(1)No person shall seek or conduct surrogacy procedures unless he has—(i)explained all known side effects and after effects of such procedures to the surrogate mother concerned; and(ii)obtained in the prescribed form, the written informed consent of the surrogate mother to undergo such procedures in the language she understands.(2)Notwithstanding anything contained in sub-section (1), the surrogate mother shall have an option to withdraw her consent for surrogacy before the implantation of human embryo in her womb.
