Section 2(3) in The Geographical Indications Of Goods (Registration And Protection) Act, 1999
(3)In this Act, unless the context otherwise requires, any reference—(a)to the use of a geographical indication shall be construed as a reference to the use of a printed or other visual representation of the geographical indication;(b)to the use of a geographical indication in relation to goods shall be construed as a reference to the use of the geographical indication upon, or in any physical or in any other relation whatsoever, to such goods;(c)to a registered geographical indication shall be construed as including a reference to a geographical indication registered in the register;(d)to the Registrar shall be construed as including a reference to any officer when discharging the functions of the Registrar in pursuance of sub-section (2) of section 3;(e)to the Geographical Indications Registry shall be construed as including a reference to any office of the Geographical Indications Registry.
