Patents Rules, 2003
9. Size, etc., of documents.—
1. All
documents and copies of documents, except affidavits and drawings, sent to or
left at the patent office or otherwise furnished to the Controller shall be
written or typewritten or printed either in Hindi or in English language
(unless otherwise directed or allowed by the Controller) in large and legible
characters with deep indelible ink with lines widely spaced upon one side only
of strong white paper of a size A4 of approximately 29.7 centimetres by 21
centimetres with a margin of at least 4 centimetres on the top and left hand
part and 3cm on the bottom and right hand part thereof. Any signature which is
not legible or which is written in a script other than Hindi of English shall
be accompanied by a transcription of the name either in Hindi or in English in
block letters:
Provided that any document including drawing, if any, may also be
filed in electronic form along with a copy of it on white paper:
Provided further that in case the application for patent discloses
sequence listing of nucleotides and/or amino acids, the same shall be filed in
electronic form.
1.
2. Additional
copies of all documents shall be filed at the appropriate office, if required
by the Controller.
3. Names and
addresses of applicants and other persons shall be given in full together with
their nationality and such other particulars, if any, as are necessary for
identification.
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