Section 66(1) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999
(1)No suit,—(a)for the infringement of a registered geographical indication; or(b)relating to any right in a registered geographical indication; or(c)for passing of arising out of the use by the defendant of any geographical indication which is indentical on with or deceptively similar to the geographical indication relating to the plaintiff, whether registered or unregistered,shall be instituted in any court inferior to a district court having jurisdiction to try the suit.
