(a) any act of making, constructing, 3[using, selling or importing] a patented invention solely for uses reasonably related to the development and submission of information required under any law for the time being in force, in India, or in a country other than India, that regulates the manufacture, construction, 4[use, sale or import] of any product;

(b) importation of patented products by any person from a person 5[who is duly authorised under the law to produce and sell or distribute the product], shall not be considered as an infringement of patent rights.]