Patents Rules, 2003
136. Scale of costs .—
1. In all
proceedings before the Controller, he may, subject to rule 63, award costs as
he considers reasonable, having regard to all the circumstances of the case:
Provided that the amount of costs awarded in respect of any matter
set forth in the Fourth Schedule shall not exceed the amount specified therein.
2. Notwithstanding
anything contained in sub-rule (1), the Controller may, in his discretion award
a compensatory cost in any proceeding before him which in his opinion is false
or vexatious.
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