Section 66 in The Trade And Merchandise Marks Act, 1958
66. Rights conferred by registration of certification trade marks.
(1)Subject to the provisions of sections 33, 34, and 68, the registration of a person as proprietor of a certification trade mark in respect of any goods shall, if valid, give to that person the exclusive right to the use of the mark in relation to those goods.(2)The exclusive right to the use of ma certification trade mark given under sub-section (1) shall be subject to any conditions and limitation ton which the registration is subject.
