Section 24 in The Geographical Indications Of Goods (Registration And Protection) Act, 1999
24. Prohibition of assignment or transmission, etc.—
Notwithstanding anything contained in any law for the time being in force, any right to a registered geographical indication shall not be the subject matter of assignment, transmission, licensing, pledge, mortgage or any such other agreement:Provided that on the death of an authorised user his right in a registered geographical indication shall devolve on his successor in title under the law for the time being in force.
