Section 20 in The Transplantation of Human Organs Act, 1994
20. Punishment for contravention of any other provision of this Act.—
Whoever contravenes any provision of this Act or any rule made, or any condition of the registration granted, thereunder for which no punishment is separately provided in this Act, shall be punishable with imprisonment for a term which may extend to three years or with fine which may extend to five thousand rupees.
