Section 5 in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
5. Jurisdiction of appropriate office not altered by change in the principal place of business or address for service .-No change in the principal place of business in India or in the address for service in India, as the case may be, of an applicant or of any of the association of persons or producers for registration in relation to any geographical indication for which an application for registration is made on or after the notified date, made or effected subsequent to that date shall affect the jurisdiction of the appropriate office of the Geographical Indications Registry.
