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Union of India - Section

Section 116 in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002

116. Appeal .-An appeal shall lie to Intellectual Property Appellate Board from any order or decision of the Registrar in regard to the registration of Geographical Indications Agents under Part II of these rules, and the decision of the Appellate Board shall be final and binding.

THE FIRST SCHEDULE[See rule 10(1)]
No. of Entry On what payable Amount in Rupees Corresponding Form Numbers
(1) (2) (3) (4)
1-A On application for the registration of a geographical indication for goods included in one class [Section 11(1), rule 23(2)]. 5,000 GI-1
1-B On application for the registration of a geographical indication for goods included in one class from a convention country [Section 11(1), 84(1), rule 23(3)] 5,000 GI-1
1-C On a single application for the registration of a geographical indication for goods in different classes [Section 11(3) rule 23(5)]. 5,000 for each class GI-1
1-D On a single application for the registration of a geographical indication for goods in different classes from a convention country [Section 11(3), 84(1), rule 23(4)]. 5,000 for each class GI-1
2-A On a notice of opposition to the registration of a geographical indication under section 14(1) or an opposition to an authorised user Section 17(3)(e). 1,000 for each class GI-2
2-B On a counter-statement in answer to a notice of opposition under section 14(2) or 17(3)(e) for each application opposed and in answer to an application under section 27 in respect of each geographical indication or in answer to a notice of opposition under section 29. 1,000 GI-2
2-C On application for extension of time for filing notice of opposition. [Section 14(1), 17(3)(e), 29(2), rule 41(5)] 300 GI-2
3-A On application for the registration of an authorised user of a registered geographical indication under section 17, Rule 56(1) 500 GI-3
3-B On request for issuance of a registration certificate as an authorised user, Rule 59(1) 100 GI-3
3-C For renewal of an authorised user 18(2), rule 60(1) 1,000 GI-3
4-A For renewal under section 18(1) of the registration of a geographical indication at the expiration of the last registration. Rule 60(1). 3,000 GI-4
4-B On application under section 18(5) for restoration of geographical indication or an authorised user removed from the Register [Rule 63]. 1000 plus applicable renewal fee GI-4
4-C On application for renewal under proviso to section 18(4) Proviso to rule 62 within six months from the expiration of last registration of geographical indication. 3,500 GI-4
5-A On request for alteration of the address of the principal place of business or of residence inIndiaor of the address in the home country abroad in the Register of Geographical Indications are authorized users, Section 28, rule 69. 300 GI-5
5-B On request to enter change in name or description of proprietor of geographical indication upon the Register. 300 GI-5
5-C On request for correction of any error in the name , address or description of the registered proprietor or the authorised user of a geographical indication. (Section 28(a). 300 GI-5
5-D On application for the rectification of the register in Part B for the removal of an authorised user. Section 27, Rule 65. 1,000 GI-5
5-E On division of goods in a class or on division of an application made for registration of a geographical indication in different classes under proviso to Section 15, rule 23(7). 1,000 GI-5
5-F For a search under rule 22 in respect of one class. 500 GI-5
6-A On application under section 27 for rectification of the register or removal of a geographical indication or expunge or vary the Statement of the Case under rule 32(1) recorded in the Register or an authorized user from the register, Rule 65. 1,000 GI-6
6-B On application for leave to intervene in proceedings relating to the rectification of the Register or for the removal of a geographical indication or an authorized user from the Register. Rule 67 and 80(4). 500 GI-6
7-A On request for certificate of Registrar [other than a certificate under Section 69 or 78(1)]. Rule 96 300 GI-7
7-B Affidavit in support of statement of case or other documents required under the Act or rules. Nil GI-7
7-C On request for entry in the Register and advertisement of a note of certificate of validity of the Appellate Board. Rule 99. 200 GI-7
7-D On application for review of Registrar's decision. 500 GI-7
7-E On request to registrar for particulars of advertisement of a geographical indication 100 GI-7
7-F On request to Registrar for a duplicate or further copy of certificate. 200 GI-7
8-A Application for registration of a geographical indications agent. Rule 107. 1,000 GI-8
8-B. On request for issuance of certificate as geographical indications agent. Rule 109. 1,000 GI-8
8-C For continuance of the name of a person in the Register of Geographical Indication Agent under rule 110;- For every year (excluding the first year) to be paid on 1st April in each year.- For the first year to be paid along with the fee for registration, in the case of a person registered at any time between the 1st April, and 30thSeptember.N.B: A year for this purpose will commence on the 1st day of April and end on the 31stday of March following. 1,000 GI-8
8-D On application for restoration of the name of a person to the Register of Geographical Indications under rule 113. 1,000 plus continuance fee under entry No.8C GI-8
9-A On application to Registrar for additional protection to certain goods [section 22(2), rule 77(1)]. 25,000,GI-9  
9-C. On application for extension of time not being a time expressly provided in the Act or prescribed in the rules. Rule 83. 300 GI-9
9-B. On application for leave to add or alter a registered geographical indication [except where the application is made by an or of a public authority or in consequence of a statutory requirement. Section 29. 300 GI-9
10-A On application for cancellation of an entry in the Register or to strike out goods. (Section 28(c) or (d)). 300 GI-10
10-B. Form of authorisation of agent in a matter or proceedings under the Act. Section 76, Rule 20 Nil GI-10
11 On petition (not otherwise charged) for obtaining the Registrar's order on any interlocutory matter in a contested proceeding. 500  
12. For inspecting the document mentioned in Section 78(1)-    
  (a) relating to any particular geographical indication or authorised user thereof for every hour or part thereof; 100  
  (b) computer search (when made available) for every 15 minutes; 100  
  (c) Search of index mentioned in section 78 for every hour or part thereof. 100  
13 For copying of documents (photocopy or typed) for every page or part thereof in excess of one page 10  
THE SECOND SCHEDULEFORMSList of forms
Form No. Section of the Act Title Entry Number
(1) (2) (3) (4)
GI-1 Section 11(1), rule 23(2) Application for the registration of a geographical indication for goods included in one class 1A
GI-1 Sections 11(1), 84(1), rule 23(3) Application for the registration of a geographical indication for goods included in one class from a convention country 1B
GI-1 Sections 11(3), rule 23(5) A single application for the registration of a geographical indication for goods in different classes. 1C
GI-1 Sections 11(3), 84(1), rule 23(4) A single application for the registration of a geographical indication for goods in different classes from a convention country 1D
GI-2 Sections 14(1), 17(3)(e) Rule 41 Notice of opposition to the registration of a geographical indication or an opposition or an authorised user. 2A
GI-2 Section 14(2), 17(3)(e),27 & 29, rule 43(1), 58, 72(2) Form of counter-statement 2B
GI-2 Section 14(1), 17(3)(e), 29(2), rule 41(5), 72(2) Application for extension of time for filing notice of opposition 2C
GI-3 Section 17(1), rule 56(1) Application for the registration of an authorised user of a registered geographical indication. 3A
GI-3 Section 18(5), rule 59 Request for issuance of a registration certificate as an authorised user. 3B
GI-3 18(2), rule 60(1) For renewal of an authorised user 3C
GI-4 Section 18(4), Rule 60 Renewal of the registration of a geographical indication at the expiration of the last registration. 4A
GI-4 Sections 18(5), rule 63 Application for restoration of geographical indication or an authorised user removed from the Register. 4B
GI-4 Proviso to section 18(4) Proviso to rule 62 Application for renewal within six months from the expiration of last registration of geographical indication. 4C
GI-5 Section 28, rule 69 On request for alteration of the address of the principal place of business or of residence inIndiaor of the address in the home country abroad in the Register of Geographical Indications are authorized users. 5A
GI-5 28(c) Request to enter change in name or description of proprietor of geographical indication upon the Register. 5B
GI-5 28(a) Request for correction of any error in the name, address or description of the registered proprietor or the authorised user of a geographical indication. 5C
GI-5 Section 27, Rule 65 Application for the rectification of the register in Part B for the removal of an authorised user. 5D
GI-5 Rule 22 A request for search in respect of one class. 5E
GI-5 Proviso to Section 15, rule 23(7) Division of an application made for registration of a geographical indication in different classes 5F
GI-6 Section 27 Application for rectification of the register or removal of a geographical indication or expunge or vary the Statement of the Case under rule 32(1) recorded in the Register from the register. 6A
GI-6 Rule 67 and 80(4) Application for leave to intervene in proceedings relating to the rectification of the Register or for the removal of a geographical indication or an authorised user from the Register. 6B
GI-7 Section 69 or 78(1)]. Rule 96. Request for certificate of Registrar [other than a certificate under Section 16(2)]. 7A
GI-7 Rule 93 Affidavit in support of statement of case or other documents required under the Act or rules. 7B
GI-7 Section 72, rule 99 Request for entry in the Register and advertisement of a note of certificate of validity of the Appellate Board. 7C
GI-7 63, rule 92 Application for review of Registrar's decision. 7D
GI-7 Rule 40 Request to registrar for particulars of advertisement of a geographical indication 7E
GI-7 Rule 55(2) Request to Registrar for a duplicate or further copy of certificate. 7F
GI-8 Rule 107 Application for registration of a geographical indications agent 8A
GI-8 Rule 109. On request for issuance of certificate as geographical indications agent 8B
GI-8 Rule 110. For continuance of the name of a person in the Register of Geographical Indication Agent under rule 110; 8-C
    - For every year(excluding the first year) to be paid on 1st April in each year.  
    - For the first year to be paid along with the fee for registration, in the case of a person registered at any time between the 1st April, and 30thSeptember.  
    N.B: A year for this purpose will commence on the 1st day of April and end on the 31stday of March following.  
GI-8 Rule 113 On application for restoration of the name of a person to the Register of Geographical Indications under rule 113. 8-D
GI-9 22(2), rule 77 On application to Registrar for additional protection to certain goods. 9A
GI-9 Section 29 Application for leave to add or alter a registered geographical indication [except where the application is made by an or of a public authority or in consequence of a statutory requirement] 9B
GI-9 64, rule 83 Application for extension of time not being a time expressly provided in the Act or prescribed in the rules. 9C
GI-10 28(c) or (d) Application for cancellation of an entry in the Register or to strike out goods. 10A
GI-10 76, Rule 20 Form of authorization of agent in a matter or proceedings under the Act. 10B
THE THIRD SCHEDULEFORMS TO BE USED BY THE REGISTRARLIST OF FORMS
Form No.     Title
0-1 Section16(3) .. Notice of non-completion of registration.
0-2 Rule 55(1) .. Certificate of registration of geographical indication.
0-3 Rule 61 .. Notice of expiration of last registration.
0-4 Rule 102 .. Certificate of registration of a person as a geographical indications agent.
O-5 Rule 55(1) .. Notice of expiration of last registration of an authorized user.
FORM O-1GOVERNMENT OF INDIAGEOGRAPHICAL INDICATION REGISTRYGEOGRAPHICAL INDICATION OF GOODS (REGISTRATION AND PROTECTION) ACT,1999Notice of non-completion of registrationNo.............Notice is hereby given as required by section 16(3) that the registration of the geographical indication, in respect of which application numbered as above was made on the ........day of .....20...., has not been completed by reason of default on the part of the applicant.Unless registration is completed within twenty-one days from the date of this notice, the application will be treated as abandoned.All communications relating to this application may be sent to the following address in India:-Dated this......day of .....200....Registrar of Geographical IndicationsTo,................................................................FORM O-2GOVERNMENT OF INDIAGEOGRAPHICAL INDICATION REGISTRYGEOGRAPHICAL INDICATION OF GOODS (REGISTRATION AND PROTECTION) ACT, 1999Certificate of registration of Geographical Indication under Section 16(1) or of unauthorised user under section 17(3)(e)Geographical Indication No....................Authorised user No ..............Date.................Certified that the Geographical Indication (of which a representation is annexed hereto)/authorised user has been registered in the register in the name of .....in Class.....under No.......as of the date..........in respect of ............Sealed at my direction this:......day of .....20......Registrar of Geographical Indications.Registration is for 10 years from the date first above-mentioned and may then be renewed for a period of 10 years, and also at the expiration of each period of 10 years thereafter.This certificate is not for use in legal proceedings or for obtaining registration abroad.FORM O-3GOVERNMENT OF INDIAGEOGRAPHICAL INDICATION REGISTRYGEOGRAPHICAL INDICATION OF GOODS (REGISTRATION AND PROTECTION) ACT,1999Notice of expiration of last registration under Section 18(4) of Geographical Indications Act, 1999 AgentRegistered geographical indication No...........Class............Notice is hereby given as required in section 18(4) of the Geographical Indication Of Goods (Registration and Protection) Act, 1999 that the registration of the aforesaid geographical indication will expire on......and that the registration can be renewed for a further period of ten years on receipt in the Geographical Indication Registry of an application in the enclosed Form GI-4 accompanied by prescribed fee of Rs. 3,000 on or before the said date.Dated this........day of......20......Registrar of Geographical IndicationsFORM O-4GOVERNMENT OF INDIAGEOGRAPHICAL INDICATION REGISTRYGEOGRAPHICAL INDICATION OF GOODS (REGISTRATION AND PROTECTION) ACT, 1999Certificate of registration as Geographical Indication Agent(Rule 109)No..........This is to certify that.........of..........was registered on this...........day of .........20............in the Register of Geographical Indication Agent maintained under rule 102 Of Geographical Indication of Goods (Registration and Protection) Rules, 2002.Registrar of Geographical IndicationsFORM O-5GOVERNMENT OF INDIAGEOGRAPHICAL INDICATION REGISTRYGEOGRAPHICAL INDICATION OF GOODS (REGISTRATION AND PROTECTION) ACT, 1999Notice of expiration of last registration under section 18(4)Registered authorised user No.......Notice is hereby given as required under section 18(4) of the Geographical Indication Of Goods (Registration and Protection) Act,1999 that the registration of the aforesaid authorised user will expire on...... and that the registration can be renewed for a further period of ten years on receipt in the Geographical Indication Registry of an application in the enclosed Form GI-3 accompanied by the prescribed fee of Rs. 1,000 on or before the said date.Dated.........day........20.......Registrar of Geographical IndicationsTHE FOURTH SCHEDULECLASSIFICATION OF GOODS-NAME OF THE CLASSES(Parts of an article or apparatus are, in general, classified with the actual article or apparatus, except where such parts constitute articles included in other classes).Class 1. Chemical used in industry, science, photography, agriculture, horticulture and forestry; unprocessed artificial resins, unprocessed plastics; manures; fire extinguishing compositions; tempering and soldering preparations; chemical substances for preserving foodstuffs; tanning substances; adhesive used in industry.Class 2. Paints, varnishes, lacquers; preservatives against rust and against deterioration of wood; colorants; mordents; raw natural resins; metals in foil and powder form for painters; decorators; printers and artists.Class 3. Bleaching preparations and other substances for laundry use; cleaning; polishing; scouring and abrasive preparations; soaps; perfumery, essential oils, cosmetics, hair lotions, dentifrices.Class 4. Industrial oils and greases; lubricants; dust absorbing, wetting and binding compositions; fuels(including motor spirit) and illuminants; candles, wicks.Class 5. Pharmaceutical, veterinary and sanitary preparations; dietetic substances adapted for medical use, food for babies; plasters, materials for dressings; materials for stopping teeth, dental wax; disinfectants; preparation for destroying vermin; fungicides, herbicidesClass 6. Common metals and their alloys; metal building materials; transportable buildings of metal; materials of metal for railway tracks; non-electric cables and wires of common metal; ironmongery, small items of metal hardware; pipes and tubes of metal; safes; goods of common metal not included in other classes; ores.Class 7. Machines and machine tools; motors and engines (except for land vehicles); machine coupling and transmission components (except for land vehicles); agricultural implements other than hand-operated; incubators for eggs.Class 8. Hand tools and implements (hand-operated); cutlery; side arms; razors.Class 9. Scientific, nautical, surveying, electric, photographic, cinematographic, optical, weighing, measuring, signalling, checking (supervision), life saving and teaching apparatus and instruments; apparatus for recording, transmission or reproduction of sound or images; magnetic data carriers, recording discs; automatic vending machines and mechanisms for coin-operated apparatus; cash registers, calculating machines, data processing equipment and computers; fire extinguishing apparatus.Class 10. Surgical, medical, dental and veterinary apparatus and instruments, artificial limbs, eyes and teeth; orthopaedic articles; suture materials.Class 11. Apparatus for lighting, heating, steam generating, cooking, refrigerating, drying ventilating, water supply and sanitary purposes.Class 12. Vehicles; apparatus for locomotion by land, air or water.Class 13. Firearms; ammunition and projectiles; explosives; fire worksClass 14. Precious metals and their alloys and goods in precious metals or coated therewith, not included in other classes; jewellery, precious stones; horological and other chronometric instruments.Class 15. Musical instruments.Class 16. Paper, cardboard and goods made from these materials, not included in other classes; printed matter; bookbinding material; photographs; stationery; adhesives for stationery or household purposes; artists' materials; paint brushes; typewriters and office requisites (except furniture); instructional and teaching material (except apparatus); plastic materials for packaging (not included in other classes); playing cards; printers' type; printing blocks.Class 17. Rubber, gutta percha, gum, asbestos, mica and goods made from these materials and not included in other classes; plastics in extruded form for use in manufacture; packing, stopping and insulating materials; flexible pipes, not of metal.Class 18. Leather and imitations of leather, and goods made of these materials and not included in other classes; animal skins, hides, trunks and travelling bags; umbrellas, parasols and walking sticks; whips, harness and saddlery.Class 19. Building materials, (non-metallic), non-metallic rigid pipes for building; asphalt, pitch and bitumen; non-metallic transportable buildings; monuments, not of metal.Class 20. Furniture, mirrors, picture frames; goods(not included in other classes) of wood, cork, reed, cane, wicker, horn, bone, ivory, whalebone, shell, amber, mother-of-pearl, meerschaum and substitutes for all these materials, or of plastics.Class 21. Household or kitchen utensils and containers(not of precious metal or coated therewith); combs and sponges; brushes(except paints brushes); brush making materials; articles for cleaning purposes; steelwool; unworked or semi-worked glass (except glass used in building); glassware, porcelain and earthenware not included in other classes.Class 22. Ropes, string, nets, tents, awnings, tarpaulins, sails, sacks and bags (not included in other classes) padding and stuffing materials(except of rubber or plastics); raw fibrous textile materialsClass 23. Yarns and threads, for textile useClass 24. Textiles and textile goods, not included in other classes; bed and table covers.Class 25. Clothing, footwear, headgearClass 26. Lace and embroidery, ribbons and braid; buttons, hooks and eyes, pins and needles; artificial flowers.Class 27. Carpets, rugs, mats and matting, linoleum and other materials for covering existing floors; wall hangings(non-textile).Class 28. Games and playthings, gymnastic and sporting articles not included in other classes; decorations for Christmas trees.Class 29. Meat, fish, poultry and game; meat extracts; preserved, dried and cooked fruits and vegetables; jellies, jams, fruit sauces; eggs, milk and milk products; edible oils and fats.Class 30. Coffee, tea, cocoa, sugar, rice, tapioca, sago, artificial coffee; flour and preparations made from cereals, bread, pastry and confectionery, ices; honey, treacle; yeast, baking powder; salt, mustard; vinegar, sauces, (condiments); spices; ice.Class 31. Agricultural, horticultural and forestry products and grains not included in other classes; live animals; fresh fruits and vegetables; seeds, natural plants and flowers; foodstuffs for animals, malt.Class 32. Beers, mineral and aerated waters, and other non-alcoholic drinks; fruit drinks and fruit juices; syrups and other preparations for making beverages.Class 33. Alcoholic beverages(except beers).Class 34. Tobacco, smokers' articles, matches.THE FIFTH SCHEDULESCALE OF COSTS ALLOWABLE IN RULE 91 PROCEEDINGS BEFORE THE REGISTRAR
Entry No. Matter in respect of which costs to be awarded Amount
1. For one day's hearing involving examination of witnesses Rs.1000
2. For one day's hearing when there is no examination of witnesses Rs.500
3. For adjournment of hearing granted on the petition of any party. Rs.500 plus cost of re-summoning the other parties' witness who were due to be examined on the day  
4. For striking out scandalous matter from an affidavit Rs.200
5. For attendance of witnesses -  
  Subsistence allowance.... Rs.500(vide not below)
  Traveling allowance.... The fare by rail or steamer second class each way and if there is no rail or steamer communication Rs. 5 or 2.50 per km. depending upon the rank and status of the witness.
Note. - The rates of subsistence allowance and travelling allowance for witness shall vary according to the status of the witness subject to the maximum prescribed above.THE GEOGRAPHICAL INDICATIONS OF GOODS (REGISTRATION & PROTECTION) ACT, 1999(To be filed in triplicate alongwith the Statement of Case accompanied by five additional representation of the geographical indication)One representation to be fixed within the space and five others to be send separatelyFORM GI-1
A Application for the registration of a geographical indication in Part A of the RegisterSection 11(1), Rule 23(2)Fee: Rs.5,000 (See entry No.1-A of the First Schedule)  
B Application for the registration of a geographical indication in Part A of the Register from a convention countrySection 11(1), 84(1), rule 23(3)Fee: Rs.5,000 (See entry No.1-B of the First Schedule)  
1. Application is hereby made bya...........for the registration in Part A of the Register of the accompanying geographical indication furnishing the following particulars:-- Name of the Applicant:- Address:- List of association of persons/producers/organization/authority:- Type of goods:- Specification:- Name of the geographical indication[and particulars]:- Description of the goods:- Geographical area of production and map:- Proof of origin[Historical records]:- Method of Production:- Uniqueness:- Inspection Body:- Other:Along with the Statement of Case in Classb........b.......in respect ofc..........in the name(s) ofd......... whose address is ....... who claims to represent the interest of the producers of the said goods to which the geographical indication relates and which is in continuous use since.........in respect of the said goods.2. The application shall include such other particulars called for in rule 32(1) in the Statement of Case.3. All communications relating to this application may be sent to the following address inIndia.4.Inthe case of an application from a convention country the following additional particulars shall also be furnished.(a) Designation of the country of origin of the geographical indication.(b) Evidence as to the existing protection of the geographical indication in its country of origin, such as the title and the date of the relevant legislative or administrative provisions, the judicial decisions or the date and number of the registration, and copies, of such documentation...........................................................eSignatureName of the Signatory (In Block Letters)
C A single application for the registration of a geographical indication in Part A of the Register for goods falling in different classesSection 11(3), rule 23(5)Fee: Rs. 5,000 for each class (See entry No.1-C of the First Schedule)  
D A single application for the registration of a geographical indication in Part A of the Register for goods falling in different classes from a convention countrySection 11(3), rule 23(4)Fee: Rs. 5,000 for each class (See entry No.1-D of the First Schedule)  
1. Application is hereby made bya...... for the registration in Part A of the Register of the accompanying geographical indication furnishing the following particulars:-- Name of the Applicant:- Address:- List of association of persons/producers/organisation/authority:- Type of goods:- Specification:- Name of the geographical indication[and particulars]:- Description of the goods:- Geographical area of production and map:- Proof of origin[ historical records]- Method of Production:- Uniqueness:- Inspection Body:- Other:along with the Statement of Case in Class(i) classb................... in respect ofc.................(ii) classb.................. in respect ofc.................(iii) classb................. in respect ofc..................in the name(s) ofd.................. whose address is ............ who claim (s) to represent the interest of the producers of the goods to which the geographical indication relates and which geographical indication is used continuously since .......... in respect of the said goods.2. The application shall include such other particulars called for in rule 32(1) in the Statement of Case.3. All communications relating to this application may be sent to the following address in India.4. In the case of an application from a convention country the following additional particulars shall also be furnished.(a) Designation of the country of origin of the geographical indication.(b) Evidence as to the existing protection of the geographical indication in its country of origin, such as the title and the date of the relevant legislative or administrative provisions, the judicial decisions or the date and number of the registration, and copies, of such documentatione.........................................................SignatureName Of The Signatory (In Block Letters)
For instructions please see overleaf
GI-1A to 1DThe Registrar of Geographical IndicationsThe office of Geographical Indications Registry
(a). Strike out whichever is not applicable.
(b). The Registrars' direction may be obtained if the class of the goods is not known.
(c). Here specify the goods. Only goods included in one and the same class to be specified.
(d). Insert legibly the full name, description (occupation and calling and nationality of the applicant). In the case of a body corporate or firm the country of incorporation or the names and descriptions of the partners composing the firm and the nature of registration, if any, as the case may be, should be stated. [See rule 15.]
(e)Signature of the applicant or his agent.
THE GEOGRAPHICAL INDICATIONS OF GOODS (REGISTRATION & PROTECTION) ACT, 1999To be filed in triplicateFORM GI-2
A Notice of opposition to application for registration of a geographical indication or an authorized user[Section 14(1), 17(3) (3), rule 41(1)]Fee: Rs.1,000/- for each class (See entry No.2 (A) of the First Schedule)  
In the matter of Application No...................by .................I(or we)1......................hereby give notice of my (or our) intention to oppose the registration of the geographical indication/authorised user advertised under the above number for class ............in the Geographical Indications Journal dated the ............day of.........20......No..............page.........The grounds of opposition are as follows:-2.............................All communications in relation to these proceedings may be sent to the following address inIndia:-Dated this ....................... day of ........................ 20............3...............................................Signature
B Form of Counter-statementSections 2, 14, 17(3),27, Rules 43(1), 66(To be filed in triplicate)Fee: Rs. 1,000/- (See entry No.2 (B) of the First Schedule)  
In the matter of an opposition No............... to application No................in class.......... for the registration of a geographical indication.I (or we).................... the applicant(s) for registration of the above geographical indication, hereby give notice that the following are the grounds on which I (or we) rely for my(or our) application :-I (or we) admit the following allegations in the notice of opposition................2 All communications in relation to these proceedings may be sent to the following address inIndia:-Dated this ............day of.........20......3.................................................SignatureName Of Signatory(In Block Letters)
c Application for extension of time for giving notice of oppositionSection 14(1), 17(3)(e) and 29(2)., Rule 41(5)Fee: Rs.300 (See entry No.2 (C) of the First Schedule)  
In the matter of application No................................. in class ..........I (or We)1...........................................................hereby apply for extension of time of2.............................................for giving notice of opposition to the registration of the geographical indication or authorised user under the above number in the Geographical Indications Journal dated the ............day of......................20..The reasons for making this application are as follows :-All communications relating to this application may be sent to the following address inIndia:-Dated this .................. day of.......................20.........................................................eSignatureName of Signatory(In Block Letters)
For instruction please see overleaf
GI-2ATo,The Registrar of Geographical IndicationsThe office of Geographical Indications Registry.