Section 127 in The Trade And Merchandise Marks Act, 1958
127. Fees.
(1)There shall be paid in respect of applications and registration and other matters under this Act such fees as may be prescribed by the Central Government(2)Where a fee is payable in respect of the doing of an act by the Registrant, the Registrar shall not do that act until the fee has been paid.(3)Where a fee is payable in respect of the filing of a document at the Trade Marks Registry, the document shall be deemed not to have been filed at the Registry until the fee has been paid
