23. [ Preliminary advice by Registrar as to distinctiveness - An application for preliminary advice by the Registrar under sub-section (1) of section 133 shall be made in Form TM-55 in respect of any goods or services comprised within any one class of goods or services as published by the Registrar under sub-rule (2) of rule 22, along with the fees specified in Entry No. 50 of the FIRST SCHEDULE and accompanied by one representation of the trade mark.]
