Section 52(2) in The Trade And Merchandise Marks Act, 1958
(2)The Registrar shall, before varying any registration under clause (a) of sub-section (1) or cancelling any registration on any of the grounds mentioned in sub-clause (ii) or sub-clause (iii) or sub-clause (i) of clause (c) of that sub-section, forward the application made in that behalf for the consideration of the central Government, and the Central Government may, after making such inquiry as it thinks fit, issue such directions to the Registrar a it thinks fit, and the Registrar shall dispose of the application in accordance with such directions.
