Report No. 153
15. Prohibition of certain payments.-
(1) Subject to the provision of this section it shall not be lawful for any person or organization to receive any payment from a foreigner in consideration of-
(a) the adoption of a child; or
(b) the consent given in connection with the adoption of a child; or
(c) the care and custody transferred of a child with a view to the adoption; or
(d) making any arrangements for the adoption of a child.
(2) Sub-section (1) shall not be applicable if the payment to an institution by a foreigner is sanctioned by an adoption order of the court in respect of expenses incurred by the institution in connection with the child.
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