19. Punishment for commercial dealings in human organs.

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 any human organ;

(c) offers to supply any human organ for payment; or

(d) initiates or negotiates any arrangement involving the making of any payment for the supply of, or for an offer to supply, any human organ;

(e) 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

(f) 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

1. Subs. by Act 16 of 2011, s. 14, for "hospital" (w.e.f. 10-1-2014).

2. Ins. by s. 15, ibid. (w.e.f. 10-1-2014).

3. Subs. by s. 16, ibid., for "five years and with fine which may extend to ten thousand rupees" (w.e.f. 10-1-2014).

4. Subs. by s. 16, ibid., for "two years" (w.e.f. 10-1-2014).

5. Ins. by s. 16, ibid. (w.e.f. 10-1-2014).

(c) indicating that the advertiser is willing to initiate or negotiate any arrangement referred to in clause (d);

1[(g) abets in the preparation or submission of false documents including giving false affidavits to establish that the donor is making the donation of the human organs, as a near relative or by reason of affection or attachment towards the recipient, shall be punishable with imprisonment for a term which shall not be less than 2[five years but which may extend to ten years and shall be liable to fine which shall not be less than twenty lakh rupees but may extend to one crore rupees].3* * * * *