Section 45 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
45. Application for registration of title of agent or licensee under section 28. - (1) An application under sub-section (4) of section 28 for registration as an agent or licensee, as the case may be, shall be made in Form PV-9 of the First Schedule.
(2)The application for title by a licensee or an agent shall be accompanied by three attested copies of the agreement or instrument of entitlement or any other documentary evidence.(3)The proposed agent or licensee may also be required to produce such other documents and information as may be required by the Registrar in support of the proof of title.(4)The applicant under sub-section (4) of section 28 shall pay the fee as specified for the purpose in column (3) of the Second Schedule.
