Section 21(e) in THE ASSISTED REPRODUCTIVE TECHNOLOGY (REGULATION) ACT, 2021
(e)the clinics and banks shall ensure that information about the commissioning couple, woman and donor shall be kept confidential and the information about treatment shall not be disclosed to anyone except to the database to be maintained by the National Registry, in a medical emergency at the request of the commissioning couple to whom the information relates, or by an order of a court of competent jurisdiction;
