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 69. ALTERATION OF ADDRESS IN REGISTER

(1) A registered proprietor or an authorised user of a geographical indication, the address of whose principal place of business in India or whose address in his home country, as the case may be, is changed so that the entry in the register is rendered incorrect, shall forthwith request the Registrar on Form GI-5 to make the appropriate alteration of the address in the register, and the Registrar shall alter the register accordingly if he is satisfied in the matter.

(2) A registered proprietor or an authorised user of a geographical indication, whose address for service in India entered in the register is changed, whether by discontinuance of the entered address or otherwise, so that the entry in the register is rendered incorrect, shall forthwith request the Registrar on Form GI-5 to make the appropriate alteration of the address in the Register, and the Registrar shall alter the register accordingly if he is satisfied in the matter.

(3) A registered proprietor or an authorised user of a geographical indication, the address of whose principal place of business in India or whose address for service in India is altered by a public authority, so that the changed address designates the same premises as entered in the register, may make the aforesaid request to the Registrar on Form GI-5 and, if he does so, shall leave therewith a certificate of the alteration given by the said authority. If the Registrar is satisfied as to the facts of the case, he shall alter the register accordingly but shall not require any fee to be paid on the form, notwithstanding the provisions of sub-rule (2) of Rule 10 or sub-rule (2) of Rule 11.

(4)

(i) Where a registered proprietor makes a request under sub-rule (1), (2) or (3), he shall serve a copy of the request on the authorised user or users, if any, and inform the Registrar accordingly.

(ii) Where the request aforesaid is made by an authorised user, he shall serve a copy thereof on the registered proprietor and other authorised users, if any, or alternatively issue a public notice in at least two leading local newspapers circulated widely in the definite territory, region or locality to which the geographical indication relates, or issue a public notice in at least two leading local newspapers and inform the Registrar that he has done so.

(5) In the case of the alteration of the address of a person entered in the register as the address for service in India of more than one registered proprietor or authorised user of geographical indications, the Registrar may, on proof that the said address is the address of the applicant and, if satisfied that it is just to do so, accept an application from that person on Form GI-5, amended so as to suit the case, for the appropriate alteration of the entries of his address as the address for service in the several registrations, particulars of which shall be given in the form, and may alter the entries accordingly.

(6) All applications under this rule shall be signed by the registered proprietor or the authorised user, as the case may be, or by an agent expressly authorised by him for the purpose of such an application, unless in exceptional circumstances the Registrar otherwise allows.

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