Section 12(2) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/determination (Prohibition and Regulation) Rules, 2006
(2)The appropriate authority or the officer authorized by it may seal and seize ultrasound machine, scanner or any other equipment, capable of detecting sex of foetus used by any other organization may be released if such organization has not got itself registered under the Act. These machines of the organization may be released if such organization pays penalty equal to five times of registration fee to the appropriate authority concerned and gives an undertaking that it shall not undertake detection of sex of foetus or selection of sex before or after conception.
