141. Alteration of deposited regulations and consent of the Registrar for assignment or transmission of certification Trademarks.
(1)An application by the registered proprietor of a certification trademark under subsection (2) of section 74 to alter the deposited regulation shall be made in Form TM-M and where the Registrar decides to permit such alteration it shall be advertised in the Journal and further proceeding in the matter shall be governed by rules 42 to 51.(2)An application for the consent of the Registrar to the assignment or transmission of a certification trademark under section 43 shall be made in Form TM-P.
