Section 5 in Uttar Pradesh State Emblem (Prohibition of Improper Use) Act, 2019
5. Prohibition of registration of certain companies, etc.
- (I) Notwithstanding anything contained in any other law for the time being in force, no competent authority shall,-(a)register a trade mark or design which bears the emblem; or(b)grant patent in respect of an invention which bears a title containing the emblem. (2) If any question arises before a competent authority whether any emblem is an emblem specified in the Schedule or a colourable imitation thereof, the competent authority shall refer the question to the State Government and the decision of the State Government thereon shall be final.
