Patents Rules, 2003
15 . Drawings.—
1. Drawings,
when furnished under section 10 by the applicants otherwise than on requisition
made by the Controller, shall accompany the specifications to which they
relate.
2. No
drawings or sketch, which would require a special illustration of the
specification, shall appear in the specification itself.
3. At least
one copy of the drawing shall be prepared neatly and clearly on a durable paper
sheet.
4. Drawings
shall be on standard A4 size sheets with a clear margin of at least 4 cm on the
top and left hand and 3cm at the bottom and right hand of every sheet.
5. Drawings
shall be on a scale sufficiently large to show the inventions clearly and
dimensions shall not be marked on the drawings.
6. Drawings
shall be sequentially or systematically numbered and shall bear—
i.
in the left hand top corner, the name of the applicant;
ii.
in
the right hand top corner, the number of the sheets of drawings, and the
consecutive number of each sheet; and
iii.
in
the right hand bottom corner, the signature of the applicant or his agent.
1.
2.
3.
4.
5.
6.
7. No
descriptive matter shall appear on the drawings except in the flow diagrams.
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