Section 56 in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
56. Appeals to the Tribunal.—
(1)An appeal shall be preferred to the Tribunal within the prescribed period from any—(a)order or decision of the Authority or Registrar, relating to registration of a variety; or(b)order or decision of the Registrar relating to registration as an agent or a licensee of a variety; or(c)order or decision of the Authority relating to claim for benefit sharing; or(d)order or decision of the Authority regarding revocation of compulsory licence or modification of compulsory licence; or(e)order or decision of the Authority regarding payment of compensation, made under this Act or rules made thereunder.(2)Every such appeal shall be preferred by the petition in writing and shall be in such form and shall contain such particulars as may be prescribed.(3)The Tribunal in disposing of an appeal under this section shall have the power to make any order which the Authority or the Registrar could make under this Act.
