Section 38 in The Geographical Indications Of Goods (Registration And Protection) Act, 1999
38. Falsifying and falsely applying geographical indications.—
(1)A person shall be deemed to falsify a geographical indication who, either,—(a)without the assent of the authorised user of the geographical indication makes that geographical indication or deceptively similar geographical indication; or(b)falsifies any genuine geographical indication, whether by alteration, addition, effacement or otherwise.(2)A person shall be deemed to falsely apply to goods a geographical indication who, without the assent of the authorised user of the geographical indication,—(a)applies such geographical indication or a deceptively similar geographical indication to goods or any package containing goods;(b)uses any package bearing a geographical indication which is identical with or deceptively similar to the geographical indication of such authorised user, for the purpose of packing, filling or wrapping therein any goods other than the genuine goods of the authorised user of the geographical indication.(3)Any geographical indication falsified as mentioned in sub-section (1) or falsely applied as mentioned in sub-section (2), is in this Act referred to as a false geographical indication.(4)In any prosecution for falsifying a geographical indication or falsely applying a geographical indication to goods, the burden of proving the assent of proprietor shall lie on the accused.
