Section 13(5) in The Protection Of Plant Varieties And Farmers' Rights Regulations, 2006
(5)An authorisation under sub-section (2) of section 28 shall be valid subject to the following conditions, namely:-(i)the right(s) conferred by the registered breeder shall be clearly identified and checked in the Form mentioned under sub-rule (1);(ii)the term of the authorisation is clearly specified in the Form mentioned under sub-rule (1); and(iii)the territories are clearly identified specified in the Form and do not violate rights granted to any licensee under the Act.
