Trade Marks Act, 1999

80. Restriction on registration of textile goods .-

(1) In respect of textile goods being piece goods.-

(a) no mark consisting of a line heading alone shall be registrable as a trade mark.

(b) a line heading shall not be deemed to be capable of distinguishing.

(c) the registration of trade mark shall not five any exclusive right to the sue of a line heading.

(2) In respect of any textile goods, the registration of letters or numerals, or any combination thereof, shall be subject to such conditions and restrictions as may be prescribed.