent agent. Dated this................................................................. day of..................................................20..............................
  Signature..........................................................................................................................................................................................................................................
5. Name of the natural person who has signed. (.......................................).....................................
  To
  The Controller of Patents,
  The Patent Office,
  At..........................................................................................................................................................................................................................................................
Note. - For fee : See First Schedule.
FORM 18 (FOR OFFICE USE ONLY)
THE PATENTS ACT, 1970  
(39 of 1970) RQ. No. :
and Filling Date :
THE PATENTS RULES, 2003 Amount of Fee Paid :
REQUEST /EXPRESS REQUEST FOR EXAMINATION CBR No. :
OF APPLICATION FOR PATENT Signature :
[See section 11-B and rules 20(4)(ii),24-B(1)(i)]