Section 7 in The Geographical Indications Of Goods (Registration And Protection) Act, 1999
7. Part A and Part B of the register.—
(1)The register referred to in section 6 shall be divided into two Parts called respectively Part A and Part B.(2)The particulars relating to the registration of the geographical indications shall be incorporated and form Part A of the register in the prescribed manner.(3)The particulars relating to the registration of the authorised users shall be incorporated and form part of Part B of the register in the prescribed manner.
