Section 82 in The Trade And Merchandise Marks Act, 1958
82. Penalty for improperly describing a place of business as connected with the Trade Marks Office.
- If any person uses on his place of business, or on any document issued by him, or otherwise, words which would reasonably lead to the belief that his place of business is, or is officially connected with, the Trade Marks Office, he shall be punishable with imprisonment for a term which may extend to six months, or with fine, or with both.
