Section 38(1) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
(1)The breeder of a variety registered under this Act may apply in the prescribed manner to the Registrar to delete any part or to add to or alter the denomination of such variety in any manner not substantially affecting the identity thereof, and the Registrar may refuse leave or may grant it on such terms and subject to such limitations as he may think fit to avoid any conflict with the rights of the other breeders of the varieties registered under this Act.
