Section 17 in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996
17. Public Information.
(1)Every [Genetic Counselling Centre, Genetic Laboratory, Genetic Clinic, Ultrasound Clinic and Imaging Centres] [ Substituted by G.S.R. 109(E), dated 14.2.2003 (w.e.f. 14.2.2003).] shall prominently display on its premises a notice in English and in the local language or languages for the information of the public, to the effect that disclosure of the sex of the foetus is prohibited under law.(2)At least one copy each 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 Centres] [Substituted by G.S.R. 109(E), dated 14.2.2003 (w.e.f. 14.2.2003).], and shall be made available to the clientele on demand for perusal.(3)The Appropriate Authority, the Central Government, the State Government, and the Government/Administration of the Union Territory may publish periodically lists of registered [Genetic Counselling Centres, Genetic Laboratories, Genetic Clinics, Ultrasound Clinic and Imaging Centres] [Substituted by G.S.R. 109(E), dated 14.2.2003 (w.e.f. 14.2.2003).] 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.
