30. Adaptation of entries in register to amend or substitute classification of goods.—
(1) The
Registrar shall not make any amendment of the register which would have the effect of adding any goods
or classes of goods to those in respect of which a geographical indication is registered (whether in one or
more classes) immediately before the amendment is to be made or antedating the registration of a
geographical indication in respect of any goods:
Provided that this sub-section, shall not apply when the Registrar is satisfied that compliance
therewith would involve complexity and that the addition or antedating, as the case may be, would not
affect any substantial quantity of goods and would not substantially prejudice the rights of any person.
(2) A proposal so to amend the register shall be brought to the notice of the registered proprietor and
every authorised user of the geographical indication affected and advertised in the prescribed manner, and
may be opposed before the Registrar by any person aggrieved on the ground that the proposed amendment
contravenes the provisions of sub-section
(1).
CHAPTER VII
APPEALS TO THE APPELLATE BOARD
