|
Number
of entry
|
On what
payable
|
Number
of the relevant Form
|
Amount
of fees (in rupees)
|
|
For
natural person(s)
|
For
other than natural person(s) either alone or jointly with natural person(s)
|
|
|
On
application for a patent under sections 5(2), 7, 54 or 135 and rule 39
accompanied by provisional/complete specification.
|
1
|
750
Multiple of 750 in case of every multiple priority.
|
3,000
Multiple of 3,000 in case of every multiple priority
|
|
2.
|
On
filing complete specification after provisional.
|
2
|
No fee
|
No fee
|
|
3.
|
On
filing a statement and undertaking under section 8.
|
3
|
No fee
|
No fee
|
|
4.
|
On
request -[or extension of time under sections 8(2), 9(1), 25(1), 28(4), 43(3)
or 53(3) and rules 12(4), 13(6), 24(5). 56(1), 73(3) or 130.
|
4
|
250 per
month
|
1,000
per month
|
|
5.
|
On
filing a declaration as to inventorship under rule 13(6).
|
5
|
No fee
|
No fee
|
|
6.
|
On
application for post dating.
|
-
|
500
|
2,000
|
|
7.
|
On
app1ication for deletion of reference under section 19(2).
|
-
|
500
|
2,000
|
|
8.
|
(i)
|
On
claim under section 20(1);
|
6
|
500
|
2,000
|
|
(ii)
|
On
request for direction under
section
20(4) or 20(5).
|
6
|
500
|
2,000
|
|
9.
|
On
request for postponement of acceptance of complete
specification
under section 22.
|
-
|
500
|
2,000
|
|
10.
|
On
notice of opposition to grant of patent under section 25.
|
7
|
1,500
|
5,000
|
|
11-
|
On
giving notice that hearing before Controller will be attended under rule
62(2).
|
-
|
1,500
|
5,000
|
|
12:
|
On
application under sections 28(2), 28(3) or 28(7).
|
8
|
500
|
2,000
|
|
13.
|
On
request for sealing of a patent under section 43.
|
9
|
1,500
|
5,000
|
|
14.
|
On
application under section 44 for amendment of patent.
|
10
|
1,500
|
5,000
|
|
15.
|
On
application for directions under sections 51(1) or 51(2).
|
11
|
500
|
2,000
|
|
16.
|
On
request for grant of a patent under section 52(2).
|
12
|
1,500
|
5,000
|
|
17.
|
On
request for converting a patent of addition to an independent patent under
section 55(1).
|
.
|
500
|
2,000
|
|
18.
|
For
renewal of a patent under section 53.
|
|
|
|
|
|
(i)
|
Before
the expiration of the 2 year from the date of patent in respect of 3rd year.
|
.
|
600
|
3,200
|
|
|
(ii)
|
Before
the expiration of the 3rd year in respect of the 4th year.
|
.
|
600
|
3,200
|
|
|
(iii)
|
Before
the expiration of the 4th year in respect of the 5th year.
|
.
|
600
|
3,200
|
|
|
(iv)
|
Before
the expiration of the 5th year in respect of the 6th year.
|
.
|
600
|
3,200
|
|
|
(v)
|
Before
the expiration of the 6th year in respect of the 7th year.
|
-
|
1,500
|
4,500
|
|
|
(vi)
|
Before
the expiration of the 7th year in respect of the 8th year.
|
|
1,500
|
4,500
|
|
|
(vii)
|
Before
the expiration of the 8th year in respect of the 9th year.
|
|
1,500
|
4,500
|
|
|
(viii)
|
Before
the expiration of the 9th year in respect of the 10th year.
|
|
1,500
|
4,500
|
|
|
(ix)
|
Before
the expiration of the 10th year in respect of the 11th year.
|
|
3,500
|
10,000
|
|
|
(x)
|
Before
the expiration of the 11Th year in respect of the 12th year.
|
|
3,500
|
10,000
|
|
|
(xi)
|
Before
the expiration of the 12th year in respect of the 13th year.
|
|
3,500
|
10,000
|
|
|
(xii)
|
Before
the expiration of the 13th year in respect of the 14th year.
|
|
3,500
|
10,000
|
|
|
(xiii)
|
Before
the expiration of 14th year in respect of 15 1h year
|
|
3,500
|
10,000
|
|
|
(xiv)
|
Before
the expiration of 15th year in respect of 16th year
|
|
5,000
|
15,000
|
|
|
(xv)
|
Before
the expiration of 16th year in respect of 17th year
|
|
5,000
|
15,000
|
|
|
(xvi)
|
Before
the expiration of 17th year in respect of 18th year
|
|
5,000
|
15,000
|
|
|
(xvii)
|
Before
the expiration of l8th year in respect of 19th year
|
|
5,000
|
15,000
|
|
|
(xviii)
|
Before
the expiration of 19th year in respect of 20th year
|
|
5,000
|
15,000
|
|
19.
|
On
application for amendment of application for patent /complete
specification/other related documents under section 57 -
|
13
|
|
|
|
(i)
|
Before
acceptance
|
700
|
2,500
|
|
(ii)
|
After
acceptance
|
1,000
|
6,000
|
|
(iii)
|
Where
amendment is for changing name /address/nationality/address for service
|
200
|
500
|
|
|
On
notice of opposition to an application under sections 57(4), 61 (1) and 87(2)
or to surrender a patent under section 63 (3) Or to a request under section
78(5).
|
14
|
1,500
|
5,000
|
|
21.
|
On
application for restoration of a patent under section 60.
|
15
|
1,500
|
5,000
|
|
22.
|
Additional
fee for restoration.
|
|
3,000
|
10,000
|
|
23.
|
On
notice of offer to surrender a patent under section 63.
|
|
1,000
|
3,000
|
|
24.
|
Application
for registration of a document In the Register of Patents under section 68.
|
16
|
700 (In
respect of each patent)
|
3,000
(In respect of each patent)
|
|
25.
|
On
application for the entry in the register of patent of the name of a person
entitled to a patent or as a share or as a mortgagee or as licensee or as
otherwise or for the entry in the Register of Patents of notification of a
document under sections 69(1) or 69(2) and rule 90(1), or 90(2).
|
17
|
700 (In
respect of each patent)
|
3,000
(In respect of each patent)
|
|
26.
|
On
application for alteration of an entry in the Register of Patents or Register
of Patent agents under rule 94( 1) or rule 118(1).
|
|
200
|
500
|
|
27.
|
On
request for entry of an additional address for service in the Register of
Patents under rule 94(3).
|
|
700
|
2,500
|
|
28.
|
On
application for Compulsory licence under sections 84(1), 91(1) and 92(1).
|
18
|
1,500
|
5,000
|
|
29.
|
On
request for examination of application for patent under Section 11B and rule
24(1).
|
19
|
1,000
|
3,000
|
|
30.
|
On
application for revocation of a patent under section 85(1).
|
20
|
1,500
|
5,000
|
|
31.
|
On
application for revision of terms and conditions of licence under section
88(4).
|
21
|
1,500
|
5,000
|
|
32.
|
On
request for termination of cOD1pulso~licence (a) under section 94 and (b) under section
94 as modified by section 24C.
|
22
|
(a)
1,500
(b)
25,000
|
(a)
5,000
(b)
75,000
|
|
33.
|
On
application for registration as a patent agent under rules 109 or 112.
|
23
|
500
|
|
|
34.
|
On
request for appearing in the qualifying examination under rule 109 (3).
|
|
200
|
|
|
35.
|
For
registration of a person as a patent agent under rule 109 or 112.
|
|
1,500
|
|
|
36.
|
For
continuance of the name of a person in the register of patent agent.
|
|
|
|
|
(i) For
the 1st year to be paid along with registration
|
|
500
|
|
|
(ii)
For every year excluding the 1st year to be paid on the 1st April
in each year.
|
|
500
|
|
|
37.
|
On
application for restoration of the name of a person in the Register of Patent
Agents under rule 117.
|
24
|
1,000 (Plus
continuation fee under entry number 36)
|
|
|
38.
|
On a
request for correction of clerical error under section 78(2).
|
-
|
500
|
1,500
|
|
39.
|
On
application for review or setting aside the decisions! Order of the
controller under sections 77(1)(f) or 77(l)(g).
|
25
|
700
|
2,500
|
|
40.
|
On
application for permission for applying patent outside India under section
39.
|
|
500
|
1,500
|
|
41.
|
On
application for duplicate Patent under section 154 and rule 132.
|
|
1,000
|
3,000
|
|
42.
|
On
request for certified copies under section 72 or for certificate under
section 147 and rule 133.
|
|
700
|
2,500
|
|
43.
|
For
certifying office copies or printed each.
|
|
200
|
500
|
|
44.
|
On
request for inspection of register under section 72 inspection under rule 27
or rule 38.
|
|
200
|
500
|
|
45.
|
On
request for information under section 153.
|
|
300
|
1,000
|
|
46.
|
On form
of authorisation of patent agent.
|
26
|
No fee
|
No fee
|
|
47.
|
On
petition not otherwise provided for.
|
|
1,000
|
3,000
|
|
48.
|
For
supplying of photocopies of the documents per page.
|
|
4
|
4
|
|
49.
|
Transmittal
fee for International application.
|
|
1,500
|
5,000
|
|
50.
|
For
preparation of certified copy of priority document and for transmission of
the same to the International Bureau of World Intellectual Property
Organisation.
|
|
1,000
|
3,000
|
|
S1.
|
National
fee on application corresponding to International application under PCT under
section 7(1A).
|
1A
|
750
Multiple of 750 in case of every multiple priority
|
3,000
Multiple of 3,000 in case of every multiple priority
|
|
52.
|
On
request for grant of exclusive marketing right under section 24A.
|
27
|
25,000
|
75,000
|
|
53.
|
On
application for compulsory licence under rule 47.
|
18
|
25,000
|
75,000
|
|
54.
|
On
application for revocation of exclusive marketing rights under rule 47.
|
20
|
1,500
|
5,000
|
|
55.
|
On
notice of opposition to application under section 87 as modified by section
24C or under rule 49 (1) or rule 52 (3).
|
14
|
10,000
|
30,000
|
|
56.
|
On
application for revision of terms and conditions of licence under rule 51
(1).
|
21
|
10,000
|
30,000
|
|
57.
|
On
request for inspection of Register of Exclusive Marketing Right.
|
|
200
|
500
|
|
58.
|
On
request for supply of Certified copy of the entry in the Register of
Exclusive Marketing Right.
|
|
700
|
2,500
|
|
59.
|
On
statement regarding working of a patented invention on a commercial scale in
India under Section 146(2).
|
29
|
No fee
|
No fee
|
|
60.
|
Request
for permission for making patent application outside India under section 39.
|
30
|
No fee
|
No fee
|
|
|
|
|
|
|
|
