Section 5(1) in The Medical Termination Of Pregnancy Rules, 2003
(1)No place shall be approved under clause (b) of section 4,(i)unless the Government is satisfied that termination of pregnancies may be done therein under safe and hygienic conditions; and(ii)unless the following facilities are provided therein, namely:in case of first trimester, that is, up to 12 weeks of pregnancy:a gynaecology examination/labour table, resuscitation and sterilization equipment, drugs and parental fluid, back up facilities for treatment of shock and facilities for transportation; and in case of second trimester, that is up to 20 weeks of pregnancy:(a)an operation table and instruments for performing abdominal or gynaecological surgery;(b)anaesthetic equipment, resuscitation equipment and sterilization equipment;(c)drugs and parental fluids for emergency use, notified by Government of India from time to time.Explanation. In the case of termination of early pregnancy up to seven weeks using RU-486 with Misoprostol, the same may be prescribed by a Registered Medical Practitioner (RMP) as defined under clause (d) of section 2 of the Act and rule 4 of MTP Rules, at his clinic, provided such a Registered Medical Practitioner has access to a place approved under section 4 of the MTP Act, 1971 read with MTP Amendment Act, 2002 and rules 5 of the MTP Rules. For the purpose of access, the RMP should display a certificate to this effect from the owner of the approved place.
