Section 31(8) in Protection of Plant Varieties and Farmers' Rights Rules, 2003
(8)(a)The security referred to in sub-section (8) of section 21 shall be payable as an amount decided by the Authority.(b)In case the opposition is found to be frivolous, the Registrar may direct payment of cost as determined by him to the applicant from out of the security amount received and the balance of the security amount shall be deposited in the Authority.(c)In case the opposition succeeds, the security amount shall be refunded to the opposition party.
