Section 29(3) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
(3)Notwithstanding anything contained in sub-section (2) and sub-section (1) and (2) of section 15, no variety of any genera or species which involves any technology which is injurious to the life or health of human beings, animals or plants shall be registered under this Act.Explanation.—For the purposes of this sub-section, the expression “any technology” includes genetic use restriction technology and terminator technology.
