Section 29 in THE ASSISTED REPRODUCTIVE TECHNOLOGY (REGULATION) ACT, 2021
29. Restriction on sale, etc., of human gametes, zygotes and embryos.
The sale, transfer or use of gametes, zygotes and embryos, or any part thereof or information related thereto, directly or indirectly to any party within or outside India shall be prohibited except in the case of transfer of own gametes and embryos for personal use with the permission of the National Board.Explanation. —For the purposes of this section, the expression “zygote” means the fertilised oocyte prior to the first cell division.
