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Union of India - Section

Section 185 in The Trade Marks Rules, 2002

185. Repeal

.-The Trade and Merchandise Marks Rules, 1959 are hereby repealed without prejudice to anything done under such rules before the coming into force of the rules.The First Schedule(see rule 11)Fees
Entry No. On what payable AmountRs. Corresponding Form Number
1. On application to register a trade mark for a specification ofgoods or services included in one class [Section 18(1)] 2500.00 TM-1
[***] [***] [***] [***]
3. On application to register a trade mark for goods or servicesincluded in a class from a convention country under section 18(1)& 154(2) 3500. [00] TM-2
4. On a single application under section 18(2) for theregistration of a trade mark for different classes of goods orservices from a convention country under section 154(2) 3500. [00] TM-52
5. On a single application under section 18(2) for theregistration of a trade mark for different classes of goods orservices. 3500. [00] TM-51
6. On application to register a series trade mark under section15 for a specification of goods or services included in a classor different classes 3500. [00] TM-8
7. On application to register a series of trade mark from aconvention country under section 154(2) for a specification ofgoods or services included in a class or classes 3500. [00] TM-37
8. On application under section 63(1) to register a collectivemark for a specification of goods or services included in a class 10,000.00 TM-3
9. On application under section 71(1) to register a certificationtrade mark for a specification of goods or services included in aclass. 10,000.00 TM-4
[***] [***] [***] [***]
11. On a request under rule 40(1) to state grounds of decision. 1000.00 TM-15
12. On a notice of opposition under section 21 (1), 64, 66 or 73for each class opposed. 2500.00 TM-5
[***] [***] [***] [***]
14. On a counter statement in answer to a notice of oppositionunder section 21, for each application opposed, or in answer toan application under any of the section 47 or 57 in respect ofeach trade mark or in answer to a notice of opposition undersection 59 or rule 101 for each application or conversionopposed. 1000.00 TM-6
15. On notice of intention to oppose hearing under any of thesection 21, 47, 57 and 59 by each party to the proceedingconcerned. 500.00 TM-7
16. On application under section 16(5) to dissolve the associationbetween registered trade marks. 500.00 for each dissolution TM-14
17. For renewal under section 25 of the registration of a trademark at the expiration of the last registration not otherwisecharged. 5,000.00 TM-12
18. Forrenewal under section 25 of the registration of a series trademark at the expiration of the last registration-For the firsttwo marks of the series of each separate class:For every additional mark of theseries of eachseparate class. 5,000.002500.00 TM-12
19. For renewal under section 25 of a single application of atrade mark for goods or services in more than one class-inrespect of every class. 5,000.00for each class TM-12
20. For renewal under section 25 of the registration of acollective mark/certification trade mark. 20,000.00 TM-12
21 On application under section 25(4) for restoration of a trademark removed from the register. 3000.00 TM-13
22. On application for renewal under proviso to section 25(3)within six months from the expiration of last registration of thetrade mark. 3000.00 as surcharge. TM-10
23. Onapplication for certificate of the Registrar under section 40(2):For the first mark proposed to beassigned.For every additional mark of thesame proprietorincluded in that assignment . 2500.00500.00 TM-17
24. Onapplication for approval of the Registrar undersection 41-For the first trade mark .For every additional mark of thesameproprietor included in the same transfer. 2500.00500.00 TM-19
25. Onapplication under section 42 for direction of a Registrar foradvertisement of assignment without goodwill of a trade mark inuse-For the first mark assigned.For every additional mark assignedwith thesame devolution of title. 2500.002500.00500.00 TM-20
26. Onapplication for extension of time for applying for directionsunder section 42 for advertisement of assignment without goodwillof trade mark in use in respect of devolution of title-Not exceeding one monthNot exceeding two monthsNot exceeding three months 500.001000.001500.00 TM-21
27. Onapplication under section 45 to register a subsequent proprietorin a case of assignment or transfer of a single trade mark:Ifmade within six months from the date of acquisition ofproprietorship.If made after expiration of sixmonths but before 12 months from the date of acquisition ofproprietorship.If made after 12 months from date of acquisition ofproprietorship. 5000.007500.0010,000.00 TM-23ORTM-24TM-23 OR TM-24TM-23 OR TM-24TM-23 OR TM-24
28. On application under section 45 toregister a subsequent proprietor of more than one trade markregistered in the same name, the devolution of title being thesame in each case:-If made within six months from thedate of acquisition of proprietorship-For the first markFor every additional markIf made after the expiration of sixmonths but before twelve months from the date of acquisition ofproprietorship:-For the first markFor every additional markIf made after expiration of twelvemonths from the date of acquisition of proprietorship:-For the first markFor every additional mark 5000.001000.007500.001500.0010,000.002000.00 TM-23ORTM-24TM-23OR TM-24TM-23OR TM-24TM-23OR TM-24TM-23OR TM-24TM-23OR TM-24
29. On application under section 46(4)for extension of time for registering a company as subsequentproprietor of trade marks on one assignment :-Not exceeding two monthsNot exceeding four monthsNot exceeding six months 500.001000.001500.00 TM-25
30. On application under any of the sections 47 or 57 forrectification of the register or removal of a trade mark from theregister or cancellation of a registered collective mark or acertification trade mark 3000.00 TM-26
31. On application under rule 94 for leave to intervene inproceeding under any of the sections 47 or 57 for rectificationof the register or removal of trade mark from the register orunder rule 133 or 139 in respect of a collective mark orcertification trade mark. 500.00 TM-27
32. On application under section 49 to register a registered userof a registered trade mark in respect of goods or services withinthe specification thereof. 5000.00 TM-28
33. On application under section 49 toregister the same registered user of more than one registeredtrade mark of the same registered proprietor, where all the trademarks are covered by the same registered user agreement inrespect of goods or services within the respective specificationthereof and subject to the same conditions and restrictions ineach case:-For the first markFor every additional mark of the proprietor included in theapplication, and in the registered user agreement 5000.003000.00 TM-28
34. On application under clause (a) ofsub-section 1 of section 50 to vary the entry of a registereduser of one trade mark where the trade marks are covered by thesame registered user in respect of each of them:-For the first markFor every additional mark included in the application 5000.002500.00 TM-29
35. On application under clause (b) ofsub-section (1) of section 50 for cancellation of the entry of aregistered user of one trade mark-Where the application includes morethan one trade mark-For the first markFor every additional mark included in the application 2500.002500.00500.00 TM-30
36. On application under clause (c) or(d) of sub-section (1) of section 50 to cancel the entry of aregistered user of one trade mark:-Where the application includes morethan one trade mark:-For the first markFor every additional mark included in the application 5000.005000.002000.00 TM-31
37. On notice under rule 90(2) of intention to intervene in oneproceeding for the variation or cancellation of entries of aregistered user of a trade mark 500.00 TM-32
38. On application under section 58 tochange the name or description of a registered proprietor or aregistered user of a trade markwherethere has been no change. In the proprietorship or in theidentity of the registered user (except where the application ismade as a result of an order of a public authority or inconsequence of a statutory requirement as per law in Indiawhere the application includes morethan one trade mark -For the first trade markFor every additional mark included in the application 1000.001000.001000.00500.00 TM-33
39. On application under section 58 toalter an entry of the address of a registered proprietor or of aregistered user of a trade mark unless exempted from fee underrule 96(3):Where the application include morethan one trade mark - and where the address in each case is thesame and is altered in the same way-For the first entryFor every other entry included in the application 500.00500.00200.00 TM-34
40. On application to make an entry ofan address for service in India of a registered proprietor or aregistered user of a trade mark-where the application include morethan one trade mark and the address for service to be entered isthe same in each case-For the first entryFor every other entry included in the application. 500.00500.00200.00 TM-50
41. On application to alter orsubstitute an entry of an address for service in India in theregister unless exempted from fee under rule 96(3) .Where the application includes morethan one trade mark and the address in each case is the same andis altered or substituted in the same way-For the first entryFor every other entry included in the application 500.00500.00200.00 TM-50
42. On application under clause (c) of sub-section (1) of section58 for canceling the entry or part thereof from the register orunder clause (d) to strike out goods or services from theregister. 200.00 TM-35ORTM-36
43. On application under section 59(1)for leave to add or alter a registered trade mark (except wherethe application is made as a result of an order of a publicauthority or in consequence of statutory requirement)-Where the application includes morethan one trade mark and the addition or alteration to be made ineach case being the same-For the first markFor every other mark included in the application. 2500.002500.001000.00 TM-38
44. On notice of opposition under sub-section (2) of section 59 toan application for leave to add or to alter a registered trademark for each application opposed 1500.00 TM-39
45. On application under section 60 for conversion ofspecification. 1000.00 TM-40
46. On notice of opposition in eachseparate class under sub-section 2 of section 60 to a conversionof the specification or specifications of a registered trademark:For the first markFor every additional mark included in the notice ofopposition. 1500.001500.00700.00 TM-41
47. On application under section 66 foramendment of the deposited regulations of a collective mark oralteration under section 74(2) for the regulation of acertification trade mark-Where the marks are entered in theregister as associated trade marks-For the regulation of oneregistration.For the same or substantially same regulation of eachadditional registration proposed to be altered in the same wayand included in the same application. 1000.001000.00200.00 TM-42
48 On application under section 68 to remove the registration ofa collective mark or cancel or vary the registration of acertification trade mark under section 77 1000.00 TM-43
[***] [***] [***] [***]
50. On request for the Registrar's preliminary advice undersection 133(1) for a trade mark in respect of one class. 1000.00 TM-55
51. On request for certificate of the Registrar under section 137(other than a certificate under section 23(2)). 500.00 TM-46
52. On request for certificate of the Registrar [other thancertificate under section 23(2)] of the registration of a seriesof the trade mark under section 15 for each class. 500.00 TM-46
53. On request for a certified copy of any entry in the registeror of any document under section 148(2). 500.00 TM-46
54. On request to enter in the register and advertise a note ofcertificate of validity, under rule 124 in respect of one mark ina class 200.00 TM-47
55. On request, not otherwise charged for correction of a clericalerror or for amendment under section 18(4), 22 and 58, exceptwhere the request is made as a result of an order of a publicauthority or in consequence of a statutory requirement as per lawin India. 500.00 TM-16
56. On application for extension of time for a month or partthereof under section 131 [not being a time expressly provided inthe Act or prescribed by rule 79 or by rule 80(4)] 500.00 TM-56
57. On application for review of the Registrar's decision undersection 127 (c) 2000.00 TM-57
58. On petition (not otherwise charged) for obtaining Registrar'sorder on any interlocutory matter in a contested proceeding. 2500.00  
59. On request to Registrar for particulars of advertisement of amark under rule 46. 250.00 TM-58
60 For inspecting the documentsmentioned in section 148(1):-(a)relating to any particular trade mark for every hour or partthereof.[***] [Omitted by Notification No. G.S.R. 1024 (E) dated 29.12.2010 (w.e.f. 26.2.2002)](c) search ofindex mentioned in section 148 for every hour or part thereof 200.00[***] [Omitted by Notification No. G.S.R. 1024 (E) dated 29.12.2010 (w.e.f. 26.2.2002)]200.00  
61 For copying of documents, (photocopy or typed) for every pageof part thereof in excess of one page. 5.00 per page(subject to a minimum of Rs. 5.00)  
62. On request for a duplicate or further copy of certificate rule62(3) 500.00 TM-59
63. On a counter statement in answer to a notice of opposition inrespect of a collective trade mark or a certification trade markunder section 64, 66,73 or 77. 1500.00 TM-9
64. For search and issue of certificate under rule 24(3). 5000.00 TM-60
65. On application under sub-section (b) of section 25 ofGeographical Indications of Goods (Registration and Protection)Act, 1999 to refuse or invalidate the registration of a trademark which conflicts with or which contains or consists of ageographical indication identifying goods or class or classes ofgoods notified under sub-section (2) of section 22 of the saidAct. 3000.00 TM-74
66. On application under sub-section (a) of section 25 ofGeographical Indications of Goods (Registration and Protection)Act, 1999 to refuse or invalidate the registration of a trademark containing or consisting of a geographical indicating notoriginating in the territory of a country or a region or localityin that territory which the geographical indication indicates. 3000.00 TM-73
67. Notice of intention to attend hearing under section 64, 66, 73or 77 in respect of a collective mark or in respect of acertification trade mark, as the case may be. 500.00 TM-7
68. On a request to divide an application or to divide a singleapplication under proviso to section 22. 1000.00 plus appropriate class fee TM-53
69. On application under sub-rule 16 of rule 25 towards inclusionof specification of goods or services in excess of five hundredcharacters at the time of filing of application as excess spacefee. 10.00 per character TM-61
70. On application under section 43, rule 140(2) for consent ofRegistrar to the assignment or transmission of certificationtrade mark. 1000.00 TM-62
71. On application under rule 38(1) for the expedited examinationof an application for the registration of a trade mark. 12,500.00 TM-63
72. On application under section 63(1) to register a collectivemark of a specification of goods or services included in a classfrom a convention country under section 154(2). 10,000.00 TM-64
73. On application under section 71 to register a certificationtrade mark for a specification of goods or services included inclass from a convention country under section 154(2). 10,000.00 TM-65
74. On request for an expedited certificate of the Registrar(other than a certificate under section 23(2) of the Act) orcertified copies of documents under proviso to rule 119. 2500.00 TM-7
[***] [***] [***] [***]
76. On request for an expedited search and issuance of acertificate under rule 24(5). 25000.00 TM-72
77. On application for registration as a trade mark agent under152. 1000.00 TMA-1
78. For registration of a person as a trade mark agent under rule154. 1000.00  
79. For continuance of the name of aperson in the Register of Trade Marks Agents under rule 156:-For every year (excluding the firstyear) to be paid on the 1stApril, in each year.For the first year to be paid alongwith the fee or registration, in the case of a person registeredat any time between the 1stApril, and 30th September.N.B. A year for this purpose will commence on the 1stday of April, and end on the 31stday of Marchfollowing. 1000.001000.00  
80. On application for restoration of the name of a person to theRegister of trade marks agents under rule 159. 1000.00 plus continuance fee under entry no. 79. TMA-2
81. On application for an alteration of any entry in the Registerof Trade Marks Agent under rule 160. 200.00 TMA-3
82. For each addition to the registered entry of a trade mark thatmay be associated with a newly registered mark under section16(1). 500.00  
83. On a single application under section 18(2) for theregistration of a collective mark for different classes of goodsor services. 10,000.00 for each class. TM-66
84. On a single application under section 18(2) for theregistration of a collective mark for different class of goods orservices from a convention country. 10,000.00 for each class. TM-67
85. On a single application under section 18(2) for theregistration of a certification trade mark for different class ofgoods or services. 10,000.00 for each class. TM-68
86. On a single application under section 18(2) for theregistration of a certification trade mark for different class ofgoods or services from a convention country under section 154(2). 10,000.00 for each class. TM-69
87. On request for search and issuance of a certificate pursuantto clause (ii) of sub-section (2) of section 20 of the CompaniesAct, 1956. 5000.00 TM-75
88. [] Handling fee for certification transmittal of internationalapplication to international Bureau.] 2000.00]  
The Second ScheduleFormsList Of Forms
Form No Section of the Act Title Entry number of First Schedule
(1) (2) (3) (4)
TM-1 18(1) Application for registration of a trade mark for goods or services (other than a collective mark or a certification trade mark) 1
TM-2 18(1),154(2) Application for registration of a trade mark from convention country (other than a collective mark or a certification trade mark) 3
TM-3 63(1) Application for registration of a collective mark 8
TM-4 71(1) Application for registration of a certification trade mark 9
TM-5 21(1),64, 66, 73 Notice of opposition to an application for registration of a trade mark, collective mark or certification trade mark 12
TM-6 21(2),47,57,59(2) Form of counterstatement 14
TM-7 21(5),47, 57 and 59, 64, 66, 73 & 77 Notice of intention to attend hearing 15 and 67
TM-8 15(3) Application for registration of series trade marks for goods or services in a class or different classes 6
TM-9 64,66,73& 77 Form of counterstatement in answer to notice of opposition in respect of a collective mark or a certification trade mark 63
TM-10 Proviso to section 25(3) Payment of surcharge towards renewal of trade mark, certification trade mark and collective mark 22
TM-11 rule 32 Request for search and issuance of certificate under rule 32 87
TM-12 | Application for renewal after expiry of last registration of a trade mark/ collective mark/certification trade mark 17 to 20
TM-13 25(4) Application for restoration of a trade mark removed from the register 21
TM-14 16(5) Application to dissolve association between registered trade mark 16
TM-15 rule40(l) Request for statement of grounds of decision 11
TM-16 18(4),22 and 58 Request for correction of clerical error or for amendment 55
TM-17 40(2), rule 77 Application for the certificate of the Registrar under section 40(2) with regard to proposed assignment of registered trade mark 23
TM-18 40(2), rule 68 Affidavit in support of statement of case |- TM-19 41, rule 77 Application for approval by the Registrar of a proposed assignment or transmission of trade mark resulting in exclusive rights in different parts of India 24
TM-20 42, rule 74(1) Application for directions for advertisement of an assignment of trade marks otherwise than in connection with goodwill of the business 25
TM-21 42, rule 74(3) Application for extension of time in which to apply for the Registrar's directions for the advertisement of an assignment of trade marks otherwise than in connection with the goodwill of the business 26
[***] [Omitted by Notification No. G.S.R. 21 (E) dated 14.1.2013 (w.e.f. 26.2.2002)] [***] [Omitted by Notification No. G.S.R. 21 (E) dated 14.1.2013 (w.e.f. 26.2.2002)] [***] [Omitted by Notification No. G.S.R. 21 (E) dated 14.1.2013 (w.e.f. 26.2.2002)] [***] [Omitted by Notification No. G.S.R. 21 (E) dated 14.1.2013 (w.e.f. 26.2.2002)]
TM-23 45 Joint request by registered proprietor and transferee to register the transferee as subsequent proprietor of trade marks upon the same devolution of title 27.28
TM-24 45, rule 68 Request to register a subsequent proprietor of a trade mark or trade marks upon the same devolution of title 27.28
TM-25 46(4), rule 7 Application for extension of time for the registration of the name of a company as a subsequent proprietor of a trade mark in the register 29
TM-26 47,57, rule 92 Application for the rectification of the register or the removal of a trade mark from the register 30
TM-27 rule 94 Application for leave to intervene in proceedings relating to the rectification of the register or the removal of a trade mark from the register or a collective mark or a certification trade mark 31
TM-28 49, rule 80 Application for registration of registered user 32.33
TM-29 50(1)(a), rule 87 Application by the registered proprietor of a trade mark for variation of the registered user thereof with regard to the goods or services or the condition or restriction 34
TM-30 50(1)(b) Application by the Registered Proprietor of a trade mark or by any of the registered users of the trade mark for the cancellation of entry of a registered user thereof 35
TM-31 50(1)(c) or (d) Application for cancellation of entry of a registered user of a trade mark of a trade mark 36
TM-32 rule 90(2) Notice of intention to intervene in proceedings for the variation or cancellation of an entry of a registered user of a trade mark 37
TM-33 58 Request to enter change of name or description of registered proprietor (or registered user of trade mark upon the register) 38
TM-34 58 Request for alteration of the address of the principal place of business of residence in India or of the address in the home country abroad in the Register of Trade Marks 39
TM-35 58(1)(c) Application by registered proprietor of trade mark for the cancellation of entry thereof in the register 42
TM-36 58(1)(d) Application by registered proprietor of trade mark to strike out goods or services from those for which the trade mark is registered 42
TM-37 15(3), rules 25(11),26 & 31 Application in respect of series trade mark from convention countries under section 154(2) for goods or services in a class or for different classes 7
TM-38 59 Application by registered proprietor under section 59 for an addition to or alteration of a registered trade mark 43
TM-39 59(2), rule 99(2) Notice of opposition to application for addition to or alteration of a registered trade mark 44
TM-40 60, rule 101 Application by the proprietor of a registered trade mark for the conversion of the specification 45
TM-41 60(2), rule 101(4) Notice of opposition to proposal for conversion of specification under section 60(2) 46
TM-42 66,74(2) Request for amendment of deposited regulations governing the use of a collective mark or alteration of deposited regulation of a certification trade mark 47
TM-43 66,77, rules 133,139 Application for removal from the register of a collective mark or to cancel or vary the registration of a certification trade mark 48
[***] [Omitted by Notification No. G.S.R. 21 (E) dated 14.1.2013 (w.e.f. 26.2.2002)] [***] [Omitted by Notification No. G.S.R. 21 (E) dated 14.1.2013 (w.e.f. 26.2.2002)] [***] [Omitted by Notification No. G.S.R. 21 (E) dated 14.1.2013 (w.e.f. 26.2.2002)] [***] [Omitted by Notification No. G.S.R. 21 (E) dated 14.1.2013 (w.e.f. 26.2.2002)]
[***] [Omitted by Notification No. G.S.R. 21 (E) dated 14.1.2013 (w.e.f. 26.2.2002)] [***] [Omitted by Notification No. G.S.R. 21 (E) dated 14.1.2013 (w.e.f. 26.2.2002)] [***] [Omitted by Notification No. G.S.R. 21 (E) dated 14.1.2013 (w.e.f. 26.2.2002)] [***] [Omitted by Notification No. G.S.R. 21 (E) dated 14.1.2013 (w.e.f. 26.2.2002)]
TM-46 137,148(2) Request for certificate of the Registrar or certified copies of documents 51 to 53
TM-47 141, rule 124 Request for entry in the register and advertisement of a note of the certificate of validity by the Appellate Board 54
TM-48 145, rule 21 Form of authorisation of Agent in a matter or proceeding under the Act |- TM-49 63(1),74(1), rule 128(5) or 135(1) Regulations for governing the use of a collective trade mark or a certification trade mark |- TM-50 rules 91, 96, 97 Form of request by a registered proprietor or a registered user of a trade mark who has no principal place of business in India, to enter, alter or substitute an address for service in India 40.41
TM-51 18(2), rule 25(9) A single application under section 18(2) for registration of a trade mark for goods or services in different classes 5
TM-52 18(2), rule 25(4) A single application under section 18(2) for registration of a trade mark from convention country under section 154(2) 4
TM-53 Proviso to section 22, rule 104(1) Divisional application 68
TM-54 rule 24(1) Request for search 49
TM-55 133(1) Preliminary advice as to distinctiveness 50
TM-56 131 Request for extension of time 56
TM-57 127(c) On application for review of Registrar's decision 57
TM-58 rule 46 Application for particulars of advertisement of a trade mark 59
TM-59 rule 62(3) Application for duplicate or further copy of certificate of registration 62
TM-60 rule24(3) Application for search and certificate under section 45(1) of the Copyright Act, 1957 64
TM-61 rule 25(16) Application for inclusion of specification of goods or services in excess of five hundred characters 69
TM-62 43, rule 140(2) Application for the consent of the Registrar to the assignment or transmission of certification trade mark 70
TM-63 rule 38(1) Request for expedited examination of an application for the registration of a trade mark under rule 38(1) 71
TM-64 63(1), rule 128(1) Application to register a collective mark for a specification of goods or services included in a class from convention country under section 154(2) 72
TM-65 rule 135(1) Application under section 71 to register a certification trade mark for a specification of goods or services included in a class from convention country under section 154(2) 73
TM-66 18(2),63(l) Single application for registration of a collective trade mark for different classes of goods or services 83
TM-67 18(2),63(1),154(2) Single application for registration of a collective trade mark for different classes of goods or services from a convention country under section 154(2) 84
TM-68 18(2),71 Single application for registration of a certification trade mark for different classes of goods or services 85
TM-69 18(2),71, 154(2) Single application for registration of a certification trade mark for different classes of goods or services from a convention country under section 154(2) 86
TM-70 Proviso to rule 119 Request for expedited certificate of theRegistrar or certified copies of documents 74
TM-71 Proviso to rule 24(1) Request for expedited search in respect of one class 75
TM-72 rule,24(5) Request for expedited search certificate under section 45(1) of the Co tAct,1957 76
TM-73 Section 25(a) of the Geographical Indications of Goods (Registration and Protection) Act, 1999,rule 74(2) of Geographical Indications Goods Rules, 2002 and rule 102 of Trade Marks Rules, 2002 Request to refuse or invalidate a trade mark consisting of a geographical indication 66
TM-74 Section 25(b) of Geographical Indications of Goods (Registration and Protection) Act,1999, rule 75(2) of Geographical Indications Goods Rules, 2002 and rule 102 of Trade Marks Rules, 2002 Request to refuse or invalidate a trade mark conflicting with or containing or consisting of a geographical indication notified under sub-section (2) of section 22 of the Geographical Indications of Goods (Registration and Protection) Act, 1999 65
TMA-1 rule 153 Application for registration as a trademark agent 77
TMA-2 rule 159 Application for restoration of the name of person to the register of trade marks agents 80
TMA-3 rule 160 Application for the alteration of an entryin the register of trade marks agents 81
Form TM-1The Trade Marks Act, 1999Agent s code No:Proprietor s code No:Fee:Rs.2500/Application for registration of a trade markfor goods or services (other than a collective mark or a certification trademark) in the register[Section 18 (1) , 25(2)]( To be filed in triplicate accompanied by fiveadditional representations of the trade mark)One representation to be fixed within this space andfive others to be sent separately.Representation of alarger size may be folded but must then be mounteduponlinen or other suitable material and affixedhereto. (See rule 28)Applicationis hereby made for registration in the register of the accompanying trade markin class 1 .................................. in respect of 2........................in the name(s) of 3................... whose address is