Section 26(2) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
(2)On invitation of the claims under sub-section (1), any person or group of persons or firm or governmental or non-governmental organisation shall submit its claim of benefit sharing to such variety in the prescribed form within such period, and accompanied with such fee, as may be prescribed:Provided that such claim shall only be submitted by any—(i)person or group of persons, if such person or every person constituting such group is a citizen of India; or(ii)firm or governmental or non-governmental organisation, if such firm or organisation is formed or established in India.
