Section 54 in The Trade And Merchandise Marks Act, 1958
54. Use of one of associated or substantially identical trade marks equivalent to use of another.
(1)Where under the provisions of this Act use of a registered trade mark is required to be proved for any purpose, the tribunal may, if and so far as it shall think right, accept use of a registered associated trade mark, or of the trade mark with additions or alterations not substantially affecting its identity, as an equivalent for the use required to be proved.(2)The use of the whole of a registered trade mark shall for the purposes of this Act be deemed to be also a used of any trade mark being a part thereof and registered in accordance with sub-section (1) of section 15 in the name of the same proprietor.
