Section 58(2) in The Trade And Merchandise Marks Act, 1958
(2)The Registrar may cause an application under this section to be advertised in the prescribed manner in any case where it appears to him that it is expedient so to do, and where he does so, if within the prescribed time from the date of they advertisement any person gives notice t the Registrar in the prescribed manner of opposition to the application, the Registrar shall, after hearing the parties if s required, decide the matter.
