FORM 27
THE PATENTS ACT, 1970
No Fee (39 of 1970)
&
The Patent Rules, 2003
STATEMENT REGARDING THE WORKING OF THE PATENTED INVENTION ON COMMERCIAL SCALE IN INDIA
[See section 146(2) and rule 131(1)]
- Insert name, address, and nationality
- State the year to which the statement relates.
- Give whatever details are available.
- To be signed by the person(s) giving the statement.
In the matter of Patent No. ……………. of ……………….
I/We,1 ……………………………………………………… ………………………………………………………………
The patentee(s) or licensee(s) under Patent No. ……………… hereby furnish the following statement regarding the working of the patented invention referred to above on a commercial scale in India for the year2 ……………….
3(i) The patented invention:
{ } Worked { } Not Worked [Tick mark (√) the relevant box]
- If not worked: reasons for not working and steps being taken for working of the invention.
- If worked: quantum and value (in Rupees), of the patented product:
- manufactured in India.
- Imported from other countries (give country-wise details)
- the licenses and sub-licenses granted during the year;
- state whether the public requirement has been met partly /adequately /to the fullest extent at a reasonable price.
The facts and matters stated above are true to the best of my /our knowledge, information and belief.
Dated this ………………… day of …………… 20……
Signature4 ………………………..
To
The Controller of Patents,
The Patent Office,
At……………………………..
Note: - (a) Strike out whichever is not applicable.
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“FORM 28 THE PATENTS ACT, 1970 (39 of 1970) THE PATENTS RULES, 2003 TO BE SUBMITTED BY A SMALL ENTITY / STARTUP [See rules 2 (fa), 2(fb) and 7] |
