Trade Marks Act, 1999
33. Effect of acquiescence.-
(1) Where the proprietor of an earlier trade
mark has acquiesced for a continuous period of five years in the use of a
registered trade mark, being aware of that use, he shall no longer be entitled
on the basis of that earlier trade mark-
(a) to apply for a
declaration that the registration of the later trade mark is invalid, or
(b) to oppose the use
of the later trade mark in relation to the goods or services in relation to
which it has been so used, unless the registration of the later trade mark was
not applied in good faith.
(2) Where sub-section (1) applies, the
proprietor of the later trade mark is not entitled to oppose the use of the
earlier trade mark, or as the case may be, the exploitation of the earlier
right, notwithstanding that the earlier mark may no longer be invoked against
his later trade mark.