Section 10 in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997
10. Regulation of Hospitals conducting the removal, storage or transplantation of human organs.
(1)On and from the commencement of this Act,-(a)No hospital, unless registered under this Act, shall conduct, or associate with, or help 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 at a place other than a place registered under this Act; [***] [Omitted 'and' by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.](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 except for therapeutic purposes; [and] [Inserted by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.](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 Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.](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.
