Section 18 in THE PRE-NATAL DIAGNOSTIC TECHNIQUES (REGULATION AND PREVENTION OF MISUSE) AMENDMENT ACT, 2002
18. Substitution of new section for section 22.-
For section 22 of the principal Act, the following section shall be substituted, namely:-' 22. Prohibition of advertisement relating to pre- conception and pre- natal determination of sex and punishment for contravention.- (1) No person, organisation, Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic including clinic, laboratory r centre having ultrasound machine or imaging machine or scanner or any other technology capable of undertaking determination of sex of the foetus or sex selection shall issue, publish, distribute, communicate or cause to be issued, published, distribu ed or communicated any advertisement, in any form, including internet, regarding facilities of pre- natal determination of sex or sex selection before conception available at such Centre, Laboratory, Clinic or at any other place.(2)No person or organisation including Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic shall issue, publish, distribute, communicate or cause to be issued, published, distributed or communicated any advertisement in any manner regarding pre- natal determination or pre- conception selection of sex by any means whatsoever, scientific or otherwise.(3)Any person who contravenes the provisions of sub- section (1) or sub- section (2) shall be punishable with imprisonment for a term which may extend to three years and with fine which may extend to ten thousand rupees. Explanation.- For the purposes of this section,'' advertisement'' includes any notice, circular, label, wrapper or any other document including advertisement through internet or any other media in electronic or print form and also includes any visible rep esentation made by means of any hoarding, wall- painting, signal, light, sound, smoke or gas.'.
