Section 57 in The Trade And Merchandise Marks Act, 1958
57. Correction of register.
(1)The Register may, on application made in the prescribed manner by the registered proprietor,-(a)correct any error in the name, address or description of the registered proprietor of a trade mark, or any other entry relation to the trade mark;(b)enter any change in the name, address or description of the person who is registered a proprietor of a trade mark;(c)cancel the entry of a trade mark on the register;(d)strike out any goods or classes of goods from those in respect of which a trade mark is registered;(e)enter a disclaimer or memorandum relating to a trade mark which does not in any way extend the rights given by the existing registration of the trade mark;and may make any consequential amendment or alteration in the certificate of registration, and for that purpose, may require the certificate of registration to be produced to him.(2)The Registrar may, on application made in the prescribed manner by a registered user of a trade mark, and after notice to the registered proprietor, correct any error, or enter any change, in the name, address or description of the registered user.
