Trade Marks Act, 1999
150. Fees and surcharge .-
(1) There shall be paid in respect of
applications and registration and other matters under this Act such fees and
surcharge as may be prescribed by the Central Government.
(2) Where a fee is payable in respect of the
doing of an act by the Register, 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.