Section 14A in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997
14A. [ Registration of Tissue Bank. [Inserted by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.]
(1)No Tissue Bank shall, after the commencement of the Jammu and Kashmir Transplantation of Human Organs (Amendment) Act, 2018, commence any activity relating to the recovery, screening, testing, processing, storage and distribution of tissues unless it is duly registered under this Act :Provided that any facility engaged, either partly or exclusively, in any activity relating to the recovery, screening, testing, processing, storage and distribution of tissues immediately before the commencement of the Jammu and Kashmir Transplantation of Human Organs (Amendment) Act, 2018, shall apply for registration as Tissue Bank within sixty days from the date of such commencement :Provided further that such facility shall cease to engage in any such activity on the expiry of three months from the date of commencement of the Jammu and Kashmir Transplantation of Human Organs (Amendment) Act, 2018, unless such Tissue bank has applied for registration and is so registered, or till such application is disposed of, whichever is earlier.(2)Every application for registration under sub-section (1) shall be made to the Appropriate Authority in such form and in such manner and shall be accompanied by such fees as may be prescribed.(3)No Tissue Bank shall be registered under this Act unless the Appropriate authority is satisfied that such Tissue Bank is in a position to provide such specialised services and facilities, possess such skilled manpower and equipments and maintain such standards as may be prescribed.] [Inserted by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.]
