(2)The Registrar shall, thereupon notify in writing to the registered proprietor and to the registered user or users, if any, a proposal showing the form in which, in the Registrar's view, the amendment of the register should take in consequence of the proposed conversion. Two or more registrations of a trade mark having the same date and in respect of goods or services which fall within the same class under the amended or substituted classification, may be amalgamated upon conversion in accordance with this rule.
