Section 2(c) in The U.P. Firearms and Ammunitions (Restriction on Grant of Licence) Order, 1976
(c)"sterilization" means any surgical operation performed on any man or woman by a medical practitioner (approved in that behalf under general or special orders of the State Government) with the object of rendering such person incapable or further procreation and a person shall not be deemed to be sterilized unless he produces a certificate in that behalf from medical practitioner who performs such operation failing which by a medical practitioner authorised in this behalf by the State Government.
