Section 12 in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/determination (Prohibition and Regulation) Rules, 2006
12. Facilities for Inspection
(1) Every Genetic Counselling Centre, Genetic Laboratory, Genetic Clinic, Ultrasound Clinic, Imaging Clinic, Nursing Home, Hospital, Institute or any other place where any of the machines or equipments capable to performing any procedure, technique or test capable of prenatal determination of sex before or after conception is used, shall afford all reasonable facilities for inspection of the place, equipment and records to the appropriate authority or to any other person authorized in this behalf for registration of such institution by whatever name called under the Act or for detection of misuse of such facilities or advertisement therefore or for detection/ disclosure of cases of violation of provision of the Act in any other manner.(2)The appropriate authority or the officer authorized by it may seal and seize ultrasound machine, scanner or any other equipment, capable of detecting sex of foetus used by any other organization may be released if such organization has not got itself registered under the Act. These machines of the organization may be released if such organization pays penalty equal to five times of registration fee to the appropriate authority concerned and gives an undertaking that it shall not undertake detection of sex of foetus or selection of sex before or after conception.
