Section 15 in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
15. Particulars of address, etc., of applicants and other persons .-(1) Names and addresses of the association of persons, producers, authorised users and other persons shall be given in full, together with their nationality, calling and such other particulars as are necessary for identification.
(2)In the case of a body corporate the full name and nationality of the Board of Directors thereof shall be stated.(3)In the case of foreign applicants and persons having no principal place of business in India, their addresses in their home country shall be given in addition to their address for service in India.(4)In the case of a body corporate or any organisation or authority established by or under any law for the time being in force, the country of incorporation or the nature of registration, if any, as the case may be, shall be given.
