Patents Rules, 2003
47.
Application for compulsory licence to sell or distribute or for revocation of exclusive
marketing rights. –
An application to the
Controller for the grant of compulsory licence under section 84, section 85, of
section 92 as modified by section 24C, shall be in Form 18 or as the case may be, in Form 20,
to be modified as deemed necessary. Except in the case of an application made
by the central Government, the application shall set out the nature of the
applicant's interest and the terms and conditions of the licence to which the
applicant is willing to accept.
For the purpose of
sub-section (6) of section 84, as modified by section 24C, the controller may
call for statements and evidences from the applicant.
3. On receiving an order
from the Controller, the applicant shall furnish the statement and evidence
within a period of three months from the date of the order of the Controller.
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