FORM TM-U
APPLICATION FOR REGISTRATION OF REGISTERED USER/VARIATION OF REGISTERED USER/CANCELLATION OF REGISTERED USERS AND NOTICE OF INTENTION TO INTERVENE IN PROCEEDING IN CANCELLATION/ VARIATION
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This form is divided into three Parts i.e. A, B & C. Part A and C are required to be filled compulsorily. Part B is further divided into several subcategories and the same is required to be chosen by the applicant as per requirement and be filled accordingly. [Note: One form is meant for one request only. Different forms should be submitted for different requests. In case more than one request is claimed in one form the first one will be entertained and the rest of the requests will be ignored.] [(a) One form is meant for the request of one change only. Different forms should be filed up for different changes (b) The relevant information must be filled up in colored boxes against the respective head.] |
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PART A [application details] |
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nature of the referred Registration |
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[(a) The applicant must choose either of the following categories- 1. Standard trademark, 2. Collective Mark, 3. Certification Mark, 4. Series Marks (b) In case of Collective Mark or Certification Mark the draft regulations with form TM-M must be submitted.] |
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FEE |
(See First Schedule for Appropriate Fee) |
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1. |
Details of Applicants |
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a. |
Name of the Registered Proprietor*: |
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trading as: |
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Address*: |
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(State) (Country) |
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Mobile No: |
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E-mail address:* |
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Address for service of the Registered Proprietor: |
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(State) (Country) |
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b. |
Name of the proposed Registered User*: |
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Nature of the proposed user |
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[The applicant must choose either of the following categories- 1. Individual, 2. Partnership Firm, 3. Body-incorporate including Private Limited/limited Company, 4. Limited Liability Partnership, 5. Society 6. Trust 7. Government Department 8. Statutory Organization. 9. Association of persons 10. Hindu Undivided Family] |
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trading as*: |
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Address:* |
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(State) (Country) |
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Mobile No : |
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E-mail address: * |
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Address for service of the Proposed Registered user: |
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(State) (Country) |
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c. |
Name of the intervener |
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trading as: |
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Address:* |
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(State) (Country) |
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Mobile No: |
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E-mail address: * |
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[ This address should be the address of the applicant's principal place of business in India] [(a) Unless otherwise specifically stated, the applicant'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 does not carry business in India] |
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2. |
Applicant's agent (if any) |
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a. |
Registered Proprietor’s Agents |
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Name: |
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Address: |
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Mobile No* : |
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E-mail address*: |
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Nature of the Agent |
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b. |
Proposed Registered User’s agent |
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Name: |
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Address: |
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Mobile No* : |
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E-mail address*: |
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Nature of the Agent |
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[The applicant must choose either of the following categories- Registered Trade Marks Agent, 2. Advocate 3. Constituted Attorney] |
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3. |
Registered trademark No(s). in respect of which the request is made |
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Class(es): |
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PART B: PURPOSE OF REQUEST [appropriate column required to be ticked and filled in] |
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a. |
Request For Registration of Registered User |
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Description of goods and services |
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Period |
From to |
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Condition if any |
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b. |
For the variation of the registration of the registered user with regard to goods/service or the condition/restriction |
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Details of variation requested |
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c. |
Cancellation of the registration of a registered user |
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Grounds for cancellation |
Statement of ground required to be submitted as an attachment with TM-U* |
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d. |
Notice of intention to intervene in proceedings for variation or cancellation in regard to registration of the registered user |
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Ground for intervention in the proceeding |
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PART C [details of the person making application/request and details of the document is submitted] |
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DETAIL OF THE Applicant(s) |
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Signature |
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Name |
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Authority |
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Details of documents attached |
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