Section 117(3) in The Trade And Merchandise Marks Act, 1958
(3)No notification under this section shall be issued, unless application is made for its issue by persons or associations substantially representing the interests o dealers in, or manufacturers, producers, or users of, the goods concerned, or unless the Central Government is otherwise convicted that it is necessary in the public interest to issue the notification, with or without such inquiry as the Central Government may consider necessary.
