Section 2 in The Protection Of Plant Varieties And Farmers' Rights Regulations, 2006
2. Definitions
.-(1) In these regulations, unless the context otherwise requires,-(a)"Act" means the Protection of Plant Varieties and Farmers' Rights Act, 2001;(b)"Agreement Country" means the country which makes an agreement with the Republic of India on Intellectual Property Rights or Plant Variety Protection;(c)"Applicant" means the person who applies to the Authority for registration of plant varieties;(d)"Form" means a form annexed to the regulations;(e)"Journal" means the Plant Variety Journal of India;(f)"Parental Line" means the inbred line of immediate parents or `A' line, `B' line and `R' line of hybrids;(g)"Rules" means Protection of Plant Varieties and Farmers' Rights Rules, 2003; and(h)"section" means a section of the Act.(2)All other words and expressions used in these rules and not defined, but defined in the Act, shall have the meanings respectively assigned to them in the Act.
