Section 2(k) in The Transplantation Of Human Organs and Tissues Act, 1994
(k)payment means payment in money or moneys worth but does not include any payment for defraying or reimbursing(i)the cost of removing, transporting or preserving the [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] to be supplied; or(ii)any expenses or loss of earnings incurred by a person so far as reasonably and directly attributable to his supplying any [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] from his body;
