Section 10 in The Hindu Adoptions And Maintenance Act, 1956
10. Persons who may be adopted.—
No person shall be capable of being taken in adoption unless the following conditions are fulfilled, namely:—(i)he or she is a Hindu;(ii)he or she has not already been adopted;(iii)he or she has not been married, unless there is a custom or usage applicable to the parties which permits persons who are married being taken in adoption;(iv)he or she has not completed the age of fifteen years, unless there is a custom or usage applicable to the parties which permits persons who have completed the age of fifteen years being taken in adoption.
