Section 37 in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
37. Correction of Register.—
(1)The Registrar may, on an application in the prescribed manner by the breeder of a variety registered under this Act,—(a)correct any error in the Register in the name, address or description of such breeder or any other entry relating to such variety;(b)enter in the Register any change in the name, address or description of such breeder;(c)cancel the entry in the Register of the variety in respect of which such application is made; and may make any consequential amendment or alteration in the certificate of registration and for that purpose require the certificate of registration to be produced to him.(2)The Registrar may, on application made in the prescribed manner by a registered agent or a registered licensee of a variety and after notice to the registered breeder of such variety, correct any error or enter any change, in the name, address or description of such registered agent or registered licensee, as the case may be, in the Register or certificate of registration issued under this Act.
