Section 23 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
23. Matters to be included in the National Register of Plant Varieties. - The National Register of Plant Varieties shall contain the following particulars of each registered variety, namely:-
(1)Registration Number;(2)Nationality of Breeder(s);(3)Denomination as granted;(4)Date of Grant of Registration;(5)Date on which application was received;(6)Provisional number given to the application;(7)Date of Gazette notification;(8)Grouping of the plant variety (new, extant or farmers);(9)Classification of the variety (typical variety, hybrid variety or essentially derived variety);(10)Denomination of variety, Common Crop name to which the variety belongs, Taxonomical Lineage of the Crop in Botanical names;(11)Key Passport data of the variety;(12)Essential characters making the variety distinct;(13)Starting date of protection;(14)Expiry date of protection;(15)Date of revocation with other details (grounds etc.);(16)Name and address of the applicant(s);(17)Address for service of document(s);(18)Name and address of the breeder(s) (in case breeder is not the applicant);(19)Name and address of the legal representative (if applicable);(20)Name, address and other details of the licensee and terms of license (if applicable);(21)Name, address and other details of the agent with jurisdiction rights, if any (if appointed);(22)Type of crop;(23)Name of the family, genus, species, variety and common name;(24)Name and address of the breeder of initial variety (in case of essentially derived variety);(25)Details of the acquisition of propagating material/seeds (if applicable);(26)Details of parental material used in the development (if applicable);(27)Name and address of the contributor(s) of genetic material (if applicable);(28)Any other feature specified by the Authority or Registrar-General;(29)Country of origin of the plant variety;(30)Brief description of the variety alongwith characteristic details of the nearest variety including results of DUS testing, supplemented with the drawings or photographs or both;(31)In case of compulsory licensing, name and address of licensee with other details (terms and conditions, revocation, etc.), if applicable;(32)Declaration and details of the renunciation to the variety (if applicable);(33)Details of benefit sharing;(34)Details of opposition, revocation, restoration, maintenance (whatever applicable);(35)In the case of varieties protected outside India prior to registration in the country, following additional information shall be entered in the National Register of plant varieties namely:-(a)Name of the country(ies) where protection is made alongwith the denomination of the variety in each of them,(b)Date of first protection with country,(c)Variation in important trait with respect to first filing,(d)Country wherein the variety was first commercialized with date,(e)Any other feature specified by the Authority or Registrar-General;(36)In case of a convention application, the following information shall also be furnished, namely:-(a)Name of the convention country,(b)Passport date of the convention application,(c)Date of application,(d)Date of grant of registration,(e)Registration number,(f)Denomination as accepted,(g)Date of Gazette notification,(h)Starting date of protection,(i)Expiry date of protection,(j)Whether the variety has been sold or otherwise disposed of within and outside the country, if so, details thereof;(37)Any changes made in any entry.
