Section 125 in The Trade And Merchandise Marks Act, 1958
125. Documents open to public inspection.
(1)Save as otherwise provided in sub-section (5) of section 49,-(a)the register, and any document upon which any entry in the register is based;(b)every notice of opposition to the registration of a trade mark, application for rectification before the Registrar, counter, statement thereto, and any affidavit or document filed by the parties in any proceedings before the Registrar;(c)all regulations deposited under section 65, and all applications under section 69 for varying such regulations;(d)the indexes mentioned in section 124; and(e)such other documents as the Central Government may, by notification in the Official Gazette, specify;shall, subject to such conditions as may be prescribed, be open to public inspection at the Trade Marks Registry.(2)Any person may, on application to the Registrar and on payment of such fees as may be prescribed, obtain a certified copy of any entry in the register or any document refereed to in sub-section (1).
