Section 27 in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
27. Breeder to deposit seeds or propagating material.—
(1)The breeder shall be required to deposit such quantity of seeds or propagating material including parental line seeds of registered variety in the National Gene Bank as may be specified in the regulations for reproduction purpose at breeder’s expense within such time as may be specified in that regulation.(2)The seeds or propagating material or parental line seeds to be deposited under sub-section (1) shall be deposited to the National Gene Bank specified by the Authority.
