Section 30 in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
30. Researcher’s rights.—
Nothing contained in this Act shall prevent—(a)the use of any variety registered under this Act by any person using such variety for conducting experiment or research; or(b)the use of a variety by any person as an initial source of variety for the purpose of creating other varieties:Provided that the authorisation of the breeder of a registered variety is required where the repeated use of such variety as a parental line is necessary for commercial production of such other newly developed variety.
