Section 3 in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
3. Principal place of business in India .-"Principal place of business in India" means-
(i)where a person carries on business in the goods concerned bearing a geographical indication-(a)if the business is carried on in India at only one place, that place;(b)if the business is carried on in India at more places than one, the place mentioned by him as the principal place of business in India;(ii)where a person is not carrying on a business of the goods concerned bearing a geographical indication-(a)if he is carrying on any other business in India at only one place, that place;(b)if he is carrying on any other business in India at more places than one, the place mentioned by him as the principal place of business in India; and(iii)where a person does not carry on any business in India but has a place of residence in India, then such place of residence in India.
