Protection of Plant Varieties and Farmers Rights Act, 2001


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Section
 Section Title
  INTRODUCTION
  1 Short Title, extent and commencement View Judgements
  2 Definitions View Judgements
  3 Establishment of Authority View Judgements
  4 Meetings of Authority View Judgements
  5 Committees of Authority View Judgements
  6 Officers and employees of Authority View Judgements
  7 Chairperson to be Chief Executive View Judgements
  8 General Functions of Authority View Judgements
  9 Authentication of orders of Authority View Judgements
  10 Delegation View Judgements
  11 Power of Authority View Judgements
  12 Registry and offices thereof View Judgements
  13 National Register of Plant Varieties View Judgements
  14 Application for Registration View Judgements
  15 Registrable varieties View Judgements
  16 Persons who may make application View Judgements
  17 Compulsory Plant Variety denomination View Judgements
  18 Form of application View Judgements
  19 Test to be conducted View Judgements
  20 Acceptance of application or amendment thereof View Judgements
  21 Advertisement of application View Judgements
  22 Registrar to consider grounds for opposition View Judgements
  23 Registration of essentially derived variety View Judgements
  24 Issue of certificate of registration View Judgements
  25 Publication of list of varieties View Judgements
  26 Determination of benefit sharing by Authority View Judgements
  27 Breeder to deposit seeds or propagating material View Judgements
  28 Registration to confer right View Judgements
  29 Exclusion of certain varieties View Judgements
  30 Researcher's Rights View Judgements
  31 Special provisions relating to applications for registration from citizens of convention countries View Judgements
  32 Provisions as to reciprocity View Judgements
  33 Surrender of certificate of Registration View Judgements
  34 Revocation of protection on certain grounds View Judgements
  35 Payment of annual fee and forfeiture of registration in default thereof View Judgements
  36 Power to cancel or change registration and to rectify the Register View Judgements
  37 Correction of Register View Judgements
  38 Alteration of denomination of a registered variety View Judgements
  39 Farmers' rights View Judgements
  40 Certain information to be given in application registration View Judgements
  41 Rights of communities View Judgements
  42 Protection of innocent infringement View Judgements
  43 Authorisation of farmer's variety View Judgements
  44 Exemption from fee View Judgements
  45 Gene Fund View Judgements
  46 Framing of schemes etc. View Judgements
  47 Power of Authority to make order for compulsory license in certain circumstances View Judgements
  48 When requirement of public deemed to have not been satisfied View Judgements
  49 Adjournment of application for grant of compulsory license View Judgements
  50 Duration of compulsory licence View Judgements
  51 Authority to settle terms and conditions of licence View Judgements
  52 Revocation of compulsory licence View Judgements
  53 Modification of compulsory licence View Judgements
  54 Tribunal View Judgements
  55 Composition of Tribunal View Judgements
  56 Appeals to the Tribunal View Judgements
  57 Orders of the Tribunal View Judgements
  58 Procedure of Tribunal View Judgements
  59 Transitional provision View Judgements
  60 Grants by Central Government View Judgements
  61 Authority Fund View Judgements
  62 Budget, accounts and audit View Judgements
  63 Financial and administrative powers of the Chairperson View Judgements
  64 Infringement View Judgements
  65 Suit for infringement etc. View Judgements
  66 Relief in suits for infringement View Judgements
  67 Opinion of scientific adviser View Judgements
  68 Prohibition to apply the denomination of a registered variety View Judgements
  69 Meaning of falsely applying the denomination of a registered variety View Judgements
  70 Penalty for applying false denomination etc. View Judgements
  71 Penalty for selling varieties to which not authorised or to which false denomination is applied, etc. View Judgements
  72 Penalty for falsely representing a variety as registered View Judgements
  73 Penalty for subsequent offence View Judgements
  74 No offence in certain cases View Judgements
  75 Exemption of certain persons employed in ordinary course of business View Judgements
  76 Procedure where invalidity of registration is pleaded by the accused View Judgements
  77 Offences by companies View Judgements
  78 Protection of security of India View Judgements
  79 Implied warranty on sale of registered variety, etc. View Judgements
  80 Death of party to a proceeding View Judgements
  81 Right of registered agent and registered licensee to institute suit View Judgements
  82 Evidence of entry in register, etc., and things done by authority and the registrar View Judgements
  83 Authority and registrar and other officers not compellable to production of register, etc. View Judgements
  84 Document open to public inspection View Judgements
  85 Report of the Authority and the Registrar to be placed before Parliament View Judgements
  86 Government to be bound View Judgements
  87 Proceedings before authority View Judgements
  88 Protection of action taken in good faith View Judgements
  89 Bar of jurisdiction View Judgements
  90 Member and staff of Authority etc. to be public servants View Judgements
  91 Exemption from tax on wealth and income View Judgements
  92 Act to have overriding effect View Judgements
  93 Power of Central Government to give directions View Judgements
  94 Power to remove difficulties View Judgements
  95 Power to make regulations View Judgements
  96 Power of the Central Government to make rules View Judgements
  97 Rules, regulations and schemes to be laid before Parliament View Judgements



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