Section 75(2) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
(2)Refusal or invalidation under section 25(b) of notified geographical indications .-A request under sub-section (b) of section 25 to refuse an application for the registration of a trade mark or invalidate a registered trade mark which conflict with or which contains or consists of a geographical indication identifying goods or class or classes of goods notified under sub-section (2) of section 22 shall be made in the prescribed form under the Trade Marks Rules, 2002. Thereafter, in case of request for refusal, the Registrar of Trade Marks shall forward the same to the applicant and provide an opportunity of being heard to the applicant. In case of request for invalidation, the Registrar of Trade Mark shall forward the request to the registered proprietor and the procedure set out in rule 93 of the Trade Marks Rules, 2002 shall apply mutatis mutandis to further proceedings on the matter.
