Geographical Indications Rules

TABLE OF CONTENTS

Rule 1

Short title and commencement.

Rule 2

Rule 3

Principal place of business in India.

Rule 4

Appropriate office of the Geographical Indications Registry.-

Rule 5

Jurisdiction of appropriate office not altered by change in the principal place of business or address for service.-

Rule 6

Entry of the appropriate office in the Register.-

Rule 7

Leaving of documents, etc.-

Rule 8

Documents etc. filed or left not at the appropriate office.-

Rule 9

Issue of notices, etc:-

Rule 10

Rule 11

Rule 12

Size, etc of documents:-

Rule 13

Signing of documents:-

Rule 14

Service of documents:-

Rule 15

Particulars of address etc. of applicants and other persons:-

Rule 16

Statement of principal place of business in India in an application:-

Rule 17

Address for service:-

Rule 18

Address for service in application and opposition proceedings:-

Rule 19

Non-availability of an address for service:-

Rule 20

Rule 21

Classification of goods:-

Rule 22

Request to Registrar for search:-

Rule 23

Form and signing of application.-

Rule 24

Application under convention arrangement.-

Rule 25

Statement of user in applications.-

Rule 26

Representation of Geographical Indication -

Rule 27

Additional representations.-

Rule 28

Representations to be durable and satisfactory.-

Rule 29

Transliteration and translation.-

Rule 30

Name or description of goods on a Geographical Indication .-

Rule 31

Rule 32

(1). Content of application:

Rule 33

Examination of application.-

Rule 34

(1) Objection to acceptance-Hearing.-

Rule 35

Decision of Registrar.-

Rule 36

Correction and amendment of application.-

Rule 37

Withdrawal of acceptance by the Registrar.-

Rule 38

Manner of Advertisement.-

Rule 39

Notification of correction or amendment of application.-

Rule 40

Request to Registrar for particulars of advertisement of a Geographical Indication . -

Rule 41

1). Notice of Opposition.-

Rule 42

Verification of Notice of Opposition. -

Rule 43

Counterstatement.-

Rule 44

Evidence in support of opposition by the opponents.-

Rule 45

Evidence in support of application by the applicant.-(1)

Rule 46

Evidence in reply by opponent.-

Rule 47

Further evidence.-

Rule 48

Rule 49

Translation of documents.

Rule 50

Rule 51

Security For Costs

Rule 52

Procedure for giving notice.-

Rule 53

Entry in the Register.-

Rule 54

Death of applicant before registration.-

Rule 55

Certificate of registration.-

Rule 56

Authorised User

Rule 57

Rule 58

Rule 59

Notice before removal of Geographical Indication or authorised user from register.-(1)

Rule 60

Renewal of registration

Rule 61

Notice before removal of Geographical Indication or authorised user from register

Rule 62

Advertisement of removal of geographical indication or the authorised user from the register

Rule 63

Restoration and renewal of registration.-

Rule 64

Notice and advertisement of renewal and restoration

Rule 65

Application to rectify or remove a geographical indication from the register.-

Rule 66

Further procedure.-

Rule 67

Intervention by third parties. -

Rule 68

Rectification of the register by the Registrar of his own motion

Rule 69

Alteration of address in register

Rule 70

Application under Section 28.

Rule 71

Alteration of registered Geographical Indication

Rule 72

Advertisement before decision and opposition etc

Rule 73

Decision - Advertisement – Notification

Rule 74

Refusal or Invalidation of Registration of Trade Marks

Rule 75

Refusal or Invalidation of Registered Trade Mark Conflicting with a Geographical Indication Notified under Section 22(2).

Rule 76

Publication of refusal or invalidation of Geographical indications.-

Rule 77

Additional protection to certain goods

Rule 78

Rule 79

Consideration by the Registrar

Rule 80

Hearing before refusing an application

Rule 81

Entry in the Register

Rule 82

Single application.-

Rule 83

Divisional Application.-

Rule 84

Exercise of discretionary power of Registrar

Rule 85

Notification of decision

Rule 86

Amendments and correction of irregularity in procedure

Rule 87

Directions not otherwise prescribed

Rule 88

Rule 89

Rule 90

Exception to rule 89

Rule 91

Rule 92

Application for review of Registrar's decision

Rule 93

Form, etc. of Affidavits

Rule 94

Inspection of documents

Rule 95

Distribution of copies of Journal and other documents.-

Rule 96

Certified copies of documents

Rule 97

Certificate for use in obtaining registration abroad

Rule 98

Time for appeal

Rule 99

Certificate of validity to be noted

Rule 100

Return of exhibits

Rule 101

Destruction of records

Rule 102

Register of Geographical Indications Agent

Rule 103

Registration of existing registered trade marks agent.-

Rule 104

Qualifications for registration

Rule 105

Persons debarred from registration

Rule 106

Manner of making application

Rule 107

Application for registration as a geographical indications agent

Rule 108

Procedure on application and qualifying requirements

Rule 109

Certificate of registration.-

Rule 110

Continuance of a name in the Register of Geographical Indications Agents

Rule 111

Removal of agent’s name from the Register of Geographical Indications Agents

Rule 112

Power of Registrar to refuse to deal with certain agents

Rule 113

Restoration of removed names

Rule 114

Alteration in the Register of Geographical Indications Agents

Rule 115

Publication of the Register of Geographical Indications Agents

Rule 116

World Intellectual Property Organization

National Voter Service Portal

Department of Personnel and Training

Department for Promotion of Industry and Internal Trade

chatbot

Published on: 16-05-2026 | Last updated on: 16-05-2026