- The Conservator of Forests or the Divisional Forests Officer shall upon receipt of an application for registration of any form or mark for the purpose of rule 73 or rule 82 enquire into the authenticity of the same, and if he sees no objection, shall on payment by the applicant of such fees as shall from time to time be prescribed by the State Government in this behalf register such form or mark in his office. Every such registration shall hold good for a period of one year only, except in the case of forms and marks [* * *] [Deleted by G.N. dated 22.12.1958.] of foreign Governments, the registration of which shall hold good till they are modified or replaced by new form of marks.
