Section 18 in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/determination (Prohibition and Regulation) Rules, 2006
18. Public Information
(1) Every Genetic Counselling Centre, Genetic Laboratory, Genetic Clinic, Ultrasound Clinic and Imaging Centre shall prominently display on its premises a notice in English and in the local languages or language for the information of the public to the effect that disclosure of the sex of the foetus is prohibited tinder law.(2)At least one copy of the Act and these Rules shall be available on the premises of every Genetic Counselling Centre, Genetic Laboratory, Genetic Clinic, Ultrasound Clinic and Imaging Centre and shall be made available to the clientèle on demand for perusal.(3)The appropriate authority or the State Government may publish periodically lists of registered Genetic Counselling Centres, Genetic Laboratory, Genetic Clinics and Imaging Centre and findings from the reports and other information in their possession for the information of the public and for use by the experts in the field.
