Section 71 in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
71. Alteration of registered geographical indication .-Where the registered proprietor of a geographical indication applies under section 29 for leave to add to or alter the registered geographical indication, he shall make the application in writing on Form GI-9 and shall furnish five copies of the geographical indication as it will appear when so added to or altered. A copy of the application and of the geographical indication so amended or altered shall be served by the applicant on every authorised users on the record or issue a public notice in at least two leading local newspapers and inform the Registrar he has done so.
