Section 64(a) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
(a)who, not being the breeder of a variety registered under this Act or a registered agent or a registered licensee of that variety, sells, exports, imports or produces such variety without the permission of its breeder or within the scope of a registered licence or registered agency without permission of the registered licensee or registered agent, as the case may be;
