(a) that the manner in which the collective mark has been used by the proprietor or authorised user has caused it to become liable to mislead the public as a collective mark; or

(b) that the proprietor has failed to observe, or to secure the observance of the regulations governing the use of the mark. Explanation I.- For the purposes of this Chapter, unless the context otherwise requires,'' authorised user'' means a member of an association authorised to use the registered collective mark of the association. Explanation II.- For the purposes of this Act, use of a collective mark by an authorised user referred to in Explanation I shall be deemed to be the use by the registered proprietor thereof. CHAP CERTIFICATION TRADE MARKS CHAPTER IX CERTIFICATION TRADE MARKS