Section 19 in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
19. Test to be conducted.—
(1)Every applicant shall, along with the application for registration made under this Act, make available to the Registrar such quantity of seeds of a variety for registration of which such application is made, for the purpose of conducting tests to evaluate whether seeds of such variety along with parental material conform to the standards as may be specified by regulations:Provided that the Registrar or any person or test centre to whom such seed has been sent for conducting test shall keep such seed during his or its possession in such manner and in such condition that its viability and quality shall remain unaltered.(2)The applicant shall deposit such fee as may be prescribed for conducting tests referred to in sub-section (1).(3)The tests referred to in sub-section (1) shall be conducted in such manner and by such method as may be prescribed.
