| Contents |
| Sections |
Particulars |
| |
Preamble |
| Chapter I |
Preliminary |
| 1 |
Short title, extent and commencement |
| 2 |
Definitions and interpretation |
| Chapter II |
The Register and Conditions for Registration the Register and Conditions for Registration |
| 3 |
Registrar of Geographical Indications |
| 4 |
Power of Registrar to Withdraw or Transfer cases etc. |
| 5 |
Geographical indications Registry and officer thereof |
| 6 |
Register of Geographical Indications |
| 7 |
Part A and Part B of the Register |
| 8 |
Registration to be in respect of particular goods and area |
| 9 |
Prohibition of registration of certain geographical indications |
| 10 |
Registration of homonymous geographical indications |
| Chapter III |
Procedure for and Duration of Registration |
| 11 |
Application for registration |
| 12 |
Withdrawal of acceptance |
| 13 |
Advertisement of application |
| 14 |
Opposition to registration |
| 15 |
Correction and amendment |
| 16 |
Registration |
| 17 |
Application for registration as authorized user |
| 18 |
Duration, renewal, removal and restoration of registration |
| 19 |
Effect of removal from register for failure to pay fee for renewal |
| Chapter IV |
Effect of Registration |
| 20 |
No action for infringement of unregistered geographical indication |
| 21 |
Rights conferred by registration |
| 22 |
Infringement or registered geographical indications |
| 23 |
Registration to be prima facie evidence of validity |
| 24 |
Prohibition of assignment or transmission, etc. |
| Chapter V |
Special Provisions Relating To Trade Marks and Prior Users |
| 25 |
Prohibition of Registration of Geographical Indication as Trade Mark |
| 26 |
Protection to certain trademarks |
| Chapter VI |
Rectification and Correction of the Register |
| 27 |
Power to cancel or vary registration and to rectify the register |
| 28 |
Correction of register |
| 29 |
Alteration of registered geographical indications |
| 30 |
Adaptation of entries in register to amend or substitute classification of goods |
| Chapter VII |
Appeals to the Appellate Board |
| 31 |
Appeals to the Appellate Board |
| 32 |
Bar of jurisdiction of courts, etc. |
| 33 |
Procedure of the Appellate Board |
| 34 |
Procedure for application for rectification, etc., before Appellate Board |
| 35 |
Appearance of Registrar in legal proceedings |
| 36 |
Costs of Registrar in proceedings before Appellate Board |
| Chapter VIII |
Offences, Penalties and Procedure |
| 37 |
Meaning of applying geographical indications |
| 38 |
Falsifying and falsely applying geographical indications |
| 39 |
Penalty for applying false geographical indications |
| 40 |
Penalty for selling goods to which false geographical indication is applied |
| 41 |
Enhanced penalty on second or subsequent conviction |
| 42 |
Penalty for falsely representing a geographical indication as registered |
| 43 |
Penalty for improperly describing a place of business as connected with the Geographical Indications Registry |
| 44 |
Penalty for falsification of entries in the register |
| 45 |
No offence in certain cases |
| 46 |
Forfeiture of goods |
| 47 |
Exemption of certain persons employed in ordinary course of business |
| 48 |
Procedure where invalidity of registration is pleaded by the accused |
| 49 |
Offences by companies |
| 50 |
Cognizance of certain offences and the powers of police officer for search and seizure |
| 51 |
Costs of defence of prosecution |
| 52 |
Limitation of prosecution |
| 53 |
Information as to commission of offence |
| 54 |
Punishment for abetment in India of acts done out of India |
| Chapter IX |
Miscellaneous |
| 55 |
Protection of action taken in good faith |
| 56 |
Certain persons to be public servants |
| 57 |
Stay of proceedings where the validity of registration of the geographical indication is questioned, etc. |
| 58 |
Application for rectification of register to be made to Appellate Board in certain cases |
| 59 |
Implied warranty on sale of indicated goods |
| 60 |
Powers of Registrar |
| 61 |
Exercise of discretionary power by Registrar |
| 62 |
Evidence before Registrar |
| 63 |
Death of party to a proceeding |
| 64 |
Extension of time |
| 65 |
Abandonment |
| 66 |
Suit for infringement, etc., to be instituted before district court |
| 67 |
Relief in suit for infringement or for passing off |
| 68 |
Authorised user to be impleaded in certain proceedings |
| 69 |
Evidence of entries in register, etc., and things done by the Registrar |
| 70 |
Registrar and other officers not compellable to produce register, etc. |
| 71 |
Power to require goods to show indication of origin |
| 72 |
Certificate of validity |
| 73 |
Groundless threats of legal proceedings |
| 74 |
Address for service |
| 75 |
Trade usages, etc., to be taken into consideration |
| 76 |
Agents |
| 77 |
Indexes |
| 78 |
Documents open to public inspection |
| 79 |
Reports of Registrar to be placed before Parliament |
| 80 |
Fees and surcharge |
| 81 |
Savings in respects of certain matters in Chapter VIII |
| 82 |
Declarations as to title of geographical indication not registerable under the Registration Act, 1908 |
| 83 |
Government to be bound |
| 84 |
Special provisions relating to applications for registration from citizens of convention countries |
| 85 |
Provision as to reciprocity |
| 86 |
Powers of Central Government to remove difficulties |
| 87 |
Power to make rules |
