Chapters & Sections

CHAPTER 1
Section 1 Section 2
CHAPTER 2
Section 3 Section 4 Section 5
CHAPTER 3
Section 6 Section 7 Section 8 Section 9 Section 10 Section 11
CHAPTER 4
Section 11A Section 11B Section 12 Section 13 Section 14 Section 15 Section 16 Section 17 Section 18 Section 19 Section 20 Section 21 Section 22-24
CHAPTER 5
Section 25 Section 26 Section 27 Section 28
CHAPTER 6
Section 29 Section 30 Section 31 Section 32 Section 33 Section 34
CHAPTER 7
Section 35 Section 36 Section 37 Section 38 Section 39 Section 40 Section 41 Section 42
CHAPTER 8
Section 43 Section 44 Section 45 Section 46 Section 47 Section 48 Section 49 Section 50 Section 51 Section 52 Section 53
CHAPTER 9
Section 54 Section 55 Section 56
CHAPTER 10
Section 57 Section 58 Section 59
CHAPTER 11
Section 60 Section 61 Section 62
CHAPTER 12
Section 63 Section 64 Section 65 Section 66
CHAPTER 13
Section 67 Section 68 Section 69 Section 70 Section 71 Section 72
CHAPTER 14
Section 73 Section 74 Section 75 Section 76
CHAPTER 15
Section 77 Section 78 Section 79 Section 80 Section 81
CHAPTER 16
Section 82 Section 83 Section 84 Section 85 Section 86 Section 87 Section 88 Section 89 Section 90 Section 91 Section 92 Section 92A Section 93 Section 94 Section 95-98
CHAPTER 17
Section 99 Section 100 Section 101 Section 102 Section 103
CHAPTER 18
Section 104 Section 104A Section 105 Section 106 Section 107 Section 107A Section 108 Section 109 Section 110 Section 111 Section 112 Section 113 Section 114 Section 115
CHAPTER 19
Section 116 Section 117 Section 117A Section 117B Section 117C Section 117D Section 117E Section 117F Section 117G Section 117H
CHAPTER 20
Section 118 Section 119 Section 120 Section 121 Section 122 Section 123 Section 124
CHAPTER 21
Section 125 Section 126 Section 127 Section 128 Section 129 Section 130 Section 131 Section 132
CHAPTER 22
Section 133 Section 134 Section 135 Section 136 Section 137 Section 138 Section 139
CHAPTER 23
Section 140 Section 141 Section 142 Section 143 Section 144 Section 145 Section 146 Section 147 Section 148 Section 149 Section 150 Section 151 Section 152 Section 153 Section 154 Section 155 Section 156 Section 157 Section 157A Section 158 Section 159 Section 160 Section 161 Section 162 Section 163

CHAPTER 16 Home

WORKING OF PATENTS, COMPULSORY LICENCES AND REVOCATION
SECTION 83. GENERAL PRINCIPLES APPLICABLE TO WORKING OF PATENTED INVENTIONS

Without prejudice to the other provisions contained in this Act, in exercising the powers conferred by this Chapter, regard shall be had to the following general considerations, namely;—

  1. that patents are granted to encourage inventions and to secure that the inventions are worked in India on a commercial scale and to the fullest extent that is reasonably practicable without undue delay;
  2. that they are not granted merely to enable patentees to enjoy a monopoly for the importation of the patented article;
  3. that the protection and enforcement of patent rights contribute to the promotion of technological innovation and to the transfer and dissemination of technology, to the mutual advantage of producers and users of technological knowledge and in a manner conducive to social and economic welfare, and to a balance of rights and obligations;
  4. that patents granted do not impede protection of public health and nutrition and should act as instrument to promote public interest specially in sectors of vital importance for socio-economic and technological development of India;
  5. that patents granted do not in any way prohibit Central Government in taking measures to protect public health;
  6. that the patent right is not abused by the patentee or person deriving title or interest on patent from the patentee, and the patentee or a person deriving title or interest on patent from the patentee does not resort to practices which unreasonably restrain trade or adversely affect the international transfer of technology; and
  7. that patents are granted to make the benefit of the patented invention available at reasonably affordable prices to the public.
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