FORM 12

THE PATENTS ACT, 1970

(39 of 1970)

&

The Patents Rules, 2003

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

[ See sections 26(1) & 52(2); rules 63A and 79]

 

1. Repeat the columns (a) to (c) if there is more than one applicant.

2. Insert the name in full. Family or principal name in the beginning, if the applicant is a natural person.

3. Insert the complete address including postal code and state and/or country.

4. Nationality of the person.

5. Name of the High Court

6. Name, address, and nationality of the true and first inventor.

7. A complete address including postal index number code and state along with Telephone and fax number(s).
8. To be signed by the applicant(s) or his authorized registered patent agent.

I/We¹ ………………………………………

• ² ……………………………………............................................................

• ³ ……………………………………………………………………………

• ⁴ ..…………………………………..………………………………………

• Hereby declare
• That I/We made opposition under section 25(3) before the controller or a petition under Section 64 of the Act before the Appellate Board or High Court of⁵ ……………………………… and the details of the patent and the opposition for the petition are given below:

Patent No. ……………………. Dated ………………. Grantee/Patentee ………………….. Opposition

Notice dated ……………….. or Petition No. …………. Dated …………………

• That I/We have claimed to be the true and first inventor(s) /assignee(s)/legal representatives(s) of ⁶ ……………………………….. ……………………………

9. Name of the natural person who has signed.

the true and first inventor of the invention for which the said patent was granted.

• that by an order in the said opposition or petition the patent was revoked/the complete specification of the patent was directed to be amended by the exclusion of ………………… claims thereof.
• that the controller or Appellate Board or Court ordered to grant to me a patent in lei of the said patent/part of the invention excluded by the amendment.
• that I/We submit a statement and certified copy of the order of the controller or Appellate Board or Court in support of my application and request that a patent is granted to me in accordance with the order of the Appellate Board or Court.

My/Our address for service in India is ⁷……………………….……………………….................

Dated this …. day of …….20….

Signature

(…………………….)

To

The Controller of Patents,

The Patent Office,

At ……………………………

 

Note: -(a) Strike out whichever is not applicable.

(b) For a fee: See the First Schedule.