The Protection of Plant Varieties and Farmers' Rights Act, 2001
11. Power of
Authority.-
In all proceedings
under this Act before the Authority or the Registrar,-
a.
the
Authority or the Registrar, as the case may be, shall have all the powers of a
civil court for the purposes of receiving evidence, administering oaths,
enforcing the attendance of witnesses, compelling the discovery and production
of documents an issuing commissions for the examination of witnesses;
b.
the
Authority or the Registrar may, subject to any rules made in this behalf under
this Act, make such orders as to costs as it considers reasonable and any such
order shall be executable as a decree of a civil court.