(1)The Registrar 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 relating to the trade mark;(b)enter any change in the name, address or description of the person who is registered as 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 or services from those in respect of which a trade mark is registered,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.
