Jurisdiction of Patent Offices
An applicant or first mentioned applicant in case of joint applicants can file application for patent at the appropriate Patent Office under whose jurisdiction he normally resides or has his domicile or has a place of business or the place from where the
invention actually originated. For the applicant, who is non-resident or has no domicile or has no place of business in India, the address for service in India or place of business of his patent agent determines the appropriate patent office where applications
for patent can be filed.
Territorial Jurisdiction of Appropriate Office for the Applicants
| Office |
Territorial Jurisdiction |
| Patent Office Branch, Mumbai |
The States of Maharashtra, Gujarat, Madhya Pradesh, Goa and Chhattisgarh and the Union Territories of Daman and Diu & Dadra and Nagar Haveli |
| Patent Office Branch, Chennai |
The States of Andhra Pradesh, Karnataka, Kerala, Tamil Nadu, Telangana and the Union Territories of Pondicherry and Lakshadweep |
| Patent Office Branch, New Delhi |
The States of Haryana, Himachal Pradesh, Punjab, Rajasthan, Uttar Pradesh, Utarakhand, Delhi and the Union Territory of Chandigarh, Jammu and Kashmir and Ladakh. |
| Patent Office,Kolkata |
The rest of India. |
Designs
The application for registration of a design can be filed at the Patent Office at Kolkata and its Branch Offices at New Delhi, Mumbai and Chennai.