(4)The regulations governing collective trademarks shall specify, inter alia-(a)the name of the association of persons and their respective office addresses;(b)the object of the association;(c)the details of members;(d)the conditions for membership and relation of each member with the group;(e)the persons authorised to use the trademark and the nature of control the applicant exercise over the use of the collective trademark;(f)the conditions governing use of the collective trademark, including sanctions;(g)the procedure for dealing with appeals against the use of the collective trademark;(h)such other relevant particulars as may be called for by the Registrar.
