19. International applications filed with appropriate office as receiving office
.- [(1) An international application shall be filed with the appropriate office in triplicate either in English or in Hindi language.] [ Substituted by S.O. 1418(E), dated 28.12.2004, for sub-Rule (1) (w.e.f. 1.1.2005).](2)The fees payable in respect of an international application filed with the appropriate office shall be, in addition to the fees as specified in the regulations under the Treaty, the fees as specified in the First Schedule.(3)Where an international application filed with the appropriate office has not been filed as specified under sub-rule (1) and the applicant desires that the appropriate office should prepare the additional copies required, the fee for making such copies shall be paid by the applicant.(4)On receipt of a request from the applicant and on payment of the prescribed fee by him, the appropriate office shall prepare a certified copy of the priority document and promptly transmit the same to the International Bureau of the World Intellectual Property Organisation for the purpose of an international application filed with the appropriate office with an intimation to the applicant and the head office.
