Section 3 in The Maharashtra Kidney Transplantation Rules, 1989
3. Manner in which a person may authorize the removal of kidneys for therapeutic purposes.
(1)Any person during his life time may express a request in Form 'A' that his kidneys be used for therapeutic purposes after his death. It shall be signed or bear a thumb impression of the donor with two or more witnesses.(2)The person lawfully in possession of his body after his death shall, unless he has reason to believe that the request was subsequently withdrawn authorize the removal of the kidney from the body of the deceased for therapeutic purposes in accordance with the provisions of the Act, in Form 'B'.
