Section 22B in Protection of Plant Varieties and Farmers' Rights Rules, 2003
22B. Costs in uncontested opposition cases. - Where any opposition duly instituted under the rules is not contested by the applicant, the Registrar in deciding whether costs should be awarded to the opponent shall consider whether the proceeding might hae been avoided if reasonable notice had been given by the opponent to the applicant before the notice of opposition was filed.
