Section 35 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
35. Registration of marks [Section 41 (2) (i)].
(1)All persons, wishing to float or otherwise convey timber by any river shall register, at the Office of the Forest Division to which the control of the river pertains, the mark or marks which indicate their proprietary right in regard to such timber.(2)No person shall be allowed to register a mark already registered in favour of another person or any mark used by the Government.(3)The Forest Officer may refuse the registration of any mark which, in his opinion, so closely resembles a mark used by the Government or a Mark already registered in favour of any other person that there is an apprehension of its being easily altered into such Government or a registered mark.
