Section 68 in The Geographical Indications Of Goods (Registration And Protection) Act, 1999
68. Authorised user to be impleaded in certain proceedings.—
(1)In every proceeding under Chapter VI or under section 31, every authorised user of a geographical indication to which such proceeding relate, who is not himself an applicant in respect of any proceeding under that Chapter or section, shall be made a party to the proceeding.(2)Notwithstanding anything contained in any other law, an authorised user so made a party to the proceeding shall not be liable for any costs unless he enters an appearance and takes part in the proceeding.
