Section 9 in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
9. Registration of genetic clinics, genetic laboratories and genetic counselling centres.
(1)Every person who is running a genetic clinic, genetic laboratory or genetic counselling centre and is engaged, either partly or exclusive, in pre-natal diagnostic techniques for the purpose specified in sub-section (2) of section 4 shall, within sixty days from such date as the State Government may, by notification, appoint in this behalf being a date not earlier than the date of the constitution of the Authority make an application to the Authority for the registration of such genetic clinic, genetic laboratory or genetic counselling centre, as the case may be.(2)An application under sub-section (1) shall be made in such form and manner and shall be accompanied by such fees as may be prescribed.(3)Subject to the provisions of section 5, every person who is running a genetic clinic, genetic laboratory or genetic counselling centre and is engaged in pre-natal diagnostic techniques for the purpose specified in sub- section (2) of section 4 on the date appointed under sub-section (1) shall cease to carry out any pre-natal diagnostic techniques on the expiry of six months from such date unless he has already made an application for registration and certificate of registration has been granted to him before that date in respect of such clinic, laboratory or centre.(4)No person shall open a new genetic clinic, genetic laboratory or genetic councelling centre after the commencement of this Act, unless it is got registered under this Act.
