Section 24(6) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
(6)The certificate of registration issued under this section or sub-section (8) of section 23 shall be valid for nine years in the case of trees and vines and six years in the case of other crops and may be reviewed and renewed for the remaining period on payment of such fees as may be fixed by the rules made in this behalf subject to the condition that the total period of validity shall not exceed,—(i)in the case of trees and vines, eighteen years from the date of registration of the variety;(ii)in the case of extant varieties, fifteen years from the date of the notification of that variety by the Central Government under section 5 of the Seeds Act, 1966 (54 of 1966); and(iii)in the other cases, fifteen years from the date of registration of the variety.
