Section 106 in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
106. Manner of making application .-Subject to sub-rule (2) of rule 4 all applications under the provisions of this Part shall be made in triplicate, and shall be sent to or left at that office of the Geographical Indications Registry within whose territorial limits the principal place of business of the applicant is situate.
