The Protection of Plant Varieties and Farmers Rights Act, 2001

97 sections.

Official Hindi (PDF) ↗

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