Section 73 in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
73. Decision-Advertisement-Notification .-If the Registrar decides to allow the application he shall alter the geographical indication in the register accordingly and insert in the Journal a notification that the geographical indication has been altered. If the application has not been advertised under rule 71, he shall also advertise in the Journal the geographical indications as altered.
