Section 118(1) in The Trade And Merchandise Marks Act, 1958
(1)Where goods, which are prohibited to be imported into India under clause (d), clause (dd), clause (e), clause (f), clause (h), clause (i) or clause (j) of section 18 of the Sea Customs Act, 1878, and are liable to detention and confiscation on importation under that Act, are imported into India, the Chief Customs Officer if upon representation made to him, he has reasons to believe that the trade mark complained of is used as a false trade mark, may require the importer of the goods, or his agent, to produce any documents in his possession relating to the goods and to furnish information as to the name and address of the person by whom the goods were consigned to India and the name and address of the person to whom the goods were sent in India.
