Section 73 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
73. Revocation of compulsory license under section 5. - (1) (a) Any person in respect of compulsory license aggrieved may, under sub-section (1) of section 52, make an application in Form PV-30 of the First Schedule to the Authority, for revocation of compulsory license on any of the grounds specified in sub-section (1) of section 47 or section 52.
(b)The application under sub-rule (1), shall be supported by evidence.(2)The Authority on its own motion or on receipt of the application from the aggrieved person under sub-rule (1), may give notice to the licensee.(3)The licensee may file an opposition to an application under sub-rules (1) or a proceeding under sub-rule (2), in Form PV-31 of First Schedule with the Authority.(4)The Authority shall after considering the opposition filed under sub-rule (3) and after giving an opportunity to the licensee of being heard passing an order of revocation or refuse to grant such order.
