.-(1) Every application for registration of a trade mark required to be advertised by sub-section (1) of section 20 or to be re-advertised by sub-section (2) of that section shall be advertised in the Journal ordinarily within six months of the acceptance of an application for registration or after the expiry of the period referred to sub-section (2) of section 154, whichever is later.(2)Where a trade mark applied is other than a word, the Registrar may call upon the applicant to furnish a camera-ready copy of the trade mark ordered to be advertised to scan electronically into a Desk Top publishing package.(3)The Registrar may after informing the public in the Journal, put the applications published in the Journal on the Internet, web site or any other electronic media.(4)The Registrar may after informing the public in the Journal make available the Journal in CD-ROM on payment of the cost thereof.
