(3)[ In case an application processed by a natural person, startup, small entity or educational institution is fully or partly transferred to a person other than a natural person, startup, small entity or educational institution, the difference, if any, in the scale of fees between the fees charged from the natural person, startup, small entity or educational institution and the fees chargeable from the person other than a natural person, startup, small entity or educational institution, shall be paid by the new applicant along with the request for transfer.] [Substituted by Notification No. G.S.R. 646(E), dated 21.9.2021 (w.e.f. 2.5.2003).][Explanation. - Where a startup or small entity, having filed an application for a patent, ceases to be a startup or small entity due to the lapse of the period during which it is recognized by the competent authority, or its turnover subsequently crosses the financial threshold limit as notified by the competent authority, no such difference in the scale of fees shall be payable.] [Inserted by Notification No. G.S.R. 689(E), dated 4.11.2020 (w.e.f. 2.5.2003).];[***] [Omitted 'sub-rule (3A)' by Notification No. G.S.R. 689(E), dated 4.11.2020 (w.e.f. 2.5.2003).][***] [Omitted 'sub-rule (3B)' by Notification No. G.S.R. 689(E), dated 4.11.2020 (w.e.f. 2.5.2003).]
