Section 5A in The Medical Termination Of Pregnancy Act, 1971
5A. Protection of privacy of a woman.
(1)No registered medical practitioner shall reveal the name and other particulars of a woman whose pregnancy has been terminated under this Act except to a person authorised by any law for the time being in force.(2)Whoever contravenes the provisions of sub-section (1) shall be punishable with imprisonment which may extend to one year, or with fine, or with both
