Section 4 in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/determination (Prohibition and Regulation) Rules, 2006
4. Registration of Genetic Counselling Centre, Genetic Lab, and Genetic Clinic, Ultrasound Clinic and Imaging Centre
(1) An application for registration shall be made to the appropriate authority, in duplicate in Form 'A' duly accompanied by an affidavit containing :(i)an undertaking to the effect that the Genetic Centre/Laboratory, Clinic, Ultrasound Clinic, Imaging Centre/combination thereof as case may be shall not conduct any test or procedure by whatever name called for selection of sex before or after conception or for detection of foetus except for diseases specified in section 4 (2) nor shall the sex of foetus be disclosed to any body and,(ii)an undertaking to the effect that the Genetic Centre/Laboratory Clinic/combination thereof, as the case may be shall prominently display a notice that they do not conduct any technique/ test/procedure etc. by whatever name called, for detection of sex of foetus or for selection of sex before or after conception,(2)The appropriate authority or any person in his office authorized in this behalf, shall acknowledge receipt of the application for registration in the acknowledgement slip provided at the bottom of Form 'A' immediately if delivered at office of the appropriate authority, nor/not than the next working day if received by post.
