Form TM-R
APPLICATION FOR RENEWAL/RESTORATION OF REGISTRATION OF A TRADEMARK OR FOR PAYMENT OF SURCHARGE TOWARDS THE RENEWAL
|
[The relevant information must be filled up in colored box against the respective head] |
|
|
|
1 |
APPLICANT |
|
|
[The Applicant here means the person on whose behalf the request is being submitted. He will ordinarily be the registered proprietor of the mark] |
||
|
|
FEE: |
(See First Schedule for Appropriate Fee) |
|
Name:* |
|
|
|
Trading as: |
|
|
|
Address:* |
|
|
|
|
(State) (Country) |
|
|
Address for service: |
|
|
|
|
(State) (Country) |
|
|
Mobile No: |
|
|
|
E-mail address:* |
|
|
|
[(a) Unless otherwise specifically stated, the applicant's/opponent's/third party’s address shall be the address for service of the applicant who has a principal place of business in India. |
||
|
(b) The address for service in India must be provided, in case the applicant/opponent/third party as the case may be, does not carry on business in India] |
||
|
Mobile No: |
|
|
|
E-mail address:* |
|
|
|
2. |
APPLICANT’S AGENT (if any) |
|
|
Name:* |
|
|
|
Address:* |
|
|
|
Mobile No: |
|
|
|
E-mail address:* |
|
|
|
Nature of the Agent: |
|
|
|
[The applicant must choose either of the following categories- |
||
|
||
|
Registration No. |
|
|
|
[In case of authorization of the agent, the address of the agent may be mentioned as the address for service of the applicant/opponent/third party as the case may be] |
||
|
3. |
TRADEMARK TYPE: |
|
|
|
[(a) one of the following categories must be chosen- 1. Standard trademark, 2. Collective Mark, 3. Certification Mark, 4. Series Marks (b) 'Standard mark' here refers to the registration of a normal trademark not being Collective or Certification trademarks or Series of marks] |
|||
|
4. |
Trade Mark No. |
|
|
|
5. |
Class(es) |
|
|
|
(In case of the multiclass number of classes to be mentioned ) |
|
||
|
6. |
Payment for (Select from below) |
|
|
|
Renewal before the expiry of last registration of the trademark |
|
||
|
Renewal if filed within 6 months after the expiry of last registration. |
|
||
|
Restoration and renewal of registration of the trademark removed from the register |
|
||
|
7. |
DETAIL OF THE PERSON SUBMITTING THE APPLICATION |
|
|
|
Signature: |
|
||
|
Name: |
|
||
|
Authority: |
|
||
|
8. |
List of Documents attached: |
|
|
