Section 3 in The Patents (Appeals and Applications to the Intellectual Property Appellate Board) Rules, 2011
3. Condonation of delay in filing appeal.
- Subject to the rules, if any, made in that behalf by Appellate Board any appeal under Section 117A of the Patents Act, 1970 may be admitted after the prescribed period, if the Appellate Board is satisfied on a petition made to it in Form 3 that there is sufficient cause for not preferring the appeal with in the prescribed time.
