Section 16 in THE PRE-NATAL DIAGNOSTIC TECHNIQUES (REGULATION AND PREVENTION OF MISUSE) AMENDMENT ACT, 2002
16. Insertion of new section 17A.-
After section 17 of the principal Act, the following section shall be inserted, namely:-" 17A. Powers of Appropriate Authorities.- The Appropriate Authority shall have the powers in respect of the following matters, namely:-(a)summoning of any person who is in possession of any information relating to violation of the provisions of this Act or the rules made thereunder;(b)production of any document or material object relating to clause (a);(c)issuing search warrant for any place suspected to be indulging in sex selection techniques or pre- natal sex determination; and(d)any other matter which may be prescribed.".
