Section 11(2) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999
(2)The application under sub-section (1) shall contain—(a)a statement as to how the geographical indication serves to designate the goods as originating from the concerned territory of the country or region or locality in the country, as the case may be, in respect of specific quality, reputation or other characteristics of which are due exclusively or essentially to the geographical environment, with its inherent natural and human factors, and the production, processing or preparation of which takes place in such territory, region or locality, as the case may be;(b)the class of goods to which the geographical indication shall apply;(c)the geographical map of the territory of the country or region or locality in the country in which the goods orginate or are being manufactured;(d)the particulars regarding the appearance of the geographical indication as to whether it is comprised of the words or figurative elements or both;(e)a statement containing such particulars of the producers of the concerned goods, if any, proposed to be initially registered with the registration of the geographical indication as may be prescribed; and(f)such other particulars as may be prescribed.
