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GOVERNMENT OF MAHARASHTRA
LAW AND JUDICIARY DEPARTMENT
MAHARASHTRA ACT No. XII OF 1983
The Maharashtra Kidney Transplantation
Act, 1982
(As Modified upto the ist June 20i2)
PRINTED IN INDIA BY THE MANAGER, YERAVDA PRISON PRESS, PUNE
AND PUBLISHED BY THE DIRECTOR, GOVERNMENT PRINTING, STATIONERY
AND PUBLICATIONS, MAHARASHTRA STATE, MIJMBAI-400 004.
[Price : Rs. J
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THE MAHARASHTRA KIDNEY TRANSPLANTATION ACT, 1982
CONTENTS
PREAMBLE.
SECTIONS.
1. Short title, extent and commencement
2. Definitions
3. Removal ofkidneys ofdeceased person for therapeutic purposes
4. Authority for removal ofkidneys within one hour after death
5. Doubts in respect ofinquest or post-mortem, to be referred to Coroner
or officer performing similar functions as Coroner.
6. No authority for removal ofkidneys, when body is entrusted to person
only for cremation, etc.
7. Authority to remove kidneys, when body is lying unclaimed in approved
institution.
8. Saving
8 A. Offences and penalties
9. Protection ofpersons acting under the Act in good faith
lo. Rules
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MAHARASHTRA ACT No. XII OF 19831
THE MAHARASHTRA KIDNEY TRANSPLANTATION ACT, 1982
[This Act received assent of the President on the 15th February 1983;
assent was first published in the Maharashtra Government Gazette,
Part IV, Extraordinary, on the 24th February 1983.1
Amended by Mah. 9 of the 1992 (28th April 1992)
An Act to make provisions for use of kidneys of deceased persons,
and for donation of kidneys, for therapeutic purposes.
WHEREAS, it is expedient to make provisions for use of kidneys of deceased
persons, and for donation ofkidneys, for therapeutic purposes and to provide
for matters connected therewith; It is hereby enacted in the Thirty-third year
of the Republic of India as follows :-
1. (1) This Act may be called the Maharashtra Kidney Transplantation Act, Short title,
1982. extent and
commence-
(2) It extends to the whole of the State of Maharashtra. ment.
(3) It shall come into force --
(a) in Greater Bombay, at once; and
(b) in the remaining area or areas in the State, on such date as the State
Government may, by notification in the Official Gazette, appoint; and
different dates may be appointed for different areas.
2. In this Act, unless the context otherwise requires.-- Defmitions.
(a) "approved institution" means a hospital or a medical or teaching
institution for the therapeutic purposes approved by the State Government
for the purposes of this Act;
(b) "near relative" means any of the following relatives of the deceased,
namely, a wife, husband, father, mother, son, daughter, brother or sister,
and shall not include any other person;
(c) "registered medical practitioner" means a practitioner practising any
system of medicine and recognised as a registered medical practitioner under
any law for the time being in force in India.
3. (1) If any person either in writing at any time during his life time, or Removal of
orally in the presence of two or more witnesses during his last illness, has kidneys of
expressed a request that his kidneys be used for therapeutic purposes after
his death, the person lawfully in possession of his body after his death shall therapeutic
unless he has reason to believe that the request was subsequently withdrawn, purposes.
authorise the removal of the kidneys from the body for these purposes.
'For Statement of Objects and Reasons, See Maharashtra Government Gazette, 1982,
Part V, dated 14th October 1982, at pages 295 and 296.
1- This indicates the date of commencement of the Act.
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2 The Maharashtra Kidney Transplantation [ 1983 : Mah. XII
Act, 1982
(2) Notwithstanding anything contained in sub-section (1), any person
lawfully in possession of the body of a deceased person may authorise the
removal of the kidneys from the body for the purposes aforesaid, unless that
person has reason to believe,--
(a) that the deceased had expressed an objection to his kidneys being so
dealt with after his death, and had not withdrawn such objection; or
(b) that a near relative of the deceased objects to the kidneys of the
deceased being so dealt with, before such person authorises the removal of
the kidneys.
(3) Ari authority given under the provisions of this section in respect of any
deceased person shall be sufficient warrant for the removal of the kidneys from
the body and their use for the purposes aforesaid; but no such removal shall
be effected except by a registered medical practitioner working in an approved
institution or by a registered medical practitioner (being a person possessing
qualifications in surgery recognised under any law for the time being in force)
approved in writing by the State Government or by any officer authorised by
it in this behalf, who has satisfied himself by a personal examination of the
body that life is extinct.
Authority 4. (1) Notwithstanding anything contained in any other law for the time
forrernoval being in force, it shall be lawful for the person empowered to give authority
withinone for the removal of the kidneys under section 3 to authorise removal of the
hour after kidneys from the body of the deceased person within one hour after such person
death. has been declared dead by any registered medical practitioner.
(2) The date and time of death shall be certified by the registered medical
practitioner, who attends the donor at his death or where there is no such
practitioner, by any other registered medical practitioner who is called upon
to do so. But any such practitioner so certifying shall not participate in the
procedures for removing or transplanting the kidneys.
Doubts in 5. (1) If the person lawfully in possession of the body of a deceased person
of has reason to believe that an inquest or a post-mortem examination may be
mquesor required to be held in accordance with the provisions of any law for the time
mortem to being in force, the authority for the removal ofthe kidneys shall not be given,
be referred except with the consent of the Coroner or any other officer performing similar
to Coroner functions as the Coroner under any other law for the time being in force.
orofficer
(2) The Coroner or such other officer referred to in sub-section (1) may give
similar direction, either before or immediately after the death of a person, that his
functions as consent to the removal of the kidneys from the body of the person after the
Coroner. death of the person is not required.
(3) A consent or direction ofthe Coroner or such other officer may be given,
subject to such conditions as are specified in such consent or direction. Such
consent or direction may be given orally by the Coroner or such other officer,
but shall be confirmed in writing by him within forty-eight hours from the time
the consent or direction is given orally.
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1983 : Mah. XII I The Maharashtra Kidney Transplantation 3
Act, 1982
6. No authority for the removal of kidneys shall be given under Section 3 No authority
in respect of the body of a deceased person by a person entrusted by another
person with the body of the deceased person for the purpose only of its when bod
interment or cremation. is entrusted
to person
only for
cremation,
etc.
7. In the case of a body lying unclaimed or likely to remain unclaimed in Authority
an approved institution, any authority for removal of kidneys under this Act dremove
may be given on behalf of the person having the control or management Ofhdy
the approved institution by any Officer or person designated in that behalfby is lying
the first mentioned person. unclaimed
in approved
institution.
8. (1) Nothing in the forgoing provisions of this Act shall be construed as Saving.
rendering unlawful dealing with the kidneys ofa deceased person, which would
have been lawful if this Act had not been passed.
XLV (2) Any authority for the removal of kidneys given in accordance with the
of provisions of this Act shall not be deemed to be in contravention of the
1860. provisions of Section 297 of the Indian Penal Code.
'[8A. Any person who.-- Offences
(a) authorises or causes another person to authorise the removal of a alties
kidney or kidneys;
(b) removes or causes another person to remove a kidney or kidneys;
(c) transplants or causes another person to transplant a kidney or kidneys
removed;
in contravention ofthe provisions ofthis Act, shall, on conviction, be liable to
be punished with imprisonment for a term which may extend to three years
or with fine, which may extend to rupees five thousand or with both.1
9. No suit, prosecution or other legal proceeding shall lie against an approved Protection
institution or a person lawfully in possession of the body of a deceased person of persons
or the Coroner or any other Officer performing functions similar to those of actilig th
the Coroner or any Officer of an approved institution or of the Government t good
or a local authority or any registered medical practitioner, for anything which faith.
is in good faith done or intended to be done in pursuance of this Act, or the
rules made thereunder.
lo. (1) The State Government may, by notification in the Official Gazette, Rules.
and subject to the condition ofprevious publication, make rules for the purpose
of giving effect to the provisions of this Act.
(2) In particular, and without prejudice to the generality of the foregoing
provisions, such rules may provide for.--
(a) the form and the manner in which the person lawfully in possession
of the body of a deceased person may authorise the removal of kidneys for
therapeutic purposes;
'Section 8A was inserted by Mah. IX of 1982.
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4 The Maharashtra Kidney Transplantation [ 1983 : Mah. XII
Act, 1982
(b) the form and the manner in which a near relative of a deceased person
may object to the deceased person's Kidneys being used for therapeutic
purposes;
(c) the from and the manner in which any authority for removal of kidneys
under this Act may be given on behalf of the person having the control or
management of an approved institution by any officer or person designated
in that behalf by the person having the control or management of the
approved institution;
(d) the manner in which the Coroner or any other person performing the
functions of the Coroner may give his consent for the removal of kidneys
from the body of a deceased person;
(e) any other matter which is to be, or may be, prescribed by rules under
this Act.
(3) Every rule made under this section shall be laid, as soon as may be, after
it is made, before each House of the State Legislature while it is in session
for a total period of thirty days, which may be comprised in one session or in
two successive sessions, and if, before the expiry ofthe session in which it is
so laid or the session immediately following, both Houses agree in making any
modification in the rule, or both Houses agree that the rule should not be made,
and notify such decision in the Official Gazette, the rule shall, from the date
of publication of such notification, have effect only in such modified form or
be of no effect, as the case may be; so, however, that any such modification
or annulment shall be without prejudice to the validity of anything previously
done or omitted to be done under that rule.
PRINTED AT THE YERAVDA PRISON PRESS, PUNE-411 006.
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