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Trademarks

The First Schedule

29. On application under section 46(4) for extension of time for registering a company as subsequent proprietor of trade marks on one assignment :-

Not exceeding two months
Not exceeding four months
Not exceeding six months




500.00
1000.00
1500.00
30. On application under any of the sections 47 or 57 for rectification of the register or removal of a trade mark from the register or cancellation of a registered collective mark or a certification trade mark 3000.00
31. On application under rule 94 for leave to intervene in proceeding under any of the sections 47 or 57 for rectification of the register or removal of trade mark from the register or under rule 133 or 139 in respect of a collective mark or certification trade mark. 500.00
32 On application under section 49 to register a registered user of a registered trade mark in respect of goods or services within the specification thereof. 5000.00
33. On application under section 49 to register the same registered user of more than one registered trade mark of the same registered proprietor, where all the trade marks are covered by the same registered user agreement in respect of goods or services within the respective specification thereof and subject to the same conditions and restrictions in each case:-

For the first mark

For every additional mark of the proprietor included in the application, and in the registered user agreement










5000.00

3000.00
34. On application under clause (a) of sub-section 1 of section 50 to vary the entry of a registered user of one trade mark where the trade marks are covered by the same registered user in respect of each of them:-

For the first mark

For every additional mark included in the application






5000.00

2500.00
35. On application under clause (b) of sub-section (1) of section 50 for cancellation of the entry of a registered user of one trade mark-

Where the application includes more than one trade mark-

For the first mark

For every additional mark included in the application




2500.00


2500.00

500.00
36. On application under clause (c) or (d) of sub-section (1) of section 50 to cancel the entry of a registered user of one trade mark:-

Where the application includes more than one trade mark:-

For the first mark

For every additional mark included in the application





5000.00

5000.00

2000.00
37. On notice under rule 90(2 ) of intention to intervene in one proceeding for the variation or cancellation of entries of a registered user of a trade mark 500.00
38. On application under section 58 to change the name or description of a registered proprietor or a registered user of a trade mark

where there has been no change. In the proprietorship or in the identity of the registered user (except where the application is made as a result of an order of a public authority or in consequence of a statutory requirement as per law in India

where the application includes more than one trade mark -

For the first trade mark

For every additional mark included in the application










1000.00


1000.00

1000.00


500.00
39. On application under section 58 to alter an entry of the address of a registered proprietor or of a registered user of a trade mark unless exempted from fee under rule 96(3):

Where the application include more than one trade mark - and where the address in each case is the same and is altered in the same way-

For the first entry

For every other entry included in the application





500.00




500.00

200.00
40. On application to make an entry of an address for service in India of a registered proprietor or a registered user of a trade mark-

where the application include more than one trade mark and the address for service to be entered is the same in each case-

For the first entry

For every other entry included in the application.




500.00




500.00

200.00

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