Patents Rules, 2003
The Third Schedule
Form of Patent
{See Rule 74]
Government of India
The Patent Office
No
___________________of ________________________20 _______________
Whereas________________________
has declared that he is in possession of an invention for ______________and
that he is the ________________________true and first inventor thereof (or the
legal representative or assignee of the true and the first inventor) and that
be is entitled to a patent for the said invention, having regard to the provisions
of the Patents Act. 1970, as amended and that there IS DO objection to the
grant of a patent to him;
And
whereas he has, by an application, requested that a patent may be granted to
him for the said invention;
And
whereas he has by and in his complete specification particularly described the
said invention and the manner in which the same 1S to be performed;
Now,
these presents that the above-said applicant (including his legal
representatives and assignees or any of them) shall, subject to the provisions
of the Patents Act, 1970, as amended and the conditions specified in section 47
of the said Act, and to the conditions and provisions specified by any other
law for the time being in force, have the exclusive right to prevent third
parties from making, using, offering for sale, selling or importing patented
product in India/using the process in India and offering for sale, selling or
importing for those purposes the product obtained directly by that process in
India, for a term of twenty years from the __________________________day of
_____________20 __________and of authorizing any other person to do so, subject
to the conditions that the validity of this patent is not guaranteed and that
the fee prescribed for the continuance of this patent are duly paid.
In
witness thereof, the Controller has caused this patent to be sealed as of the
______________day of___________ 20_____________
Controller
of Patents,
Date
of Sealing_______________________________
Note:
The fees for renewal of this patent, if it is to be maintained, will fall due
on___________ day of______________ 20__________ and on the same day in every
year thereafter.
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