Section 67 in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
67. Opinion of scientific adviser.—
(1)When the court has to form an opinion upon any question of fact or a scientific issue, such court may appoint an independent scientific adviser to suggest it or to inquire into and report upon the matter to enable it to form the desired opinion.(2)The scientific adviser may be paid such remuneration of expenses as the court may fix.
