Section 19(2) in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
(2)Any person who seeks aid at a genetic clinic, genetic laboratory or genetic counselling centre of a medical geneticist or a gynaecologist or a medical practitioner or any other person for carrying out pre-natal diagnostic techniques on pregnant woman for any purpose other than the purpose specified in sub-section (2) of section 4 shall, on conviction, be liable to be punished with imprisonment for a term which shall not be less than one year, but which may extend to three years and with fine which shall not be less than one thousand rupees but which may extend to three thousand rupees or with both :Provided that the court shall always presume, unless otherwise proved, that a woman who seeks such aid of pre-natal diagnostic techniques on herself has been compelled to do so by her husband or by any other member of his family who shall on conviction be liable to be punished for abetment of the offence under this sub-section for the same sentence and in that case the woman shall also be liable to be punished with imprisonment for a term which may extend to three months and to pay fine which may extend to five hundred rupees.
