Section 39 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
39. Renewal and revision of registration under section 24. - (1) (a) On receipt of an application from the applicant, the Authority may review and renew the initial duration of registration as mentioned in sub-section (6) of section 24.
(b)Every application for review and renewal under sub-rule (1) shall be made in Form PV-6 of the First Schedule [be accompanied with fee as prescribed in the Second Schedule and filed during the period of six months] prior to the expiry of the initial period of registration.[***] [Omitted '(c)' by Notification No. G.S.R. 863(E), dated 20.11.2019.][***] [Omitted 'sub-rules (2) and (3)' by Notification No. G.S.R. 863(E), dated 20.11.2019.](4)The Authority shall within such intervals as it thinks appropriate publish a list of varieties registered as well as renewed under the Act with the particulars of the period of registration, name and address of right holders periodically in its journal [***] [Omitted 'and in the Official Gazette' by Notification No. G.S.R. 863(E), dated 20.11.2019.].
