Number of entry

Matter in respect of which cost is to be awarded

Amount of fees (In Rupees)

For natural person(s)

For other than natural person(s) either alone ()T jointly with natural person(s)

1.              

For notice of opposition:

(a) under sections 25,57,61,63, 78, 87(2) or 88(4); and

1,500

5,000

(b) under sections 87(2), 88(4) as modified by section 24C.

10,000

30,000

2.              

For application for compulsory licence:

(a) under sections 84(1), 91(1) or 92(1); and

1,500

5,000

(b) under sections 84(1) and 92(1) as modified by section 24C.

25,000

75,000

3.              

For application for revision of terms and conditions of licence:

(a) under section 88(4) and

1,500

5,000

4.              

(b) under section 88(4) as' modified by section 24C

10,000

30,000

For notice of intention to attend the hearing under rule 62(2).

1,500

5,000

5.              

Stamp fee for power of attorney, where a patent agent or other person has been appointed or stamp fee in respect of relevant affidavits.

The amount actually paid

The amount actually paid

6.              

For written statement under rule 57 or reply statement under rule 58 or for each affidavit, it relevant.

2,500

2,500

7.              

For each document or publication produced in the proceedings, if relevant.

1,000

1,000

8.              

For each unnecessary or irrelevant affidavit or citation.

1,000

1,000

9.              

For every day or part day of hearing before the Controller.

2,500

2,500

Note: Strike out whichever is not applicable.