Section 4(3) in The Pre-Natal Diagnostic Techniques (Regulation And Prevention of misuse) Act, 1994
(3)no pre- natal diagnostic techniques shall be used or conducted unless the person qualified to do so is satisfied that any of the following conditions are fulfilled, namely:--(i)age of the pregnant woman is above thirty- five years;(ii)the pregant woman has undergone of two or more spontaneous abortions or foetal loss;(iii)the pregnant woman had been exposed to potentially teratogenic agents such as drugs, radiation, infection or chemicals;(iv)the pregnant woman has a family history of mental retardation or physical deformities such as spasticity or any other genetic disease;(v)any other condition as may be specified by the Central Supervisory Board;
