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Trademarks

The First Schedule

17. For renewal under section 25 of the registration of a trade mark at the expiration of the last registration not otherwise charged. 5,000.00
18. For renewal under section 25 of the registration of a series trade mark at the expiration of the last registration-

For the first two marks of the series of each separate class:

For every additional mark of the series of each separate class.




5,000.00


2500.00
19. For renewal under section 25 of a single application of a trade mark for goods or services in more than one class-in respect of every class. 5,000.00 for each class
20. For renewal under section 25 of the registration of a collective mark/certification trade mark. 20,000.00
21. On application under section 25(4) for restoration of a trade mark removed from the register. 3000.00
22. On application for renewal under proviso to section 25(3) within six months from the expiration of last registration of the trade mark 3000.00 as surcharge.
23. On application for certificate of the Registrar under section 40(2) :

For the first mark proposed to be assigned.

For every additional mark of the same proprietor included in that assignment .



2500.00-



500.00
24. On application for approval of the Registrar under section 41-

For the first trade mark .

For every additional mark of the same proprietor included in the same transfer.


2500.00



500.00
25. On application under section 42 for direction of a Registrar for advertisement of assignment without goodwill of a trade mark in use-

For the first mark assigned.

For every additional mark assigned with the same devolution of title.


2500.00

2500.00


500.00
26. On application for extension of time for applying for directions under section 42 for advertisement of assignment without goodwill of trade mark in use in respect of devolution of title-
Not exceeding one month
Not exceeding two months
Not exceeding three months 		   





500.00
1000.00
1500.00
27. On application under section 45 to register a subsequent proprietor in a case of assignment or transfer of a single trade mark:

If made within six months from the date of acquisition of proprietorship.

If made after expiration of six months but before 12 months from the date of acquisition of proprietorship.

If made after 12 months from date of acquisition of proprietorship.





5000.00



7500.00


10,000.00

OR
28. On application under section 45 to register a subsequent proprietor of more than one trade mark registered in the same name, the devolution of title being the same in each case:-


If made within six months from the date of acquisition of proprietorship-

For the first mark

For every additional mark


If made after the expiration of six months but before twelve months from the date of acquisition of proprietorship:-

For the first mark For every additional mark


If made after expiration of twelve months from the date of acquisition of proprietorship:-

For the first markFor every additional mark









5000.00

1000.00




7500.00


1500.00





10,000.00

2000.00

OR

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