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Ready Recknor on filing Trademarks under the new 2017 Rules

TRADE MARK FILING READY RECKONER – 2017 RULES

Trademark Registration is a process that takes around 1-2 years to obtain registration in a case, without any objections or oppositions. However, the time period can be longer if an opposition has been filed by a third party.

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WHAT CANNOT BE TRADEMARKED

SELECTION OF TM OFFICE

FORMS AND FEES

TM-A

  1. For application for registration of a Trade mark other than a collective or a certificate mark. Physical filing: 5,000 (Fees for Individuals, Small Enterprise, Startup) 10,000/- (In all Other Cases)
  1. For application from any Convention Country other than a collective or a certification mark.
  1. Application for registration of trademark as series for specification of goods or services included in one or more than one classes.

TM-M

  1. On application for expedited process of an application for the registration of a trademark.
  1. On application for: Extension of time, or certified copy, or Amendment of trademark application, or inspection of document.

TM-O

TM-R

REQUISITES OF TRADEMARK FILING

A trademark registration application must contain the following information:

TRADEMARK REGISTRATION PROCESS

Upon filling the application, the TMO will issue an official receipt with the filing date along with a reference number to the application.

The application is then formally examined, that is whether it is inherent registrable and if any similarity, including phonetically and visually with existing marks. Accordingly, an official examination report is issued indicating either “acceptance” or “objection”, as the case maybe.

  1. In the event of objection on the examination report, it is necessary to file a response within a month of receipt of such objection the failure of which will result in instant abandonment but in most cases, a show cause hearing with the examiner is poste.
  2. Pursuant to a hearing if the argument is accepted, below step3 & 4 follows.
  3. In the event the mark is accepted as it, a letter of acceptance is issued, pursuant to which the mark is advertised in the Trade Marks Journal.
  4. If there are no third-party oppositions are received within 4 months from the date of advertisement in the Trade Marks Journal, then the trademark registration certificate is issued.
  5. Once the certificate is issued, the mark needs to be renewed every 10 years.
  6. In the event of any third-party opposition, after due hearing of the applicant and consequential refusal of application, then either a review or the remedy in step 9 is available to the applicant.
  7. Instead if the application is refused, or abandoned by the examiner with reasons, then a right to appeal to the Intellectual Property Appellate Board (IPAB) shall vest with the applicant.

 

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