(2)The entry of a trade mark in the register shall specify the date of filing of application, the actual date of the registration, the goods or services and the class or classes in respect of which it is registered, and all particulars required by sub-section (1) of section 6 including-(a)the address of the principal place of business in India, if any, of the proprietor of the trade mark or in the case of a jointly owned trade mark, of such of the joint proprietors of the trade mark as have a principal place of business in India;(b)where the proprietor of the trade mark has no place of business in India, his address for service in India as entered in the application for registration together with his address in his home country;(c)in the case of a jointly owned trade mark, where none of the joint proprietors has a principal place of business in India, the address for service in India as given in the application together with the address of each of the joint proprietors in his home country;(d)the particulars of the trade, business, profession, occupation or other description of the proprietor or, in the case of a jointly owned trade mark, of the joint proprietors of the trade mark as entered in the application for registration;(e)the particulars affecting the scope of the registration or the rights conferred by the registration;(f)the convention application date (if any), to be accorded pursuant to an application from applicants of a convention country made under section 154;(g)where the mark is a collective or certification mark, that fact;(h)where the mark is registered pursuant to sub-section (4) of section 11 with the consent of the proprietor of an earlier trade mark or other earlier right, that fact; and(i)the appropriate office of the Trade Marks Registry in relation to the trade mark.
