Patents Rules, 2003
Chapter XII Register of Patents
88. Register of patents under section 67. —
1.
Upon
the grant of a patent, the Controller shall enter in the register of patents at
each appropriate office, the name, address and nationality of the grantee as
the patentee thereof, the title of the invention (including the categories to
which the invention relates), the date of the patent and the date of grant
thereof together with the address for service of the patentee.
2.
The
Controller shall also enter in the register of patents particulars regarding
proceedings under the Act before the Controller or Appellate Board or the
courts in respect of every patent.
3.
Where
the register of patents or any part thereof is in computer floppies, diskettes
or any other electronic form it shall be maintained and accessed only by the
person who is duly authorised by the Controller and no entry or alteration of
any entry or rectification of any entry in the said register shall be made by
any person who is not so authorised by the Controller.
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