56. Certain persons to be public servants.—
Every person appointed under this Act shall be deemed
to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860).
57. Stay of proceedings where the validity of registration of the geographical indication is
questioned, etc.—
(1) Where in any suit for infringement of a geographical indication the defendant
pleads that registration of the geographical indication relating to plaintiff is invalid, the court trying the
suit (hereinafter referred to as the court), shall,—
(a) if any proceedings for rectification of the register to the geographical indication relating to
plaintiff or defendant are pending before the Registrar or the Appellate Board, stay the suit pending
the final disposal of such proceedings;
(b) if no such proceedings are pending and the court is satisfied that the plea regarding the
invalidity of the registration of the geographical indication relating to plaintiff or defendant is prima
facie tenable, raise an issue regarding the same and adjourn the case for a period of three months from
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the date of the framing of the issue in order to enable the party concerned to apply to the Appellate
Board for rectification of the register.
(2) If the party concerned proves to the court that he has made any such application as is referred to in
clause
(b) of sub-section
(1) within the time specified therein or within such extended time as the court
may for sufficient cause allow, the trial of the suit shall stand stayed until the final disposal of the
rectification proceedings.
(3) If no such application as aforesaid has been made within the time so specified or within such
extended time as the court may allow, the issue as to the validity of the registration of the geographical
indication concerned shall be deemed to have been abandoned and the court shall proceed with the suit in
regard to the other issues in the case.
(4) The final order made in any rectification proceedings referred to in sub-section
(1) or
sub-section
(2) shall be binding upon the parties and the court shall dispose of the suit conformably to
such order in so far as it relates to the issue as to the validity of the registration of the geographical
indication.
(5) The stay of a suit for the infringement of a geographical indication under this section shall not
preclude the court from making any interlocutory order (including any order granting an injunction,
directing account to be kept, appointing a receiver or attaching any property), during the period of the stay
of the suit.
58. Application for rectification of register to be made to Appellate Board in certain
cases.—
(1) Where in a suit for infringement of a registered geographical indication the validity of the
registration of the geographical indication relating to plaintiff is questioned by the defendant or where in
any such suit the plaintiff questions the validity of the registration of the geographical indication relating
to defendant, the issue as to the validity of the registration of the geographical indication concerned shall
be determined only on an application for the rectification of the register and, notwithstanding anything
contained in section 27, such application shall be made to the Appellate Board and not to the Registrar.
(2) Subject to the provisions of sub-section
(1), where an application for rectification of the register is
made to the Registrar under section 27, the Registrar may, if he thinks fit, refer the application at any
stage of the proceedings to the Appellate Board.
59. Implied warranty on sale of indicated goods.—Where a geographical indication has been
applied to the goods on sale or in the contract for sale of any goods, the seller shall be deemed to warrant
that the geographical indication is a genuine geographical indication and not falsely applied, unless the
contrary is expressed in writing signed by or on behalf of the seller and delivered at the time of the sale of
goods on contract to and accepted by the buyer.
60. Powers of Registrar.—In all proceedings under this Act before the Registrar,—
(a) the Registrar shall have all the powers of a civil court for the purposes of receiving evidence,
administering oaths, enforcing the attendance of witnesses, compelling the discovery and production
of documents and issuing commissions for the examination of witnesses;
(b) the Registrar may, subject to any rules made in this behalf under section 87, make such orders
as to costs as he considers reasonable, and any such order shall be executable as a decree of a civil
court;
(c) the Registrar may, on an application made in the prescribed manner, review his own decision.
61. Exercise of discretionary power by Registrar.—Subject to the provisions of section 64, the
Registrar shall not exercise any discretionary or other power vested in him by this Act or the rules made
thereunder adversely to a person applying for the exercise of that power without (if so required by that
person within the prescribed time) giving to the person an opportunity of being heard.
62. Evidence before Registrar.—In any proceeding under this Act before the Registrar, evidence
shall be given by affidavit:
Provided that the Registrar may, if he thinks fit, take oral evidence in lieu of, or in addition to, such
evidence by affidavit.
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63. Death of party to a proceeding.—If a person who is a party to a proceeding under this Act (not
being a proceeding before the Appellate Board or a court) dies pending the proceeding, the Registrar may,
on request, and on proof to his satisfaction of the transmission of the interest of the deceased person,
substitute in the proceeding his successor in interest in his place, or, if the Registrar is of opinion that the
interest of the deceased person is sufficiently represented by the surviving parties, permit the proceeding
to continue without the substitution of his successor in interest.
64. Extension of time.—
(1) If the Registrar is satisfied, on application made to him in the prescribed
manner and accompanied by the prescribed fee, that there is sufficient cause for extending the time for
doing any act (not being a time expressly provided in the Act), whether the time so specified has expired
or not, he may, subject to such conditions as he may think fit to impose, extend the time and inform the
parties accordingly.
(2) Nothing in sub-section
(1) shall be deemed to require the Registrar to hear the parties before
disposing of an application for extension of time, and no appeal shall lie from any order of the Registrar
under this section.
65. Abandonment.—Where, in the opinion of the Registrar, an applicant is in default in the
prosecution of an application filed under this Act, the Registrar may, by notice require the applicant to
remedy the default within a time specified and after giving him, if so, desired, an opportunity of being
heard, treat the application as abandoned, unless the default is remedied within the time specified in the
notice.
66. Suit for infringement, etc., to be instituted before district court.—
(1) No suit,—
(a) for the infringement of a registered geographical indication; or
(b) relating to any right in a registered geographical indication; or
(c) for passing of arising out of the use by the defendant of any geographical indication which is
indentical on with or deceptively similar to the geographical indication relating to the plaintiff,
whether registered or unregistered,
shall be instituted in any court inferior to a district court having jurisdiction to try the suit.
(2) For the purpose of clauses
(a) and
(b) of sub-section
(1), a “district court having jurisdiction”
shall, notwithstanding anything contained in the Code of Civil Procedure, 1908 (5 of 1908), or any other
law for the time being in force, include a district court within the local limits of whose jurisdiction, at the
time of the institution of the suit or other proceeding, the person instituting the suit or proceeding, or,
where there are more than one such persons any of them, actually and voluntarily resides or carries on
business or personally works for gain.
Explanation.—For the purposes of sub-section
(2), “person” includes the registered proprietor and
the authorised user.
67. Relief in suit for infringement or for passing off.—
(1) The relief which a court may grant in
any suit for infringement or for passing off referred to in section 66 includes injunction (subject to such
terms, if any, as the court thinks fit) and at the option of the plaintiff, either damages or account of profits,
together with or without any order for the delivery-up of the infringing labels and indications for
destruction or erasure.
(2) The order of injunction under sub-section
(1) may include an ex parte injunction or any
interlocutory order for any of the following matters, namely:—
(a) for discovery of documents;
(b) preserving of infringing goods, documents or other evidence which are related to the
subject-matter of the suit;
(c) restraining the defendant from disposing of or dealing with his assets in a manner which may
adversely affect plaintiff’s ability to recover damages, costs or other pecuniary remedies which may
be finally awarded to the plaintiff.
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(3) Notwithstanding anything contained in sub-section
(1), the court shall not grant relief by way of
damages (other than nominal damages) on account of profits in any case—
(a) where in a suit for infringement the defendant satisfies the court—
(i) that at the time he commenced to use the geographical indication complained of in the suit
he was unaware and had no reasonable ground for believing that the geographical indication of
the plaintiff was on the register; and
(ii) that when he became aware of the existence and nature of the plaintiff’s right in the
geographical indication, he forthwith ceased to use the geographical indication in relation to good
in respect of which it was registered; or
(b) where in a suit for passing off, the defendant satisfies the court—
(i) that at the time he commenced to use the geographical indication complained of in the suit
he was unaware and had no reasonable ground for believing that the geographical indication
relating to the plaintiff was in use; and
(ii) that when he became aware of the existence and nature of the geographical indication
relating to the plaintiff he forthwith ceased to use the geographical indication complained of.
68. Authorised user to be impleaded in certain proceedings.—
(1) In every proceeding under
Chapter VI or under section 31, every authorised user of a geographical indication to which such
proceeding relate, who is not himself an applicant in respect of any proceeding under that Chapter or
section, shall be made a party to the proceeding.
(2) Notwithstanding anything contained in any other law, an authorised user so made a party to the
proceeding shall not be liable for any costs unless he enters an appearance and takes part in the
proceeding.
69. Evidence of entries in register, etc., and things done by the Registrar.—
(1) A copy of any
entry in the register or of any document referred to in sub-section
(1) of section 78 purporting to be
certified by the Registrar and sealed with the seal of the Geographical Indications Registry shall be
admitted in evidence in all courts and in all proceedings without further proof or production of the
original.
(2) A certificate purporting to be under the hand of the Registrar as to any entry, matter or thing that
he is authorised by this Act or the rules to make or do shall be prima facie evidence of the entry having
been made, and of the contents thereof, or of the matter or things having been done or not done.
70. Registrar and other officers not compellable to produce register, etc.—The Registrar or any
officer of the Geographical Indications Registry shall not, in any legal proceedings to which he is not a
party, be compellable to produce the register or any other document in his custody, the contents of which
can be proved by the production of a certified copy issued under this Act or to appear as a witness to
prove the matters therein recorded unless by order of the court made for special cause.
71. Power to require goods to show indication of origin.—
(1) The Central Government may, by
notification in the Official Gazette, require that goods of any class specified in the notification which are
made or produced beyond the limits of India and imported into India, or, which are made or produced
within the limits of India, shall, from such date as may be appointed by the notification not being less than
three months from its issue, have applied to them an indication of the country or place in which they were
made or produced, or of the name and address of the manufacturer or the person for whom the goods were
manufactured.
(2) The notification may specify the manner in which such indication shall be applied, that is to say,
whether to goods themselves or in any other manner, and the times or occasions on which the presence of
the indication shall be necessary, that is to say, whether on importation only, or also at the time of sale,
whether by wholesale or retail or both.
(3) No notification under this section shall be issued, unless application is made for its issue by
persons or associations substantially representing the interests of dealers in, or manufacturers, producers,
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or users of, the goods concerned, or unless the Central Government is otherwise convinced that it is
necessary in the public interest to issue the notification, with or without such inquiry, as the Central
Government may consider necessary.
(4) The provisions of section 23 of the General Clauses Act, 1897 (10 of 1897) shall apply to the issue
of a notification under this section as they apply to the making of a rule or bye-law the making of which is
subject to the condition of previous publication.
(5) A notification under this section shall not apply to goods made or produced beyond the limits of
India and imported into India, if in respect of those goods, the Commissioner of Customs is satisfied at the
time of importation that they are intended for exportation whether after transhipment in or transit through
India or otherwise.
72. Certificate of validity.—If in any legal proceedings for rectification of the register before the
Appellate Board a decision is on contest given in favour of the registered proprietor or, as the case may
be, authorised user of the geographical indication on the issue as to the validity of the registration of the
geographical indication or the authorised user, the Appellate Board may grant a certificate to that effect,
and if such a certificate is granted, then, in any subsequent legal proceeding in which the said validity
comes into question the said proprietor or the authorised user, as the case may be, on obtaining a final
order or judgment in his favour affirming validity of the registration of the geographical indication or the
authorised user, as the case may be, shall unless the said final order or judgment for sufficient reason
directs otherwise, be entitled to his full cost charges and expenses as between legal practitioner and client.
73. Groundless threats of legal proceedings.—
(1) Where a person, by means of circulars,
advertisements or otherwise, threatens a person with an action or proceeding for infringement of a
geographical indication which is registered, or alleged by the first-mentioned person to be registered, or
with some other like proceeding, a person aggrieved may, whether the person making the threats is or is
not the registered proprietor or the authorised user of the geographical indication, bring a suit against the
first-mentioned person and may obtain a declaration to the effect that the threats are unjustifiable, and an
injunction against the continuance of the threats and may recover such damages (if any) as he has
sustained, unless the first-mentioned person satisfies the court that the geographical indication is
registered and that the acts in respect of which the proceedings were threatened, constitute, or, if done,
would constitute, an infringement of the geographical indication.
(2) The last preceding sub-section does not apply if the registered proprietor of the geographical
indication or an authorised user thereof with due diligence commences and prosecutes an action against
the person threatened for infringement of the geographical indication.
(3) Nothing in this section shall render a legal practitioner or a registered geographical indications
agent liable to an action under this section in respect of an act done by him in his professional capacity on
behalf of a client.
(4) A suit under sub-section
(1) shall not be instituted in any court inferior to a district court.
74. Address for service.—An address for service stated in an application or notice of opposition
shall, for the purposes of the application or notice of opposition be deemed to be the address of the
applicant or opponent, as the case may be, and all documents in relation to the application or notice of
opposition may be served by leaving them at or sending them by post to the address for service of the
applicant or opponent, as the case may be.
75. Trade usages, etc., to be taken into consideration.—In any proceeding relating to a
geographical indication, the tribunal shall admit evidence of the usages of the trade concerned and of any
relevant geographical indication legitimately used by other persons.
76. Agents.—Where, by or under this Act, any act, other than the making of an affidavit, is required
to be done before the Registrar by any person, the act may, subject to the rules made in this behalf, be
done instead of by that person himself, by a person duly authorised in the prescribed manner, who is,—
(a) a legal practitioner, or
(b) a person registered in the prescribed manner as a geographical indications agent, or
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(c) a person in the sole and regular employment of the principal.
77. Indexes.—There shall be kept under the directions and supervision of the Registrar,—
(a) an index of registered geographical indications,
(b) an index of geographical indications in respect of which applications for registration are
pending,
(c) an index of the names of the proprietors of registered geographical indications, and
(d) an index of the names of authorised users.
78. Documents open to public inspection.—
(1) The following documents, subject to such
conditions as may be prescribed, be open to public inspection at the Geographical Indications Registry,
namely:—
(a) the register and any document upon which any entry in the register is based;
(b) every notice of opposition to the registration of a geographical indication, application for
rectification before the Registrar, counter-statement thereto, and any affidavit or document filed by
the parties in any proceedings before the Registrar;
(c) the indexes mentioned in section 77; and
(d) such other documents as the Central Government may, by notification in the Official Gazette,
specify:
Provided that where such register is maintained wholly or partly on computer, the inspection of
such register under this section shall be made by inspecting the computer print out of the relevant
entry in the register so maintained on computer.
(2) Any person may, on an application to the Registrar and on payment of such fee as may be
prescribed, obtain a certified copy of any entry in the register or any document referred to in
sub-section
(1).
79. Reports of Registrar to be placed before Parliament.—The Central Government shall cause to
be placed before both Houses of Parliament once a year a report respecting the execution by or under this
Act.
80. Fees and surcharge.—
(1) There shall be paid in respect of applications and registrations and
other matters under this Act such fees and surcharge as may be prescribed by the Central Government.
(2) Where a fee is payable in respect of the doing of an act by the Registrar, the Registrar shall not do
that act until the fee has been paid.
(3) Where a fee is payable in respect of the filing of a document at the Geographical Indications
Registry, the document shall be deemed not to have been filed at the registry until the fee has been paid.
81. Savings in respect of certain matters in Chapter VIII.—Nothing in Chapter VIII shall—
(a) exempt any person from any suit or other proceeding which might, but for anything in that
Chapter, be brought against him, or
(b) be construed so as to render liable to any prosecution or punishment any servant of a master
resident in India who in good faith acts in obedience to the instructions of such master, and, on
demand made by or on behalf of the prosecutor, has given full information as to his master and as to
the instructions which he has received from his master.
82. Declarations as to title of geographical indication not registerable under the Registration
Act, 1908.—Notwithstanding anything contained in the Registration Act, 1908 (16 of 1908), no
document declaring or purporting to declare any title of a person to a geographical indication other than a
registered geographical indication shall be registered under that Act.
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83. Government to be bound.—The provisions of this Act shall be binding on the Government.
84. Special provisions relating to applications for registration from citizens of convention
countries.—
(1) With a view to the fulfilment of a treaty, convention or arrangement with any country or
a country which is a member of a group of countries or union of countries or Inter-Governmental
Organisations outside India which affords to citizens of India similar privileges as granted to its own
citizens, the Central Government may, by notification in the Official Gazette, declare such country or
group of countries or union of countries or Inter-Governmental Organisations to be a convention country
or convention countries for the purposes of this Act.
(2) Nothing contained in this Act or the Trade Marks Act, 1999 (47 of 1999) shall prevent a continued
and similar use of geographical indication relating to a country or a country which is a member of a group
of countries or union of countries or any Inter-Governmental Organisations, as the case may be, notified
under sub-section
(1) identifying wines or spirits in connection with goods by any citizen or domiciliary
of such country who has used that geographical indication in continuous manner with regard to such
goods or any goods relating to such goods, as the case may be, in any part of the territory of that country
either—
(a) for at least ten years preceding the 15th day of April, 1994; or
(b) in good faith preceding the date referred to in clause
(a).
85. Provision as to reciprocity.—Where any country or a country which is a member of a group of
countries or union of countries or any Inter-Governmental Organisation specified by the Central
Government in this behalf by notification in the Official Gazette does not accord to citizens of India the
same rights in respect of the registration and protection of geographical indications as it accords to its own
nationals, no nationals of such country or a country which is a member of a group of countries or union or
countries or Inter-Governmental Organisations, as the case may be, shall be entitled—
(a) to apply for the registration of, or be registered as the proprietor of geographical indication;
(b) to apply for registration or be registered as an authorised user of a geographical indication.
86. Powers of Central Government to remove difficulties.—
(1) If any difficulty arises in giving
effect to the provisions of this Act, the Central Government may, by order published in the Official
Gazette, make such provisions not inconsistent with the provisions of this Act as may appear to be
necessary for removing the difficulty:
Provided that no order shall be made under this section after the expiry of five years from the
commencement of this Act.
(2) Every order made under this section shall, as soon as may be after it is made, be laid before each
House of Parliament.
87. Power to make rules.—
(1) The Central Government may, by notification in the Official Gazette
and subject to the condition of previous publication, make rules to carry out the provisions of this Act.
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may
provide for all or any of the following matters, namely:—
(a) the matters to be included in the Register of Geographical Indications under sub-section
(1),
and the safeguards to be observed in the maintenance of such register in computer floppies or
diskettes under sub-section
(2) of section 6;
(b) the manner of incorporation of particulars relating to registration of geographical indications
in Part A under sub-section
(2) and the manner of incorporation of particulars relating to the
registration of the authorised users under sub-section
(3) of section 7;
(c) the classification of goods and the manner of publication of the alphabetical index of
classification of goods and the definite territory or locality or region for the purpose of registration of
geographical indications under sub-section
(1) of section 8;
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(d) the form in which and the manner in which an application for registration of a geographical
indication may be made and the fees which may accompany the application under sub-section
(1) and
the particulars to be made in the statement of producers of goods who proposes to be initially
registered with the registration under clause
(f) of sub-section
(2) of section 11;
(e) the manner of publication of advertisement of accepted application, for registration of
geographical indications, etc., under sub-section
(1), and the manner of notifying the corrections or
amendments made in the application under sub-section
(2) of section 13;
(f) the manner in which and the fee which may accompany an application and the manner of
giving notice under sub-section
(1) and the manner of sending counter statement under sub-section
(2)
and the manner of submission of evidence and the time therefor under sub-section
(4) of section 14;
(g) the form of certificate of registration under sub-section
(2) and the manner of giving notice to
the applicant under sub-section
(3) of section 16;
(h) the manner of applying for registration as an authorised user under sub-section
(1) and the
manner of submitting statements and documents along with such application and the fee which may
accompany such application under sub-section
(2) of section 17;
(i) the manner of making application, the time within which such application is to be ma
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