Section 40 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
40. Publication of contents of the certificate inviting claims for benefit sharing under section 26. - Upon the issuance of the registration certificate under sub-section (8) of section 23, or sub-section (2) of section 24, the Authority shall, for the purpose of inviting claims for benefit sharing under the Act, shall advertise the following details of the registration certificate, namely:-
(a)the registration number alongwith the date of grant,(b)the name and address of the applicant or breeder in whose name the certificate has been issued or registered,(c)denomination of the variety,(d)name of the family, genus, species, variety and common name,(e)parentage and geographical location of the variety,(f)the details of the distinguishing features or the characteristics,(g)in case of "essentially derived variety", the details of the "initial variety" from which the "essentially derived variety" is claimed to have been derived,(h)the name and address of the contributor, nature and amount of the contribution or the community knowledge used in the development of the plant variety,(i)the terms and conditions of the agreement, if any, entered into between the breeder and the contributor,(j)if the variety is sold or otherwise disposed of, details thereof.
