Section 58(3) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
(3)If the Member of a Bench differ in opinion on any point, they shall state the point or points on which they differ, and the case shall be referred to the Chairman for hearing on such point or points by one or more of the other Members and such point or points shall be decided according to the opinion of the majority of the Members who have heard the case, including those who first heard it.
