Patents Rules, 2003
51.
Application for the revision of the terms and conditions of a licence. –
An application under sub-section (4) of section 88 as
modified by section 24C for the revision of the terms and conditions of a
licence which has been settled by the Controller shall be in Form 21 as may be modified as deemed necessary an d shall state the
facts relied upon by the application and the relle, he seeks and shall be
evidence
by
evidence in support of the application..
If the Controller is
satisfied that a prima facie case has not been made out for the revision of the
terms and conditions of the licence, he may notify the applicant accordingly
and unless
within a
period of one month the applicant requests to be heard in the matter, the
Controller may refuse the application.
3. The Controller, after
giving the applicant an opportunity of being beard, shall determine whether the
application shall be proceeded with or shall be refused.
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