55. [] [Substituted by S.O. 1418(E), dated 28.12.2004, for Rules 55 to 57 (w.e.f. 1.1.2005). ] [Opposition to the patent.] [ Substituted by S.O. 657(E), dated 5.5.2006, for " Opposition by representation against the grant of patent" (w.e.f. 5.5.2006).] -
[(1) Representation for opposition under sub-section (1) of section 25 shall be filed in Form 7(A) at the appropriate office with a copy to the applicant, and shall include a statement and evidence, if any, in support of the representation and a request for hearing, if so desired.] [Substituted by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).][(1-A) Notwithstanding anything contained in sub-rule (1), no patent shall be granted before the expiry of a period of six months from the date of publication of the application under section 11-A.] [ Substituted by S.O. 657(E), dated 5.5.2006, for sub-Rule (1) (w.e.f. 5.5.2006).](2)[ The Controller shall consider such representation only when a request for examination of the application has been filed.(3)[ On consideration of the representation if the Controller is of the opinion that application for patent shall be refused or the complete specification requires amendment, he shall give a notice to the applicant to that effect.(4)On receiving the notice under sub-rule (3), the applicant shall, if he so desires, file his statement and evidence, if any, in support of his application within three months from the date of the notice, with a copy to the opponent.(5)On consideration of the statement and evidence filed by the applicant, the representation including the statement and evidence filed by the opponent, submissions made by the parties, and after hearing the parties, if so requested, the Controller may either reject the representation or require the complete specification and other documents to be amended to his satisfaction before the patent is granted or refuse to grant a patent on the application, by passing a speaking order to simultaneously decide on the application and the representation ordinarily within one month from the completion of above proceedings.] [Substituted by S.O. 1418(E), dated 28.12.2004, for Rules 55 to 57 (w.e.f. 1.1.2005). ][* * *] [Omitted '(6) After considering the representation and submission made during the hearing if so requested, the Controller shall proceed further simultaneously either rejecting the representation and granting the patent or accepting the representation and refusing the grant of patent on that application, ordinarily, within one month from the completion of above proceedings.' by Notification No. G.S.R. 523(E), dated 16.5.2016 (w.e.f. 2.5.2003).][55-A. Filing of notice of opposition [Substituted by S.O. 1418(E), dated 28.12.2004, for Rules 55 to 57 (w.e.f. 1.1.2005). ].-The notice of opposition to be given under ][sub-section (2) of section 25] [ Substituted by S.O. 657(E), dated 5.5.2006, for " sub-Section (3) of Section 25" (w.e.f. 5.5.2006).][shall be made in Form 7 and sent to the Controller in duplicate at the appropriate office.
