Section 82(2) in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
(2)If the specification of goods contained in the original application for the registration of a geographical indication lists by reference to a class or classes in the Fourth Schedule in which they do not fall, the Registrar shall require the applicant to divide the application on payment of a divisional fee in Form GI-5 to the class or classes to which the application relates together with such class fee as may be appropriate.
