Section 46 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
46. Reference of disputes of entitlement under section 28. - (1) While referring a dispute under sub-section (4) of section 28 to the Authority for determination the Registrar shall furnish all the relevant information related to dispute with three copies of all the documents and evidence available with his office.
(2)On receipt of an order of the Authority in respect of the dispute, the Registrar shall furnish copies of the order to the persons involved for necessary compliance.
