Section 157 in The Trade Marks Act, 1999

157. Power to make rules.-

(1) The Central Government may, by notification in the Official Gazette and subject to the conditions of previous publication, make rules to carry out the provisions of this Act.

(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-

(i) the matters to be included in the Register of Trade Marks under sub- section (1) of section 6, and the safeguards to be observed in the maintenance of records on computer floppies or diskettes or in any other electronic form under sub- section (2) of that section;

(ii) the manner of publication of alphabetical index of classification of goods and services under sub- section (1) of section 8;

(iii) the manner in which the Registrar may notify a word as an international non- proprietary name under section 13;

(iv) the manner of making an application for dissolution of an association under sub- section (5) of section 16;

(v) the manner of making an application for registration of a trade mark under sub- section (1) of section 18;

(vi) the manner of advertising of an application for registration under sub- section (1), and the manner of notifying corrections or amendments under sub- section (2), of section 20;

(vii) the manner of making an application and the fee payable for such application giving notice under sub- section (1) and sending counter- statements under sub- section (2) and submission of evidence and the time therefor under sub- section (4) of section 21;

(viii) the form of certificate of registration under sub- section (2), and the manner of giving notice to the applicant under sub- section (3) of section 23;

(ix) the forms of application for renewal and restoration the time within which such application is to be made and fee and surcharge if any payable with each application, under section 25 and the time within which the Registrar shall send a notice and t e manner of such notice under sub- section (3) of that section;

(x) the manner of submitting statement of cases under sub- section (2) of section 40;

(xi) the manner of making an application by the proprietor of a trade mark under section 41;

(xii) the manner of making an application for assignment or transmission of a certification trade mark under section 43;

(xiii) the manner of making an application to the Registrar to register title under sub- section (1) of section 45;

(xiv) the manner in which and the period within which an application is to be made under sub- section (4) of section 46;

(xv) the manner of marking an application under sub- section (2) of section 47;

(xvi) the manner of making an application, documents and other evidence to accompany such application under sub- section (1) and the manner in which notice is to be issued under sub- section (3) of section 49;

(xvii) the manner of making an application under sub- section (1), the manner of issuing a notice under sub- section (2) and the procedure for cancelling a registration under sub- section (3) of section 50;

(xviii) the manner of making applications under sub- sections (1) and (2), the manner of giving notice under sub- section (4) and the manner of service of notice of rectification under sub- section (5) of section 57;

(xix) the manner of making an application under section 58;

(xx) the manner of making an application under sub- section (1), the manner of advertising an application, time and manner of notice by which application may be opposed under sub- sections (2) and (3) of section 59;

(xxi) the manner of advertisement under sub- secion (2) of section 60;

(xxii) the other matters to be specified in the regulations under sub- section (2) of section 63;

(xxiii) the manner of making an application under sub- section (1) of section 71;

(xxiv) the manner of advertising an application under section 73;

(xxv) the manner of making an application under section 77;

(xxvi) the classes of goods under section 79;

(xxvii) the conditions and restrictions under sub- section (2) of section 80;

(xxviii) determination of character of textile goods by sampling under section 82;

(xxix) the salaries and allowances payable to, and the other terms and conditions of service of, the Chairman, Vice- Chairman and other Members under sub- section (1) of section 88;

(xxx) the procedure for investigation of misbehaviour or incapacity of the Chairman, Vice- Chairman and other Members under sub- section (3) of section 89;

(xxxi) the salaries and allowances and other conditions of service of the officers and other employees of the Appellate Board under sub- section (2), and the manner in which the officers and other sub- section (3), of section 90; employees of the Appellate Board shall discharge their fun tions under

(xxxii) the form of making an appeal, the manner of verification and the fee payable under sub- section (3) of section 91;

(xxxiii) the form in which and the particulars to be included in the application to the Appellate Board under sub- section (1) of section 97;

(xxxiv) the manner of making an application for review under clause (c) of section 127;

(xxxv) the time within which an application is to be made to the Registrar for exercising his discretionary power under section 128;

(xxxvi) the manner of making an application and the fee payable therefor under sub- section (1) of section 131;

(xxxvii) the manner of making an application under sub- section (1) and the period for withdrawal of such application under sub- section (2) of section 133;

(xxxviii) the manner of authorising any person to act and the manner of registration as a trade mark agent under section 145;

(xxxix) the conditions for inspection of documents under sub- section (1) and the fee payable for obtaining a certified copy of any entry in the register under sub- section (2) of section 148;

(xl) the fees and surcharge payable for making applications and registration and other matters under section 150;

(xli) any other matter which is required to be or may be prescribed.

(3) The power to make rules conferred by this section shall include the power to give retrospective effect in respect of the matters referred to in clauses (xxix) and (xxxi) of sub- section (2) from a date not earlier than the date of commencement of this Act, but no retrospective effect shall be given to any such rule so as to prejudicially affect the interests of any person to whom sub- rule may be applicable.

(4) Every rule made by the Central Government under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session for a total period of thirty days which may be comprised in one session or in two or m re successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the r le shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of any- thing previously done under that rule.