INTELLECTUAL-PROPERTY-RIGHT

TRADEMARK

• 1.APPLICATION FOR REGISTRATION OF A TRADEMARK

• 2.OPPOSITION/APPLICATION FOR RECTIFICATION OF THE REGISTER/COUNTER STATEMENT/REFUSAL OR INVALIDATION OF A TRADEMARK UNDER GEOGRAPHICAL INDICATION OF GOODS (REGULATION AND PROTECTION) ACT, 1999

• 3.APPLICATION FOR RENEWAL/RESTORATION OF REGISTRATION OF A TRADEMARK OR FOR PAYMENT OF SURCHARGE TOWARDS THE RENEWAL

• 4.APPLICATION FOR REGISTERATION OF A TRADEMARK

• 5.OPPOSITION/APPLICATION FOR RECTIFICATION OF THE REGISTER/COUNTER STATEMENT/REFUSAL OR INVALIDATION OF A TRADEMARK UNDER GEOGRAPHICAL INDICATION OF GOODS (REGULATION AND PROTECTION) ACT, 1999

• 6.APPLICATION FOR RENEWAL/RESTORATION OF REGISTRATION OF A TRADEMARK OR FOR PAYMENT OF SURCHARGE TOWARDS THE RENEWAL

• 7.APPLICATION FOR POST REGISTATION CHANGES IN THE TRADEMARKS

• 8.APPLICATION FOR COMPULSORY LICENSES FOR WORKS WITHHELD FROM PUBLIC (See rule 6)

• 9.LICENSE FOR PUBLICATION, TRANSLATION AND REPRODUCTION OF WORK

• 10.APPLICATION FORM FOR PERMISSION TO CARRY ON BUSINESS AND FOR REGISTRATION AS A PERFORMER’S SOCIETY

• 11.APPLICATION FORM FOR RE-REGISTRATION OR RENEWAL OF REGISTRATION AS A PERFORMER’S SOCIETY

• 12.FORM OF REGISTER OF COPYRIGHTS

• 13.REQUEST FOR GRANT OF PATENT UNDER SECTION 26(1) & 52(2)

• 14.FORM FOR AUTHORISATION OF A PATENT AGENT/OR ANY PERSON IN A MATTER OR PROCEEDING UNDER THE ACT (See sections 127 and 132; rule 135)

• 15.STATEMENT REGARDING THE WORKING OF THE PATENTED INVENTION ON COMMERCIAL SCALE IN INDIA [See section 146(2) and rule 131(1)]

• 16.TO BE SUBMITTED BY A SMALL ENTITY / STARTUP [See rules 2 (fa), 2(fb) and 7]

• 17.REQUEST/EXPRESS REQUEST FOR EXAMINATION OF APPLICATION FOR PATENT [See section 11B and rules 20(4)(ii), 24B(1)(i)]

COPYRIGHT

• 1.APPLICATION FOR SEARCH AND CERTIFICATE UNDER SECTION 45(1) OF THE COPYRIGHT ACT,1957

• 2.NOTICE OF RELINQUISHMENT OF COPYRIGHT

• 3.APPLICATION FOR COMPULSORY LICENSE FOR PUBLICATION/ COMMUNICATION TO THE PUBLIC/TRANSLATION

• 4.NOTICE FOR TERMINATION OF LICENSE

• 5.APPLICATION FOR A COMPULSORY LICENSE FOR DISABLED PERSONS

• 6.APPLICATION FOR LICENSE FOR TRANSLATION

• 7.APPLICATION FORM FOR PERMISSION TO CARRY ON COPYRIGHT BUSINESS AND FOR REGISTRATION AS A COPYRIGHT SOCIETY

• 8.APPLICATION FORM FOR RE-REGISTRATION OR RENEWAL OF REGISTRATION OF A COPYRIGHT SOCIETY (See rule 47)

• 9.CERTIFICATE OF REGISTRATION UNDER SECTION 33(3) OF THE COPYRIGHT ACT, 1957

PATENT

• 1.APPLICATION FOR REGISTRATION OF REGISTERED USER/VARIATION OF REGISTERED USER/CANCELLATION OF REGISTERED USERS AND NOTICE OF INTENTION TO INTERVENE IN PROCEEDING IN CANCELLATION/ VARIATION

• 2.APPLICATION FOR AMENDMENT OF THE APPLICATION FOR PATENT/ COMPLETE SPECIFICATION/ANY DOCUMENT RELATED THERETO [See section 57; sub-rule (1) of rule 81]

• 3.NOTICE OF OPPOSITION TO AMENDMENT/RESTORATION/SURRENDER OF PATENT/GRANT OF COMPULSORY LICENSE OR REVISION OF TERMS THEREOF OR TO CORRECTION OF CLERICAL ERRORS [See sections 57(4), 61(1), 63(3), 78(5), and 87(2); rules 81(3)(b), 85(1), 87(2), 98(1), 101(3) and 124]

• 4.APPLICATION FOR THE RESTORATION OF PATENT [See section 60; rule 84]

• 5.APPLICATION FOR REGISTRATION OF TITLE/INTEREST IN A PATENT OR SHARE IN IT OR REGISTRATION OF ANY DOCUMENT PURPORTING TO AFFECT PROPRIETORSHIP OF THE PATENT [See section 69 (1), 69 (2); rules 90 (1) and 90 (2)]

• 6.APPLICATION FOR COMPULSORY LICENCE [See section 84 (1), 91, 92(1) or 92A; rule 96]

• 7.APPLICATION FOR REVOCATION OF A PATENT FOR NON-WORKING [See section 85(1); rule 96]

• 8.APPLICATION FOR REVISION OF TERMS AND CONDITIONS OF LICENCE [See section 88(4); rule 100]

• 9.REQUEST FOR TERMINATION OF COMPULSORY LICENCE [See section 94; rule 102 (1)]

• 10.APPLICATION FOR REGISTRATION OF PATENT AGENT [See rules 109(1) and 112]

• 11.APPLICATION FOR THE RESTORATION OF THE NAME IN THE REGISTER OF PATENT AGENTS [See section 130 (2); rule 117(1)]

• 12.APPLICATION FOR REVIEW/SETTING ASIDE CONTROLLER’S DECISION/ORDER [See sections 77 (1)(f) and 77 (1)(g) and rules 130(1) and 130(2)]

• 13.REQUEST FOR PERMISSION FOR MAKING PATENT APPLICATION OUTSIDE INDIA [See section 39 and rule 71(1)]

• 14.REQUEST FOR EXPEDITED EXAMINATION OF APPLICATION FOR PATENT [See section 11B and Rule 24C]

• 15.REQUEST FOR WITHDRAWAL OF THE APPLICATION FOR PATENT [See Section 11B(4) and rules 7(4A), 26]

• 16.TO BE USED WHEN NO OTHER FORM IS PRESCRIBED [See sub-rule (2) of Rule 8 ]

• 17.REQUEST OR CLAIM REGARDING MENTION OF INVENTOR AS SUCH IN A PATENT [See sections 28(2), 28(3) and 28(7); rules 66, 67 and 68]

• 18.REQUEST FOR PUBLICATION [See section 11A(2); rule 24A]

• 19.APPLICATION FOR AMENDMENT OF PATENT [See section 44; rule 75]

• 20.APPLICATION FOR DIRECTION OF THE CONTROLLER [See section 51(1) and 51(2); rules 76 and 77]

• 21.APPLICATION FOR GRANT OF PATENT (See section 7, 54 and 135 and sub-rule (1) of rule 20)

• 22.THE PATENTS RULES, 2003 PROVISIONAL/COMPLETE SPECIFICATION (See Section 10 and rule 13)

• 23.STATEMENT AND UNDERTAKING UNDER SECTION 8 (See section 8; Rule 12)

• 24.REQUEST FOR EXTENSION OF TIME [See Sections 53(2), and 142 (4); rules 13(6), 24B(6), 24C(11) and 80(1A), 130]

• 25.DECLARATION AS TO INVENTORSHIP [See section 10 (6) and rule 13 (6)]

• 26.CLAIM OR REQUEST REGARDING ANY CHANGE IN APPLICANT FOR PATENT [See section 20 (1), 20 (4) and 20 (5); rules 34 (1), 35 (1) and 36 (1)]

• 27.NOTICE OF OPPOSITION [See sections 25(2) and rule 55A]

• 28.REPRESENTATION FOR OPPOSITION TO GRANT OF PATENT [See rule 55]