Registration of title or interest in a patent

After the receipt of an application under sub-section (1) or sub-section (2) of section 69, the Controller shall register the title of the person concerned or his interest in a patent, as the case may be, and an entry in the following form shall be made in the register, namely:-

"In pursuance of an application received on the............ Proprietor............Assignment............registered as............licencee............ by virtue of............licence............Mortgagee etc............. Mortgage deed etc............dated............and made between............of the one part and............of the other part."