Section 53(5) in Protection of Plant Varieties and Farmers' Rights Rules, 2003
(5)If the Authority accepts the application for revocation of the plant variety, it may direct, by order, the registered breeder to return the certificate of registration and on receipt of such a certificate, the Registrar shall by order notify the revocation of the plant variety in the [Journal] [Substituted 'Official Gazette' by Notification No. G.S.R. 494(E), dated 15.6.2015 (w.e.f. 12.9.2003).].
