TheDelhi Anificianusemiuanuu
(Human)
Am,
1995
Au '2 of was Kayward(s). Donor,
Guvanlrnem
Husvhal, Saman,SamanBan
k,
Ducmr DISCLAIMER Thlsducumzm
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4 DELHI GAZETTE. 1
EXTRAORDINARY
16.
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I
1!
DEPARTMENT OF
LAW, JUSTICE
& LEGISLATIVE
AFFAIRS
'
NOTIFICATION
'
Delhi the26111
December, 1996 India on 30th
Nevember,
1996 arid'is hereby
published
for
general
information:—- '
5.1%.- THE DELI-{I
ARTIFICIAL TNSEMINATION
(HUMAN)
ACT. I995
(
DELHI ACT NO.12OF
1996) !.
"As
passed
by
the
Legislative
Assembly
of the National
Cepital
Territory
of
Delhi
AN ACT
to
provide
for the
regulation
ofdonalion
sale and
supply
of
human semen and ovumfor the
purpose
of artificial Insemination and for matters
connected therewith
or incidental thereto. M
:
'_1_':..- _.
....'.
In":
"'L-
.
'qutfifiéyitfl '
".'
.:
U:
'
'
tit; .'
._:.'
"
~4'nl:.\'. I'l-
Be it enacted
by
"H:
William"?- """B'T'i'lb'
Gl'tilr':
Nfllionai
C'dtrital
'l'erritor}
oI'Ltelhi in the
l'nrtysittth
Year of the Republic
cl'lndiu as
tirllons:—-. l. '.'i|l[ll'l
title,
ertent and commencement—l
l]
1 his Act
may- hc
called
the
Delhi Artificial insemination
tllumaniAct. tfl'tfi,
(I) itsikt'ftliir,tothe'sholc tilthe
Natiratn'.
Capital
l'crrittex'oilleliti. ii; i:
-.l1.:lt conic:intot'r-r:L-w-._..it.1 it;:!.,_- Lian. nintent
u:.:_'.', in
IlUlIIICflllUfl ill the nl'litiai f
i.I?-'llt.'_
appoint.
1. Detinittous.—
—-In
this Act, unless the conical
other-win:-
requires -_ in].
"Delhi"
meanstheNational
Capital Territory ofDelhi:
(b)
"donor"
meansthe
donor
ur'senren. inthecaseul'amaleandot
ovum, tnthecase ot'a
thrusle; (c)
"Government" meansthe
Government ofthe National
Capital TerritoryJ of
Delhi:
{(1)
"Government
l-lospilai"
means nnyhospital
establishedormaintained by the.
Government. or the
Municipal t't-t'poration
ol'lJellti,or theNewDelhi
Muttii-ipal
Council;
perforating thefunctionoftll'liliclill
insemination andincludes
an)- utilct'
hospital
which mayhedeclared
by
the
t'invemntent,
by
notificationintheofficial Gazette.to
be a
Government
hospital for tire
purposes ofthis
Act; (e)
"Hospital"
means
any pt'en-i'scs itnludittg a
maternity
home, nttrsitng home, hospital or
any other
place notestab~
"she-Ll orrnninwined
by
GOVCITImCHI Itllltl'i.used or
intended tohe
used for
storage, supply or
artificial
insemination
ot'sennnr, ff)
"Qualified
Medical Practitioner"
means:1medical
practitioner
raglan-red in
any
Stateor
Union
Territory inindia under alaw
For the
registration of
medical
practitioners; {g}
"Regstraticn"
meanstheregistration
unite:
st'clion 3 or" thisdo:ust
t:.-.-
espression "registered"
straitbecon- F.ittl:_'fl
accordingly. (ht
"Semen" whereveritoccursin thisAct,
meansthesemenerovumul'rnaleandfemale human
being, asthecase may be;
(i)
"Semen Bank" means
any
premises used of
intended tobeused for
storage, sale
donation, or
supply
ot'scrncn:
{j} "Supervisory
nntlmrity"
meanstheDirectorol'l-lealth
services,
Government ol'National
Capital
Territory
orificlhi.
3. Prohibition to
carry
on semen bani; without
registration—wilt: person
shall carry
on a semen bamk
in Delhi unless he has been
duly registered
in respect of suchsemenbankandthe
registration
in
respect
thereofhasnotbeen cancelled
under section 3'
ofthis Act. -I.
Registration
of semen
hanks—l
I) Every person intending to
carry ona
semenbankin
Delhi
shall
mat-re, every year, an application for
registration orthe
renewal
thereof, tothe
Supervisory Authority:
Provided thatincase(thesemenbankwhichistnexistenceatthe date ot'the commencement ofthis
Aer,
an
application For
registration
under
this
Act,
shall
he made within
three
monthsfrom
the date
nl'such commencement. (2} Every
application for
registration orrenewalof
registration
shallhemadeonsuchdateandinsuchformandshall be
accompanied
by
such
fee,
its
may be
prescribed.
5. Certificate or
registratinn.——-(
1)
Subject
to the
provisions
ol this Act and the rules made
thereunder,
the
Supervisory httthority
shall, on
receipt ofan
application For
registration. register the
applicant in
respectol'the
semen bank
namedin the tpplication andissuetohinta
certificateof
registration in the
prescribed form:
-
Provided that the
Supervisory
Authority may refuse to
register
the
applicant
ifit is satisfied—-
(a) thatthe
applicant or
any person
employed
by himatthesemen
bank.
isnot aillperson to
carry on ortobe
employed at the semen hank named in the
application; or
(b) thatitdoesnothate: the
qualified
stall" or
equipment to
carry outthe
prescribed
testsoi the
donorlrecipient
or :to store the semen
;
or
(c) thatlbrreasons
contractedwiththesituation.the
construction, sluiTor
equipment
ol'the semenbankorany
premises used
in connection
therewith,
is or are not fit to be used for semen bank or such
tleSeription
as the semen bunk mentioned in
application orthatthesemenbank or
premises isor areusedortobeusedfor
purposes whichare.in any only, improper. orundesirable in thecaseof such
semen bank.
3 17). vital-~3 - . .l -._....-_-__ _ .._...—_._
3
' ' DELHI GAZETTE lEXTRAORDINARY) -
_
:1"
lit—i
1 +1 » I i.
Punishment
for
carrying
on semen bank without
registration. ——Whoever contravenes the
provisions ofsectionI
shalpf ht"? - ' " 3e
punishable
\vilh
line
which may extend to five thousand rupees and'In the case of second
or
subsequent offence wi
' . \ mprisonment foratermwhich may extendtothree
months orwith finewhich may extend to five
thousand l'llpCE5_ I?" i. Cancellation
of
registration.—Subject tothe
provisions
of
this
Act,
the
Supervisory Authority may,
at
any
time,
Lancef'! in:
registration
oftI person
in
respect of
any
semen bank on
any
ground
which would
entitle itto
refusean
application for
IEIE. cgiittration
oflhat personin
respect
ofthat semen bank oronthe
ground thatthepersonhas beenconvictedofan
offence
under his Actor that any other person has been convicted
oi
such an offenceIn
respect
of that semen
bank. ' l.
Notice
of
refusal or of
cancellation
ofregistration
and
appeals.——(
1)
Before
making
an order
refusing
an
application
in; egistration oran
order
cancelling any
registration, the
Supervisory Authority
shall
give tothe
applicant
or
to
the
pers' .1.. fig," ,. egistered, asthecase
maybe, notlessthanonemonth's notice ofits intention to makesuchan
order and
every such notice sh .5: late the
grounds
on which the
Supervisory Authority
intends
to
make the order and
shall,
before
making
the
order give
him I ' Ierson or
by
a
representative}
an
opportunity ofshowing
cause
why
the order
should not be made [2)
Ifthe
Supervisory
Authority,
after
giving the
applicant ortheperSOn
registered an
opportunity
ofshowing
ca'7' Is
aforesaid
decides to refitse the
applicantion
for
registration
or to cancel the
registration
as
the case
may be,
it shall
make Irder to that
effect
and shall
send a
copy
of
the
order
by registered post
to
the
applicant
or the person registered.=_ - .
provi _ ' thing: (3) Any person aggrieved by anorder
refusing an
application for
registration or
cancelling any
registration
ma vithin a
month after the date on which the copy ofthe order was sent
to
him
appeal
to
the Government
against
such
order I
if. efusal. The
decision
of the Government
or
any
such
appeal
shall
be final .
2"' vhere
notice of
appeal
is given against it,
until
the
appeal
has been decided or
withdrawn. ._
_ ,_
.I.I_
._ '.
inspection
ofsemen banks and
hospitals.
-—-(l)
The
Supervisory Authority
or
anyo fficer
empowered byu: I_.t'_t- this
beh nay, subject tosuch
general or
special
ordersas
may
bemade
by
the
Government comand
inspectany
Wes which Iscd or which the
Supervisory
Authority
or
the officer
empowered by
it has
reasonable
cause to
believediet sudfprerruses mat" to
used for the purpose ofsemen
bank
and may also enter
Government
hospital
or
any
hospitaL '1 W
1
lg}?! - I I ' o
be
kept
threat
in accordance with the
provisions
of this Act. '
I
h IreInises or Government
hospital
or
hospital
as
aforesaid, orto
inspect
any such
recordsaforesatdb q
nudist]:
Supervise tuthotity ortheofficer
empowered
by itin the
execution ofthe
powers under
this sectiori
he: s
.
lty' Ibi'figl bEgIIIhisAet
= - ' .
._ :19. hen thedonor shallbeallowedtodenote. Explanation: The
expression "HIV 1and 2,
ELISAKit or E1 [SA
Test" and"HIV"usedinthis
section or in
d cctions of
this Actdenote
respectively' 'Human
immune
Deficiency
Virus
Type 1
and
Type 2"
"Enzyme Linked
[romp orbent Kitor
Enzyme
Linked immune-sorbent
Assay
Test" and
"Human Immune
Dificiertcy
Virus". -.- - I o donate (3) The
semenbankshall
keep complete
bio-data,
including mark
ofidenlification,
ofthe donor. _ .1.
Storage
of
donated semen before use.——~'lhe donated semen shall be stored either
by cryo preservation ofliquid
nitro 'reezing or
any othersafemethod fora
period ofminimum three months'Inorder toexclude window
period of HIV I an_ nfection inthe donor.
1 2. Second test on
donor before use of donated semen.~—At lhe end of three
months, asecond ELISA
Test
shall, by
-: ame method be
perfortned onthe
donor. (3. Use of donated semen. ——-lt',
after
conducting
of necessary test, the donor'15 found
fit, only then
the semen shall
be as I I4.
Duties
ofqnalified
medical
practitionerfGovernment
hospitals.
etc.
performing
artificial insemination.——Tlte
qualiJ: ied medical
practitioner
or Government
hospital
or
hospital
or
the semen bank
performing
artificial insemination, asthe
case nay he,
shall— --
4
r_I_Vl____
DELHI GAZETTE :EXTRAORDINARY7
_I——-: —___
(a) keepcomplete
record ofthe bio-data
including markofidentification
ofthe donorandthe
recipient
ofthe semenor ovum;
'
(b) testthe
recipient for"HIV1and2"and
sexually
tmnsmitted diseases before
performing
artificial
insemination;
(c) seekthewritten consent ofthe husband and the
wife.
seeking
artificial
insemination;
(d) seek thewritten consent
ofthe
donorandthe
recipient andtheir spouse, incase
ofrequests
ofsemenorovum from specified donor/recipient;
(e) not
segregate theXXorXY
choromosomcsforartificial insemination. Explanation—The
letters"XX"and"KY"used inthisclause denote "femalesex"and"malesex"
respectively; (f)
maintain secrecy about the
identity ofthedonorandthe
recipient of the
semenfovurn;
(g) seekthewritten consentofthe
recipient for
using thesemenonthebasisof
only one
ELISATest
being negative where facilities for
onto-preservation
and
liquid nitrogen
for
semen arenotavailable. Power tocall
for information ortoseize articles—ifthe
Supervisory Authority
has rcasbn
to
believe
that'any
of the isions ofthisActis
being violated, hemaycallforany informationor
may seize any article,
medicineor
any other related :5, admission
register or
other document
maintaincdfkept orfoundatthe
place. General
provision for
punishment
of offences—Whoever contravenes
any provision
of thisActorof any rule or order quisition madethereunder
shall, ifno
punishment is
provided forthe
offence, be
punishable forthefirst
offence withfine h may extend
to five hundred
rupees,
and for second or
subsequent
offence
with fine
which may extend to two
thousand '5.
.
Punishment for
contravention
of
provisions
of section
10,11,"
13or[4.~—Whoever contravenes
any of
the
provi- of section
10,
l
1,12,13 or14
ofthis Act shall be
punishable
with
imprisonment
foraterm
which may extendtothree
:
and with minimum fine of five
thousand rupees Court
competent to
try
offences under this Actandtake
cognizance ofoffences.—-{ 1)
No court other than the
court
of tropolitan
Magistrate
shalltake
cognizance of, and
try anoffence underthisAct-
(2) Nocourt shalltake
cognizance ofany
offence underthisAct
except on a
complaint in
writing
ofthe
Supervi- or
any Officer authorised
by
it,
in
writing,
in this behalf.
(3)
-
Notwithstanding anything
containedIn
the CodeofCirIninal
Procedure, 1973
(2 of
1974),
offences
underthis hall benon- -cognizable andbailable. Power to
delegate—The
Government may, by
noti ficationintheOfficial
Gazette,
directthat
any power exercisable
by [or this
Act, may
also
be exercised
by
such officer as
may be mentioned
therein,
subject
to such
conditions,
ifany, as
may be tied therein. _
Protection ofaction takenin
good
faith.—-No
suit,
prosecution, or
other
legal proceedings
shall lie
against
any officer, visory Authority orGovernment for
anything
whichisin
good
faithdoneor
intended tobedonein
pursuance
ofthis Act. Power to make
rules—(1)
The Government may, by
notification in the Official
Gazette,
make
rules
to
carry
out the rses of this Act.
(2) in
particular, andwithout
prejudice tothe
generality ofthe
foregoing power, suchrules may provide forallor any
:
following
matters,
namely
:—— (a)
prescription ofdateand form of
application andthefee
required tobe
paid for
registration ofsemen
banks:
(1;)
prescription offormofcertificateof
registration;
(c) prescription oftestsin
respect of
donors/recipients;
(d) any other matterin
respect ofwhtchthis Actmakesno
provision or
makes insufficient
provision and
provision
is. in
the
opinion
ofthe
Government, necessary.
(3) Any rule made
by the
Government
shallbe
subject to
previous publication
thereofintheOfficial Gazette.
(4)
Every rulemade
underthisActshall belaidassoon
asmaybe
afteritismadebeforethe
Legislative
Assembly and House agrees in
making any modifications
in the rule or the House agrees that the rule should not be
made,
the rule shall Ifter have effect
only
in such modified form or he
ofno
effect,
as the case
may be. so, however,
that any such modification Iulment shall be without
prejudice
to the
validity
of
anything previously
done under that rule.
R.T.L.
D'SOUZA,
Under
Secy. (LA).