Trade Marks Act, 1999
126. Implied warranty on sale of marked
goods.-
Where a mark or a trade mark or trade
description has been applied to the goods on sale or in the contract for sale
of any goods or in relation to any service, the seller shall be deemed to
warrant that the mark is a genuine mark and not falsely applied, or that the
trade description is not a false trade description within the meaning of this
Act unless the contrary is expressed in writing signed by or on behalf of the
seller and delivered at the time of the sale of goods or providing of services
on contract to and accepted by the buyer.