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Patents Act, 1970 53. Term of patent (1) Subject to the provisions of this Act, the term of every patent granted under this Act shall- (a) in respect of an invention claiming the method or process of manufacture of a substance, where the substance is intended for use, or is capable of being used, as food or as medicine or drug, be five years from the date of sealing of the patent, or seven years from the date of the patent whichever period is shorter; and (b) in respect, of any other invention, be fourteen years from the date of the patent. (2) A patent shall cease to have effect notwithstanding anything therein or in this Act on the expiration of the period prescribed for the payment of any renewal fee, if that fee is not paid within the prescribed period or within that period as extended under this section. (3) The period prescribed for the payment of any renewal fee shall be extended to such period, not being more than six months longer than the prescribed period, as may be specified in a request made to the Controller if the request is made and the renewal fee and the prescribed additional fee paid before the expiration of the period so specified.    |
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