Section 36 in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
36. Correction and amendment of application .-An applicant for registration of a geographical indication may, whether before or after acceptance of his application but before the registration of the geographical indication, apply on Form GI-5 accompanied by the prescribed fee for the correction of any error in or in connection with his application or any amendment of his application provided such proposed amendment does not relate to amendment of the geographical indication or amendment in the description of goods or to the definite territory, region or locality, as the case may be, that would have the effect of substantially altering or substituting the original application.
