Section 7 in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
7. Leaving of documents, etc .-Save as otherwise provided in sub-rule (2) of rule 4 all applications, notices, statements or other documents or any fee authorised or required by the Act or the rules to be made, served, left or sent or paid at or to the Geographical Indications Registry in relation to a geographical indication shall be made, served, left or sent or paid to the appropriate office of Geographical Indications Registry.
