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Union of India - Section

Section 3 in The Trade Marks Rules, 2017

3. Principal place of business in India.

- "Principal place of business in India" means-
(i)where a person carries on business in the goods or services concerned in a trademark -
(a)if the business is carried on in India at only one place, that place;
(b)if the business is carried on in India at more places than one, the place mentioned by him as the principal place of business in India;
(ii)where a person is not carrying on a business in the goods or services concerned in a trademark-
(a)if he is carrying on any other business in India at only one place, that place;
(b)if he is carrying on any other business in India at more places than one, the place mentioned by him as the principal place of business in India; and
(iii)where a person does not carry on any business in India but has a place of residence in India, then such place of residence in India.