Patents Rules, 2003
94. Alteration of address. —
1. A
patentee may make a request in writing along with fee payable to the Controller
for the alteration of his name, nationality, address or address for service as
entered in the register of patents in respect of any patent granted to him. The
Controller may require such proof of the alteration as he may think fit before
acting on a request to alter the name or nationality.
2. If the
Controller allows a request made under sub-rule (1), he shall cause the entries
in the register to be altered accordingly.
3. If a patentee
makes a request in writing along with fee payable for entering an additional
address for service in India and if the Controller is satisfied that the
request should be allowed, he shall have the additional address for service
entered in the register.
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