Section 67 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
67. Procedure on application for claim for compensation under rule 6. - (1) The Authority shall give notice to the registered breeder about the compensation claim received in respect of the registered variety.
(2)After receiving a notice from the Authority under sub-rule (1), the registered breeder may, within three months from the date of receipt of such notice, file notice of opposition in Form PV-26 of the First Schedule.(3)In the eventuality of the breeder failing or defaulting to tender his opposition, within a period of three months, from the date of receipt of the notice for compensation, it shall be presumed that he has no opposition to such claim and accordingly such claim shall be decided.(4)The Authority shall, upon receiving opposition from the breeder give opportunity to both the parties of being heard and may direct the breeder to pay such compensation to the farmer, the group of farmers or the organisation of the farmers, as the case may be as it deems fit.
