Section 53(4) in Protection of Plant Varieties and Farmers' Rights Rules, 2003
(4)(a)The applicant and the registered breeder may make an application to the [Journal] in Form PV-17 of the First Schedule, seeking an opportunity of being heard.(b)The [Journal] [Substituted 'Registrar' by Notification No. G.S.R. 494(E), dated 15.6.2015 (w.e.f. 12.9.2003).] may, on receipt of such application, fix such time and place for hearing and issue notice to the parties accordingly and the interested parties may appear and give or file evidence in support of his case.(c)The [Journal] [Substituted 'Registrar' by Notification No. G.S.R. 494(E), dated 15.6.2015 (w.e.f. 12.9.2003).] may, accept or refuse the application or accept it subject to any condition, amendments, modifications or limitations and shall, accordingly inform the parties in writing.
