Section 16 in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
16. Persons who may make application.—
(1)An application for registration under section 14 shall be made by—(a)any person claiming to be the breeder of the variety; or(b)any successor of the breeder of the variety; or(c)any person being the assignee of the breeder of the variety in respect of the right to make such application; or(d)any farmer or group of farmers or community of farmers claiming to be the breeder of the variety; or(e)any person authorised in the prescribed manner by a person specified under clauses (a) to (d) to make application on his behalf; or(f)any university or publicly funded agricultural institution claiming to be the breeder of the variety.(2)An application under sub-section (1) may be made by any of the persons referred to therein individually or jointly with any other person.
