Section 41(2) in Protection of Plant Varieties and Farmers' Rights Rules, 2003
(2)The person or persons or firm or the non-governmental organisation, who has made an application for benefit sharing, shall provide the following information, namely:-(a)the contribution made by the person or the group of persons or firm or community or the non-governmental organisations to the genetic development of the plant variety;(b)the capacity in which the person or the group of persons or the non-governmental organisation is making the claim for benefit sharing;(c)in case of "essentially derived varieties", the terms and conditions in which authorisation has been given;(d)the commercial viability or the actual market performance of the variety so registered.
