63. [ Determination of costs [ Substituted by S.O. 1418(E), dated 28.12.2004, for Rule 63 (w.e.f. 1.1.2005).]
.-If the patentee notifies the Controller that he desires to withdraw the patent after notice of opposition is given, the Controller, depending on the merits of the case, may decide whether costs should be awarded to the opponent.][63-A. Request made under section 26(1) [ Inserted by S.O. 1418(E), dated 28.12.2004 (w.e.f. 1.1.2005).].-Request under section 26(1) shall be made on Form 12 within three months from the date of the order of the Controller and shall be accompanied by a statement setting out the facts upon which the petitioner relies and relief he claims.]
