Section 109 in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
109. Certificate of registration .-After a candidate has been interviewed and any further information bearing on his application, which the Registrar may consider necessary, has been obtained and if the Registrar considers the applicant eligible and qualified for registration as a Geographical Indications Agent, he shall send an intimation to that effect to the applicant and any person so intimated may pay the prescribed fee in Form GI-8 for his registration as a Geographical Indications Agent. Upon receipt of the prescribed fee, the Registrar shall cause the applicant's name to be entered in the register of Geographical Indications Agents and shall issue to him a certificate on Form O-4 of his registration as a Geographical Indications Agents.
