Section 4 in The Transplantation Of Human Organs and Tissues Act, 1994
4. Removal of [human organs or tissues or both] [Substituted for the words "human organs" by Act 16 of 2011, Section 4.] not to be authorised in certain cases
(1)No facilities shall be granted under sub-section (2) of section 3 and no authority shall be given under sub-section (3) of that section for the removal of any [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] from the body of a deceased person if the person, required to grant such facilities or empowered to give such authority, has reason to believe that an inquest may be required to be held in relation to such body in pursuance of the provisions of any law for the time being in force.(2)No authority for the removal of any [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] from the body of a deceased person shall be given by a person to whom such body has been entrusted solely for the purpose of interment, cremation or other disposal.
