Section 23(6) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
(6)The rights of breeder of a variety contained in section 28 shall apply to the breeder of essentially derived variety:Provided that the authorisation by the breeder of the initial variety to the breeder of essentially derived variety under sub-section (2) of section 28 may be subject to such terms and conditions as both the parties may mutually agree upon.
