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Section 3 in The Trade Marks (Applications And Appeals To The Intellectual Property Appellate Board) Rules, 2003
3. Fees
.-The fees for filing applications and appeals before the Appellate Board shall be as specified in the Second Schedule to these rules which shall be paid by way of bank draft payable at Chennai drawn in favour of the Deputy Registrar, Intellectual Property Appellate Board.The First Schedule(See rule 2)Manner of Making Applications and Forms of Appeal| Serial No. | Section of the Trade Marks Act, 1999/Rule of the Trade Marks Rules, 2002 | Title | Form Number |
| (1) | (2) | (3) | (4) |
| 1 | Section 47/57/125 | Application under section 47 for removal of a trade mark from the register under section 57 or section 125 | Form 1 |
| 2 | Section 91 | Appeal from an order or decision of the Registrar of Trade Marks in respect of goods or services falling in one class | Form 2 |
| 3 | Section 91 | Appeal from an order or decision of the Registrar of Trade Marks in respect of goods or services falling in two or more classes | Form 3 |
| 4 | Section 91 read with rule 162 of the Trade Marks Rules, 2002 | Appeal from an order or decision of the Registrar of Trade Marks in regard to the registration or removal of a trade marks agent from the register of trade marks agents | Form 4 |
| 5 | Section 91 | Application for condoning the delay in filing appeal | Form 5 |