Section 76 in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
76. Publication of refusal or invalidation of geographical indications .-(1) The Registrar of Trade Marks shall record and publish a reference to the refusal or the invalidation of the registration of a trade mark pursuant to section 25 of the Geographical Indications of Goods (Registration and Protection) Act, 1999 (48 of 1999) and forwarded a copy of the publication to the Registrar of Geographical Indications.
(2)The publication of the reference to the refusal or the invalidation of the registration of a trade mark pursuant to section 25 of the Geographical Indications of Goods (Registration and Protection) Act, 1999 (48 of 1999) shall include-(a)the representation of the mark;(b)the application or registration number of the trade mark, as the case may be;(c)the name and address of the applicant or the registered proprietor, as the case may be;(d)the date of application or the date of registration in the case of a registered trade mark, as the case may be;(e)the list of goods or class of goods in respect of which the trade mark was applied for or was registered; and(f)a summary of the ground on which the application for registration of a trade mark had been refused or the registration of the registered trade mark was invalidated.
