Section 2(b) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
(b)“benefit sharing”, in relation to a variety, means such proportion of the benefit accruing to a breeder of such variety or such proportion of the benefit accruing to the breeder from an agent or a licensee of such variety, as the case may be, for which a claimant shall be entitled as determined by the Authority under section 26;
