Section 21(2) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
(2)The goods mentioned in the Fourth Schedule only provide a means by which the general content of numbered internationally classes can be quickly identified. They correspond to the major content of each class and are not intended to be exhaustive in accordance with the International Classification of Goods. For determining the classification of particular goods and for full disclosure of the content of international classification, reference may be made to the alphabetical index of goods if any, published by the Registrar under sub-section (3) of section 8 or the current edition of International Classification of Goods for the purpose of registration of trade marks published by the World Intellectual Property Organisation or any subsequent edition as may be available.
