(2)There shall be filed alongwith the application, an affidavit by the registered proprietor or by some person authorised, to the satisfaction of the Registrar, to act on his behalf testifying to the genuineness of the documents accompanying the application and containing:-(a)the particulars and statements required by clause (b) of sub-section (1) of section 49;(b)the precise relationship between the registered proprietor and the proposed registered user, if any, for instance, whether their relationship is as principal and subsidiary company or whether there is common control between their business;(c)a statement as to the goods or services in which the registered proprietor is dealing, together with details as to whether the trade mark which is the subject of the application has been used by him in the course of trade before the date of the application and if so the amount and duration of such user;
