Section 13(1) in The Trade And Merchandise Marks Act, 1958
(1)No word which his the commonly used and accepted name of any single chemical element or single chemical compound (as distinguished from a mixture) shall be registered as a trade mark in respect of a chemical substance or preparation, and any such registration shall, notwithstanding anything in section 32, be deemed for the purposes of section 56 to be an entry make in the register without sufficient cause or an entry wrongly remaining on the registration as the circumstances may required.
