Section 5 in The Maharashtra Kidney Transplantation Rules, 1989
5. Form and manner of objection.
(1)Any objection to the deceased person's Kidneys being used for therapeutic purposes may be taken by a near relative of the deceased or a person lawfully in possession of the body of the deceased person, in Form "F".(2)The reasons for the objection relating to the removal and transplantation of Kidneys of the deceased person shall be mentioned in the said objection.
