Section 57(1) in The Trade And Merchandise Marks Act, 1958
(1)The Register may, on application made in the prescribed manner by the registered proprietor,-(a)correct any error in the name, address or description of the registered proprietor of a trade mark, or any other entry relation to the trade mark;(b)enter any change in the name, address or description of the person who is registered a proprietor of a trade mark;(c)cancel the entry of a trade mark on the register;(d)strike out any goods or classes of goods from those in respect of which a trade mark is registered;(e)enter a disclaimer or memorandum relating to a trade mark which does not in any way extend the rights given by the existing registration of the trade mark;and may make any consequential amendment or alteration in the certificate of registration, and for that purpose, may require the certificate of registration to be produced to him.
