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Union of India - Section

Section 4 in The Patents (Appeals and Applications to the Intellectual Property Appellate Board) Rules, 2011

4. Fees.

- The fees filling appeal, application petition for condonation of delay before the Appellate Board shall be as provided in the Second Schedule which shall be paid by way of bank draft drawn in favour of the Deputy Registrar, Intellectual Property Appellate Board, payable at Chennai.First Schedule(See Rules 2 and 3)Forms
S.No. Rules of the Patent (Appeals and Applications tothe Intellectual Property Appellate Board) Rules, 2011 Title Form Number
1 2 3 4
1. Rule 2 An appeal under Section 117 A from any decisionorder or direction of the Controller or Central Government Form 1
2. Rule 2 Application under Section 64 for revocation ofa patent or application for rectification of the register underSection 71 or both Form 2
3. Rule 3 Application for condoning the delay in filingappeal Form 3
Before The Intellectual Property Appellate BoardForm 1(See rule 2)Appeal under section 117 A of the Patents Act, 1970(To be filed in duplicate)In the matter of O.A. No......A.B. (add description such as full name, nationality, address, registered office ......) represented by its Partner/ Principal Officer power of attorney holder.AppellantVs.C.D. (add description such as full name, nationality, address, registered office and the residential or official address on which the service of notices is to be effected on the respondent or respondents. The details of each respondent are to be given in a chronological order).RespondentList of documents filed with the appeal :
S.No. Details of documents relied upon Page No.
1.    
2.    
3.    
4.    
Note : For fee see second schedule to these rulesSignature of Advocate/AgentSignature of AppellantFor Use In The Board OfficeDate of fillingorDate of receipt by postRegistration No.Signature for Deputy RegistrarBefore The Intellectual Property Appellate BoardIn the matter of O.A. No.................A.B. (add description such as full name, nationality, address, registered office ........) represented by its Partner/Principal Officer/power of attorney holder.AppellantVs.C.D. (add description such as full name, nationality, address, registered office and the residential or official address on which the service of notices is to be effected on the respondent. The details of each respondent are to be given in a chronological order).RespondentDetails of Appeal :