Section 26(1) in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010
(1)A petition in duplicate for review limited to procedural or clerical errors of an order of the Appellate Board may be made to the Registry in the prescribed Form 5 given in the First Schedule along with the prescribed fee within two months from the date on which the order is communicated accompanied by a statement setting forth the grounds on which the review is sought and where the order in question concerns more than one respondent, sufficient extra copies of such petition and statement shall be filed.
