FORM 16
THE PATENTS ACT, 1970
(39 of 1970)
&
The Patent Rules, 2003
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)]
- Insert the name, address, and nationality of the applicant(s).
- A description of the nature of the document, giving the date and the names, address and nationality of the parties thereto.
- A complete address including postal code and state along with telephone and fax number(s).
- To be signed by the applicant or his authorized registered patent agent.
- Name of the natural person who has signed.
I /We…………………………………………………..
…………………………………………………………. hereby apply that my/our name(s) may be registered in the register of the patent as a person entitled to the patent /a share in the patent /interest in the patent, details of which are specified below:
Patent No. ……………… dated ……………….. Grantee ……………... Patentee ………….……… and in proof thereof, we transmit the accompanying…………………….. with a certified copy thereof.
OR
Transmit herewith an attested copy of ………………………………………………………in respect of Patent No(s) ………….. dated ……………. granted to ……………………. of which the patentee is …………………. as well as the original document for verification and me/We hereby apply that a notification thereof may be entered in the register of patents.
My /Our address for service in India is………………………………………………………
Dated this…………… day of ……………. 20.....
Signature
(…………………..)
To
The Controller of Patents
The Patent Office,
At ………………………………
Note: - (a) For a fee: See the First Schedule.
(b) Strikeout whichever is not applicable.
