Section 5 in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/Determination (Prohibition and Regulation) Act, 2002
5. Written consent of pregnant woman and prohibition of communicating the sex of foetus
(1) No person referred to in clause (2) of section 3 shall conduct the prenatal diagnostic procedures unless,(a)he has explained all known side and after effects of such procedures to the pregnant woman concerned;(b)he has obtained in the prescribed form her written consent to undergo such procedures in the language which she understands; and(c)a copy of her written consent obtained under clause (b) is given to the pregnant woman.(2)No person conducting prenatal diagnostic procedures shall communicate to the pregnant woman concerned or her relatives or any other person the sex of the foetus by words, signs or in any other manner.(3)Any person conducting Ultrasound Scan/Test/Procedure on any pregnant woman shall keep complete record of such scan/test/procedure indicating her complete name, address, husband's name as well as name and address of the referring medical practitioner/doctor, the reasons requiring such scan/test/procedure etc.
