Section 14(1) in The Transplantation Of Human Organs and Tissues Act, 1994
(1)[No hospital (including Human Organ Retrieval Centre)] [Substituted for the words "No hospital" by Act 16 of 2011, Section 11.] shall commence any activity relating to the removal, storage or transplantation of any [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] for therapeutic purposes after the commencement of this Act unless such hospital is duly registered under this Act:Provided that every hospital engaged, either partly or exclusively, in any activity relating to the removal, storage or transplantation of any [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] for therapeutic purposes immediately before the commencement of this Act, shall apply for registration within sixty days from the date of such commencement:Provided further that every hospital engaged in any activity relating to the removal, storage or transplantation of any [human organ or tissue or both] [Substituted for the words "human organ" by Act 16 of 2011, Section 4.] shall cease to engage in any such activity on the expiry of three months from the date of commencement of this Act unless such hospital has applied for registration and is so registered or till such application is disposed of, whichever is earlier.
