Section 3 in The Protection of Plant Varieties and Farmers' Rights Scheme, 2015
3. Registration of claims.
(1)The claim for purposes of Section 41 shall be filed in triplicate in accordance with the first Schedule before the concerned notified centre.(2)The concerned notified centre upon the receipt of the claim under section 41, shall inform the applicant and forward a copy of it to the Authority and thereafter report its findings to the Authority within a period of thirty days from the date of receipt of such claim.(3)Upon the receipt of the copy of the claim from the concerned notified centre, the Authority shall register the claim which shall be maintained in accordance with the Second Schedule.
