Section 13(6) in The Protection Of Plant Varieties And Farmers' Rights Regulations, 2006

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Union of India - Subsection

Section 13(6) in The Protection Of Plant Varieties And Farmers' Rights Regulations, 2006

(6)An authorisation by a registered Breeder under sub-section (2) of section 28 of the Act shall be subject to the following conditions, namely:-

(i)all authorisations under sub-section (2) of section 28 shall be in Form 1-A.

(ii)no authorisation under sub-section (2) of section 28 shall be valid unless the following conditions are fulfilled, namely:-

(a)authorisation should be executed on a non-judicial stamp paper;

(b)authorisation Instrument should be duly signed by the registered Breeder or by his duly authorised agent;

(c)authorisation Instrument should be duly registered; and

(d)authorisation, instrument should also be signed by two independent witnesses.

(iii)All authorisations shall identify the specific right(s) conferred thereunder and shall clearly mention the duration and territorial extent of such authorisations.

FORM I(See regulation 10)Application For Registration Of New Variety, Extant Variety And Farmer's Variety Under Protection Of Plant Variety And Farmers' Rights Act, 2001(See section 18, other than essentially derived variety)(Instruction to applicant: Wherever a box item appears against queries, please tick the relevant box and provide legibly written/typed response in other queries.)

1.Identity of the Applicant(s):	❑INDIVIDUALBREEDER
	❑SUCCESSOROF BREEDER
	❑INSTITUTIONALAPPLICANT
	❑FARMER
	❑COMMUNITYOF FARMERS
	❑GROUPOF FARMERS
	❑ASSIGNEEOF ANY OF ABOVE
	❑CONVENTIONCOUNTRY
	❑ANYOTHER

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Union of India - Subsection

Section 13(6) in The Protection Of Plant Varieties And Farmers' Rights Regulations, 2006