Section 4(1) in The Intellectual Property Rights (Imported Goods) Enforcement Rules, 2007
(1)Within 30 working days from the date of receipt of the notice under sub-rule(1) of Rule 3, or from the date of expiry of the extended time as contemplated in sub-rule (4) of Rule3, as the case may be, the Commissioner shall notify the applicant whether the notice has been registered or rejected.
