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Union of India - Section

Section 76 in Protection of Plant Varieties and Farmers' Rights Rules, 2003

76. [ Manner of issuing certified copy under section 83 and fee payable for obtaining a certified copy for inspection under section 84.]

- Any interested person may, under section 84, make an application in Form PV-33 of the First Schedule, alongwith fee specified in the Second Schedule, to the Authority or Registrar for obtaining certified copies of any entry in the Register, certificates or extracts of plant variety application or other records maintained by the Authority and any document required in any proceedings under this Act and pending before such Authority or Registrar; and he may make a request in similar manner and for similar purpose to inspect such entry or document.FIRST SCHEDULE[See rule 3(1)]FORMS
Formnumber Sectionsand Rules Title
(1) (2) (3)
PV 1 Section 16(1)(e) andRule 25 Application forauthorization.
PV 2 Section 18(3) andRule 27(2) Proof of Right tofile Application
PV 3 Section 21(2) andRule 31(1) Notice of Opposition
PV 4 Section 21(4) andRule 31(5) Counter Statement
PV 5 Section 21 and Rule33(6) Request for Extensionof Time
PV 6 Section 24(6) andRule 39 Renewal ofRegistration
PV 7 Section 26(2) andRule 41 Benefit SharingApplication
PV 8 Section 26(3) andRule 42 Notice of Opposition
PV 9 Section 28(4) andRule 45 Registration as anAgent or Licensee
PV 10 Section 28(9) andRule 48 Application forVariation/Cancellation of the term of Registration
PV 11 Section 28(10) andRule 49 Notice of Oppositionagainst variation/cancellation of the term of Registration
PV 12 Section 33(1) andRule 50 Application toSurrender the Certificate of Registration of a Plant Variety
PV 13 Section 33(3) andRule 51(2) Notice of Oppositionfor offer to surrender the Certificate
PV 14 Section 33(4) andRule 51(4) Notice of Intentionto attend Hearing
PV 15 Section 34 and Rule52 Application to RevokeCertificate of Registration
PV 16 Section 34 and Rule53 Notice of Oppositionto application to Revoke Certificate of Registration
PV 17 Section 34 and Rule53(4) Application for anopportunity of being heard
PV 18 Section 36(1) andRule 55 Application forCancellation or Change of the Certificate of Registration of aPlant Variety
PV 19 Section 36(2) andRule 57 Application forcorrection in National Plant Variety Register
PV 20 Section 36(4) andRule 59 Notice of Oppositionfor Application for correction in National Plant Variety Register
PV 21 Section 37(1) andRule 60 Application forcorrection in National Plant Variety Register by Owner/Breeder
PV 22 Section 37(2) andRule 62 Application forcorrection in National Plant Variety Register by Registered agentor Licensee
PV 23 Section 38(1) andRule 64 Application to alterDenomination of a Registered Plant Variety
PV 24 Section 38(2) andRule 65 Notice of Oppositionto Application to alter Denomination of a Registered PlantVariety
PV 25 Section 39(2) andRule 66 Application forClaiming Compensation
PV 26 Section 39(2) andRule 67(2) Notice of Oppositionto Application for Claiming Compensation
PV 27 Section 41(3) andRule 68 Notice of oppositionto application for claiming compensation
PV 28 Section 47(1) andRule 71(1) Application for Grantof Compulsory Licence
PV 29 Section 47(3) andRule 71(5) Notice of Oppositionto an application for Grant of Compulsory Licence
PV 30 Section 52(1) andRule 73(1) Application forRevocation of Compulsory Licence
PV 31 Section 53 and Rule73(3) Notice of Oppositionfor Application for Revocation of Compulsory Licence
PV 32 Section 81 and Rule75(1) Form of Authorizationto Institute Suit
PV 33 Section 84 and Rule76 Request for CertifiedCopy
[Second Schedule] [Substituted by Notification No. G.S.R. 494(E), dated 15.6.2015 (w.e.f. 12.9.2003).](See rule 8)Fee
Sl. No. Fee payable on matters Amount of fee Form number
(1) (2) (3) (4)
1. Conducting tests (1) Depend on the nature and type of test subject to amaximum of Rs.2,00,000/- per entry ---
    (2) For On-farm DUS testing, fee shall depend on the locationof DUS test sites subject to a maximum of four times of the feespecified for item (1)  
2. Notice of opposition Rs.10,000/- PV3
3. Counter statement Rs. 2,000/- PV4
4. Extension of time Rs. 5,000/- per month PV5
5. Fees for registration of essentially derived varieties Individual-Rs.7,000/-Educational-Rs.10,000/-Commercial-Rs.50,000/- ---
6. Fees for registration of extant variety as notified undersection 5 of the Seeds Act, 1966 (54 of 1966) Rs.2,000/- ---
7. Fees for registration of any variety of the genera andspecies other than extant varieties and farmers’ varietiesas specified in clause (a) of section 14 read with sub-section(2) of section 29 of the Act. Individual-Rs.7,000/-Educational-Rs.10,000/-Commercial-Rs.50,000/- ---
8. Fees for registration of a variety about which there iscommon knowledge i.e., the extant variety as specified underclause (j)(iii) of section 2 of the Act. Individual-Rs.7,000/-Educational-Rs.10,000/-Commercial-Rs.50,000/- ---
9. [ [Substituted by Notification No. G.S.R. 863(E), dated 20.11.2019.] Renewal fee Individual - Rs 10,000/-Educational- Rs20,000/-Commercial - Rs 1,00,000/-One lump sumFarmers-Nil PV-6]
10. Application for benefit sharing Rs.10,000/- PV7
11. Notice of opposition for benefit sharing Rs.5,000/- PV8
12. Application for registering as agent/licensee Rs.15,000/- PV9
13. Application for variation/ cancellation of the terms ofregistration Individual – Rs.3,000/-Educational –Rs.5,000/-Commercial - Rs.10,000/- PV10
14. Notice of opposition to application for variation/cancellation of terms of registration Rs.5,000/- PV11
15. Application of surrender of certificate of registration ofplant variety Rs. 5,000/- PV 12
16. Notice of opposition for offer to surrender the certificate Rs. 5,000/- PV 13
17. Application to revoke certificate of registration Rs. 20,000/- PV 15
18. Notice of opposition to application to revoke certificate ofregistration Rs. 5,000/- PV 16
19. Application for cancellation or change of the certificate ofregistration of a plant variety Rs. 10,000/- PV 18
20. Application for correction in National Plant Variety Register Rs. 10,000/- PV 19
21. Notice of opposition for application for correction inNational Plant Variety Register Rs. 5,000/- PV 20
22. Application for correction in National Plant Variety Registerby owner/breeder Rs. 10,000/- PV 21
23. Application for correction in National Plant Variety Registerby registered agent or licensee Rs. 5,000/- PV 22
24. Application to alter denomination of a registered plantvariety Rs. 20,000/- PV 23
25. Notice of opposition to application to alter denomination ofa registered plant variety Rs. 10,000/- PV 24
26. Notice of opposition to application for claiming compensation Rs. 5,000/- PV 26
27. Notice of opposition to application for claiming compensation Rs. 5,000/- PV 27
28. Application for grant of compulsory license Rs. 25,000/- PV 28
29. Notice of opposition to an application for grant ofcompulsory licence Rs. 10,000/- PV 29
30. Application for revocation of compulsory licence Rs. 10,000/- PV 30
31. Notice of opposition for application for revocation ofcompulsory licence Rs. 5,000/- PV 31
32. Request for inspection of entry in Plant Varieties Registerunder section 84 Rs. 1000/- (per entry) PV 33
33. Request for certified copies under section 84 Rs. 500/- per page. PV 33
THIRD SCHEDULE[See rule 2(C)]FORMS TO BE USED BY REGISTRAR AND THE CENTRAL GOVERNMENT
Form number Sections and Rules Title
(1) (2) (3)
0-1 Section 21(1) and Rule 30 Form of Advertisement
0-2 Sections 23(8) and 24(2) and Rules 36, 37 Certificate of registration
0-3 Section 24(3) and Rule 38 Notice for non-completion of registration
0-4 Section 26(7) and Rule 44 Reference to District Magistrate for collection of benefitsharing amount
0-5 Section 28(4) and Rule 47 Certificate of registration as agent/licensee
0-6 Section 28(10) and Rule 49 Notice to breeder/agent/licensee
O-7 Section 33(2) and Rule 51 To notify offer made for surrender of registered variety
O-8 Section 34 and Rule 53 Notice of application for revocation of registered variety
O-9 Section 36(4) and Rule 59 Change in National Register
O-10 Section 37(2) and Rule 63 Correction in National Register
O-11 Section 38(2) and Rule 65(3) Advertisement of Alteration in Denomination
O-12 Section 41(1) and Rule 68 [Notice for compensation towards communities' rights.] [Substituted by Notification No. G.S.R. 494(E), dated 15.6.2015 (w.e.f. 12.9.2003).]
[Fourth Schedule] [Substituted by Notification No. G.S.R. 494(E), dated 15.6.2015 (w.e.f. 12.9.2003).][See rule 20(1)]
Serial Number Name of post. Number of post. Equivalent post under the Central Government. Pay band or grade pay or pay scale.
(1) (2) (3) (4) (5)
1. Financial Advisor 1 Director Pay band-4 (Rs. 37400-67000) with grade pay of Rs. 8700/-.
2. Legal Advisor 2 Under Secretary Pay band-3 (Rs. 15600-39100) with grade pay of Rs. 6600/-.
3. Senior Accounts Officer 1 Under Secretary Pay band-3 (Rs. 15600-39100) with grade pay of Rs. 6600/-.
4. Plant Variety Examiner 2 Section Officer Pay band-3 (Rs. 15600-39100) with grade pay of Rs. 5400/-.
5. Senior Technical Officer 5 Assistant Pay band-2 (Rs.9300-34800) with grade Pay of Rs. 4600/-.
6. Technical Assistant 1 Technical Assistant Pay band-2 (Rs. 9300-34800) with grade pay of Rs. 4200/-.
7. Computer Assistant 6 Technical Assistant Pay band-2 (Rs. 9300-34800) with grade pay of Rs. 4200/-.
8. Executive Assistant 2 Technical Assistant Pay band-2 (Rs. 9300-34800) with grade pay of Rs.4200/-.
THE FIFTH SCHEDULEScale of costs allowable under section 11(b) in respect of proceedings before the Authority or the Registrar
Sl.No. Matters inrespect of which costs to be awarded Amount
1. For one day'shearing involving examination of witnesses Rs. 1500
2. For one day'shearing when there is no examination of witnesses. Rs. 750
3. For adjournment ofhearing granted on the Petition of any party. Rs. 2000 plusactual cost for petition for resummoning the other parties'witnesses who were due to be examined on the day.
4. For striking outscandalous matter from an affidavit Rs. 500
5. For (a) attendanceof witnesses(b) Subsistence allowance(c) travellingallowance Rs. 1000 (videnote below)The fare by rail or air or steamer for the firstclass or the second class each way and if there is no rail orsteamer communication Rs. 15 or Rs. 10 per km. depending upon therank and status of the witness :Provide that the rates ofsubsistence allowance for witness shall vary according to thestatus of the witness subject to the maximum prescribed".
FORM PV-1(See rule 25)THE PROTECTION OF PLANT VARIETIES AND FARMERS' RIGHTS ACT, 2001 AUTHORIZATION FORMI/We ----------------------------------------------------------------------------------------------------------------------------------------- ---------------------------------------------------------------- hereby authorise------------------------------------------------------------------------------------------------------------------------------ -------------------------------------------------------------------. to act on my/our behalf in connection with filing of new variety/essential derived variety/extant variety in respect of ..................................................................................... . and request that all notices, requisitions and communication relating thereto may be sent to such person(s) at the above address(es) unless otherwise specified.I/We hereby revoke all previous authorisation, if any made, in respect of same matter or proceeding.Dated this .............. day of.. ............ 20 ....... .................................................Signature(s) and name of person(s) making this authorisation along with the designation and/or official seal, if any.To,The RegistrarThe Plant Varieties RegistryAt. ...................................... .Note.-No Fee