Section 38 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
38. Notice to the applicant under section 24. - (1) If, within a period of twelve months, the application for registration of a plant variety other than an essentially derived variety is not completed in the circumstances given in sub-section (3) of section 24, the Registrar shall issue thirty days notice to the applicant at the address of his principal place of business in India, or if, he has no principal place of business in India, at the address for service in India stated in the application, but if the applicant has authorised an agent for the purpose of the application, the notice shall be sent to the agent and a duplicate thereof to the applicant for filing of the application or such further time as the Registrar may allow for completion of registration.
(2)The notice under sub-rule (1) shall be in Form O-3 of the Third Schedule.
