Section 59 in The Geographical Indications Of Goods (Registration And Protection) Act, 1999
59. Implied warranty on sale of indicated goods.—
Where a geographical indication has been applied to the goods on sale or in the contract for sale of any goods, the seller shall be deemed to warrant that the geographical indication is a genuine geographical indication and not falsely applied, unless the contrary is expressed in writing signed by or on behalf of the seller and delivered at the time of the sale of goods on contract to and accepted by the buyer.
