Section 12(4) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
(4)The Registrar may after notification in the Geographical Indications Journal permit the filing of applications, statements, notices or other documents by electronic means subject to such conditions as he may specify either generally by published notice in the Journal or in any particular case by written notice to the persons desiring to file any such documents by such means.
