Section 51 in The Trade And Merchandise Marks Act, 1958
51. Power of registered user to take proceedings against infringement.
(1)Subject to any agreement subsisting between the parties, a registered user of a trade mark hall be entitled to call upon the proprietor thereof to take proceedings to prevent infringement thereof, and if the proprietor refuses or neglects to do so within three months after being so called upon, the registered user may institute proceedings for infringement in his own name as if he were the proprietor, making the proprietor a defendant.(2)Notwithstanding anything contained in any other law, a proprietor so added as defendant shall not be liable for any costs unless he enters an appearance and takes part in the proceedings.
