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 93. FORM, ETC. OF AFFIDAVITS

(1) The affidavits required by the Act and the rules to be filed at the Geographical Indications Registry or furnished to the Registrar, unless otherwise provided in the Second Schedule, shall be headed in the matter or matters to which they relate, shall be drawn up in the first person, and shall be divided into paragraphs consecutively numbered, and each paragraph shall, as far as practicable, be confined to one subject. Every affidavit shall state the description and the true place of abode of the person making the same, shall bear the name and address of the person filing it and shall state on whose behalf it is filed.

(2) Where two or more persons join in an affidavit, each of them shall depose separately to such facts which are within his personal knowledge and those facts shall be stated in separate paragraphs.

(3) Affidavits shall be taken:

(a) In India – before any court or person having by law authority to receive evidence, or before any officer empowered by such Court as aforesaid to administer oaths or to take affidavits.

(b) In any country or place outside India – before a diplomatic or consular officer, within the meaning of the Diplomatic and Consular Officers (Oaths and Fee) Act, 1948, of such country or place, or before a notary public, or before a judge or magistrate, of the country or place.

(4) The person before whom an affidavit is taken shall state the date on which and the place where the same is taken and shall affix his seal, if any, or the seal of the Court to which he is attached, thereto and sign his name and description at the end thereof.

(5) Any affidavit purporting to have affixed, impressed or subscribed thereto or therein the seal or signature of any person authorised by sub-rule (3) to take an affidavit, in testimony of the affidavit having been taken before him, may be admitted by the Registrar without proof of the genuineness of the seal or signature or of the official character of that person.

(6) Alterations and interlineations shall, before an affidavit is sworn or affirmed, be authenticated by the initials of the person before whom the affidavit is taken.

(7) Where the deponent is illiterate, blind or unacquainted with the language in which the affidavit is written, a certificate by the person taking the affidavit that the affidavit was read, translated or explained in his presence to the deponent, that the deponent seemed perfectly to understand it and that the deponent made his signature or mark in his presence, shall appear in the jurat.

(8) Every affidavit filed before the Registrar in connection with any of the proceedings under the Act or the rules shall be duly stamped under the law for the time being in force.

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