Section 19(1) in The Punjab Pre-Natal Diagnostic Techniques (Control and Regulation) Act, 1994
(1)Any medical geneticist, gynaecologist, registered medical practitioner or any other person who is running a genetic clinic, genetic laboratory or genetic counselling centre or is employed in such clinic, laboratory or centre or who gives his services to or at such a clinic, laboratory or centre whether in an honorary capacity or otherwise, and who contravenes any of the provisions of this Act or the rules made thereunder shall, on conviction, be liable to be punished with imprisonment for a term which shall not be less than one year, but which may extend to three years, and with fine which shall not be less than one thousand rupees but which may extend to five thousand rupees, or, with both :Provided that the name of the medical geneticist, gynaecologist or registered medical practitioner who has been convicted by a court, shall be reported by the Authority to the Punjab Medical Council established under section 5 of the Punjab Medical Registration Act, 1916 for taking suitable action including that of suspension of his name from the Register of the Punjab Medical Council for a period of two years for the first offence and for permanent removal for any subsequent offence.
