Section 13(3) in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/determination (Prohibition and Regulation) Rules, 2006
(3)One copy of the list referred to in sub-rule (2) shall be handed over, under acknowledgement to the person from whose custody the document, record, register, book, pamphlets, advertisement or any other material object have been seizedProvided further that a copy of the list of such document, record, register, book, pamphlet, advertisement or other material object seized may be delivered under acknowledgement or sent by registered post to the owner or manager of the Genetic Counselling Centre, Genetic Laboratory, Genetic Clinic, Ultrasound Clinic or Imaging Clinic, if no person acknowledging custody of the document, record, register, book, pamphlet, advertisement or other material seized is available at the place of effecting the seizure.
