FORM 26
THE PATENTS ACT, 1970
(39 of 1970)
&
The Patent Rules, 2003
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)
- Insert name, address, and nationality.
- Insert name, address, and nationality of the person(s) to be authorized.
- State the particular matter or proceeding for which the authorization is made.
- To be signed by the person(s) making this authorization.
- Name of the natural person who has signed along with designation and official seal, if any.
I/We1 ..…………………………………………………. ………………………………………………………….. hereby authorise2 …………………………… to act on my/our behalf in connection with3 ……………....……… and request that all notices, requisitions and communication relating thereto may be sent to such person at the above address unless otherwise specified.
I/We hereby revoke all previous authorization, if any made, in respect of the same matter or proceeding.
I /We hereby assent to the action already taken by the said person in the above-matter.
Dated this …………… day of ……………….. 20……
Signature4 ………
(………………………….)5
To
The Controller of Patents,
The Patent Office,
At………………………………
To be stamped under the Indian Stamp Act, 1899 (2 of 1899)
