Section 5(1) in The Pre-Conception And Pre-Natal Diagnostic Techniques (Prohibition Of Sex Selection) Act, 1994
(1)No person referred to in clause (2) of section 3 shall conduct the pre-natal diagnostic procedures unless—(a)he has explained all known side and after effects of such procedures to the pregnant woman concerned;(b)he has obtained in the prescribed form her written consent to undergo such procedures in the language which she understands; and(c)a copy of her written consent obtained under clause (b) is given to the pregnant woman.
