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PROCEDURE RELATING TO ADDITIONAL PROTECTION TO CERTAIN GOODS UNDER SECTION 22(2) OF GEOGRAPHICAL INDICATIONS OF GOODS (REGISTRATION AND PROTECTION) ACT, 1999
(1) If, on consideration of the application or any other matter which the applicant may or may be required to furnish, the Registrar has any objections to the acceptance of the application or proposes to accept it subject to such conditions as he may think fit to impose, the Registrar shall communicate such objections or proposals in writing to the applicant.
(2) The decision of the Registrar under sub-rule (1), after a hearing or without a hearing if the applicant has duly communicated his observations in writing and has stated that he does not desire to be heard, shall be communicated to the applicant in writing. If the applicant intends to appeal against such decision, he may, within two months from the date of such communication, request the Registrar to state in writing the grounds and the material used by him in arriving at his decision.