Section 64 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
64. Alteration of denomination of a registered variety under section 3. - (1) An application, to delete any part or to add or to alter the denomination of a registered variety, under sub-section (1) of section 38, shall be made by the breeder to the Registrar in Form PV-23 of the First Schedule.
(2)The Registrar may determine whether and subject to what conditions, if any, the amendments shall be allowed.(3)(a)The Registrar shall advertise the application for alteration in denomination in the Gazette or a journal or a daily newspaper and shall also advertise the nature of the proposed alteration in the denomination therein.(b)The Registrar shall issue notice to all the persons, who, in his opinion, may have an interest in the matter.
