Section 18 in Jammu and Kashmir Transplantation of Human Organs and Tissues Act, 1997
18. Punishment for removal of human organs 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 'five years and with fine which may extend to ten thousand rupees.' by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.](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 State Medical Council for taking necessary action including the removal of his name from the register of the Council for a period of [two years] [Substituted 'two years' by Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.] 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 Jammu and Kashmir Act No. 45 of 2018, dated 13.12.2018.]
