(6)Every application for registration in respect of an artistic work which is used or is capable of being used [in relation to any goods or services] [Substituted by Notification No. G.S.R. 788(E), dated 10.8.2016 (w.e.f. 14.3.2013).], such application shall include a statement to that effect and shall be accompanied by a certificate from the Registrar of Trade Marks referred to in section 3 of the Trade Marks Act, 1999, to the effect that no trade mark identical with or deceptively similar to such artistic work has been registered under that Act in the name of, or that no application has been made under that Act for such registration by, any person other than the applicant.
