Section 3(3) in Protection of Plant Varieties and Farmers' Rights Rules, 2003
(3)In the event the applicant or the person, who has filed the application or the representation, defaults or fails to rectify the application or the representation, as the case may be, in terms of the notice under sub-rule (2) within one month as allowed, the said application or the representation shall be liable to be rejected without any further notice.
