Section 21(c) in THE ASSISTED REPRODUCTIVE TECHNOLOGY (REGULATION) ACT, 2021
(c)the clinics shall—(i)provide professional counselling to commissioning couple and woman about all the implications and chances of success of assisted reproductive technology procedures in the clinic;(ii)inform the commissioning couple and woman of the advantages, disadvantages and cost of the procedures, their medical side effects, risks including the risk of multiple pregnancy; and(iii)help the commissioning couple or woman to arrive at an informed decision on such matters that would most likely be the best for the commissioning couple;
