(2)An application for the registration of a trademark, for goods or services shall-(a)explain with sufficient precision, a description by words, of the trademark, if necessary, to determine the right of the applicant;(b)be able to depict the graphical representation of the trademark;(c)be considered as a three dimensional trademark only if the application contains a statement to that effect;(d)be considered as a trademark consisting of a combination of colours only if the application contains a statement to that effect.
