Section 125(1) in The Trade And Merchandise Marks Act, 1958
(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.
