Acts › The Geographical Indications of Goods (Registration and Protection) Act, 1999The Geographical Indications of Goods (Registration and Protection) Act, 1999 89 sections.
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Open in Lexace · Ask the AI Section 1 — Short title, extent and commencement. Section 2 — Definitions and interpretation. Section 3 — Registrar of Geographical Indications. Section 4 — Power of Registrar to withdraw or transfer cases, etc. Section 5 — Geographical Indications Registry and offices thereof. Section 6 — Register of Geographical Indications. Section 7 — Part A and Part B of the register. Section 8 — Registration to be in respect of particular goods and area. Section 9 — Prohibition of registration of certain geographical indications. Section 10 — Registration of homonymous geographical indications. Section 11 — Application for registration. Section 12 — Withdrawal of acceptance. Section 13 — Advertisement of application. Section 14 — Opposition to registration. Section 15 — Correction and amendment. Section 16 — Registration. Section 17 — Application for registration as authorised user. Section 18 — Duration, renewal, removal and restoration of registration. Section 19 — Effect of removal from register for failure to pay fee for renewal. Section 20 — No action for infringement of unregistered geographical indication. Section 21 — Rights conferred by registration. Section 22 — Infringement or registered geographical indications. Section 23 — Registration to be prima facie evidence of validity. Section 24 — Prohibition of assignment or transmission, etc. Section 25 — Prohibition of registration of geographical indication as trade mark. Section 26 — Protection to certain trade marks. Section 27 — Power to cancel or vary registration and to rectify the register. Section 28 — Correction of register. Section 29 — Alteration of registered geographical indications. Section 30 — Adaptation of entries in register to amend or substitute classification of goods. Section 31 — Appeals to the High Court. Section 32 — Bar of jurisdiction of courts, etc. Section 33 — Procedure of the Appellate Board. Section 34 — Procedure for application for rectification, etc., before High Court. Section 35 — Appearance of Registrar in legal proceedings. Section 36 — Costs of Registrar in proceedings before Appellate Board. Section 37 — Meaning of applying geographical indications. Section 37A — Adjudication of penalties. Section 37B — Appeal. Section 38 — Falsifying and falsely applying geographical indications. Section 39 — Penalty for applying false geographical indications. Section 40 — Penalty for selling goods to which false geographical indication is applied. Section 41 — Enhanced penalty on second or subsequent conviction. Section 42 — Penalty for falsely representing a geographical indication as registered. Section 43 — Omitted. Section 44 — Omitted. Section 45 — No offence in certain cases. Section 46 — Forfeiture of goods. Section 47 — Exemption of certain persons employed in ordinary course of business. Section 48 — Procedure where invalidity of registration is pleaded by the accused. Section 49 — Offences by companies. Section 50 — Cognizance of certain offences and the powers of police officer for search and seizure. Section 51 — Costs of defence of prosecution. Section 52 — Limitation of prosecution. Section 53 — Information as to commission of offence. Section 54 — Punishment for abetement in India of acts done out of India. Section 55 — Protection of action taken in good faith. Section 56 — Certain persons to be public servants. Section 57 — Stay of proceedings where the validity of registration of the geographical indication is questioned etc. Section 58 — Application for rectification of register to be made to High Court in certain cases. Section 59 — Implied warranty on sale of indicated goods. Section 60 — Powers of Registrar. Section 61 — Exercise of discretionary power by Registrar. Section 62 — Evidence before Registrar. Section 63 — Death of party to a proceeding. Section 64 — Extension of time. Section 65 — Abandonment. Section 66 — Suit for infringement, etc., to be instituted before district court. Section 67 — Relief in suit for infringement or for passing off. Section 68 — Authorised user to be impleaded in certain proceedings. Section 69 — Evidence of entries in register, etc., and things done by the Registrar. Section 70 — Registrar and other officers not compellable to produce register, etc. Section 71 — Power to require goods to show indication of origin. Section 72 — Certificate of validity. Section 73 — Groundless threats of legal proceedings. Section 74 — Address for service. Section 75 — Trade usages, etc., to be taken into consideration. Section 76 — Agents. Section 77 — Indexes. Section 78 — Documents open to public inspection. Section 79 — Reports of Registrar to be placed before Parliament. Section 80 — Fees and surcharge. Section 81 — Savings in respect of certain matters in Chapter VIII. Section 82 — Declaration as to title of geographical indication not registrable under the Registration Act, 1908. Section 83 — Government to be bound. Section 84 — Special provisions relating to applications for registration from citizens of convention countries. Section 85 — Provision as to reciprocity. Section 86 — Powers of Central Government to remove difficulties. Section 87 — Power to make rules. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.