Section 150 — Fees and surcharge.

Fees and surcharge.—(1) There shall be paid in respect of 1[applications, international applications] and registration and other matters under this Act such fees and surcharge as may be prescribed by the Central Government. (2) Where a fee is payable in respect of the doing of an act by the Registrar, the Registrar shall not do that act until the fee has been paid. (3) Where a fee is payable in respect of the filing of a document at the Trade Marks Registry, the document shall be deemed not to have been filed at the Registry until the fee has been paid.

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