Section 37(1) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
(1)The Registrar may, on an application in the prescribed manner by the breeder of a variety registered under this Act,—(a)correct any error in the Register in the name, address or description of such breeder or any other entry relating to such variety;(b)enter in the Register any change in the name, address or description of such breeder;(c)cancel the entry in the Register of the variety in respect of which such application is made; and may make any consequential amendment or alteration in the certificate of registration and for that purpose require the certificate of registration to be produced to him.
