Patents Rules, 2003
Chapter X Restoration of Patents
84. Restoration of patents. —
1.
An
application for the restoration of a patent under section 60 shall be made in
Form 15.
2.
Where
the Controller is satisfied that a prima facie case for the restoration of any
patent has not been made out, he shall intimate the applicant accordingly and
unless the applicant makes a request to be heard in the matter within one month
from the date of such intimation, the Controller shall refuse the application.
3.
Where
applicant requests for a hearing within the time allowed and the Controller,
after giving the applicant such a hearing, is prima facie satisfied that the
failure to pay the renewal fees was unintentional, he shall publish the
application.
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