Section 3(2) in The Medical Termination Of Pregnancy Act, 1971
(2)Subject to the provisions of sub-section (4), a pregnancy may be terminated by a registered medical practitioner,—(a)where the length of the pregnancy does not exceed twenty weeks, if such medical practitioner is, or(b)where the length of the pregnancy exceeds twenty weeks but does not exceed twenty-four weeks in case of such category of woman as may be prescribed by rules made under this Act, if not less than two registered medical practitioners are, of the opinion, formed in good faith, that—(i)the continuance of the pregnancy would involve a risk to the life of the pregnant woman or of grave injury to her physical or mental health; or(ii)there is a substantial risk that if the child were born, it would suffer from any serious physical or mental abnormality.Explanation 1.—For the purposes of clause ( a), where any pregnancy occurs as a result of failure of any device or method used by any woman or her partner for the purpose of limiting the number of children or preventing pregnancy, the anguish caused by such pregnancy may be presumed to constitute a grave injury to the mental health of the pregnant woman.Explanation 2.—For the purposes of clauses ( a) and ( b), where any pregnancy is alleged by the pregnant woman to have been caused by rape, the anguish caused by the pregnancy shall be presumed to constitute a grave injury to the mental health of the pregnant woman.
