Section 32(6) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
(6)the statement contained in the application shall also include the following:-(a)an affidavit as to how the applicant claim to represent the interest of the association of persons or producers or any organization or authority established by or under any law;(b)the standards benchmark for the use of the geographical indication or the industry standard as regards the production, exploitation, making or manufacture of the goods having specific quality, reputation, or other characteristic of such goods that is essentially attributable to its geographical origin with the detailed description of the human creativity involved, if any or other characteristic from the definite territory of the country, region or locality in the country, as the case may be;(c)the particulars of the mechanism to ensure that the standards, quality, integrity and consistency or other special characteristic in respect of the goods to which the geographical indication relates which are maintained by the producers, maker or manufacturers of the goods, as the case may be;(d)three certified copies of the map of the territory, region or locality showing the title, name of publisher and date of issue alongwith the application;(e)the particulars of special human skill involved or the uniqueness of the geographical environment or other inherent characteristics associated with the geographical indication to which the application relates;(f)the full name and address of the association of persons or organisation or authority representing the interest of the producers of the concerned goods;(g)particulars of the inspection structure, if any, to regulate the use of the definite territory region or locality mentioned in the application;(h)where the geographical indication is a homonymous indication to an already registered geographical indication, the material factors differentiating the application from the registered geographical indications and particulars of protective measures adopted by the applicant to ensure consumers of such goods are not confused or mislead or confused in consequence of such registration.
