26. Marking of articles before delivery on sale .-Before delivery on sale of any article to which a registered design has been applied, the proprietor of such design shall cause each such article to be marked with the word REGISTERED or with the abbreviation REGD., or with the abbreviation RD, as he may choose, and also (except in the case of articles made of soft or brittle in nature to which have been applied designs registered in different classes of articles) with the number appearing on the certificate of registration:
Provided that the requirements of this rule and clause (b) of sub-section (1) of section 15 of the Act shall be dispensed with as regards-(i)textile goods in which the design is printed or woven, other than handkerchiefs; and(ii)articles made of charcoal dust, which are brittle and which are not sold in single pieces.INSPECTIONS AND SEARCHES
