Section 14 in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010
14. Filing of Additional documents in appeal.
- No party shall, except with the leave of the Appellate Board had and obtained by request made in writing in the form of a petition, copy whereof, shall serve upon the opposite parties, rely upon any document or file any such document in the appeal paper book which have not been previously filed before the Controller.
