Section 4(3) in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
(3)The pre-natal diagnostic procedures or pre-natal diagnostic techniques shall not be used or carried out unless the person qualified to do so is satisfied that one or more of the following conditions are fulfilled in each case, namely :-(i)the age of the pregnant woman is above thirty-five years;(ii)the pregnant woman has had history of two or more abortions or foetal loss;(iii)the pregnant woman has the previous history of exposure of potentially teratogenic drugs, radiation, infection or hazardous chemicals;(iv)there is a family history of mental retardation or physical deformities such as spastic or deafmute child or any other genetic disease; and(v)any other condition as may be specified by the Authority.
