Section 9(1) in The Trade And Merchandise Marks Act, 1958
(1)A trade mark shall not be registered in Part A of the register unless it contains or consists of at least one of the following essential particulars, namely:-(a)the name of a company, individual or firm represented in a special or particular manner;(b)the signature of the applicant for registration or some predecessor in his business;(c)one or more invented words;(d)one or more words having no direct reference to the character or quality of the goods and not being, according to its ordinary signification, a geographical name or a surname or a personal name or any common abbreviation thereof or the name of a sect, caste or tribe in India;(e)any other distinctive mark.
