.-(1) An application for the renewal of the registration of a trade mark shall be made in Form TM-12 and may be made at any time not more than six months before the expiration of the last registration of the trade mark.(2)Such application for renewal may be filed by the person who is the proprietor of the registered trade mark or his agent.(3)If the proprietor, as set forth in the application for renewal is not the same person or the same legal entity as the registered proprietor, continuity of title from the registered proprietor in whose name the last renewal was effected to the present owner shall be shown in the first instance by way of affidavit alongwith supporting chain of documents.(4)The Registrar may accept an application for renewal from the managing trustee, executors, administrators and the like, when supported by Court order or other evidence of authority to act on behalf of the present proprietor.
