Section 65 in The Trade And Merchandise Marks Act, 1958
65. Deposit of regulations governing the use of a certification trade mark.
(1)There shall be deposited at them Trade Marks Registry in respect of every mark registered s a certification trade mark regulations approved by the Central Government for governing the use thereof, which shall include provides as to the cases in which the proprietor is to certify goods and to authorise the use of the certification trade mark, and may contain any other provisions which the Central Government may, by general or special order, require or permit to be inserted therein (including provisions conferring a right of appeal to the Registrar against any refusal of the proprietor to certify goods or to authorise the use of the certification trade mark in accordance with the regulations); and regulations so deposited shall be open to inspection in like manner as the register.(2)The regulations so deposited may on the application of the registered proprietor be alter by the Registrar with the consent of the Central Government.(3)The Central Government may cause such application to be advertised in any case where it appears to it expedient so to do, and where it does so, if within the time specified in then advertisement any person gives notice of opposition to the application, the Central Government shall not decide the matter without giving the parties an opportunity of being heard.
