Section 46(2) in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
(2)In particular and without prejudice to the generality of the provisions of sub-section (1), the scheme may provide for all or any of the following matters, namely:—(a)the registration of the claims for the purposes of section 41 under the scheme and all matters connected with such registration;(b)the processing of such claims for securing their enforcement and matters connected therewith;(c)the maintenance of records and registers in respect of such claims;(d)the utilisation, by way of disbursal (including apportionment) or otherwise, of any amounts received in satisfaction of such claims;(e)the procedure for disbursal or apportionment by the Authority in the event of dispute regarding such claims;(f)the utilisation of benefit sharing for the purposes relating to breeding, discovery or development of varieties;(g)the maintenance and audit of accounts with respect to the amounts referred to in clause (d).
