(2)A registered trade mark is infringed by a person who, not being a registered proprietor or a person using by way of permitted use, uses in the course of trade, a mark which because of—(a)its identity with the registered trade mark and the similarity of the goods or services covered by such registered trade mark; or(b)its similarity to the registered trade mark and the identity or similarity of the goods or services covered by such registered trade mark; or(c)its identity with the registered trade mark and the identity of the goods or services covered by such registered trade mark,is likely to cause confusion on the part of the public, or which is likely to have an association with the registered trade mark.
