Patents Rules, 2003
19. International applications filed with
appropriate office as receiving office.—
1.
An
international application shall be filed with the appropriate office in
triplicate either in English or in Hindi language.
2.
The
fees payable in respect of an international application filed with the
appropriate office shall be, in addition to the fees as specified in the
regulations under the Treaty, the fees as specified in the First Schedule.
3.
Where
an international application filed with the appropriate office has not been
filed as specified under sub-rule (1) and the applicant desires that the
appropriate office should prepare the additional copies required, the fee for
making such copies shall be paid by the applicant.
4. On receipt
of a request from the applicant and on payment of the prescribed fee by him,
the appropriate office shall prepare a certified copy of the priority document
and promptly transmit the same to the International Bureau of the World
Intellectual Property Organisation for the purpose of an international
application filed with the appropriate office with an intimation to the
applicant and the head office.
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