Section 45(1) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
(1)The Central Government shall constitute a Fund to be called the National Gene Fund and there shall be credited thereto—(a)the benefit sharing received in the prescribed manner from the breeder of a variety or an essentially derived variety registered under this Act, or propagating material of such variety or essentially derived variety, as the case may be;(b)the annual fee payable to the Authority by way of royalty under sub-section (1) of section 35;(c)the compensation deposited in the Gene Fund under sub-section (4) of section 41;(d)the contribution from any national and international organisation and other sources;
