Section 23(6) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
(6)Every application for the registration of a geographical indication for goods must satisfy the following conditions:-(a)the geographical indication must be defined with sufficient precision so that the right to obtain relief in respect of infringement of geographical indication can be determined;(b)the graphical representation must be able to stand in place of the geographical indication without the need for supporting samples;(c)it must be reasonably practicable for persons inspecting the Register or reading the Geographical Indications Journals to understand from the graphical representation what the geographical indication is;(d)an application for the registration of a three dimensional geographical indication shall not be acted upon as such unless the application for registration contains a statement to that effect;(e)where a colour combination is claimed as an element of a geographical indication in an application for the registration, it shall not be acted upon as such unless the application contains a statement to that effect and specifies the colours.
