(6)For the purposes of this section, a person uses a registered mark, if, in particular, he—(a)affixes it to goods or the packaging thereof;(b)offers or exposes goods for sale, puts them on the market, or stocks them for those purposes under the registered trade mark, or offers or supplies services under the registered trade mark;(c)imports or exports goods under the mark; or(d)uses the registered trade mark on business papers or in advertising.
