Section 63 in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
63. Restoration and renewal of registration .-An application for the restoration of a geographical indication or authorised user to the register and renewal of its registration under sub-section (5) of section 18, shall be made in Form GI-4 after six months and within one year from the expiration of the last registration of the geographical indication or the authorised user, as the case may be, accompanied by the prescribed fee. The Registrar shall, while considering the request for registration, have regard to the interest of the persons who have either applied or registered identical or deceptively similar geographical indication or other affected persons in the intervening period.
