Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(2) in Protection of Plant Varieties and Farmers' Rights Rules, 2003

(2)The Gene Fund shall be applied for meeting the following purposes in accordance with the priority made hereunder:-
(a)to support and reward farmers, community of farmers, particularly the tribal and rural communities engaged in conservation, improvement and preservation of genetic resources of economic plants and their wild relatives, particularly in areas identified as agro-biodiversity hot spots;
(b)for capacity building on ex situ conservation at the level of the local body, particularly in regions identified as agro-biodiversity hot spots and for supporting in situ conservation;
(c)on benefit sharing and compensation in accordance with sub-section (5) of section 26 and sub-section (3) of section 41; and
(d)on transaction cost of administering the Gene Fund.