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TABLE OF CONTENTS

Rule 10
Period within which proof of the right under section 7(2) to make the application shall be furnished
Rule 11
Order of recording applications
Rule 12
Statement and undertaking regarding foreign applications
Rule 13
Specifications
Rule 14
Amendments to Specifications
Rule 15
Drawings
Rule 16
Models

Rule 17
Definitions
Rule 18
Appropriate office in relation to international applications
Rule 19
International applications filed with appropriate office as receiving office
Rule 19A
Indian International Searching Authority
Rule 19B
International search report
Rule 19C
Time limit for establishing international search report
Rule 19D
Transmittal of the International Search Report and written opinion
Rule 19E
Confidential treatment
Rule 19F
Indian International Preliminary Examining Authority
Rule 19G
Period for making a demand
Rule 19H
Fees payable to Examining Authority
Rule 19I
Manner of making a demand
Rule 19J
Processing of demands for International preliminary examination
Rule 19K
International Preliminary Examination Report
Rule 19L
Period for establishing international preliminary examination report and its transmission
Rule 19M
Transmittal of the International Preliminary Examination Report
Rule 19N
Conditions for and extent of refund
Rule 20
International applications designating or designating and electing India
Rule 21
Filing of priority document
Rule 22
Effect of non-compliance with certain requirements
Rule 23
The requirements under this Chapter to be supplemental of the regulations, etc., under the Treaty

Rule 24
Publication of application
Rule 24A
Request for publication
Rule 24B
Examination of application
Rule 24C
Expedited examination of applications
Rule 25
Identification of published applications
Rule 26
Request for withdrawal
Rule 27
Inspection and supply of published documents
Rule 28
Procedure in case of anticipation by prior publication
Rule 28A
Procedure in relation to consideration of report of examiner under section 14
Rule 29
Procedure in case of anticipation by prior claiming
Rule 29A
Grace period
Rule 30
Amendment of the complete specification in case of anticipation
Rule 31
Form of reference to another specification
Rule 32
Procedure in case of potential infringement
Rule 33
Form of reference to another patent
Rule 34
Manner in which a claim under section 20(1) shall be made
Rule 35
Manner in which a request may be made under section 20(4)
Rule 36
Manner of application under section 20(5)
Rule 37
Numbering of applications on the grant of patent
Rule 38
[Omitted]

Rule39-54
[Omitted]

Rule 55
Opposition to the patent
Rule 55A
Filing of notice of opposition
Rule 56
Constitution of Opposition Board and its proceeding
Rule 57
Filing of written statement of opposition and evidence
Rule 58
Filing of reply statement and evidence
Rule 59
Filing of reply evidence by opponent
Rule 60
Further evidence to be left with the leave of the Controller
Rule 61
Copies of documents to be supplied
Rule 62
Hearing
Rule 63
Determination of costs
Rule 63A
Request made under section 26(1)
Rule 64-65
[Omitted]
Rule 66
Form of making a request under section 28(2)
Rule 67
Form of making a claim under section 28(3)
Rule 68
Form of application to be made under section 28(7)
Rule 69
Procedure for the hearing of claim or application under section 28
Rule 70
Mention of inventor
Rule 70A
Certificate of inventorship

Rule 71
Permission for making patent application outside India under section 39
Rule 72
Communication of result of reconsideration under section 36(2)

Rule 73
[Omitted]
Rule 74
Form of patent
Rule 74A
Inspection of documents related to grant of patent
Rule 75
Amendment of patent under section
Rule 76
Manner of applying for direction under section 51(1)
Rule 77
Manner of application under section 51(2)
Rule 78
Procedure for the hearing of proceedings under section 51
Rule 79
Request under section 52(2)
Rule 80
Renewal fees under section 53

Rule 81
Amendment of application, specification or any document relating thereto
Rule 82
Preparation of amended specifications, etc.
Rule 83
Publication of the amendment allowed

Rule 84
Restoration of patents
Rule 85
Opposition to restoration under section 61
Rule 86
Payment of unpaid renewal fees

Rule 87
Surrender of Patents

Rule 88
Register of patents under section 67
Rule 89
[Omitted]
Rule 90
Registration of title and interest in patents
Rule 91
Presentation of assignment, etc., of patent to Controller
Rule 92
Registration of title or interest in a patent
Rule 93
Entry of Renewal fee
Rule 94
Alteration of address
Rule 95
Inspection of register of patents under section 72 and fees payable therefor

Rule 96
Application for compulsory licence etc.
Rule 97
When a prima facie case is not made out
Rule 98
Notice of opposition under section 87(2)
Rule 99
Manner of publication of the revocation order
Rule 100
Application under section 88(4)
Rule 101
Procedure to be followed in case of applications under section 88(4)
Rule 102
Application for termination of compulsory licence under section 94

Rule 103
Roll of scientific advisers
Rule 103A
Disqualifications for inclusion in the roll of scientific advisers
Rule 104
Manner of application for inclusion in the roll of scientific advisers
Rule 105
Inclusion of the name of any other person in the roll of scientific advisers
Rule 106
Power to relax
Rule 107
Removal of names from the roll of scientific advisers

Rule 108
Particulars to be contained in the register of patent agents
Rule 109
Application for registration of patent agents
Rule 110
Particulars of the qualifying examination for patent agents
Rule 111
Registration of patent agents
Rule 111A
Issue of duplicate certificate of patent agents
Rule 112
Details to be included in an application for the registration of a patent agent
Rule 113
Registration of patent agents under section 126(2)
Rule 114
Disqualifications for registration as a patent agent
Rule 115
Payment of fees
Rule 116
Removal of a name from the register of patent agents
Rule 117
Restoration of name of persons removed from the register of patent agents
Rule 118
Alteration of names, etc., in the register of patent agents
Rule 119
Refusal to recognise as patent agent
Rule 120
Publication of the names of patent agents registered under the Act

Rule 121
Period within which copies of specification etc. are to be filed
Rule 121A
Address of Communications
Rule 122
Correction of clerical errors
Rule 123
Manner of advertisement of the proposed correction of any error
Rule 124
Manner and time of opposition to the making of corrections
Rule 125
Notification of corrections
Rule 126
Form, etc., of affidavits
Rule 127
Exhibits
Rule 128
Directions not otherwise prescribed
Rule 129
Exercise of discretionary power by the Controller
Rule 129A
Adjournment of hearing
Rule 130
Application for review of decisions or setting aside of orders of the Controller
Rule 131
Form and manner in which statements required under section 146(2) to be furnished
Rule 132
Form of application for the issue of duplicate patent
Rule 133
Supply of certified copies and certificates under sections 72 and 147
Rule 134
Request for information under section 153
Rule 135
Agency
Rule 136
Scale of costs
Rule 137
Powers of Controller generally
Rule 138
Power to extend time specified or condone delay
Rule 139
Hearing before the Controller to be in public in certain cases

Fees
Fees

No Sections Found

Forms
Form 1
Application for Grant of Patent
Form 2
Provisional / Complete Specification
Form 3
Statement and undertaking under Section 8
Form 4
Request for Extension of Time or Condonation of Delay
Form 5
Declaration as to Inventorship
Form 6
Claim or request regarding any change in applicant for Patent
Form 7
Notice of Opposition
Form 7A
Representation for Opposition to Grant of Patent
Form 8
Request or Claim regarding mention of Inventor as such in a Patent
Form 8A
Certificate of Inventorship
Form 9
Request for Publication
Form 10
Application for Amendment of Patent
Form 11
Application for Direction of the Controller
Form 12
Request for Grant of Patent
Form 13
Application for amendment
Form 14
Notice of opposition
Form 15
Application for restoration
Form 16
Application for registration
Form 17
Application for compulsory licence
Form 18
Request for examination
Form 18A
Expedited Examination
Form 19
Revocation for non working
Form 20
Revision of licence terms
Form 21
Termination of licence
Form 22
Patent agent registration
Form 23
Restoration of agent name
Form 24
Review / setting aside order
Form 25
Permission for filing outside India
Form 26
Authorisation of agent
Form 27
Working of patent
Form 28
Small entity / startup form
Form 29
Withdrawal of application
Form 30
General form
Form 31
Grace Period

FORM OF PATENT

SCALE OF COSTS

FIFTH SCHEDULE
Notes and Disclaimers:
  1. The e-Version (HTML) of the Patent Rules, 2003 is updated till 15-03-2024.
  2. For details of every amendment, please refer to the relevant Gazette available on website www.ipindia.gov.in
  3. While every effort has been made to ensure the correctness of the contents of the e-Version, any deviation(s) noted may be brought to the notice of Intellectual Property Office at ipo-helpdesk[at]nic[dot]in for corrective measures. The contents of the Gazette(s) shall prevail over the e-Version in case of any deviations.