Section 22(3) in The Pre-Natal Diagnostic Techniques (Regulation And Prevention of misuse) Act, 1994
(3)Any person who contravenes the provisions of sub- section (1) or sub- section (2) shall be punishable with imprisonment for a term which may extend to three years and with fine which may extend to ten thousand rupees.Explanation.-- For the purposes of this section," advertisement" includes any notice, circular, label wrapper or other document and also includes any visible representation made by means of any light, sound, smoke or gas.
