Section 114 in The Trade And Merchandise Marks Act, 1958
114. Registered user to be impleaded in certain proceedings.
(1)In every proceeding under Chapter VII or under section 109 every registered user of a trade mark using by way of permitted use, who is not himself an applicant in respect of any proceeding under that Chapter or section, shall be made a party to the proceeding.(2)Notwithstanding anything contained in any other law, a registered user so made a party to the proceeding shall not be liable for any costs unless he enters an appearance and takes part in the proceeding.
