(4)After the filing of an application in the Trade Marks Registry, any person while making any correspondence relating thereto shall furnish the following particulars, namely:-(a)the application number or numbers, if any;(b)the date and place of filing;(c)the appropriate class or classes, as the case may be, in relation to which the application is filed;(d)an address for communication; and(e)the concerned agent's code, if any, and the concerned Proprietor's code, if allotted.
