Section 20(2) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
(2)Where the Registrar is satisfied that the application does not comply with the requirements of this Act or any rules or regulations made thereunder, he may, either—(a)require the applicant to amend the application to his satisfaction; or(b)reject the application:Provided that no application shall be rejected unless the applicant has been given a reasonable opportunity of presenting his case.
