Contents |
Sections |
Particulars |
|
Preamble |
Chapter 1 |
Preliminary |
1 |
Short title, extent and commencement |
2 |
Definitions and interpretation |
Chapter 2 |
The Register and Conditions for Registration |
3 |
Appointment of Registrar and other officers |
4 |
Power of Registrar to withdraw or transfer cases, etc |
5 |
Trade Marks Registry and officers thereof |
6 |
The Register of Trade Marks |
7 |
Classification of goods and services |
8 |
Publication of alphabetical index |
9 |
Absolute grounds for refusal of registration |
10 |
Limitation as to colour |
11 |
Relative grounds for refusal of registration |
12 |
Registration in the case of honest concurrent use, etc |
13 |
Prohibition of registration of names of chemical elements or international non proprietary names |
14 |
Use of names and representations of living persons or persons recently dead |
15 |
Registration of parts of trade marks and of trade marks as a series |
16 |
Registration of trade marks as associated trade marks |
17 |
Effect of registration of parts of a mark |
Chapter 3 |
Procedure for and Duration of Registration |
18 |
Application for registration |
19 |
Withdrawal of acceptance |
20 |
Advertisement of application |
21 |
Opposition to registration |
22 |
Correction and amendment |
23 |
Registration |
24 |
Jointly owned trade marks |
25 |
Duration, renewal, removal and restoration and registration |
26 |
Effect of removal from register for failure to pay fee for removal |
Chapter 4 |
Effect of Registration |
27 |
No action for infringement of unregistered trade mark |
28 |
Rights conferred by registration |
29 |
Infringement of registered trade marks |
30 |
Limits of effect of registered trade mark |
31 |
Registration to be prima facie evidence of validity |
32 |
Protection of registration on ground of distinctiveness in certain cases |
33 |
Effect of acquiescence |
34 |
Saving for vested rights |
35 |
Saving for use of name, address or description of goods or services |
36 |
Saving for words used as name or description or an article or substance or service |
Chapter 5 |
Assignment and Transmission |
37 |
Power of registered proprietor to assign and give receipts |
38 |
Assignability and transmissibility of registered trade marks |
39 |
Assignability and transmissibility of unregistered trade marks |
40 |
Restriction on assignment or transmission where multiple exclusive rights would be created |
41 |
Restriction on assignment or transmission when exclusive rights would be created in different parts of India |
42 |
Conditions for assignment otherwise than in connection with the goodwill of a business |
43 |
Assignability and transmissibility of certification trade marks |
44 |
Assignability and transmissibility or associated trade marks |
45 |
Registration of assignment and transmissions |
Chapter 6 |
Use of Trade Marks and Registered Users |
46 |
Proposed use of trade mark by company to be formed, etc |
47 |
Removal from register and imposition of limitations on ground of non-use |
48 |
Registered users |
49 |
Registration as registered user |
50 |
Power of Registrar for variation or cancellation of registration as registered user |
51 |
Power of Registrar to call for information relating to agreement in respect of registered users |
52 |
Right to registered user to take proceedings against infringement |
53 |
No right of permitted user to take proceedings against infringement |
54 |
Registered user not to have right of assignment or transmission |
55 |
Use of one of associated or substantially identical trade marks equivalent to use of another |
56 |
Use of trade mark for export trade and use when form of trade connection changes |
Chapter 7 |
Rectification and Correction of the Register |
57 |
Power to cancel or vary registration and to rectify the register |
58 |
Correction of register |
59 |
Alteration of registered trade marks |
60 |
Adaptation of entries in register to amended or substituted classification of goods or services |
Chapter 8 |
Collective Marks |
61 |
Special provisions for collective marks |
62 |
Collective mark not be misleading to character or significance |
63 |
Application to be accompanied by regulations governing use of collective marks |
64 |
Acceptance of application and regulations by Registrar |
65 |
Regulations to be open to inspection |
66 |
Amendment of regulations |
67 |
Infringement proceedings by registered proprietor of collective mark |
68 |
Additional grounds for removal of registration of collective mark |
Chapter 9 |
Certification Trade Marks |
69 |
Certain provisions of this Act not applicable to certification trade marks |
70 |
Registration of certification trade marks |
71 |
Applications for registration of certification trade marks |
72 |
Consideration of application for registration by the Registrar |
73 |
Opposition to registration of certification trade marks |
74 |
Filling of regulations governing the use of a certificate trade mark |
75 |
Infringement of certification trade marks |
76 |
Acts not constituting infringement of certification trade marks |
77 |
Cancellation or varying of registration of certification trade mark |
78 |
Rights conferred by registration of certification trade marks |
Chapter 10 |
Special Provisions for Textile Goods |
79 |
Textile goods |
80 |
Restriction on registration of textile goods |
81 |
Stamping of piece goods, cotton yarn thread |
82 |
Determination of character of textile goods by sampling |
Chapter 11 |
Appellate Board |
83 |
Establishment of Appellate Board |
84 |
Composition of Appellate Board |
85 |
Qualifications for appointments as Chairman, Vice-Chairman, or other Member |
86 |
Term of office of Chairman, Vice-Chairman and other Members |
87 |
Vice-Chairman or senior-most Member to act as Chairman or discharge his functions in certain circumstances |
88 |
Salaries, allowances and other terms and conditions of service of Chairman, Vice-Chairman and other Members |
89 |
Resignation and removal |
90 |
Staff of Appellate Board |
91 |
Appeals to Appellate Board |
92 |
Procedure and powers of Appellate Board |
93 |
Bar of jurisdiction of courts, etc |
94 |
Bar to appear before Appellate Board |
95 |
Conditions as to making of interim orders |
96 |
Power of Chairman to transfer cases from one Bench to another |
97 |
Procedure for application for rectification, etc., before Appellate Board |
98 |
Appearance of Registrar in legal proceedings |
99 |
Costs of Registrar in proceedings before the Appellate Board |
100 |
Transfer of pending proceedings to Appellate Board |
Chapter 12 |
Offences, Penalties and Procedure |
101 |
Meaning of applying trade marks and trade descriptions |
102 |
Falsifying and falsely applying trade marks |
103 |
Penalty for applying false trade marks, trade descriptions, etc |
104 |
Penalty for selling goods or providing services to which false trade mark or false trade description is applied |
105 |
Enhanced penalty on second or subsequent conviction |
106 |
Penalty for removing piece goods, etc., contrary to section 81 |
107 |
Penalty for falsely representing a trade mark as registered |
108 |
Penalty for improperly describing a place of business as connected with the Trade Marks Office |
109 |
Penalty for falsification of entries in the register |
110 |
No offence in certain cases |
111 |
Forfeiture of goods |
112 |
Exemption of certain persons employed in ordinary course of business |
113 |
Procedure where invalidity of registration is pleaded by the accused |
114 |
Offences by companies |
115 |
Cognizance of certain offences and the powers of police officer for search and seizure |
116 |
Evidence of origin of goods imported by sea |
117 |
Costs of defense or prosecution |
118 |
Limitation of prosecution |
119 |
Information as to commission of offence |
120 |
Punishment of abatement in India of acts done out of India |
121 |
Instructions of Central Governments as to permissible Variation to be observed by criminal courts |
Chapter 13 |
Miscellaneous |
122 |
Protection of action taken in good faith |
123 |
Certain persons to be public servants |
124 |
Stay of proceedings where the validity of registration of the trade mark is questioned, etc |
125 |
Application for rectification of register to be made to Appellate Board in certain cases |
126 |
Implied warranty on sale of marked goods |
127 |
Powers of Registrar |
128 |
Exercise of discretionary power by Registrar |
129 |
Evidence before Registrar |
130 |
Death of party to a proceedings |
131 |
Extension of time |
132 |
Abandonment |
133 |
Preliminary advice by the Registrar as to distinctiveness |
134 |
Suit for infringement, etc., to be instituted before district Court |
135 |
Relief in suits for infringement or for passing off |
136 |
Registered user to be impleaded in certain proceedings |
137 |
Evidence of entries in register, etc., and things done by the Registrar |
138 |
Registrar and other officers not compellable to produce register, etc |
139 |
Power to require goods to show indication of origin |
140 |
Power to require information of imported goods bearing false trade marks |
141 |
Certificate of validity |
142 |
Groundless threats of legal proceedings |
143 |
Address for service |
144 |
Trade usages, etc., to be taken into consideration |
146 |
Marks registered by an agent or representative without authority |
147 |
Indexes |
148 |
Documents open to public inspection |
149 |
Reports of Registrar to be placed before Parliament |
150 |
Fees and surcharge |
151 |
Savings in respect of certain matters in Chapter XII |
152 |
Declaration as to ownership as to ownership of trade mark not registrable under the Registration Act, 1908 |
153 |
Government to be bound |
154 |
Special provisions relating to applications for registration from citizens of convention countries |
155 |
Provisions as to reciprocity |
156 |
Power of Central Government to remove difficulties |
157 |
Power to make rules |
158 |
Amendments |
159 |
Repeal and savings |
|
Schedule |