.-The agreement referred to in clause (a) of sub-rule (1) of rule 80 shall-(a)set out the particulars specified in sub-clauses (i) to (iv) of clause (b) of sub-section (1) of section 49;(b)disclose the terms as to royalty and other remuneration payable to the registered proprietor by the proposed registered user for the permitted use of the trade mark;(c)provide means for bringing the permitted use to an end when the relationship between the parties or the control by the registered proprietor over the permitted use ceases; and(d)contain a condition that when the registered trade mark is used by the proposed registered user in relation to his goods or services, other than goods or services for export, the mark shall be so described as clearly to indicate that it is being used only by way of permitted use.
