FORM 8
THE PATENTS ACT, 1970
(39 of 1970)
&
The Patent Rules, 2003
REQUEST OR CLAIM REGARDING MENTION OF INVENTOR AS SUCH IN A PATENT
[See sections 28(2), 28(3) and 28(7); rules 66, 67 and 68]
- State names, address, and nationality of the person making this application
- Insert the name of the person mentioned as the inventor.
- A complete address including postal index number/code and State along with Telephone and fax number.
- To be signed by the applicant or his authorized registered patent agent.
- Name of the natural person who has signed.
I/We.1 ………………………………………………hereby state/claim that the following person(s) be mentioned as the inventor(s) in the patent application
No. ……………….. dated ………….. made by …………….. or hereby declare that.2
………………………………………………………………………………………………ought not to have mentioned as an inventor in the application for Patent no. …………………. dated ………………… made by ……………………………… and I/We hereby apply for a certificate to that effect.
A Statement setting out the circumstances under which this application is made is attached together with the copy/copies thereof as required under the rules.
My/Our addresses for service in India is3, ………………………………………………
Dated this ………… day of …………. 20 ….
Signature 4
(……………………………..)
To
The Controller of Patents,
The Patent Office,
At ……………………………………….
Note: - For Fee: See First Schedule
