Section 142 — Fees.

Fees.—(1) There shall be paid in respect of the grant of patents and applications therefor, and in respect of other matters in relation to the grant of patents under this Act, such fees as may be prescribed by the Central Government. (2) Where a fee is payable in respect of the doing of an act by the Controller, the Controller shall not do that act until the fee has been paid. 1[(3) Where a fee is payable in respect of the filing of a document at the patent office, the fee shall be paid along with the document or within the prescribed time and the document shall be deemed not to have been filed at the office if the fee has not been paid within such time.] (4) Where a principal patent is granted later than two years from the date of filing of 2[the application], the fees which have become due in the meantime may be paid within a term of three months from the date of the recording of the patent in the register 3[or within the extended period not later than nine months from the date of recording]. 4[143. Restrictions upon publication of specification.—Subject to the provisions of Chapter VII, an application for a patent, and any specification file in pursuance thereof, shall not, except with the consent of the applicant, be published by the Controller before the expiration of the period prescribed under sub-section (1) of section 11A or before the same is open to public inspection in pursuance of sub-section (3) of section 11A or section 43.]

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