10. Period within which proof of the right under section 7(2) to make the application shall be furnished.
- Where, in an application for a patent made by virtue of an assignment of the right to apply for the patent for the invention, if the proof of the right to make the application is not furnished with the application, the applicant shall within a period of [six months] [ Substituted by S.O. 657(E), dated 5.5.2006, for " three months" (w.e.f. 5.5.2006).] after the filing of such application furnish such proof.Explanation. - For the purposes of this rule, the [six months] [ Substituted by S.O. 657(E), dated 5.5.2006, for " three months" (w.e.f. 5.5.2006).] period in case of an application corresponding to an international application in which India is designated shall be reckoned from the actual date on which the corresponding application is filed in India.
