FORM 20
THE PATENTS ACT, 1970
(39 of 1970)
&
The Patent Rules, 2003
APPLICATION FOR REVISION OF TERMS AND CONDITIONS OF LICENCE
[See section 88(4); rule 100]
- Name, address, and nationality of applicant(s).
- To be signed by the applicant(s) or by his authorized registered patent agent.
- Name of the natural person who has signed.
I/We1 ……………………………………………………………………………………………………………… hereby declare:
- that Patent No. ………… dated …….……... was granted to …………… for which the patentee is ………………….
- that I am/We are holding a license under the patent, granted by the Controller by an order dated …………………...
- that the terms and conditions settled by the Controller have proved to be more onerous than originally expected and we are unable to work the invention.
- that the circumstances in which this application is made are set forth in the accompanying statement in duplicate.
I/We request the Controller to revise the terms and conditions of the license.
Dated this ……………… day of …………. 20……
Signature2
(……………………………..)3
To
The Controller of Patents,
The Patent Office,
At……………………….
Note: - (a) For fee: See the First Schedule.
(b) Strikeout whichever is not applicable.
