Section 66 in Protection of Plant Varieties and Farmers' Rights Rules, 2003
66. Claim for compensation under section 3. - (1) Any farmer, group of farmers or the organisation of the farmers may make an application, under sub-section (2) of section 39, to the Authority to claim compensation.
(2)Every application under sub-rule (1) shall be in Form PV-25 of the First Schedule.
