.-(1) The registrar may, on an application made in Form TMA-2 within six months from the date of removal of his name from the register of trade marks agents accompanied by the fee specified in the First Schedule from a person whose name has been removed under clause (b) of sub-rule (1) of rule 157, restore his name to the register of trade marks agents and continue his name therein for a period of one year from the date on which his last annual fee became due.(2)The restoration of a name to the register of trade marks agent shall be notified in the Journal and shall be communicated to the person concerned.
