Section 36 in Delhi High Court Intellectual Property Rights Division Rules, 2022
36. Accessibility and Reasonable Accommodations
(i)All filings before the IPD shall be in a Portable Document Format with Optical Character Recognition(OCR)enabled with image resolution of at least 300 dots per inch (dpi);(ii)The Court, suo motu or upon a request made by way of application, may issue such direction(s) that itdeems necessary for providing reasonable accommodation to such person(s) with a specified disabilityas recognized under the Rights of Persons with Disabilities Act, 2016 for the sole purpose ofparticipating in the proceedings before the IPD.
