Section 4 in The Pre-Natal Diagnostic Techniques (Regulation And Prevention of misuse) Act, 1994
4. Regulation of pre- natal diagnostic techniques. On and from the commencement of this Act,--
(1)no place including a registered Genetic Counselling Centre or Genetic Laboratory or Genetic Clinic shall be used or caused to be used by any person for conducting pre- natal diagnostic techniques except for the purposes specified in clause (2) and after satisfying any of the conditions specified in clause (3);(2)no pre- natal diagnostic techniques shall be conducted except for the purposes of detection of any of the following abnormalities, namely:--(i) chromosomal abnormalities;(ii)genetic metabolic diseases;(iii)haemoglobinopathies;(iv)sex- linked genetic diseases;(v)congenital anomalies;(vi)any other abnormalities or diseases as may be specified by the Central Supervisory Board;(3)no pre- natal diagnostic techniques shall be used or conducted unless the person qualified to do so is satisfied that any of the following conditions are fulfilled, namely:--(i)age of the pregnant woman is above thirty- five years;(ii)the pregant woman has undergone of two or more spontaneous abortions or foetal loss;(iii)the pregnant woman had been exposed to potentially teratogenic agents such as drugs, radiation, infection or chemicals;(iv)the pregnant woman has a family history of mental retardation or physical deformities such as spasticity or any other genetic disease;(v)any other condition as may be specified by the Central Supervisory Board;(4)no person, being a relative or the husband of the pregnant woman shall seek or encourage the conduct of any pre- natal diagnostic techniques on her except for the purpose specified in clause (2).
