Section 38(2) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999
(2)A person shall be deemed to falsely apply to goods a geographical indication who, without the assent of the authorised user of the geographical indication,—(a)applies such geographical indication or a deceptively similar geographical indication to goods or any package containing goods;(b)uses any package bearing a geographical indication which is identical with or deceptively similar to the geographical indication of such authorised user, for the purpose of packing, filling or wrapping therein any goods other than the genuine goods of the authorised user of the geographical indication.
