Section 2 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
2. Definitions. - In these rules, unless the context otherwise requires,-
(a)"Act" means the Protection of Plant Varieties and Farmers' Rights Act, 2001 (53 of 2001);(b)"Authority" means the Protection of Plant Varieties and Farmers' Rights Authority established under sub-section (1) of section 3;(c)"Chairperson" means the chairperson of the Authority appointed under clause (a) of sub-section (5) of section 3;(d)"fee" means the fee specified in the Second Schedule;(e)"Form" means a Form specified in the First Schedule;(f)"Gazette" means the Official Gazette of the Government of India;(g)"journal" means the monthly Journal of the Authority;(h)"non-official member" means a member of the Authority other than a member, ex officio ;(i)"notice" means a notice issued by the Tribunal or the Registrar or the Authority under the Act;(j)"Registrar" means a Registrar of Plant Varieties appointed under sub-section (4) of section 12 and includes the Registrar General of Plant Varieties appointed under sub-section (3) of that section;(k)"Schedule" means a Schedule annexed to these rules;(l)"section" means a section of the Act;(m)"representation" means any written communication addressed to the Authority or the Registrar in any proceeding under the Act;(n)all other words and expressions used, but not defined in these rules, but defined in the Act, shall have the meanings respectively assigned to them in the Act.
