The Protection of Plant Varieties and Farmers' Rights Act, 2001

65. Suit for infringement, etc.-

1.  No suit-

a.   for the infringement of a variety registered under this Act; or

b.   relating to any right in a variety registered under this Act, shall be instituted in any court inferior to a District Court having jurisdiction to try the suit.

1.  

2.  For the purposes of clauses (a) and (b) of sub-section (1), "District Court having jurisdiction" shall mean the District Court within the local limits of whose jurisdiction the cause of action arises.