Section 3 in The Protection Of Plant Varieties And Farmers' Rights Regulations, 2006
3. Duties of the Registrar
.-(1) The Registrar shall discharge the functions under the superintendence and directions of the Registrar General.(2)The Registrar, on receipt of an application under section 14 for the registration of any variety, shall examine the same under section 20 and decide whether the application is to be accepted or to be refused or to be accepted subject to requirement of amendment(s) or limitations.(3)The Registrar shall give the applicant an opportunity to amend the application and the right to be heard before refusing the application.(4)The Registrar shall have powers to register a variety, the denomination of which comprises of its geographical name under special circumstances.(5)The Registrar, in consultation with and with the approval of the Authority, shall facilitate, subject to meeting the pre-requisites for registration, registration of essentially derived variety.(6)The Registrar shall issue Certificate of Registration on registration of a variety under the Act.(7)The Registrar shall, on being satisfied, allow alterations in denominations, names and addresses of the applicants, assignees, authorised agents, legal representatives and successor and may permit clerical corrections in the Register or Certificates of Registration or applications on receipt of written request to this effect.(8)The Registrar shall consider oppositions filed in deciding applications for registration.(9)The Registrar shall maintain National Registry of Plant Varieties, Register of Agents and licensees along with entitlement and conditions and update the same from time to time.(10)The Registrar shall cancel or vary, the Certificate of Registration on obtaining proper evidence; terms of registration by giving a reasonable opportunity to the person concerned of being heard and consult the Authority whenever required, before giving a final decision.(11)The Registrar shall have powers to issue copies of Certificates of Registration or any part or whole of Register of Plant Varieties, on receipt of written application to this effect, apart from allowing inspections of the Register of Plant Varieties on written request.(12)The Registrar may allow a party to a proceeding before it on written request and on satisfactory proof that the interest of the person, who were a party to it and who had expired, should transmit to the person or party impleaded.(13)The Registrar shall advertise in the [* * *] [Omitted 'Gazette or' by Notification No. G.S.R. 496(E), dated 15.6.2015 (w.e.f. 7.12.2006).] Journal changes made to the Certificate of Registration.
