(7)The Registrar shall, while determining as to whether a trade mark is known or recognised in a relevant section of the public for the purposes of sub-section (6), take into account—(i)the number of actual or potential consumers of the goods or services;(ii)the number of persons involved in the channels of distribution of the goods or services;(iii)the business circles dealing with the goods or services, to which that trade mark applies.
