.-An application under sub-section (2) of section 58 shall be made in Form TM-16 or Form TM-33 or Form TM-34 or Form TM-50 as may be appropriate by a registered user of a trade mark or by such person as may satisfy the Registrar that he is entitled to act in the name of a registered user, and the Registrar may require such evidence by affidavit or otherwise as he may think fit as to the circumstances in which the application is made.
