(3)[ Where applicant requests for a hearing within the time allowed and the Controller, after giving the applicant such a hearing, is prima facie satisfied that the failure to pay the renewal fees was unintentional, he shall publish the application.] [ Substituted by S.O. 1418(E), dated 28.12.2004, for sub-Rule (3) (w.e.f. 1.1.2005).]
