(4)The regulation governing a certification trademark shall specify, inter alia-(a)a description of the applicant;(b)the nature of the applicant's business;(c)the particulars of infrastructure like Research and Development, technical manpower support;(d)the applicant's competence to administer the certification scheme;(e)the applicant's financial arrangement;(f)an undertaking from the applicant that there will be no discrimination of any party if they meet the requirements set down in the regulations;(g)the characteristic, which the trademark will indicate in the certified goods or in relation to the rendering of certified services;(h)the manner of monitoring the use of the trademark in India; and(i)such other relevant particulars as may be called for by the Registrar.
