16.  ACQU SITTING OF TITLE TO TRADE MARKS

 (1)  Any person  any acquire,  under this  act, title to the trade-mark of  his business, after having it registered in the department under Section 18.

 (2)  To person  shall use  a trade-mark   registered  in the  name of  any other person under section 18, without the written permission  of  the  latter,  or  operate  such trade-mark by  imitating it  in such  a  manner  as  to deceive the general public.
 

17 APPLICATION FOR REGISTRATION OF TRADEMARK

 (1)  Any  person  wishing  to  have  the  trademark  of  his  business registered  under Section  18 shall  submit to the department an application according to the specimen form indicated  in Schedule  1(c), along  with four  of such trade-mark.

 (2)  The person  submitting applications  under  Sub-Section  (1), shall  pay an application as specified in Schedule 3(3) (a) to the department.
 

18 REGISTRATION OF TRADEMARK

 (1)  In case  any person  files an application under Section 17 for  registration of trademark, the department shall register such  trademark in  the name  of the applicant the specimen form indicated in Schedule 2 (c),

Provided that  in case  it is Telt that such trade-mark may hurt  the prestige of any individual or institution or adversely  affect the  public conduct or morality or undermine the  national interest  or the  reputation of the trade-mark  of any  other person,  or in  case such trade-mark found to have already been registered in the name of another person, it shall not be registered

 
(2)  For obtain  a certificate  as mentioned  in Sub-Section (1), the  applicant  shall  pay  registration  fees  as specified in Schedule 3 (3) (b) to the department 
 
(3)  The department  may  cancel  the  registration  of  any  trade-mark,  if   it  is  satisfied  that  any  of  the circumstance indicated  in the  restrictive  clause  of  Sub-Section (1) exist.

Provided  that   the  department   shall,   before cancelling the  registration of  any trademark  in this name, provide a reasonable opportunity to the holder of the trademark  to show  cause if any, why his trademark should not be cancelled.

18A. Classification of  Goods and  Services  For  the  Person  of Trade-Mark Registration

 (1)  For the  purpose of  registering trade-marks related to any goods  or services,  His Majesty's  Government  may classify such  goods or services by notification in the Nepal Rajapatra.

 (2)  Separate applications  must be  submitted  to  register  trade-marks of  goods or  services placed  in different categories.

 (3)  The trade-mark  registered for goods or services in one category/under Sub-Section  (1) may  be registered  for goods or services under another category.

18B. Prohibition to Use Trade-marks

No trade-mark  may be  used be  used  as  a  registered trade-mark without registering it at the department.

18C. Time Limit for Use of Trade-marks

In case  a trade-mark  registered at  the department is not brought  into use  within one  year  from  the  date  of registration thereof, the department shall conduct necessary inquiries and cancel such registration.

18D. Term of Trade-Marks

The title  of the person in whose name a trade-mark has been registered  under Section  18 shall  remain valid for a period of seven years from the date of registration thereof, except when it is renewed under Section 238.
 

19 PUNISHMENT FOR ILLEGAL USE OF  TRADE-MARKS

In case any one violates Sub-Section (2) of Section 16,or brings  into use  a trade-mark  which his  been cancelled under Sub-Section  (3) of  Section 18,  or violates  Section 18B, no  may be  punished with a fine not exceeding is 1000,as well  as confection  of all  articles and goods connected with such offense, on the orders of the department.