FORM 6
THE PATENTS ACT, 1970 (39 of 1970)
&
THE PATENTS RULES, 2003
CLAIM OR REQUEST REGARDING ANY CHANGE IN APPLICANT FOR PATENT
[See section 20 (1), 20 (4) and 20 (5); rules 34 (1), 35 (1) and 36 (1)]
- Repeat the columns (a) to (c) if there are more than one applicants.
- Insert the name in full. The family or principal name in the beginning, if the applicant is a natural person.
- Insert the complete address including postal index number /code and state and/or country.
- Insert the nationality
- State the name of the applicant(s) for the patent.
- Original and certified copies of the documents shall accompany the claim or request. Consent by the legal representative of the deceased joint applicant shall be filed whenever required.
- Insert the details of the documents
- A complete address including postal index number/code and state along with telephone and fax number(s)
- To be signed by the applicant(s) or authorized registered patent agent.
- Name of the natural person who has signed.
I /We, …………………………………......
(a) .......………………….…………….......
(b) …...……………………………………
(c).......…………………………………...
hereby request that the application for patent No ……………….. dated ………. made by........................................................................may proceed in my/our name and further request that direction of the Controller, if necessary be made in that effect.
The reasons for making the above request are as follows: - ……………………………………………………………………………………………
I furnish the following document(s) in support of my above request: 6
- …………………………………..
- …………………………………..
- …………………………………
My/Our address for service in India is: ………………………………………………………………………………………………
Dated this ..........................day of ....................20........
Signature
(………………………………………….)
To
The Controller of Patents,
The Patent Office,
At……………………….
N.B. -- This form is not applicable for a mere change of name.
Note. -- (a) Strike out whichever is not applicable.
(b) For a fee: - See the First Schedule.
