The Emblems and Names (Prevention of Improper Use) Rules, 1982
8. Use of emblems and names contained in the Schedule.-
No person shall use or continue to use, for the purpose of any trade, business, calling or profession, or in the title of any patent, or in any trademark or design, any name or emblem specified in the Schedule or any colourable imitation thereof without the previous permission of the Central Government or of such officer of Government as may be authorised in this behalf by the Central Government except in the following cases, namely:-
(I) the use thereof by the agencies, bodies or persons to whom the name or emblem belongs;
(2) the use thereof by the Central Government or any State Government to whom the name or emblem belongs;
(3) issue of postal stamps, coins or other commemorative items brought out by the Central Government or a State Government in honour of any of the persons or institutions whose names are included in the Schedule;
(4) the use of the names of persons included in the Schedule by bodies set up by the Central Government or State Government for propogation of the ideals for which they stood and lived;
(5) the authorship, production, publication, exhibition or transmission by any medium for academic, artistic, biographical, cultural, educational, scientific or spiritual purposes with the previous permission of the Central Government and subject to such conditions as the Central Government may lay down while granting such permission.
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