Section 6(3) in Protection of Plant Varieties and Farmers' Rights Rules, 2003
(3)(a)All applications, representations and documents filed or required to be filed under the Act or the rules shall be filed in triplicate:Provided that in cases where the Registrar or the Authority requires more than three copies of such applications, representations, or documents, the applicant or the person, who has filed the application or the representation, shall be required to supply as many copies as is specified by the Authority or the Registrar.(b)In case of failure to furnish the required number of copies within a period of three months, the Registrar or the Authority may reject the application or the representation or may treat the application or representation as withdrawn.
