Section 4 in The Medical Termination of Pregnancy Madhya Pradesh Regulations, 1975
4. Custody of forms.
(1)The consent given by a pregnant woman for the termination of her pregnancy, together with the certified opinion recorded under Section 3 or Section 5, as the case may be, and the intimation of termination of pregnancy shall be placed in an envelope which shall be sealed by the registered medical practitioner or practitioners by whom such termination of pregnancy was performed and until that envelope is sent to the head of the hospital or owner of the approved place or the Director of Public Health and Family Planning it shall be kept in the safe custody of the concerned registered medical practitioner, or practitioners, as the case may be.(2)On every envelope referred to in sub-section (1), pertaining to the termination of pregnancy under Section 3, there shall be noted the serial number assigned to the pregnant woman in the Admission Register and the name of the registered medical practitioner or practitioners by whom the pregnancy was terminated and such envelope shall be marked 'SECRET'.(3)Every envelope referred to in sub-regulation (2) shall be sent lately after the termination of the pregnancy to the head of the hospital or owner of the approved place where the pregnancy was terminated.(4)On receipt of the envelope referred to in sub-regulation (3), the head of the hospital or owner of the approved place shall arrange to keep the same in safe custody.(5)Every head of the hospital or owner of the approved place shall send to the Director Public Health and Family Planning, a weekly statement of cases where medical termination of pregnancy has been done in Form II.(6)On every envelope referred to in sub-regulation (1) pertaining to a termination of pregnancy under Section 5, shall be noted the name and address of the registered medical practitioner by whom the pregnancy was terminated and the date on which the pregnancy was terminated and such envelope shall be marked 'SECRET'.Explanation. - The columns pertaining to the hospital or approved place and the serial number assigned to the pregnancy woman in the Admission Register shall be left blank Form I in the case of termination performed under Section 5 of the Act.(7)Where the pregnancy is not terminated in an approved place or hospital, every envelope referred to in sub-regulation (6) shall be sent by registered post to the Director of Public Health and Family Planning on the same day on which the pregnancy was terminated or on the working day next following the day on which the pregnancy was terminated :Provided that where the pregnancy is terminated in an approved place or hospital, the procedure provided in sub-regulations (1) to (6) shall be followed.
