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Trademarks

The First Schedule

Sl No. Application Forms Amount Rs. Download Forms
1. On application to register a trade mark for a specification of goods or services included in one class [Section 18(1)] 2500.00
2. On application to register a textile trade mark (other than a certification trade mark or a collective mark) consisting exclusively of numerals or letters or any combination thereof for a specification of goods or services included in one item of the Fifth Schedule under rule25(5) & 145. 2500.00
3. On application to register a trade mark for goods or services included in a class from a convention country under section 18(1) & 154(2) . 2500.00.
4. On a single application under section 18(2) for the registration of a trade mark for different classes of goods or services from a convention country under section 154(2) . 2500.00 for each class
5. On a single application under section 18(2) for the registration of a trade mark for different classes of goods or services. 2500.00 for each class
6. On application to register a series trade mark under section 15 for a specification of goods or services included in a class or different classes. 2500.00 for each trade mark and for each separate class thereof
7. On application to register a series of trade mark from a convention country under section 154(2) for a specification of goods or services included in a class or classes . 2500.00 for each trade mark and for each separate class thereof
8. On application under section 63(1) to register a collective mark for a specification of goods or services included in a class 10,000.00
9. On application under section 71(1) to register a certification trade mark for a specification of goods or services included in a class. 10,000.00
10. On application for the registration of a textile trade mark (other than a certification trade mark or a collective mark ) consisting exclusively of numerals or letters, or any combination thereof for a specification of goods or services included in one item of the Fifth Schedule under rule 145 from a convention country under section 154(2). 2500.00
11. On a request under rule 40(1) to state grounds of decision. 1000.00
12. On a notice of opposition under section 21 (1), 64, 66 or 73 for each class opposed. 2500.00
13. On application for extension of time for filing notice of opposition under section 21(1) 500.00
14. On a counter statement in answer to a notice of opposition under section 21, for each application opposed, or in answer to an application under any of the section 47 or 57 in respect of each trade mark or in answer to a notice of opposition under section 59 or rule 101 for each application or conversion opposed. 1000.00
15. On notice of intention to oppose hearing under any of the section 21, 47, 57 and 59 by each party to the proceeding concerned. 500.00
16. On application under section 16(5) to dissolve the association between registered trade marks. 500.00 for each dissolution

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