(3)Where the goods bearing a registered trade mark are lawfully acquired by a person, the sale of the goods in the market or otherwise dealing in those goods by that person or by a person claiming under or through him is not infringement of a trade by reason only of—(a)the registered trade mark having been assigned by the registered proprietor to some other person, after the acquisition of those goods; or(b)the goods having been put on the market under the registered trade mark by the proprietor or with his consent.
