.-The Registrar may call upon any person who applies to be registered as proprietor of a registered trade mark to furnish such proof or additional proof of title as he may require for his satisfaction.[Provided that the Registrar may call such proof only where there is a reasonable doubt about the veracity of any statement or any document furnished.] [Substituted by Notification No. G.S.R. 21 (E) dated 14.1.2013 (w.e.f. 26.2.2002)]
