Section 2(l) in Telangana Transplantation of Human Organs Act, 1995
(l)"payment" means payment in money or money's worth but does not include any payment for defraying or reimbursing,-(i)the cost of removing, transporting or preserving the human organ 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 from his body;
