Section 16 in Caltex [Acquisition of Shares of Caltex Oil Refining (India) Limited And of the Undertakings in India of Caltex (India) Limited] Act, 1977
16. Use of designs, trade marks, etc., belonging of Caltex Petroleum or Caltex (India).-
Nothing in this Act shall be construed to entitle Caltex Oil Refining or the Central Government or the successor Government company to use-(a)any designs, trade marks, trade names (including the name Caltex or any part thereof), styles of labelling, belonging to Caltex Petroleum or Caltex (India), after the expiry of a period of twelve months from the appointed day; and(b)any station decor (including distinctive colour schemes) belonging to Caltex Petroleum or Caltex (India), after the expiry of a period of twenty-four months from the appointed day.
