Section 18(1) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
(1)Every application for registration under section 14 shall—(a)be with respect to a variety;(b)state the denomination assigned to such variety by the applicant;(c)be accompanied by an affidavit sworn by the applicant that such variety does not contain any gene or gene sequence involving terminator technology;(d)be in such form as may be specified by regulations;(e)contain a complete passport data of the parental lines from which the variety has been derived along with the geographical location in India from where the genetic material has been taken and all such information relating to the contribution, if any, of any farmer, village community, institution or organisation in breeding, evolving or developing the variety;(f)be accompanied by a statement containing a brief description of the variety bringing out its characteristics of novelty, distinctiveness, uniformity and stability as required for registration;(g)be accompanied by such fees as may be prescribed;(h)contain a declaration that the genetic material or parental material acquired for breeding, evolving or developing the variety has been lawfully acquired; and(i)be accompanied by such other particulars as may be prescribed:Provided that in case where the application is for the registration of farmers’ variety, nothing contained in clauses (b) to (i) shall apply in respect of the application and the application shall be in such form as may be prescribed;
