Section 49 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
49. Notice and proceedings under section 28. - (1) The Registrar shall issue notice of every application under sub-section (10) of section 28 in Form O-6 of the Third Schedule to the registered breeder or the agent or the licensee.
(2)Any person to whom a notice has been issued under sub-rule (1) and who intends to oppose or intervene in any proceedings under section 28, shall, within three months of the receipt of such notice, give notice of opposition or intervention to the Registrar in Form PV-11 of the First Schedule.(3)On receipt of a notice of opposition or intervention the Registrar shall furnish a copy of it to the applicant.(4)The Registrar may accept or refuse the application or accept it subject to any condition, modification or limitation as directed by the Authority and shall inform the parties in writing accordingly.
