Section 28 in The Geographical Indications Of Goods (Registration And Protection) Act, 1999
28. Correction of register.—
The Registrar may, on application made in the prescribed manner by the registered proprietor or the authorised user,—(a)correct any error in the name, address or description of the registered proprietor or the authorised user, as the case may be, of a geographical indication, or any other entry relating to the geographical indication on the register;(b)enter any change in the name, address or description of the association of persons or of producers or any ogranisation or authority, as the case may be, who is registered as proprietor of a geographical indication on the register;(c)cancel the entry of a geographical indication on the register;(d)strike out any goods or class or classes of goods from those in respect of which a geographical indication is registered from the register,and may make any consequential amendment or alteration in the certificate of registration, and for that purpose, may require the certificate of registration to be produced to him.
