Section 81 in The Protection Of Plant Varieties And Farmers’ Rights Act, 2001
81. Right of registered agent and the registered licensee to institute suit.—
The registered agent or the registered licensee of a variety or its propagating material or essentially derived variety or its propagating material registered under this Act may institute appropriate proceedings in the court under this Act on behalf of the breeder of such variety or its propagating material or essentially derived variety or its propagating material, as the case may be, if such agent or licensee has been authorised in the prescribed manner by such breeder for doing so.
