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 VIII Home

MISCELLANEOUS
RULE 82. SINGLE APPLICATION.-

(1) Where an application for the registration of a geographical indication for goods is made under sub-section (3) of section 11, the specification of goods contained in it shall set out the classes in consecutive numerical order beginning with the lowest number and list under each class the goods appropriate to that class.

(2) If the specification of goods contained in the original application for the registration of a geographical indication lists by reference to a class or classes in the Fourth Schedule in which they do not fall, the Registrar shall require the applicant to divide the application on payment of a divisional fee in Form GI-5 to the class or classes to which the application relates together with such class fee as may be appropriate.

(3) Applications filed under sub-section (3) of section 11 when ordered to be advertised shall be published in a separate section of the Geographical Indications Journal.

(4) The Registrar shall issue a single certificate of registration in respect of an application made under sub-section (3) of section 11 which has proceeded to registration.

(B) Divisional Application.

(1) Where an application is made in Form GI-5 under proviso to section 15 for the division of a single application, such an application shall be divided into two or more separate applications upon the payment of a division fee and such class fees as are appropriate.

(2) At any time before registration an applicant may request the Registrar for a division of his application for registration (the original applications) into two or more separate applications (divisional applications), indicating for each division the specification of goods. The Registrar shall treat each divisional application as a separate application for registration with the same filing date as the original application.

(3) In the case of a request to divide some, but not all, of the goods in a class, a divisional fee for separate application to be created by division shall be submitted.

(4) If the request to divide does not include necessary fee or is otherwise deficient, the Registrar will notify the applicant of deficiency. The applicant must correct any such deficiency within thirty days. If the applicant fails to correct the deficiency within the time provided, the request will be considered as abandoned and the application will be proceeded further without regard to the request.

(5) Where a request to divide an application is received, the Registrar shall assign an additional separate new serial number or numbers, as the case may be, and it will be cross referenced with the original application. Such additional separate application or applications shall be assigned same filing date as the original application.

(6) For the removal doubt, it is clarified that no new registration is effected when a single application is divided. On the contrary, application already filed are merely separated or divided into individual files.

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