Section 83 in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
83. Authority, Registrar and other officers not compellable to production of Register, etc.—
The Authority or the Registrar or any officer working under the Authority or the Registrar, as the case may be, shall not, in any legal proceedings, be compelled to produce the Register or any other document in its or his custody, the content of which can be proved by the production of a certified copy issued under this Act in the prescribed manner or to appear as a witness to prove the matters therein recorded unless by order of the court, as the case may be, made for special cause.
