Trade Marks Act, 1999

51. Power of Registrar to call for information relating to agreement in respect of registered users.-

(1) The Registrar may, at any time during the continuance of the registration of the registered user, by notice in writing, require the registered proprietor to confirm to him within one month that the agreement filed under clause 9a) of sub-section (1) of section 49 continues to be in force.

(2) If the registered proprietor fails to furnish the confirmation within one month as required under sub-section (1) the registered user shall cease to be the registered user on the day immediately after the expiry of the said period and the Registrar shall notify the same.