Section 31 in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
31. Deficiencies .-Subject to sub-rule (2) of rule 10, where an application for registration of a geographical indication does not satisfy requirements under section 11 or rule 23, the Registrar shall send notice thereof to the Applicants to remedy the deficiencies and if within one month from the date of receipt of the notice, the applicants fails to remedy any deficiency so notified by him the application may be treated as abandoned.
Procedure on receipt of application for registration of a geographical indication
