FORM 10

THE PATENTS ACT, 1970

(39 of 1970)

&

The Patent Rules, 2003

APPLICATION FOR AMENDMENT OF PATENT

[See section 44; rule 75]

 

1. Repeat the columns (a) to (c) if there are more than one applicant.

2. Insert the name in full. Family or principal name in the beginning if the applicant is a natural person.

3. Insert the complete address including postal index number/code and state and/or country.

4. Insert the nationality.

5. A complete address including postal index number/code and state along with Telephone and fax number(s). 

6. To be signed by the applicant(s) or his authorized registered patent agent.
7. Name of the natural person who has signed.

I/We,¹ ...........................................

(a),² …………...…………………………….

(b),³ ...……………………………………….

(c),⁴ ……………...………………………….

(a),² …………………...…………………….

(b),³ ...……………………………………….

(c),⁴ ………………………...……………….

(a),² …………………...…………………….

(b),³ ...……………………………………….

(c),⁴ ……………………...………………….

hereby request that Patent No. …………… dated ………… granted to …………. may be amended by substituting my/our name for the name of the grantee and support to my/our request, I/We furnish the following documents: …………………………………

My/Our address for service in India is,⁵ ……………………………………………

Dated this ………. day of …….... 20.......

Signature⁶

(………………………….)

To

The Controller of Patents,

The Patents Office,

At …………………………………..

Note: - For Fee: See First Schedule