Section 36 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
36. Certificate of registration under section 23. - The Registrar shall issue to the applicant a certificate of registration of an essentially derived variety in the manner specified in Form O-2 of the Third Schedule and send a copy of the registration to the Authority and to such other body(ies) as may be notified by the Central Government for information.
[36A. Manner for arranging production and sale of seeds of registered variety under clause (e) of sub-section 2 of Section . - (1) The breeder of a registered variety of any person entitles to produce, market and sell the seeds of a registered variety under this Act shall:-(a)provide the seeds or propagating material of the registered variety to the farmers in a timely manner, so as to satisfy their reasonable requirements; or(b)arrange for production, marketing and sale of seeds or propagating material of such registered variety to the farmers at a reasonable market price.]
