Section 45(2) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
(2)The Gene Fund shall, in the prescribed manner, be applied for meeting—(a)any amount to be paid by way of benefit sharing under sub-section (5) of section 26;(b)the compensation payable under sub-section (3) of section 41;(c)the expenditure for supporting the conservation and sustainable use of genetic resources including in-situ and ex-situ collections and for strengthening the capability of the Panchayat in carrying out such conservation and sustainable use;(d)the expenditure of the schemes relating to benefit sharing framed under section 46.
