Section 91 in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
91. Scale of costs .-Subject to the provisions of rules 89 and 90, in all proceedings before the Registrar, the Registrar may, save as otherwise expressly provided by the Act, award such costs, not exceeding the amount admissible therefor, as he considers reasonable having regard to all the circumstances of the case.
