Patents Rules, 2003
124. Manner and time of opposition to the
making of corrections. —
1.
Any
person interested may, at any time, within three months from the date of the
advertisement of the request for correction give notice of opposition to the
Controller in Form 14 in duplicate.
2.
Such
notice of opposition shall be accompanied by a statement in duplicate setting
out the nature of the opponent's interest, the facts on which he relies and the
relief which he seeks.
3.
A
copy of the notice and of the statement shall be sent by the Controller to the
person making the request.
4.
The
procedure specified in rules 58 to 63 relating to the filing of reply
statement, leaving evidence, hearing and costs shall, so far as may be, apply
to the hearing of the opposition under section 78 as they apply in the hearing
of the opposition proceeding.
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