Whereas certain Draft Rules were published in exercise of the powers conferred by sub-section (1) read with section 2 except clauses (xxix), (xxx), (xxxi), (xxxii) and (xxxiii) thereof of section 157 of the Trade Marks Act, 1999 (47 of 1999) and sections 22 and 24 of the General Clauses Act, 1897 (10 of 1897), vide notification of the Government of India in the Ministry of Commerce and Industry (Department of Industrial Policy and Promotion) vide Number G.S.R. 373 (E), dated the 18th May, 2001 published in Part II, section 3, sub-section (1) of the Gazette of India (Extraordinary), inviting objections and suggestions from all persons likely to be affected thereby before the expiry of thirty days from the date on which copies of the Gazette containing the Notification were made available to the public;And whereas the copies of the Gazette containing the said Notification were made available to the public on 11th June, 2001;And whereas the objections and suggestions were received from the public have been considered by the Central Government;Now, therefore, in exercise of the powers conferred by sub-sections (1) and (2) of section 157 of the Trade Marks Act, 1999 (47 of 1999), the Central Government hereby makes the following rules, namely:-
