Section 26 in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
26. Power to seize records.
(1)If the Authority or the State Vigilance Committee or a District Vigilance Committee has reason to believe that any breach of the provisions of this Act or the rules made thereunder has been committed at any genetic clinic, genetic laboratory or a genetic counselling centre or that pre-natal diagnostic procedures or pre-natal diagnostic techniques are used for prediction of sex, the Chairman of the State Vigilance Committee or a District Vigilance Committee or any other member thereof duly authorised by the State Government, the Authority or the State Vigilance Committee or the District Vigilance Committee shall have the power to search the premises of such clinic, laboratory or centre and to seize such records and documents as may be necessary on granting a receipt for the same, and the records and documents so seized shall be retained by the Authority or by the State Vigilance Committee or the District Vigilance Committee, as the case may be, for so long a period as may be necessary in connection with any proceedings or for a prosecution under this Act.(2)The provisions of the Code of Criminal Procedure, 1973 shall apply to the proceedings taken under sub-section (1) and the person taking such proceedings shall take the assistance of the police officer of the nearest police station, whenever necessary.
