Designs Rules, 2001
5.
Fees.-
The fees to be paid
in respect of the registration of designs, and application there for, and in
respect of other matters, with relation to Designs Act and rules framed there
under, shall be those as specified in the First Schedule of the rules.
a.
Fees
may be paid in cash at the office, or the same may be paid by Cheque or Demand
Draft on a scheduled bank payable to the Controller at Calcutta and if sent
through the post or registered post or speed post or courier service shall be
deemed to have been paid at the time when properly addressed and prepaid letter
containing the cheque would be delivered in the ordinary course of mail.
b.
Cheques
or Demand Drafts not carrying the correct amount of commission, and cheques or
demand drafts on which the full value specified therein cannot be collected in
cash within the time allowed for payment of the fee, shall be accepted only at
the discretion of the Controller.
c.
Stamps
and Indian postal order shall not be accepted in payment of fees.
d.
Subject
to the approval of the competent authority any applicant or an agent may
deposit money in advance once in a financial year and request the Controller to
realise any fee payable by him from the said deposit and in such case date of
the receipt of the request to realise the fee or the date on which the request
to realise the fee is deemed to have been received, which ever is earlier,
shall be taken as date of payment of fee:
Provided
that the requisite amount of money is available at the credit of the person
making the request.
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