Section 4(2) in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010
(2)The appeal or application under sub-rule (1) shall be presented in two sets in a paper-book form along with an empty file size envelope strong enough and sufficiently big to enable covering of the paper book bearing full address of the respondent and, in case the respondents are more than one, then, sufficient number of extra paper-books together with empty file size envelopes as required bearing full addresses of each respondent shall be furnished by the appellant or applicant.
