Section 67 in The Trade And Merchandise Marks Act, 1958
67. Infringement of certification trade marks.
- The right conferred by section 66 is infringed by any person who, not being the registered proprietor of the certification trade mark or a person authorised by him in that behalf under the regulations deposited under section 65, using it in accordance therewith, uses in the course of trade mark which is identical with, or deceptively similar to, the certification trade mark in relation to any goods in respect of which it is registered, and in such manner as to render the use of the mark likely to be taken as being use as a trade mark.
