Section 63(2) in The Trade And Merchandise Marks Act, 1958
(2)The Central Government shall consider the application so forwarded with regard to the following matters, namely:-(a)whether the applicant is competent to certify the goods in respect of which the mark is to be registered;(b)whether the draft of the regulations to be deposited under section 65 is satisfactory;(c)whether in all the circumstances the registration applied for would be to the public advantage;and may either-(i)direct that the application shall not be accepted; or(ii)direct the Registrar to accept the application and approve the aid draft of the regulations either without modification and unconditionally or subject to any conditions or limitations, or to any amendments or modification of the application or of the regulations, which it thinks requisite having regard to any of the said matters.
