Section 23(b) in THE ASSISTED REPRODUCTIVE TECHNOLOGY (REGULATION) ACT, 2021
(b)all clinics and banks shall, as and when the National Registry is established, submit by online, —(i)all information available with them in regard to progress of the commissioning couple or woman; and(ii)information about number of donors (sperm and oocyte), screened, maintained and supplied and the like to the National Registry within a period of one month from the date of receipt of such information;
