Section 17(6) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/Determination (Prohibition and Regulation) Act, 2002
(6)The Advisory Committee shall have the following functions, namely:(a)to pay surprise visits or periodic visits to Centres, Laboratories and Clinics with a view to check compliance of the provisions of Act and Rules;(b)to recommend to the Appropriate Authority cancellation or otherwise of registration of or prosecution against a centre, laboratory or clinic;(c)to check and prevent contravention of provisions of the Act or Rules in the area of its purview;(d)to advise Appropriate Authority about implementation of the Act and creation of public awareness on the issue of the sex selection; and(e)to seize machines as may be found appropriate.
