Section 114 in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
114. Alteration in the Register of Geographical Indications Agents .-(1) A registered Geographical Indications Agent may apply for alteration of his name, address of the place of residence, address of the principal place of business or qualifications entered in the Register of Geographical Indications Agent. On receipt of such application the Registrar shall cause the necessary alteration to be made in the Register of Geographical Indications Agents.
(2)Every alteration made in the Register of Geographical Indications Agents shall be notified in the Journal.
