Trade Marks Act, 1999

108. Penalty for improperly describing a place of business as connected with the Trade Marks Office.-

If any person use on his place of business, or on any document issued by him, or otherwise, words which would reasonably lead to the belief that extend to two years, his place of business is, or is officially connected with, the Trade Marks Office, he shall be punishable with imprisonment for a term which may extend to two years, or with fine, or with both.