(5)The regulations governing collective marks shall specify inter alia -(a)the name of the association of persons and their respective office addresses;(b)the object of the association;(c)the details of members;(d)the conditions for membership and relation of each member with the group;(e)the persons authorised to use the mark and the nature of control the applicant exercises over the use of the collective mark;(f)the conditions governing use of the collective mark, including sanctions;(g)the procedure for dealing with appeals against the use of the collective mark;(h)such other relevant particulars as may be called for by the Registrar.
