Section 4 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
4. Office of the Authority. - (1) The office of the Authority shall, for all proceedings under the Act, be the head office of the Authority at New Delhi or the branch office, as the case may be, within whose territorial limits-
(a)the applicant for registration of the plant variety or the farmers' right has his principal place of business or domicile; or(b)the applicant for registration of the plant variety or the farmers' right, whose name is first mentioned in the application, resides or has his principal place of business or domicile, if the application is made jointly in the names of two or more persons; or(c)the agent or licensee of the registered breeder has his principal place of business or domicile.(2)Notwithstanding anything contained in sub-rule (1), until the branch offices are established, the appropriate office for all proceedings under the Act shall be the head office of the Authority at New Delhi.
