Section 15(1) in The Transplantation Of Human Organs and Tissues Act, 1994
(1)The Appropriate Authority shall, after holding an inquiry and after satisfying itself that the applicant has complied with all the requirements of this Act and the rules made thereunder, [grant to the hospital or to the Tissue Bank, as the case may be,] [Substituted for the words "grant to the hospital" by Act 16 of 2011, Section 13.] a certificate of registration in such form, for such period and subject to such conditions as may be prescribed.
