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Patents Act, 1970 90. When reasonable requirements of the public deemed not satisfied For the purposes of sections 84,86 and 89, the reasonable requirements of the public shall be deemed not to have been satisfied- (a) if, by reason of the default of the patentee to manufacture in India to an adequate extent and supply on reasonable terms the patented article or a part of the patented article which is necessary for its efficient working, or if, by reason of the refusal of the patentee to grant a license or licenses on reasonable terms- (i) an existing trade or industry or the development thereof or the establishment of any new trade or industry in India or the trade or industry of any person or classes of persons trading or manufacturing in India is prejudiced; or (ii) the demand for the patented article is not being met to an adequate extent or on reasonable terms from manufacture in India; or (iii) a market for the export of the patented article manufactured in India is not being supplied or developed; or (iv) the establishment or development of commercial activities in India is prejudiced; or (b) if, by reason of conditions imposed by the patentee (whether before or after the commencement of this Act) upon the grant of licenses under the patent, or upon the purchase, hire or use of the patented article or process, the manufacture, use or sale of materials not protected by the patent, or the establishment of any trade or industry in India, is prejudiced; or (c) if the patented invention is not being worked in India on a commercial scale to an adequate extent or is not being so worked to the fullest extent that is reasonably practicable; or (d) if the demand for the patented article in India is being met to a substantial extent by importation from abroad by- (i) the patentee or persons claiming under him; or (ii) persons directly or indirectly purchasing from him; or (iii) other persons against whom the patentee is not taking or has not taken proceedings for infringement; or (e) if the working of the patented invention in India on a commercial scale is being prevented or hindered by the importation from abroad of the patented article by the patentee or the other persons referred to in the preceding clause.    |
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