Section 11 in Transplantation of Human Organs and Tissues Act, 2010
11. Punishment for commercial dealings in human organ.
- Whoever,-(a)makes or receives any payment for the supply of, or for an offer to supply, any human organ;(b)seeks to find a person willing to supply for payment of any human organ;(c)offers to supply any human organ for payment;(d)initiates or negotiates any arrangement involving the making of any payment for the supply of, or for an offer to supp1y any human organ -(i)takes part in the management or control of a body of persons, whether a society, firm, or company, whose activities consist of or include the initiation or negotiation of any arrangement referred to in clause (d); or(ii)publishes or distributes or causes to be published or distributed any advertisement, -(a)inviting persons to supply for payment of any human organ;(b)offering to supply any human organ for payment; or(c)indicating that the advertiser is willing to initiate or negotiate any arrangement referred to in clause (d), shall be punished with imprisonment for a term which may extend to ten years and with fine which may extend to one million rupees.
