Section 5 in The Pre-Natal Diagnostic Techniques (Regulation And Prevention of misuse) Act, 1994
5. Written consent of pregnant woman and prohibition of communicating the sex of foetus.
(1)No person referred to in clause (2) of section 3 shall conduct the pre- natal diagnostic procedures unless--(a)he has explained all known side and after effects of such procedures to the pregnant woman concerned;(b)he has obtained in the prescribed form her written consent to undergo such procedures in the language which she understands; and(c)a copy of her written consent obtained under clause (b) is given to the pregnant woman.(2)No person conducting pre- natal diagnostic procedures shall communicate to the pregnant woman concerned or her relatives the sex of the foetus by words, signs or in any other manner.
