(16)Sale of children [* * *] [The words 'under the grab of adoption or otherwise' omitted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].] shall be prohibited. For the purposes of this Act, sale of children takes place,-(a)when there is trading, i.e. selling children;(b)when a pregnant mother executes an affidavit of consent for adoption for a consideration;(c)when a person, agency, establishment or child-caring institution recruits women or couples to bear children for the purposes of child trafficking;(e)when a doctor, hospital or clinic official or employee, nurse, midwife, local civil registrar or any other person creates birth records for the purpose of child trafficking; or(f)when a person engages in the act of finding children among low-income families, hospitals, clinics, nurseries, day-care centres, or other child-caring institutions, who can be offered for the purposes of child trafficking;
