Section 34 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
34. Application for the registration of essentially derived variety under section 23. - (1) The application for registration of an essentially derived variety shall be accompanied by the following documents, namely:-
(a)an affidavit sworn by the applicant stating that such a variety does not contain any gene or gene sequence involving terminator technology;(b)a statement giving details of the brief description of the characteristics of the variety to substantiate novelty, distinctiveness, uniformity and stability; and(c)the details of parental material used.(2)The application under sub-rule (1) shall be accompanied by the fee as specified for the purpose in column (3) of the Second Schedule.
