(2)If the applicant contests any of the objections communicated to him by the Controller under sub-rule (1), or if he refiles his specification alongwith his observations as to whether or not the specification is to be amended, he shall be given an opportunity to be heard in the matter if he so requests:Provided that such request shall be made on a date earlier than ten days of the final date of the period [referred to] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " specified" (w.e.f. 1.1.2005).] under sub-section (1) of section 21:Provided further that a request for hearing may be allowed to be filed within such shorter period as the Controller may deem fit in the circumstances of the case.
