Section 71(2) in Protection of Plant Varieties and Farmers' Rights Rules, 2003
(2)The application for compulsory license under sub-section (1) shall-(a)specifies particulars of variety denomination, generic and specific name of the variety or varieties concerned,(b)contain the grounds for issue of compulsory license with supporting documents, and(c)be supported by-(i)qualification, technical and financial capabilities of the person making such request with evidence,(ii)particulars of the holder of the right to the variety,(iii)written evidence that the person, making such request, has exhausted all measures for voluntary license.
