Chapters & Sections

CHAPTER I
Rule 1 Rule 2 Rule 3 Rule 4 Rule 5 Rule 6 Rule 7 Rule 8 Rule 9 Rule 10 Rule 11 Rule 12 Rule 13 Rule 14 Rule 15 Rule 16 Rule 17 Rule 18 Rule 19 Rule 20 Rule 21 Rule 22
CHAPTER II
Rule 23 Rule 24 Rule 25 Rule 26 Rule 27 Rule 28 Rule 29 Rule 30 Rule 31 Rule 32 Rule 33 Rule 34 Rule 35 Rule 36 Rule 37 Rule 38 Rule 39 Rule 40 Rule 41 Rule 42 Rule 43 Rule 44 Rule 45 Rule 46 Rule 47 Rule 48 Rule 49 Rule 50 Rule 51 Rule 52 Rule 53 Rule 54 Rule 55
CHAPTER III
Rule 56 Rule 57 Rule 58 Rule 59
CHAPTER IV
Rule 60 Rule 61 Rule 62 Rule 63 Rule 64
CHAPTER V
Rule 65 Rule 66 Rule 67 Rule 68 Rule 69 Rule 70 Rule 71 Rule 72 Rule 73
CHAPTER VI
Rule 74 Rule 75 Rule 76
CHAPTER VII
Rule 77 Rule 78 Rule 79 Rule 80 Rule 81
CHAPTER VIII
Rule 82 Rule 83 Rule 84 Rule 85 Rule 86 Rule 87 Rule 88 Rule 89 Rule 90 Rule 91 Rule 92 Rule 93 Rule 94 Rule 95 Rule 96 Rule 97 Rule 98 Rule 99 Rule 100 Rule 101 Rule 102 Rule 103 Rule 104 Rule 105 Rule 106 Rule 107 Rule 108 Rule 109 Rule 110 Rule 111 Rule 112 Rule 113 Rule 114 Rule 115 Rule 116

CHAPTER V Home

RECTIFICATION AND CORRECTION OF REGISTER ALTERATION OR RECTIFICATION OF REGISTER
RULE 68. RECTIFICATION OF THE REGISTER BY THE REGISTRAR OF HIS OWN MOTION

(1) The notice, which the Registrar is required to give under sub-section (4) of Section 27, shall be sent in writing to the registered proprietor and to any other person who appears from the register to have any interest in the registered geographical indication, and shall state the grounds on which the Registrar proposes to rectify the register and shall also specify the time, not being less than one month from the date of such notice, within which an application for a hearing shall be made.

(2) Unless within the time specified in the notice aforesaid, any person so notified sends to the Registrar a statement in writing setting out fully the facts upon which he relies to meet the grounds stated in the notice or applies for a hearing, he may be treated as not desiring to take part in the proceedings and the Registrar may act accordingly.

(3) If the Registrar decides to rectify the register, he shall communicate his decision in writing.

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