.-(1) Save as otherwise provided in sub-rule (2), all applications, notices, statements or other documents or any fees authorised or required by the Act or the rules to be made, served, left or sent or paid at or to the Trade Marks Registry in relation to a trade mark on the Register of Trade Marks on the notified date or for which an application for registration is pending on, or is made on or after the notified date, shall be made, served, left or sent or paid to the appropriate office of the Trade Marks Registry.(2)Documents or fees authorised or required by the Act or the rules to be sent or paid may be sent or paid at or to either the appropriate office or the head office of the Trade Marks Registry in the following matters:-(a)communication and other documents including affidavits in relation to an application filed for registration of a trade mark;(b)application or request in Forms TM-10, TM-12, TM-13, TM-14, TM-16, TM-17, TM-19, TM-20, TM-21, TM-23, TM-24, TM-25, TM-28, TM-29, TM-30, TM-31, TM-32, TM-33, TM-34, TM-35, TM-36, TM-38, TM-40, TM-46, TM-47, TM-50, [* * *] [Omitted by Notification No. G.S.R. 1024 (E) dated 29.12.2010 (w.e.f. 26.2.2002)], TM-55, TM-58, TM-59, TM-61 and TM-62;(c)notwithstanding anything contained in sub-rule (1) and under clause (a) or clause (b) of sub-rule (2) or sub-rule (3) of rule 24, a request for search and issuance of certificate in Form TM-60, expedited examination in Form TM-63, or expedited certified copies of documents in Form TM-70, [* * *] [Omitted by Notification No. G.S.R. 1024 (E) dated 29.12.2010 (w.e.f. 26.2.2002)] or for expedited search and issuance of a copyright certificate in Form TM-72 shall be filed at the head registry until the Registrar after informing the public in the Journals directs otherwise.
