(5)The regulation governing a certification trade mark shall specify inter alia -(a)a description of the applicant;(b)the nature of the applicant's business;(c)the particulars of infrastructure like R & D, technical manpower support;(d)the applicants competence to administer the certification scheme;(e)the applicants financial arrangement;(f)an undertaking from the applicant that there will be no discrimination of any party if they meet the requirements set down in the regulations;(g)the characteristic the mark will indicate in the certified goods or in relation to the rendering of certified services;(h)the manner of monitoring the use of the mark in India; and(i)such other relevant particulars as may be called for by the Registrar.
