Section 55 in The Trade And Merchandise Marks Act, 1958
55. Use of trade mark for export trade and use when form of trade connection changes.
(1)The application in India of trade mark to goods to be exported from India and any other act done in India in relation to goods to be so exported which, if done in relation to goods to be sold or otherwise traded in within India would constitute use of a trade mark therein, shall we deemed to constitute use of the trade mark in relation to those goods for any purpose for which such use is material under this Act or any other law.(2)The use of a registered trade mark in relation to goods between which and the person using the mark any form of connection in the course of trade subsists shall not be deemed to be likely to cause deception or confusion the ground only that the mark has been or is used in relation to goods between which and the said person or a predecessor in title of that person a different form of connection in the course of trade subsisted or subsists.
