Section 30 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
30. Advertising of application for registration under section 21. - (1) Every application for registration of a variety which has been accepted and the details thereof including specifications shall, upon such acceptance under sub-section (1) of section 20, be advertised by the Registrar in the manner specified in Form O-1 of the Third Schedule.
(2)[ Before sending a variety for DUS testing, the Registrar shall publish in the Journal for the purposes of inspection by any person, the name and location of the DUS test centre where such variety will undergo the DUS testing.](3)The contents of such advertisement shall include-(a)name, passport data and source of parental line or initial variety used to develop the variety in respect of which an application for registration has been made;(b)description of the variety bringing out its character profile as specified under the DUS test Schedule;(c)essential characteristics conferring distinctiveness to the variety;(d)important agronomic and commercial attributes of the variety;(e)photographs or drawings, if any, of the variety submitted by the applicant; and(f)claim, if any, on the variety.
