Section 91(1) in The Patents (Amendment) Act, 2002
(1)Notwithstanding anything contained in the other provisions of this Chapter, at any time after the sealing of a patent, any person who has the right to work any other patented invention either as patentee or as licens e thereof, exclusive or otherwise, may apply to the Controller for the grant of a licence of the first- mentioned patent on the ground that he is prevented or hindered without such licence from working the other invention efficiently or to the best advant ge possible.
