Section 26(2) in The Bureau Of Indian Standards Act, 2016
(2)Notwithstanding anything contained in any law for the time being in force, no registering authority shall--(a)register any company, firm or other body of persons which bears any name or mark; or(b)register a trade mark or design which bears any name or mark; or(c)grant a patent, in respect of an invention, which bears a title containing any name or mark, if the use of such name or mark is in contravention of sub-section (1).
