Section 55 in The Geographical Indications Of Goods (Registration And Protection) Rules, 2002
55. Certificate of registration .-(1) The certificate of registration of a geographical indication or an authorised user to be issued by the Registrar under sub-section (2) of section 16 shall be on Form O-2, with such modification as the circumstances of a case may require, and the Registrar shall annex a copy of the geographical indication or authorised user to the certificate.
(2)The Registrar may issue a duplicate or further copies of the certificate of registration of a geographical indication on request by the registered proprietor on Form GI-7 accompanied by the prescribed fee. An unmounted representation of the geographical indication exactly as shown in the form of application for registration thereof at the time of registration shall accompany such request.(3)The certificate of registration referred to in sub-rule (1) shall not be used in legal proceedings or for obtaining registration abroad.
