Section 49(3) in The Trade And Merchandise Marks Act, 1958
(3)On receipt of an application under sub-section (2), the Central Government, having regard to all the circumstances of the case and to the interests of the general public, and the development of any industry, trade or commerce in India, may direct the Registrar-(a)to refuse the application; or(b)to accept the application either absolutely or subject to any conditions, restrictions or limitations which the Central Government may think proper to impose:Provided that no direction for refusing the application or for its acceptance conditionally shall be made unless the applicant has been given an opportunity of being heard.
