Section 21(3) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
(3)Opposition to the registration under sub-section (2) may be made on any of the following grounds, namely:—(a)that the person opposing the application is entitled to the breeder’s right as against the applicant; or(b)that the variety is not registerable under this Act; or(c)that the grant of certificate of registration may not be in public interest; or(d)that the variety may have adverse effect on the environment.
