Section 44 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
44. Reference for recovering benefit sharing under section 26. - In case of default or failure on the part of the breeder of the variety to deposit the amount of benefit sharing in the Gene Fund, as per the order of the Authority of section 26, required under sub-section (6) within a period of three months from the date of such order, the Registrar shall make a reference to the District Magistrate under sub-section (7) of section 26 in Form O-4 of the Third Schedule.
