Section 33 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
33. Manner of submitting [* * *] or producing evidences under section 21.
(1)Any evidence, upon which the opponent may rely, shall be submitted in duplicate to the Registrar with a copy to the applicant within one month from the receipt of counter-statement of the applicant.(2)Any evidence upon which the applicant may rely shall be submitted in duplicate to the Registrar with a copy to the opponent within thirty days from the date of receipt of opponent's evidence.(3)No further evidence shall be submitted by either party except by leave or directions of the Registrar.(4)The copies of all the documents, except plant variety application, referred to in the notice of opposition or in any counter-statement filed in connection with the opposition shall be in triplicate unless the Registrar directs otherwise.(5)Where a document, is in a language other than English, and is referred to or relied upon in the notice, statement or evidence, an attested translation in English thereof shall be furnished in triplicate.[* * *] [Omitted '(6) The time-limit for filing the evidence shall not ordinarily be extended except by a special order of the Registrar given on an application filed by the person seeking extension of time and on payment of the fee specified in the Second Schedule and such an application for extension shall be in Form PV-5 of the First Schedule.' by Notification No. G.S.R. 494(E), dated 15.6.2015 (w.e.f. 12.9.2003).]
