Section 4(1) in The Medical Termination of Pregnancy Madhya Pradesh Regulations, 1975
(1)The consent given by a pregnant woman for the termination of her pregnancy, together with the certified opinion recorded under Section 3 or Section 5, as the case may be, and the intimation of termination of pregnancy shall be placed in an envelope which shall be sealed by the registered medical practitioner or practitioners by whom such termination of pregnancy was performed and until that envelope is sent to the head of the hospital or owner of the approved place or the Director of Public Health and Family Planning it shall be kept in the safe custody of the concerned registered medical practitioner, or practitioners, as the case may be.
