Section 67 in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
67. Intervention by third parties .-Any person alleging interest in a registered geographical indication in respect of which an application is made under rule 65 may apply on Form GI-6 for leave to intervene, stating the nature of his interest, and the Registrar may refuse or grant such leave after hearing if so required the parties concerned, upon such terms and conditions including undertakings or conditions as to security for cost as he may deem fit to impose.
