Section 33(1) in THE ASSISTED REPRODUCTIVE TECHNOLOGY (REGULATION) ACT, 2021
(1)Any medical geneticist, gynaecologist, registered medical practitioner or any person shall not—(a)abandon, disown or exploit or cause to be abandoned, disowned or exploited in any form the child or children born through assisted reproductive technology;(b)sell human embryos or gametes, run an agency, a racket or an organisation for selling, purchasing or trading in human embryos or gametes;(c)import or help in getting imported in whatsoever manner, the human embryos or human gametes;(d)exploit the commissioning couple, woman or the gamete donor in any form;(e)transfer human embryo into a male person or an animal;(f)sell any human embryo or gamete for the purpose of research; or(g)use any intermediates to obtain gamete donors or purchase gamete donors.
