Section 10(1) in The Transplantation Of Human Organs and Tissues Act, 1994
(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.]
