Section 59(2) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
(2)The entry of an authorised user in the register shall specify the date of filing of application for registration as an authorised user, the actual date of the registration, the goods and class or classes in respect of which it is registered, and all particulars required by sub-section (1) of section 6 including-(a)The address of the principal place of business in India, if any, of the registered proprietor of the geographical indication;(b)Particulars of the geographical indication registered including the specification of goods and the class in which it is registered;(c)The address of the principal place of business in India, if any, of the authorised user;(d)Where the authorised user of a registered geographical indication has no place of business in India his address for service in India as entered in the application for registration together with his address in his home country;(e)Particulars of the trade, business, profession, occupation, dealership or other description of the authorised user of the geographical indication as entered in the application for registration;(f)The priority date, if any, to be accorded pursuant to a convention application made under section 84; and(g)The appropriate office of Geographical Indications Registry in relation to the geographical indication.
