Section 48 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
48. Application and procedure for varying or cancelling terms of registration under section 28. - (1) An application under clauses (a), (b), (c), (d) or (e) of sub-section (9) of section 28 for variation or cancellation of the terms of registration of a registered breeder or his successor or any other person shall be in Form PV-10 of the First Schedule.
(2)Every applications under sub-rule (1) shall be accompanied by a fee as specified for the purpose in column (3) of the Second Schedule.
