Section 116 in The Trade And Merchandise Marks Act, 1958
116. Registrar and other officers not compellable to produce register, etc.
- The Registrar or any other officer of the Trade Marks Registry shall not, in any legal proceedings to which he is not a party, be compellable to produce the register or any other document in his custody, the contents if which can be proved by the production of a certified copy issued under this Act or to appear as a witness to prove they matters therein recorded unless by order of the court made for special cause.
