Section 19(vi) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/determination (Prohibition and Regulation) Rules, 2006
(vi)Ensure that the person conducting any techniques, test or procedure leading to detection of sex of foetus for purpose not covered under section 4 (2) of the Act or selection of sex before or after conception is informed that such procedures lead to violation of the Act and the Rules which are punishable offences.
