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Trademarks
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The First Schedule
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56.
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On application for extension of time for a month or part thereof under section 131 [not being a time expressly provided in the Act or prescribed by rule 79 or by rule 80(4)] |
500.00 |
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57.
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On application for review of the Registrar's decision under section 127 (c) |
2500.00 |
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58.
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On request to Registrar for particulars of advertisement of a mark under rule 46. |
250.00 |
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59.
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On request for a duplicate or further copy of certificate rule 62(3) |
500.00 |
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60.
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On a counter statement in answer to a notice of opposition in respect of a collective trade mark or a certification trade mark under section 64, 66,73 or 77. |
1500.00
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61.
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For search and issue of certificate under rule 24(3). |
5000.00
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62. |
On application under sub-section (b) of section 25 of Geographical Indications of Goods (Registration and Protection )Act, 1999 to refuse or invalidate the registration of a trade mark which conflicts with or which contains or consists of a geographical indication identifying goods or class or classes of goods notified under sub-section (2) of section 22 of the said Act. |
3000.00 |
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63. |
On application under sub-section (a) of section 25 of Geographical Indications of Goods (Registration and Protection )Act, 1999 to refuse or invalidate the registration of a trade mark containing or consisting of a geographical indicating not originating in the territory of a country or a region or locality in that territory which the geographical indication indicates. |
3000.00 |
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64. |
Notice of intention to attend hearing under section 64, 66, 73 or 77 in respect of a collective mark or in respect of a certification trade mark, as the case may be. |
500.00 |
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65. |
On a request to divide an application or to divide a single application under proviso to section 22. |
1000.00 plus appropriate class fee |
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66. |
On application under sub-rule 16 of rule 25 towards inclusion of specification of goods or services in excess of five hundred characters at the time of filing of application as excess space fee. |
10.00 per character |
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67. |
On application under section 43, rule 140(2) for consent of Registrar to the assignment or transmission of certification trade mark. |
1000.00 |
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68. |
On application under rule 38(1) for the expedited examination of an application for the registration of a trade mark. |
12,500.00 |
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69.
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On application under section 63(1) to register a collective mark of a specification of goods or services included in a class from a convention country under section 154(2). |
10,000.00
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70. |
On application under section 71 to register a certification trade mark for a specification of goods or services included in class from a convention country under section 154(2). |
10,000.00 |
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