Section 9 in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
9. Issue of notices, etc .-Subject to sub-rule (2) of rule 4 any notice or communication relating to any application, matter or proceeding under the Act or the rules shall ordinarily be issued from the appropriate office of the Geographical Indications Registry but may, nevertheless, be issued by the Head of Office of any office of the Geographical Indications Registry.
