Section 23(1) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
(1)An application for the registration of an essentially derived variety of the genera or species specified under sub-section (2) of section 29 by the Central Government shall be made to the Registrar by or on behalf of any person referred to in section 14 and in the manner specified in, section 18 as if for the word “variety” the words “essentially derived variety” have been substituted therein and shall be accompanied by such documents and fee as may be prescribed.
