Section 6 in The Trade And Merchandise Marks Act, 1958
6. The Register of Trade Marks.
(1)For the purposes of this Act, a record called the Register of Trade Marks shall be kept at the head office of the Trade Marks Registry, wherein shall be entered all registered trade marks with the names, addresses and descriptions of the proprietors, notifications of assignments and transmissions, the names, addresses and descriptions of registered users, disclaimers, conditions, limitations and such other matters relating to registered trademarks as may be prescribed.(2)No notice of any trust, express or implied or constructive, shall be entered in the register and no such notice shall be receivable by the Registrar.(3)Subject to the superintendent and direction of the Central Government, the register shall be kept under the control and management of the Registrar.(4)There shall be kept at each branch office of the Trade Marks Registry a copy of the register and such of the other documents mentioned in section 125 as the Central Government may, by notification in he Official Gazette, direct.
