Geographical Indications Rules
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CHAPTER V Home
RECTIFICATION AND CORRECTION OF REGISTER ALTERATION OR RECTIFICATION OF REGISTER
Where an application has been made under sub-section (1) of Section 28 for the alteration of the register by correction, change, cancellation or striking out of goods, or for the entry of a memorandum in the register, the Registrar may require the applicant to furnish such evidence, by affidavit or otherwise, as the Registrar may think fit, as to the circumstances in which the application is made.
Such application shall be made on Form GI-5, as may be appropriate, and a copy thereof shall be served by the applicant on the authorised user or users, if any, or a public notice shall be issued in at least two leading local newspapers under the registration of the geographical indication in question and to any other person who appears from the register to have an interest in the geographical indication. The applicant shall inform the Registrar that he has done so.