Geographical Indications of Goods (Registration and Protection) Act, 1999

7. Part A and Part B of the Register.-

1.  The register referred to in Section 6 shall be divided into two Parts called respectively Part A and B.

2.  The particulars relating to the registration of the geographical indication shall be incorporated and form part of Part A of the register in the prescribed manner.

3.  The Particulars relating to the registration of the authorised user shall be incorporated and form part of Part B of the register in the prescribed manner.