FORM 25
THE PATENTS ACT, 1970 (39 of 1970)
&
The Patent Rules, 2003
REQUEST FOR PERMISSION FOR MAKING PATENT APPLICATION OUTSIDE INDIA
[See section 39 and rule 71(1)]
- State the title of the invention.
- Name and address of the person(s).
- Name and address of the assignee.
- To be signed by the applicant(s) or authorized patent agent.
I am/We are in possession of an invention for1 ……………………………………………………….
I/We have made an application for the grant of a patent for the said invention, its number being No. ……………………… dated ………………………..
OR
I/We hereby attach the brief description of the invention.
I/We intend to make an application(s) alone /jointly with2 …………………………………………………………………………………… for the same /substantially same invention for the patent in the following country/countries/convention countries, namely: - ………………………………………………………
I/We declare that the rights in the application(s) has/have been assigned to3 ………………………… ………………………………………………………..
I/We request that I/We may be granted permission to make the application(s) for the said invention in the said country /countries. The reasons for making this application are as follows: -
The facts and matters stated above are true to the best of my /our knowledge, information and belief.
Dated this …………… day of ……….... 20……
Signature4…………………………
To
The Controller of Patents,
The Patent Office,
At ……………………………
Note: - (a) Strike out whichever is not applicable.
