Section 77 in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
77. Additional protection to certain goods .-An application may be made to the Registrar in respect of goods notified by the Central Government under sub-section (2) of section 22 for additional protection for a registered geographical indications in Form GI-9 accompanied by prescribed fee in triplicate alongwith a Statement of Case. Such case shall be furnished in triplicate and shall be accompanied with the copy of the notification issued.
