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Trademarks

The First Schedule

41. On application to alter or substitute an entry of an address for service in India in the register unless exempted from fee under rule 96(3) .

Where the application includes more than one trade mark and the address in each case is the same and is altered or substituted in the same way-

For the first entry

For every other entry included in the application




500.00




500.00

200.00
42. On application under clause (c) of sub-section (1) of section 58 for canceling the entry or part thereof from the register or under clause (d) to strike out goods or services from the register. 200.00

OR
43. On application under section 59(1) for leave to add or alter a registered trade mark (except where the application is made as a result of an order of a public authority or in consequence of statutory requirement)-

Where the application includes more than one trade mark and the addition or alteration to be made in each case being the same-

For the first mark

For every other mark included in the application.






2500.00




2500.00

1000.00
44. On notice of opposition under sub-section (2) of section 59 to an application for leave to add or to alter a registered trade mark for each application opposed 1500.00
45. On application under section 60 for conversion of specification. 1000.00
46. On notice of opposition in each separate class under sub-section 2 of section 60 to a conversion of the specification or specifications of a registered trade mark:

For the first mark

For every additional mark included in the notice of opposition.


1500.00

1500.00


700.00
47. On application under section 66 for amendment of the deposited regulations of a collective mark or alteration under section 74(2) for the regulation of a certification trade mark-

Where the marks are entered in the register as associated trade marks-

For the regulation of one registration.

For the same or substantially same regulation of each additional registration proposed to be altered in the same way and included in the same application.






1000.00

1000.00

200.00
48. On application under section 68 to remove the registration of a collective mark or cancel or vary the registration of a certification trade mark under section 77 1000.00
49. For a search under rule 24(1) in respect of one class 500.00
50. On request for the Registrar's preliminary advice under section 133(1) for a trade mark in respect of one class. 1000.00
51. On request for certificate of the Registrar under section 137( other than a certificate under section 23(2)). 500.00
52. On request for certificate of the Registrar [other than certificate under section 23(2)] of the registration of a series of the trade mark under section 15 for each class. 500.00
53. On request for a certified copy of any entry in the register or of any document under section 148(2). 500.00
54. On request to enter in the register and advertise a note of certificate of validity, under rule 124 in respect of one mark in a class 200.00
55. On request, not otherwise charged for correction of a clerical error or for amendment under section 18(4), 22 and 58, except where the request is made as a result of an order of a public authority or in consequence of a statutory requirement as per law in India. 500.00

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