Section 56(1) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
(1)An appeal shall be preferred to the Tribunal within the prescribed period from any—(a)order or decision of the Authority or Registrar, relating to registration of a variety; or(b)order or decision of the Registrar relating to registration as an agent or a licensee of a variety; or(c)order or decision of the Authority relating to claim for benefit sharing; or(d)order or decision of the Authority regarding revocation of compulsory licence or modification of compulsory licence; or(e)order or decision of the Authority regarding payment of compensation, made under this Act or rules made thereunder.
