Section 33(5) in Protection of Plant Varieties and Farmers' Rights Rules, 2003
(5)Where a document, is in a language other than English, and is referred to or relied upon in the notice, statement or evidence, an attested translation in English thereof shall be furnished in triplicate.[* * *] [Omitted '(6) The time-limit for filing the evidence shall not ordinarily be extended except by a special order of the Registrar given on an application filed by the person seeking extension of time and on payment of the fee specified in the Second Schedule and such an application for extension shall be in Form PV-5 of the First Schedule.' by Notification No. G.S.R. 494(E), dated 15.6.2015 (w.e.f. 12.9.2003).]
