“Exclusion of Unauthorized person from misusing the geographical indication would serve to protect the consumer from deception” Introduction A Geographical Indication (GI) is an apparatus to protect the consumer’s interest in local or traditional knowledge and also serve as a legal and economic tool for the growth of rural areas. In Indian Context GI emerged as a notable form of Intellectual Property Rights (IPRs). GI authentication is a name or sign used on certain products which corresponds to a specific geographical location origin. This paper is based on the mysterious case of Rasgulla in between West Bengal and Odisha. Basically using GI tag may act as a certification that the product acquire certain qualities, or enjoy certain reputation because of its geographical region. Prior to the enactment of Geographical Indication of Goods Act, 1999 there were no geographical indication of goods in the country which would prot ....