Section 45 in The Geographical Indications Of Goods (Registration And Protection) Act, 1999
45. No offence in certain cases.—
The provisions of sections 39, 40 and 41 shall in relation to a registered geographical indication or authorised user of such geographical indication, be subject to the rights created or recognised by this Act and no act or omission shall be deemed to be an offence under the aforesaid sections if,—(a)the alleged offence relates to a registered geographical indication and the act or omission is permitted under this Act; and(b)the alleged offence relates to a registered geographical indication and the act or omission is permitted under any other law for the time being in force.
