Section 18 in The Transplantation Of Human Organs and Tissues Act, 1994
18. Punishment for removal of human organ without authority
(1)Any person who renders his services to or at any hospital and who, for purposes of transplantation, conducts, associates with, or helps in any manner in, the removal of any human organ without authority, shall be punishable with imprisonment for a term which may extend to [ten years and with fine which may extend to twenty lakh rupees.] [Substituted for the words "five years and with fine which may extend to ten thousand rupees" by Act 16 of 2011, Section 16.](2)Where any person convicted under sub-section (1) is a registered medical practitioner, his name shall be reported by the Appropriate Authority to the respective State Medical Council for taking necessary action including the removal of his name from the register of the Council for a period of [three years] [Substituted for the words "two years" by Act 16 of 2011, Section 6.] for the first offence and permanently for the subsequent offence.(3)[ Any person who renders his services to or at any hospital and who conducts, or associates with or helps in any manner in the removal of human tissues without authority, shall be punishable with imprisonment for a term which may extend to three years and with fine which may extend to five lakh rupees.] [Inserted by Act 18 of 2011, Section 16.]
