Section 10 in The Transplantation Of Human Organs and Tissues Act, 1994
10. Regulation of hospitals conducting the removal, storage or transplantation of [human organs or tissues or both] [Substituted for the words "human organs" by Act 16 of 2011, Section 4.]
(1)On and from the commencement of this Act,(a)no hospital, unless registered under this Act, shall conduct, or associate with, or help in, the removal, storage or transplantation of any human organ;(b)no medical practitioner or any other person shall conduct, or cause to be conducted, or aid in conducting by himself or through any other person, any activity relating to the removal, storage or transplantation of any [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] at a place other than a place registered under this Act;(c)no place including a hospital registered under sub-section (1) of section 15 shall be used or cause to be used by any person for the removal, storage or transplantation of any [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] except for therapeutic purposes, and(d)[ no Tissue Bank, unless registered under this Act, shall carry out any activity relating to the recovery, screening, testing, processing, storage and distribution of tissues.] [Inserted by Act 18 of 2011, Section 8.](2)Notwithstanding anything contained in sub-section (1), the eyes or the ears may be removed at any place from the dead body of any donor, for therapeutic purposes, by a registered medical practitioner.Explanation. For the purposes of this sub-section, ears includes ear drums and ear bones.
