Section 115 in The Trade And Merchandise Marks Act, 1958
115. Evidence of entries in register, etc., and things done by them Registrar.
(1)A copy of any entry in the register or of any document referred t in sub-section (1) of section 125, purporting to be certified by the Registrar and sealed with the seal of the Trade Marks Registry, shall be admitted in evidence in all courts and in all proceedings without further proof r production of the original.(2)A certificate purporting to be under the hand of the Registrar as to any entry, matter or thing that he is authorised by this Act or the rules to make or do shall be prima facie evidence of the entry having been made, and of the contents thereof, or of the matter or thing having been done or not done.
