1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

WRIT PETITION (CIVIL) NO.129 OF 2017

Federation of Obstetrics and

Gynecological Societies of India (FOGSI)      ..Petitioner

Versus

Union of India and others                        ..Respondents

J U D G M E N T 

Arun Mishra, J.

1.The instant writ petition has been filed by the Federation of

Obstetrics   and   Gynaecological   Societies   of   India   (FOGSI)

(hereinafter referred to as ‘the Society’) highlighting the issues

and   problems   affecting   the   practice   of   obstetricians   and

gynaecologists across the country under the Pre­conception and

Pre­natal Diagnostic Techniques (Prohibition of Sex Selection)

Act, 1994 (hereinafter referred to as ‘the Act’) and challenging the

constitutional validity of Sections 23(1) and 23(2) of the Act and

seeking   direction   in   the   nature   of   certiorari/mandamus   for

decriminalising anomalies in paperwork/record keeping/clerical

errors in regard of the provisions of the Act for being violative of

2

Articles 14, 19(1)(g) and 21 of the Constitution of India.   The

Society is the apex body of obstetricians and gynaecologists of the

country and is concerned for the welfare of its members.

2.The case set up on behalf of the petitioner­Society is that

the   Act   was   enacted   with   the   objective   to   prohibit   pre­natal

diagnostic   techniques   for   determination   of   sex   of   the   foetus

leading   to   female   foeticide.     But   unfortunately,   its

implementation is more in letter and less in spirit.  The problem

of sex determination and gender selection is a serious issue and

is   one   of   the   biggest   social   problems   faced   by   our   society.

Despite enactment of the Act and subsequent amendments, the

Child Sex Ratio has not shown significant improvement, hence,

putting   sufficient   concern   and   questions   on   the   proper

implementation of the Act.  It is contended that equating clerical

errors   on   the   same   footing   with   the   actual   offence   of   sex

determination shows the inherent weakness in the language of

the Act.

3.It   is   further   contended   that   the   Appropriate   Authority

appointed   under   the   Act   conducts   inspections   and   raids   in

various districts and cities and even if there are mere anomalies

3

in the paperwork, it seals the sonography machine and files a

criminal case under the Act.   As a result, doctors who do not

conduct   sex   determination   and   gender   selection   are   being

targeted   on   the   basis   of   aforesaid   anomalies.     The   inherent

infirmity in the Act as it stands currently in its present form

amounting to treating unequals as equals.  The Act has failed to

distinguish   between   criminal   offences   and   the   anomalies   in

paperwork like incomplete ‘F’­Forms, clerical mistakes such as

writing NA or incomplete address, no mentioning of the date,

objectionable pictures of Radha Krishna in sonography room,

incomplete   filling   of   Form   ‘F’,   indication   for   sonography   not

written, faded notice board and not legible, striking out details in

the Form ‘F’ etc., thereby charging the members of the petitioner­

Society   for   heinous   crime   of   female   foeticide   and   sex

determination and that too merely for unintentional mistakes in

record   keeping.     The   Act   provides   same   punishment   for   the

contravention of any provision of the  Act, thus  equating the

anomalies in paperwork and the offence of sex determination and

gender selection on the same pedestal.  The sealing of machines

directly deprives a woman in that vicinity of a critical medical aid

and thereby putting the lives of the women in danger.   The

4

unreasonable   sealing   of   the   sonography   machine   not   only

impacts the welfare of the women as such, but it also amounts to

undue harassment and mental torture of the members of the

petitioner­Society.

4.It   is   further   contended   that   the   ambiguous   wording   of

Section 23(1) of the Act has resulted in grave miscarriage of

justice and the members of the petitioner­Society have faced

grave hardships and have undergone criminal prosecution for

act, which cannot be equated with the acts of sex determination. 

5.It is averred that even the smallest anomaly in paperwork

which is in fact an inadvertent and unintentional error has made

the   obstetricians   and   gynaecologists   vulnerable   to   the

prosecution by the Authorities all over the country.

6.Section 23(2) of the Act empowers the State Medical Council

to suspend the registration of any doctor indefinitely, who is

reported   by   the   Appropriate   Authority   for   necessary   action,

during the pendency of trial.   The petitioner­Society submitted

that Section 23(2) of the Act is ultra vires the Constitution as it

assumes the guilt of the alleged accused even before his/her

conviction   by   a   competent   court   and   hence   violates   the

5

fundamental   right   guaranteed   under   Article   21   of   the

Constitution. 

7.It is contended that presumption of innocence is a cardinal

principle of rule of law for which petitioner­Society has placed

reliance on Article 14(2) of the International Covenant on Civil

and Political Rights, 1966, which states that everyone charged

with a criminal offence shall have the right to be presumed

innocent until proved guilty according to law.  Article 14(2) of the

International Covenant on Civil and Political Rights, 1966 reads

thus: 

“Article 14

1. ***

2. Everyone charged with a criminal offence shall have the right

to be presumed innocent until proved guilty according to law.”

8.It is contended that the Act fails to distinguish between the

cases   of   presence   and   absence   of  mens   rea  during   the

commission  of   minor   clerical   mistakes.    Mens   rea  is   not   be

presumed   at   the   time   of   taking   cognizance   and   must   be

established as held by this Court in  Arun Bhandari v. State of

U.P., (2013) 2 SCC 801.  

6

9.The petitioner­Society has further placed reliance on the

decisions rendered by this Court in cases of penal statues to give

proper effect to the scheme of the Act concerned and to balance

various   interests   involved   by   striking   down/reading   down/

diluting the concerned penal provisions.

10.It   is   further   contended   that   suspension   of   the   medical

licence at the stage of framing of charges is highly improper and

harsh, which results in loss of livelihood of not only the members

of the Society, but also his family as well as the dependents, who

are deprived of financial security and well­being.  The vague and

ambiguous wordings of Section 23(1) renders Section 25 totally

redundant. 

11.It is further submitted that Form­F as it stands today does

not serve the purpose for which it was made and there is no

substantive evidence which proves that errors in Form­F have

any   direct   nexus   with   the   offence   of   sex   selection   and

determination.

12.Respondent   Nos.1   to   4   has   refuted   the   claims   of   the

petitioner­Society altogether.   It is contended that the Act is a

social   welfare   legislation   with   a   social   objective   to   prevent

7

elimination   of   girls   before   birth   and   it   is   not   a   general   law

providing any general right to practice medicine.   The specific

choice of legislature cannot be called arbitrary and is in no way

ultra vires or violative of the Constitution.  The Act is a Central

legislation; however, its implementation lies primarily with the

States, who are required to enforce the law through the statutory

bodies in the State, constituted under the Act.  The Act empowers

the   Central   Government   to   regulate   the   use   of   pre­natal

diagnostic  techniques.   The proliferation of the technology is

resulting in a catastrophe in the form of female foeticide leading

to severe imbalance in child sex ratio and sex ratio at birth.  The

Centre is duty bound to intervene in such a case to uphold the

welfare of the society, especially of the women and the children.

The Act was enacted with a purpose to ban the use of sex

selection   techniques   before   or   after   conception;   prevent   the

misuse   of   pre­natal   diagnostic   techniques   for   sex   selection

abortions and to regulate such techniques.   It is mandatory to

maintain proper record in respect of use of ultrasound machines

under   the   Act.     For   effective   implementation   of   the   Act,   a

hierarchy of Appropriate Authority at State, District and Sub­

District level is created.

8

13.It is contended that ultrasonography test on a pregnant

woman is considered to be an important part of a pre­natal

diagnostic   test   and   the   person   conducting   such   test   has   to

maintain a complete record thereof in the manner prescribed in

the rules and a deficiency or inaccuracy in maintaining such

records would amount to an offence.   Chapter VII of the Act

prescribes offences and penalties and there is no gradation of

offences under the Act as it does not classify offences.  Equating

the clerical errors on same footing with the actual offence of sex

determination is in compliance with the provisions of the Act and

rules   thereunder.     The   Act   does  not   differentiate   among   the

violations committed by doctors and provides for punishment for

all violations under the Act.  The Act prescribes punishment in

furtherance   of   its   object   and   purposes   which   is   to   prevent

detection of female foetus which is in the larger public interest,

hence Section 23 of the Act does not violate Articles 14 and 21.

It is further averred that right to practice a profession under

Article 19(1)(g) of the Constitution is not an absolute right.

14.It is contended that petitioner­Society in the garb of social

cause is trying to mislead this Court and a criminal act cannot be

9

protected under the umbrella of the Article 19.   The offences

under the Act are  per se  criminal and no exemption can be

sought for criminal violations in the guise of public interest or

right to freedom.

15.It is  contended that  the Appropriate Authority conducts

inspection pursuant to the directions issued by this Court in

Centre for Enquiry into Health & Allied Themes (CEHAT) v. Union

of India, (2003) 8 SCC 398, wherein it was directed to constitute

National Inspection and Monitoring Committee for conducting

inspections.  As the sex determination is hatched in secrecy and

committed in privacy and as both the parties are hand in glove

with   each   other,   therefore   it   becomes   difficult   to   detect   the

commission of the offence, hence traps are usually laid or raids

are conducted by the inspecting authorities and sometimes non­

maintenance   of   records   or   incomplete   records   may   provide

substantial evidence towards the commission of offence.   It is

further submitted that the Act specifically provides for the record

keeping   under   Rule   9   of   the   Pre­conception   and   Pre­natal

Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996

(hereinafter   referred   to   as   ‘the   Rules’)   and   any   deficiency   or

10

inaccuracy in record keeping amounts to violation of Sections 5

and 6 of the Act. 

16.The respondents contend that record keeping is important

for proper implementation of the Act and the stringent provisions

with   regard   to   maintenance   of   records   and   punishment   for

non­compliance cannot be equated or considered as infirmity of

the Act.  If it is exempted from the mandatory requirement, the

probably involvement in sex determination and sex selection in

the   guise   of   use   of   diagnostic   techniques   would   continue

unabated.

17.It is also contended that the purpose of Form ‘F’ is to

maintain personal and medical record of the patient visiting the

Pre­Natal Diagnostic Clinic to avail the services and confirmation

regarding   the   consent   of   the   patient/pregnant   woman   with

regard to the prohibition of communication of the sex of foetus so

as to avoid abuse of the technology.   Section 4(3) of the Act

requires every Genetic Counselling Centre/Genetic Clinic to fill

Form ‘F’.  The filling of Form ‘F’ is commensurate with the objects

of the Act which is to regulate the technology and to avoid the

abuse of the technology for the purpose of sex determination.  It

11

gives the insight into the reasons for conducting ultrasonography

and incomplete Form ‘F’ raises presumption of doubt against the

medical   practitioner   and   in   the   absence   of   Form   ‘F’,   the

Appropriate Authority will have no means to supervise the usage

of the ultrasonography machine and shall not be able to regulate

the use of the technique. The non­maintenance of records is not

merely a technical or procedural lapse in the context of sex

determination, it is the most significant piece of evidence for

identifying   the   accused.   It   is   further   contended   that   clerical

errors   in   Form   ‘F’   fall   under   Section   4   of   the   Act   and   any

deficiency   or   inaccuracy   found   therein   shall   amount   to

contravention of the provisions of Section 5 or 6 of the Act unless

contrary   is   proved   by   the   person   conducting   such

ultrasonography.

18.It is contended that every aggrieved person, who suffered

from   any   procedural   irregularity,   can   avail   legal   remedy   as

provided under Section 21 of the Act and Rule 19 of the Rules.

19.The respondents have placed reliance on decision rendered

by High Court of Gujarat in Suo Motu v. State of Gujarat, (2009) 1

GLR 64, which dealt with the issue of proper maintenance of

12

records and to the decision rendered by High Court of Rajasthan

in  S.K. Gupta v. Union of India,  wherein it was observed that

female infants have also right to live.  There is right of still born

child to be looked after properly during pregnancy.  Once a child

is conceived, it has to be treated with dignity.  Such right cannot

be denied and practice of female foeticide/infanticide is prevailing

at large which is illegal and unconstitutional.

20.The   respondents   have   also   drawn   our   attention   to   the

provisions   of   Regulation   1.3   of   the   Indian   Medical   Council

(Professional Conduct, Etiquette and Ethics) Regulations, 2002;

Regulation   6.2   of   Pharmacy   Practice   Regulation,   2015;   and

Transplantation of Human Organs and Tissues Act, 1994, which

contains the provisions with respect to maintenance of proper

records. 

21.It   is   submitted   that   Section   23   and   Section   25   are

complimentary to each other, not contradictory as contended by

the petitioner­Society.   It is lastly contended that no case for

striking down the proviso to Section 4(3) is made out.

22.Shri Soli J. Sorabjee and Shri Shyam Divan, learned senior

counsel urged that present is the classic example of unequals

13

being treated as equals.   Due to inherent infirmity in the Act,

whereunder   members   of   the   petitioner­Society   are   treated

unequally   as   mere   clerical   errors   has   resulted   in   breach   of

personal liberties.  The Act fails to classify offence of actual sex

determination  vis­

à­vis

  clerical error in maintenance of record.

There is no gradation of offence.  

23.The presumption of innocence ought not to be disposed

away with under the Act.   The same is part of human rights.

Presumption   of   innocence   continues   until   conviction.   The

provisions of suspension under Section 23(2) is draconian.  Any

deficiency or inaccuracy in maintenance of records ought not to

amount to contravention under Section 5 or Section 6 and the

proviso to Section 4(3) accordingly be diluted.  It may be clarified

that contravention of proviso to Section 4(3), Section 29 and Rule

9 or technical lapses attracting minor penalty should not attract

Section 27 of the Act.   The provision of Section 23(2) be read

down so that suspension should not fall under Section 23(2) in

the   case   of   clerical   mistakes   or   inadvertent   technical

errors/lapses.   Issuance of notice be made mandatory under

Section 20.   No action be taken on technical grounds such as

writing   short   forms,   writing   ‘NA’   instead   of   “not   applicable”,

14

writing initials of the doctors etc. while filing up Form ‘F’.  The

competent authority should consider each case on merits with

the aid of legal advisor.   Denial of renewal of registration of

Centre of a running unit on the ground of pendency of criminal

trial is illegal and harsh.   There should not be seizure of any

equipment etc. as ultrasound machine are necessary for human

use.  It is not appropriate to keep such utilitarian instruments

sealed.

24.Ms. Pinki Anand, Additional Solicitor General appearing on

behalf of respondents countering the submission raised on behalf

of petitioner­Society contended that there is alarming decline in

the child sex ratio in India and in several districts it is worse as

the ratio per thousand is below 800.  She has also relied upon

the   purpose   and   legislative   history   of   enactment   of   the   Act

including amendments made thereunder and the Rules.  It has

been made mandatory to maintain proper records in respect of

use of ultrasound machines.  The Act provides for prohibition of

sex selection/determination as well as regulation of pre­natal

diagnostic techniques.  The rate of conviction is extremely poor,

despite 24 years of the existence of the Act, it is only 586 out of

4202 cases registered, resulting into action against 138 medical

15

licenses.     Emphasis   has   been   laid   by   this   Court   in   several

decisions on proper maintenance of records.  Section 23 is the

central provision in the scheme of the Act.   Form ‘F’ is very

important as it gives the details and the reasons for conducting

ultrasonography and incomplete Form ‘F’ raises the presumption

of doubt against the medical practitioner.  Section 23 and Form

‘F’ are inter­linked, thus, the provisions cannot be diluted.  She

further contended that the non­maintenance of records is not

merely procedural lapse, it is key evidence given the collusive

nature   of   the   crime.     There   exist   effective   and   efficacious

remedies to the instances cited by the petitioner­Society.   She

also   relied   upon   a   case   study   on   record   keeping   as   an

implementation tool of Prabhakar Hospital in Panipat.  The Act

enjoys a presumption of constitutionality and no case of violation

of  fundamental   rights   has  been  made  out   by  the   petitioner­

Society.  The Act is regulatory and is for the wholesome purpose

same advances the intendment of other provisions applicable to

medical   fraternity,   which   requires   rigorous   maintenance   of

records.   Considering the wide prevalence of violence against

women   and   children   in   different   forms,   the   Legislature   has

enacted several Acts in order to ensure gender justice and to take

16

care of cry of female foetus.  No case for striking down, dilution or

issuance of any guidelines is made out by the petitioner­Society.

25.It was urged on behalf of intervenor that Section 28 of the

Act makes it clear that no court shall take cognizance of an

offence unless on a complaint made by Appropriate Authority.

The   composition   of   Appropriate   Authority   is   provided   under

Section 17(3)(a), which is a High­Powered Body.  The Supervisory

Board shall review the activities of the Appropriate Authorities as

provided under Section 16A(1)(ii).   The Supervisory Committee

consists of large body.  Thus, there are adequate safeguards to

maintain check and balance provided within the Act.

26.Before   we  dilate  upon  various   aspects,   we  take  note  of

provisions of the Act.  The Act was introduced by Parliament with

the following Statement of Objects and Reasons:

“STATEMENT OF OBJECTS AND REASONS

It is proposed to prohibit pre­natal diagnostic techniques for

determination   of  sex   of  the   foetus   leading   to   female   foeticide.

Such abuse of techniques is discriminatory against the female

sex and affects the dignity and status of women.  A legislation is

required to regulate the use of such techniques and to provide

deterrent punishment to stop such inhuman act.

The Bill, inter alia, provides for:—

(i)prohibition   of   the   misuse   of   pre­natal   diagnostic

techniques for determination of sex of foetus, leading

to female foeticide;

(ii)prohibition of advertisement of pre­natal diagnostic

techniques for detection or determination of sex;

17

(iii)permission   and   regulation   of   the   use   of   pre­natal

diagnostic techniques for the purpose of detection of

specific genetic abnormalities or disorders;

(iv)permitting   the   use   of   such   techniques   only   under

certain conditions by the registered institutions; and

(v)punishment   for   violation   of   the   provisions   of   the

proposed legislation.

2. The Bills seeks to achieve the above objectives.”

The concern of the Legislature was that the female child is

not welcomed with open arms in most of Indian families and the

diagnostic technique is being used to commit female foeticide.

27.The female foeticide is not only the concern of India, but of

various countries.   The United Nations General Assembly had

adopted Resolution No.52/106 on 11.2.1998 expressing concern

about   pre­natal   sex   selection,   female   infanticide   and   female

genital mutilation.  The said Resolution also urged all States to

enact and enforce legislation protecting girls from all forms of

violence, including female infanticide and prenatal sex selection.

The   United   Nations   Fourth   World   Conference   on   Women   in

September, 1995 adopted the Beijing Declaration and Platform

for Action.                 Beijing Declaration and Platform for Action

identified “violence against women” to “include forced sterilization

and forced abortion, coercive/forced use of contraceptives, female

infanticide   and   pre­natal   sex   selection”.     It   further   urged

Governments   to   “enact   and   enforce   legislation   against   the

18

perpetrators of practices and acts of violence against women,

such as female genital mutilation, female infanticide, prenatal

sex   selection   and   dowry­related   violence”.     Further   urged

Governments to “Eliminate all forms of discrimination against the

girl child and the root causes of son preference, which result in

harmful and unethical practices such as pre­natal sex selection

and   female   infanticide;   this   is   often   compounded   by   the

increasing use of technologies to determine foetal sex, resulting

in abortion of female foetuses”.                             

28.Beijing Declaration and Platform for Action was adopted at

the  16

th

  Plenary Meeting  of  the Fourth World Conference  on

Women   held   on   15.9.1995   at   Beijing.     The   relevant   extract

relating to violence against women and actions to be taken is

reproduced hereunder:

“115.   Acts   of   violence   against   women   also   include   forced

sterilization   and   forced   abortion,   coercive/forced   use   of

contraceptives, female infanticide and prenatal sex selection.

Strategic objective L.2. Eliminate negative cultural attitudes and

practices against girls

Actions to be taken

276. By Governments:

(a)   Encourage   and   support,   as   appropriate,   non­governmental

organizations and community­based organizations in their efforts

to promote changes in negative attitudes and practices towards

girls;

(b)**

(c)**

19

(d) Take steps so that tradition and religion and their expressions

are not a basis for discrimination against girls.

277.   By   Governments   and,   as   appropriate,   international   and

non­governmental organizations:

(a)**

(b)**

(c) Eliminate all forms of discrimination against the girl child and

the root causes of son preference, which result in harmful and

unethical practices  such  as prenatal sex  selection  and female

infanticide; this is often compounded by the increasing use of

technologies   to   determine   foetal   sex,   resulting   in   abortion   of

female foetuses”

29.The   1994   Programme   of   Action   of   the   International

Conference on Population and Development (ICPD) resolved to

eliminate all forms of discrimination against the girl child and the

root   causes   of   son   preference,   which   result   in   harmful   and

unethical practices regarding female infanticide and prenatal sex

selection, and also to increase public awareness of the value of

the girl child.   Further urged Governments to take necessary

measures   to   prevent   infanticide,   prenatal   sex   selection,

trafficking of girl children and forcing of girls in prostitution and

pornography.   The International Conference on Population and

Development   adopted   the   Programme   of   Action   of   the

International Conference on Population and Development and

passed   the   resolution   at   the   14

th

  Plenary   meeting   held   on

13.9.1994.   The relevant portion of the aforesaid resolution is

extracted hereunder:

20

“4.15. Since in all societies discrimination on the basis of sex

often starts at the earliest stages of life, greater equality for the

girl child is a necessary first step in ensuring that women realize

their full potential and become equal partners in development. In

a number   of  countries,   the  practice  of  prenatal  sex   selection,

higher rates of mortality among very young girls, and lower rates

of school enrolment for girls as compared with boys, suggest that

"son preference" is curtailing the access of girl children to food,

education   and   health   care.   This   is   often   compounded   by   the

increasing use of technologies to determine foetal sex, resulting

in   abortion   of   female   foetuses.   Investments   made   in   the   girl

child's   health,   nutrition   and   education,   from   infancy   through

adolescence, are critical.

Objectives

4.16. The objectives are:

(a) To eliminate all forms of discrimination against the girl child

and the root causes of son preference, which results in harmful

and unethical practices regarding female infanticide and prenatal

sex selection;

(b) To increase public awareness of the value of the girl child, and

concurrently, to strengthen the girl child's self­image, self­esteem

and status;

(c) To improve the welfare of the girl child, especially in regard to

health, nutrition and education.

4.23. Governments are urged to take the necessary measures to

prevent   infanticide,   prenatal   sex   selection,   trafficking   in   girl

children and use of girls in prostitution and pornography.”

 30.The   Resolution   56/139   adopted   by   the   U.N.   General

Assembly,   on   26.2.2002   expressed   deep   concern   about

discrimination against the girl child, including practices such as

female infanticide, incest, early marriage, prenatal sex selection

etc.    The Resolution also urged  States to enact  and  enforce

legislation to protect girls from all forms of violence, including

female   infanticide   and   prenatal   sex   selection,   female   genital

mutilation, rape, domestic violence, incest, sexual abuse, sexual

exploitation, child prostitution and child pornography, and to

21

develop age­appropriate safe and confidential programmes and

medical, social and psychological support services to assist girls

who are subjected to violence.  The General Assembly of United

Nations   adopted   the   following   resolution   no.56/139   on

26.2.2002:

“Deeply concerned about discrimination against the girl child and

the violation of the rights of the girl child, which often result in

less   access   for   girls   to   education,   nutrition   and   physical   and

mental   health   care   and   in   girls   enjoying   fewer   of   the   rights,

opportunities   and   benefits   of   childhood   and   adolescence   than

boys   and   often   being   subjected   to   various   forms   of   cultural,

social,   sexual   and   economic   exploitation   and   to   violence   and

harmful   practices,   such   as   female   infanticide,   incest,   early

marriage, prenatal sex selection and female genital mutilation.

10.  Also   urges  all   States   to   enact   and   enforce   legislation   to

protect   girls   from   all   forms   of   violence,   including   female

infanticide and prenatal sex selection, female genital mutilation,

rape, domestic violence, incest, sexual abuse, sexual exploitation,

child prostitution  and  child  pornography, and to   develop age­

appropriate   safe   and   confidential   programmes   and   medical,

social and psychological support services to assist girls who are

subjected to violence.”

31.Resolution 70/138, adopted by the U.N. General Assembly

on   17.12.2015,   also   expressed   its   concern   at   discrimination

against girl child including pre­natal sex selection, and urged

states “to enact and enforce legislation to protect girls from all

forms   of   violence,   discrimination,   exploitation   and   harmful

practices in all settings, including female infanticide and prenatal

sex selection”.

22

32.The General Assembly of United Nations in the 80

th

 Plenary

Meeting   adopted   resolution   no.70/138   dated   17.12.2015

concerning   the   girl   child,   the   relevant   portion   of   the   said

resolution reads thus:

“…Deeply concerned also  about discrimination against the girl

child and the violation of the rights of the girl child, including

girls with disabilities, which often result in less access for girls to

education,   and   to   quality   education,   nutrition,   including   food

allocation, and physical and mental health­care services, in girls

enjoying   fewer   of   the   rights,   opportunities   and   benefits   of

childhood and adolescence than boys, and in leaving them more

vulnerable than boys to the consequences of unprotected and

premature sexual relations and often being subjected to various

forms of cultural, social, sexual and economic exploitation and

violence, abuse, rape, incest, honour­related crimes and harmful

practices,   such   as   female   infanticide,   child,   early   and   forced

marriage, prenatal sex selection and female genital mutilation.

20.Urges all States to enact and enforce legislation to protect girls

from   all   forms   of   violence,   discrimination,   exploitation   and

harmful practices in all settings, including female infanticide and

prenatal sex selection, female genital mutilation, rape, domestic

violence,   incest,   sexual   abuse,   sexual   exploitation,   child

prostitution   and   child   pornography,   trafficking   and   forced

migration, forced labour and child, early and forced marriage,

and to develop age­appropriate, safe, confidential and disability­

accessible   programmes   and   medical,   social   and   psychological

support services to assist girls who are subjected to violence and

discrimination.

29.Calls upon  Governments, civil society, including the media,

and  non­governmental  organizations to  promote human  rights

education and full respect for and the enjoyment of the human

rights   of   the   girl   child,   inter   alia,   through   the   translation,

production   and   dissemination   of   age­appropriate   and   gender­

sensitive information material on those rights to all sectors of

society, in particular to children.

30.Requests  the   Secretary­General,   as   Chair   of   the   United

Nations   System   Chief   Executives   Board   for   Coordination,   to

ensure that all organizations and bodies of the United Nations

system,   individually   and   collectively,   in   particular   the   United

Nations   Children’s   Fund,   the   United   Nations   Educational,

Scientific and Cultural Organization, the World Food Programme,

the United Nations Population Fund, the United Nations Entity

for   Gender   Equality   and   the   Empowerment   of   Women   (UN­

Women), the World Health Organization, the Joint United Nations

Programme   on   HIV/AIDS,   the   United   Nations   Development

23

Programme, the Office of the United Nations High Commissioner

for Refugees and the International Labour Organization, take into

account the rights and the particular needs of the girl child in

country programmes of cooperation in accordance with national

priorities,   including   through   the   United   Nations   Development

Assistance Framework.”

33.The   General   Assembly   of   United   Nations   adopted   the

following resolution no.52/106 on 12.12.1997 keeping in view

the  discrimination against  the girl child and violation of  her

rights:

“Deeply concerned about discrimination against the girl child and

the violation of the rights of the girl child, which often result in

less access for girls to education, nutrition, physical and mental

health care and in girls enjoying fewer of the rights, opportunities

and benefits of childhood and adolescence than boys and often

being subjected to various forms of cultural, social, sexual and

economic exploitation and to violence and harmful practices such

as   incest,   early   marriage,   female   infanticide,   prenatal   sex

selection and female genital mutilation.

3. Also urges all States to enact and enforce legislation protecting

girls from all forms of violence, including female infanticide and

prenatal sex selection, female genital mutilation, incest, sexual

abuse,   sexual   exploitation,   child   prostitution   and   child

pornography,   and   to   develop   age­appropriate   safe   and

confidential programmes and medical, social and psychological

support services to assist girls who are subjected to violence.”

34.The concern world over as to female foeticide and infanticide

is writ large from aforesaid resolution.  It is worthwhile to quote

the statistics of World Factbook, 2016 of the Central Intelligence

Agency   of   the   United   States   of   America   on   female

foeticide/infanticide across the world, which is to the following

effect: 

Rank Name of the country Sex ratio at birth

24

1. Liechtenstein 126 males/100 females

2. China 115 males/100 female

3. Armenia 113 males/100 females

4. India 112 males/100 females

5. Azerbaijan 111 males/100 females

5. Viet Nam 111 males/100 females

6. Albania 110 males/100 females

7. Georgia 108 males/100 females

8. South Korea 107 males/100 females

8. Tunisia 107 males/100 females

9. Nigeria 106 males/100 females

10. Pakistan 105 males/100 females

11. Nepal 104 males/100 females

35.There is sharp decline in the sex ratio in India.  In the year

1901 where 972 females as against 1000 males were recorded.

In 1961, it was recorded as 941; in 1971 it was 930; in 1981 it

was reported 934; in 1991 it was 927; in 2001 it was 933 and in

2011   it   was   943.     On   behalf   of   respondent­Union   of   India

following State wise data has been furnished:

“Sex Ratio (Female per 1000 Male) at Birth by residence, India and bigger States,

SRS 2012­14 to 2014­16

S.N. India and 2012­ 2013­Change 2013­ 2014­Change

India 906 900 ­6 900 898 ­2

1. Andhra

Pradesh

919 918 ­1 918 913 ­5

2. Assam 918 900 ­18 900 896 ­4

3. Bihar 907 916 9 916 908 ­8

4.Chhattisgarh 973 961 ­12 961 963 2

5. Delhi 876 869 ­7 869 857 ­12

6. Gujarat 907 854 ­53 854 848 ­6

7. Haryana 866 831 ­35 831 832 1

8. Himachal 938 924 ­14 924 917 ­7

9. Jammu &

Kashmir

899 899 0 899 906 7

10.Jharkhand 910 902 ­8 902 918 16

25

11. Karnataka 950 939 ­11 939 935 ­4

12. Kerala 974 967 ­7 967 959 ­8

13. Madhya

Pradesh

927 919 ­8 919 922 3

14.Maharashtra 896 878 ­18 878 876 ­2

15. Orissa 953 950 ­3 950 948 ­2

16. Punjab 870 889 19 889 893 4

17. Rajasthan 893 861 ­32 861 857 ­4

18.Tamil Nadu 921 911 ­10 911 915 4

19. Telangana N.A. N.A. N.A. N.A. 901 N.A.

20. Uttar

Pradesh

869 879 10 879 882 3

21.Uttarakhand 871 844 ­27 844 850 6

22.West Bengal 952 951 ­1 951 937 ­14

The   aforesaid   table   indicates   decline   in   18   States   and

maximum decline of 53 points was recorded in Gujarat followed

by Haryana by 35 points and Rajasthan by 32 points.  Sex ratio

of the States in 2014­2016 indicates decline in 13 States.  The

maximum decline of 14 points was recorded in West Bengal

followed by Delhi recorded at 12 points.   In a publication of

United Nations (UNFPA), it was published that 0.46 million girls

were missing at birth on an average annually during the period

2001­2012 as a result of sex­selective abortions.  The fall in sex

ratios does not only have an impact on the demography of the

nation,   but   it   also   gives   rise   to   violent   practices   such   as

trafficking of women and bride buying.  The Act was conceived

out of the urgency for the prohibition of sex selection practices

and prohibition of the advertisement of the pre­natal diagnostic

techniques for detection/determination of sex.  It came into force

26

in the year 1996.  It was amended in 2003 following a PIL which

was filed in 2000 to improve regulation of technology capable of

sex selection.  By way of amendment in the Act, the name of the

Act   has   been   changed   to   Pre­Conception   and   Pre­natal

Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994.

The main purpose of the Act is to ban the use of sex selection

and misuse of pre­natal diagnostic technique for sex selective

abortions and to regulate such techniques.   The amendments

have brought techniques of pre­conception sex selection within

the ambit of the Act and have also brought use of ultrasound

machines   under   its   umbrella.     It   has   further   provided   for

constitution of Central and State Level Supervisory Board.  More

stringent  punishments  have  been provided.    The  Appropriate

Authorities have been given powers of civil court for search,

seizure and sealing.  The maintenance of record has been made

mandatory in respect of use of ultrasound machines.  It has also

regulated the sale of ultrasound machines only to the registered

bodies.     The   Act   provides   for   prohibition   of   sex

selection/determination   and   regulate   pre­natal   diagnostic

technology.  Several important amendments were notified in the

Rules.     Rule   11(2)   was   amended   in   2011   to   provide   for

27

confiscation   of   the   unregistered   machines   and   Section   23(1)

prescribes imprisonment upto three years and with fine upto ten

thousand rupees against the unregistered clinic/facilities and on

any subsequent conviction, the imprisonment may extend to five

years and with fine which may extend to fifty thousand rupees

and Section 23(3) prescribes imprisonment upto three years of

imprisonment and with fine upto fifty thousand rupees against

the unregistered clinic/facilities for the first offence and for any

subsequent offence, the imprisonment may extend to five years

and with fine which may extend to one lakh rupees.  Rule 3A(3)

has been inserted in 2012 to restrict the registration of medical

practitioners qualified under the Act to conduct ultrasonography

in maximum of two ultrasound facilities within a district only.

Number   of   hours   during   which   the   Registered   Medical

Practitioner would be present in each clinic would be specified

clearly to the Appropriate Authority.   The amendment made to

Rule 13 in 2012 requires every Genetic Counselling Centres,

Genetic   Laboratory,   Genetic   Clinic,   Ultrasound   Clinic   and

Imaging   Centre   to   intimate   every   change   of   employee,   place,

address and equipment installed to the Appropriate Authority 30

days in advance of the expected date of such change and seeks

28

issuance of a new certificate with the changes duly incorporated.

Rules   for   six   months’   training   in   ultrasound   for   the   MBBS

doctors have been notified vide GSR 14(E) dated 10.1.2014.  The

Rules include the training curriculum, criteria for accreditation of

institutions   which   will   impart   training   and   procedure   for

Competency   Based   Evaluation   Test   for   such   trained   medical

practitioners.  Revised Form ‘F’ has been notified vide GSR 77 (E)

date 4.2.2014.   The revised format is more simplified as the

details of invasive and non­invasive diagnostic procedures have

been separated and made more simplified.

36.There are only 586 convictions out of 4202 cases registered

even after 24 years of existence.  It reflects the challenges being

faced by the Appropriate Authority in implementing this social

legislation.   Below is the chart showing State wise status of

implementation of the Act as on September 2018 submitted on

behalf of respondents:

State wise status of implementation of the PC&PNDT Act as on

SEPTEMBER, 2018

S.No.States/UTs No. of

registered

bodies

No. of

ongoing

Court/

Police

cases

No. of

Machines

seized/

sealed

Convictions* Medical

licenses

cancelled/

suspended

Number

of  cases

decided/

closed

1. Andhra 

Pradesh

3119 20 18 0 0 8

2. Arunachal 

Pradesh

97 0 ­ 0 0 ­

3. Assam 930 11 4 1 0 4

4. Bihar 2761 132 38 6 0 32

29

5. Chhattisgar

h

700 14 0 0 0 7

6. Goa 174 1 1 0 0

7. Gujarat 5994 235 2 18 7 99

8. Haryana 2144 313 562 85 21 157

9. Himachal 

Pradesh

464 0 4 1 0 3

10. Jammu & 

Kashmir

493 3 13 1 0 ­

11. Jharkhand 761 32 0 2 0 ­

12. Karnataka 4711 49 58 38 0 41

13. Kerala 1737 0 ­ 0 0 ­

14. Madhya 

Pradesh

1723 50 17 4 3 9

15. Maharashtra 8672 587 462 99 79 358

16. Manipur 130 0 ­ 0 0 ­

17. Meghalaya 50 0 ­ 0 0 ­

18. Mizoram 61 0 ­ 0 0 ­

19. Nagaland 49 0 0 0 0 ­

20. Odisha 1001 66 ­ 5 0 4

21. Punjab 1603 147 38 31 1 93

22. Rajasthan 3039 701 506 149 21 368

23. Sikkim 27 0 0 0 0 ­

24. Tamil Nadu 6717 123 ­ 109 2 83

25. Telangana 3547 24 108 3 0 25

26. Tripura 48 1 ­ 0 0 ­

27. Uttarakhand 647 47 12 4 0 16

28. Uttar 

Pradesh

6031 139 39 20 1 10

29. West Bengal 3238 24 29 0 0 1

30. A & N Island 17 0 ­ 0 0 ­

31. Chandigarh 183 1 ­ 0 0 2

32. D & N Haveli 16 0 0 0 0 ­

33. Daman & 

Diu

10 0 0 0 0 ­

34. Delhi 1584 104 170 10 3 57

35. Lakshadeep 9 0 ­ 0 0 ­

36. Puducherry 109 1 ­ 0 0 ­

TOTAL 62596 2825 2081 586 138 1377

Note: *Convictions and Medical licenses data up to June 2018

37.In the light of aforesaid, we examine the submission raised

on behalf of petitioner based upon clerical errors.  It was urged

that the license of members of noble charitable profession are

being suspended on account of clerical errors/mistakes in paper

work under the Act and the Rules made thereunder.  On account

30

of  clerical  errors  in filling  up  of  the  forms,  it  would   not  be

appropriate to inflict the punishment.  In case of actual offence of

sex determination, the provisions of the Act may govern the field.

As  submission appears  to be  attractive  and  it  requires  deep

scrutiny whether it is a clerical error in filling up of the forms or

is foundation of substantial breach of the provisions of the Act

and Rules framed thereunder.  It was urged that Section 23 of

the Act treats unequals as equals and there is infirmity in the Act

as the clerical error in filling up of the Form ‘F’ cannot be treated

at par with actual offence of sex determination.   There is no

gradation of the offence under the Act.  Learned senior counsel

has placed reliance on Uttar Pradesh Power Corporation Ltd. vs.

Ayodhya Prasad Mishra, (2008) 10 SCC 139, wherein this Court

held   that   unequals   cannot   be   treated   equally.   Treating   of

unequals as equals would as well offend the doctrine of equality

enshrined in Articles 14 and 16 of the Constitution.  The same is

extracted hereunder:

“40.  It is well settled that equals cannot be treated unequally.

But it is equally well settled that unequals cannot be treated

equally. Treating of unequals as equals would as well offend the

doctrine   of   equality   enshrined   in   Articles   14   and   16   of   the

Constitution. The High Court was, therefore, right in holding that

Executive Engineers placed in Category I must get priority and

preference for promotion to the post of Superintendent Engineer

over Executive Engineers found in Category II.”

31

38.It is contended that merely clerical error cannot be equated

with offences as mentioned in Sections 5 and 6 of the Act.  The

main purpose and the object of the Act is being misused and

more   than   60   per   cent   cases   registered   under   the   Act,   are

pertaining to non­maintenance of record.

39.In order to appreciate whether it is clerical omission or

otherwise, we have to delve on the provisions of the Act what is

mandated   thereunder.     Section   3   provides   for   regulation   of

Genetic Counselling Centres, Genetic Laboratories and Genetic

Clinics, Section 3A deals with prohibition of sex­selection and

Section 3B deals with prohibition on sale of ultrasound machine,

etc. to persons, laboratories, clinics, etc. not registered under the

Act.  The same are extracted hereunder:

  “3.   Regulation   of   Genetic   Counselling   Centres,   Genetic

Laboratories   and   Genetic   Clinics.—   On   and   from   the

commencement of this Act, —

(1) no Genetic Counselling Centre, Genetic Laboratory or Genetic

Clinic unless registered under this Act, shall conduct or associate

with,   or   help   in,   conducting   activities   relating   to   pre­natal

diagnostic techniques;

(2)   no   Genetic   Counselling   Centre   or   Genetic   Laboratory   or

Genetic   Clinic   shall   employ   or   cause   to   be   employed   or   take

services of any person whether on honorary basis or on payment

who does not possess the qualifications as may be prescribed;

(3) no medical geneticist, gynaecologist, paediatrician, registered

medical practitioner or any other person shall conduct or cause

to be conducted or aid in conducting by himself or through any

other   person,   any   pre­natal   diagnostic   techniques   at   a   place

other than a place registered under this Act.

32

3A.   Prohibition   of   sex­selection.    —   No   person,   including   a

specialist or a team of specialists in the field of infertility, shall

conduct or cause to be conducted or aid in conducting by himself

or by any other person, sex selection on a woman or a man or on

both   or   on   any   tissue,   embryo,   conceptus,   fluid   or   gametes

derived from either or both     of them.

3B.     Prohibition   on   sale   of   ultrasound   machine,   etc.,   to

persons, laboratories, clinics, etc., not registered under the

Act.   —  No person shall sell any ultrasound machine or imaging

machine or scanner or any other equipment capable of detecting

sex   of   foetus   to   any   Genetic   Counselling   Centre,   Genetic

Laboratory,   Genetic   Clinic   or   any   other   person   not   registered

under the Act.” (emphasis supplied)

40.Section   4   deals   with   regulation   of   pre­natal   diagnostic

techniques, which is extracted hereunder:

“4. Regulation of pre­natal diagnostic techniques. — On and

from the commencement of this Act,—

(1) no place including a registered Genetic Counselling Centre or

Genetic Laboratory or Genetic Clinic shall be used or caused to

be   used   by   any   person   for   conducting   pre­natal   diagnostic

techniques except for the purposes specified in clause (2) and

after satisfying any of the conditions specified in clause (3);

(2) no pre­natal diagnostic techniques shall be conducted except

for   the   purposes   of   detection   of   any   of   the   following

abnormalities, namely: —

(i) chromosomal abnormalities;

(ii) genetic metabolic diseases;

(iii) haemoglobinopathies;

(iv) sex­linked genetic diseases;

(v) congenital anomalies;

(vi) any other abnormalities or diseases as may be specified 

by the Central Supervisory Board;

(3) no pre­natal diagnostic techniques shall be used or conducted

unless the person qualified to do so is satisfied for reasons to be

recorded   in   writing   that   any   of   the   following   conditions   are

fulfilled, namely:—

(i) age of the pregnant woman is above thirty­five years;

(ii)   the   pregnant   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;

33

(iv) the pregnant woman or her spouse 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 Board;

Provided that the person conducting ultrasonography on a

pregnant woman shall keep complete record thereof in clinic in

such   manner,   as   may   be   prescribed,   and   any   deficiency   or

inaccuracy found therein shall amount to contravention of the

provisions of section 5 or section 6 unless contrary is proved by

the person conducting such ultrasonography;

(4) no person including a relative or husband of the pregnant

woman   shall   seek   or   encourage   the   conduct   of   any   pre­natal

diagnostic techniques on her except for the purposes specified in

clause (2).

(5)  no person including a relative or husband of a woman shall

seek or encourage the conduct of any sex­selection technique on

her or him or both.”

(emphasis supplied)

There is prohibition created under Section 4(1) to use any

registered Genetic Counselling Centre or Genetic Laboratory or

Genetic   Clinic   for   conducting   pre­natal   diagnostic   techniques

except for the purposes specified in sub­section (2) of Section 4.

Wrong expression has been used as clause (2) in the Act, where it

should be sub­section (2).   Be that as it may.   Section 4(2)

provides for conducting of pre­natal diagnostic techniques for the

purpose of detection of abnormalities.

Section   4(3)   provides   that   no   pre­natal   diagnostic

techniques shall be used unless the person qualified to do so is

satisfied for the reasons to be recorded in writing that prescribed

conditions are fulfilled such as age of the pregnant women is

above thirty­five years; the pregnant woman has undergone two

34

or   more   spontaneous   abortions   or   foetal   loss;   she   had   been

exposed   to   potentially   teratogenic   agents   such   as   drugs,

radiation, infection or chemicals; the pregnant woman or her

spouse has a family history of mental retardation or physical

deformities as prescribed therein; or any other condition as may

be specified by the Board.

In   the   absence   of   aforesaid   fulfilment   of   the   aforesaid

conditions   provided   in   Section   4(3)   and   in   the   absence   of

abnormality as provided in Section 4(2), no such test can be

performed.   Proviso to Section 4(3) makes it mandatory that

person conducting ultrasonography on a pregnant woman shall

keep complete record as may be prescribed and any deficiency or

inaccuracy found therein shall amount to contravention of the

provisions of Section 5 or Section 6 unless contrary is proved by

the person conducting such ultrasonography.  Section 5 provides

for   written   consent   of   pregnant   woman   and   prohibition   of

communicating the sex of foetus, whereas Section 6 provides that

determination   of   sex   is   prohibited.     Sections   5   and   6   are

extracted below:

“5. Written consent of pregnant woman and prohibition of

communicating the sex of foetus.—

(1) No person referred to in clause (2) of section 3 shall conduct

the pre­natal diagnostic procedures unless—

35

(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.

(2)  No  person   including   the   person   conducting   pre­natal

diagnostic procedures shall communicate to the pregnant woman

concerned or her relatives or any other person the  sex of the

foetus by words, signs, or in any other manner.

6.   Determination   of   sex   prohibited.—   On   and   from   the

commencement of this Act, — 

(a)  no  Genetic   Counselling   Centre   or   Genetic   Laboratory   or

Genetic   Clinic   shall   conduct   or   cause   to   be   conducted   in   its

Centre,   Laboratory   or   Clinic,   pre­natal   diagnostic   techniques

including  ultrasonography, for the purpose of determining the

sex of a foetus;

(b) no person shall conduct or cause to be conducted any pre­

natal   diagnostic   techniques   including   ultrasonography   for   the

purpose of determining the sex of a foetus.

(c) no person shall, by whatever means, cause or allow to be

caused selection of sex before or after conception.”

(emphasis supplied)

41.Independently, specific provisions have been made barring

use   of   technology   i.e.,   pre­natal   diagnostic   techniques   for

determination of sex of foetus under Section 6 of the Act.  The

use of technology can only be for the purposes as provided in

Section 4(2) and with the pre­conditions as provided in Section

4(3).

42.As a safeguard to arbitrary use of powers by concerned

authorities   the   constitution   of   State   Supervisory   Board   and

36

Union Territory Supervisory Board is provided in Section 16A,

which is a large body consisting of various representatives.   It

has   to   create   public   awareness,   review   the   activities   of   the

Appropriate Authorities and to monitor the implementation of the

provisions of the Act and to send the periodical report.  Relevant

portion of Section 16A of the Act reads thus:

  “16A.  Constitution of  State  Supervisory  Board and  Union

territory Supervisory Board.—

(1)   Each   State   and   Union   territory   having   Legislature   shall

constitute a Board to be known as the State Supervisory Board

or the Union territory Supervisory Board, as the case may be,

which shall have the following functions:—

(i) to create public awareness against the practice of pre­

conception sex selection and pre­natal determination of sex

of foetus leading to female foeticide in the State;

(ii)  to   review   the   activities  of  the   Appropriate  Authorities

functioning in the State and recommend appropriate action

against them;

(iii) to monitor the implementation of provisions of the Act

and the rules and make suitable recommendations relating

thereto, to the Board; 

(iv) to send such consolidated reports as may be prescribed

in respect of the various activities undertaken in the State

under the Act to the Board and the Central Government;

and 

(v) any other functions as may be prescribed under the Act.

(2) The State Board shall consist of,—

(a) the Minister in charge of Health and Family Welfare in

the State, who shall be the Chairperson, ex­officio;

(b) Secretary in charge of the Department of Health and

Family   Welfare   who   shall   be   the   Vice­Chairperson,  ex­

officio; 

(c) Secretaries or Commissioners in charge of Departments

of Women and Child Development, Social Welfare, Law and

Indian System of Medicines and Homoeopathy, ex­officio, or

their representatives;

(d) Director of Health and Family Welfare or Indian System

of Medicines and Homoeopathy of the State Government,

ex­officio;

(e)   three   women   members   of   Legislative   Assembly   or

Legislative Council;

37

(f) ten members to be appointed by the State Government

out of which two each shall be from the following categories:

—

(i) eminent social scientists and legal experts;

(ii) eminent women activists from non­governmental

organizations or otherwise;

(iii)   eminent   gynaecologists   and   obstetricians   or

experts of stri­roga or prasuti­tantra;

(iv) eminent paediatricians or medical geneticists;

(v) eminent radiologists or sonologists;

(g) an officer not below the rank of Joint Director in charge

of   Family   Welfare,   who   shall   be   the   Member   Secretary,

ex­officio.

(3) The State Board shall meet at least once in four months.”

43.The   constitution   of   Appropriate   Authority   and   Advisory

Committee is provided in Section 17.  It consists of an officer of

or above the rank of the Joint Director of Health and Family

Welfare   as   Chairperson,   an   eminent   woman   representing

women’s organization and an officer of Law Department of the

State or the Union Territory as members as the case may be.  The

functions of the Appropriate Authority are prescribed in Section

17(4).  It empowers the Appropriate Authority to grant, suspend

or   cancel   the   registration,   enforce   standards,   investigate

complaints   and   to   do   other   acts   as   provided   therein.

Constitution   of   Advisory   Committee   is   also   provided   under

Section   17(6),   to   aid   and   advise   the   Appropriate   Authority,

consisting of three medical experts from amongst gynaecologists,

obstetricians, paediatricians and medical geneticists, one legal

expert, an officer as provided thereunder, and three eminent

38

social workers.  No person who has been associated with the use

or promotion of pre­natal diagnostic techniques for determination

of sex or sex selection can be member of the Advisory Committee.

Section 17 is extracted hereunder:

 “17. Appropriate Authority and Advisory Committee .—

(1) The Central Government shall appoint, by notification in the

Official Gazette, one or more Appropriate Authorities for each of

the Union territories for the purposes of this Act.

(2) The State Government shall appoint, by notification in the

Official   Gazette,   one   or   more   Appropriate   Authorities   for   the

whole or part of the State for the purposes of this Act having

regard   to   the   intensity   of   the   problem   of   pre­natal   sex

determination leading to female foeticide. 

(3) The officers appointed as Appropriate Authorities under sub­

section (1) or sub­section (2) shall be,— 

(a) when appointed for the whole of the State or the Union

territory, consisting of the following three members:—

(i) an officer of or above the rank of the Joint Director

of Health and Family Welfare—Chairperson;

(ii)   an   eminent   woman   representing   women’s

organization; and

(iii) an officer of Law Department of the State or the

Union territory concerned: 

Provided that it shall be the duty of the State or the Union

territory   concerned   to   constitute   multi­member   State   or

Union   territory   level   Appropriate   Authority   within   three

months of the coming into force of the Pre­natal Diagnostic

Techniques   (Regulation   and   Prevention   of   Misuse)

Amendment Act, 2002:

Provided further that any vacancy occurring therein shall be

filled within three months of the occurrence.

(b) when appointed for any part of the State or the Union

territory, of such other rank as the State Government or the

Central Government, as the case may be, may deem fit.

(4) The Appropriate Authority shall have the following functions,

namely:—

(a)   to   grant,   suspend   or  cancel   registration   of  a   Genetic

Counselling Centre, Genetic Laboratory or Genetic Clinic;

(b)   to   enforce   standards   prescribed   for   the   Genetic

Counselling Centre, Genetic Laboratory and Genetic Clinic;

39

(c) to investigate complaints of breach of the provisions of

this Act or the rules made thereunder and take immediate

action;

(d)   to   seek   and   consider   the   advice   of   the   Advisory

Committee,   constituted   under   sub­section   (5),   on

application   for   registration   and   on   complaints   for

suspension or cancellation of registration;

(e) to take appropriate legal action against the use of any

sex selection technique by any person at any place,  suo

motu  or   brought   to   its   notice   and   also   to   initiate

independent investigations in such matter; 

(f) to create public awareness against the practice of sex

selection or pre­natal determination of sex; 

(g) to supervise the implementation of the provisions of the

Act and rules;

(h)   to   recommend   to   the   Board   and   State   Boards

modifications   required   in   the   rules   in   accordance   with

changes in technology or social conditions;

(i) to take action on the recommendations of the Advisory

Committee   made   after   investigation   of   complaint   for

suspension or cancellation of registration.

(5) The Central Government or the State Government, as the case

may   be,   shall   constitute   an   Advisory   Committee   for   each

Appropriate   Authority   to   aid   and   advise   the   Appropriate

Authority in the discharge of its functions, and shall appoint one

of the members of the Advisory Committee to be its Chairman.

(6) The Advisory Committee shall consist of—

(a)   three   medical   experts   from   amongst   gynaecologists,

obstericians, paediatricians and medical geneticists; 

(b) one legal expert;

(c)   one   officer   to   represent   the   department   dealing   with

information and publicity of the State Government or the

Union territory, as the case may be;

(d) three eminent social workers of whom not less than one

shall   be   from   amongst   representatives   of   women’s

organisations.

(7) No person who has been associated with the use or promotion

of pre­natal diagnostic techniques for determination of sex or sex

selection   shall   be   appointed   as   a   member   of   the   Advisory

Committee. 

(8) The Advisory Committee may meet as and when it thinks fit or

on the request of the Appropriate Authority for consideration of

any application for registration or any complaint for suspension

or cancellation of registration and to give advice thereon:

Provided   that   the   period   intervening   between   any   two

meetings shall not exceed the prescribed period.

(9) The terms and conditions subject to which a person may be

appointed to the Advisory Committee and the procedure to be

40

followed   by   such   Committee   in   the   discharge   of   its   functions

shall be such as may be prescribed.”

44.Section 17A empowers Appropriate Authority to summon

any person who is in possession of any information relating to

violation   of   the   provisions   of   the   Act   and   production   of

documents, issue search warrant etc.  It is mandatory that such

Genetic Counselling Centres, Laboratories or Clinics should be

registered under Section 18 of the Act.

45.Section   20   deals   with   cancellation   or   suspension   of

registration.  An action can be taken as provided under Section

20(2) after giving reasonable opportunity of being heard.  In case

there is breach of provisions of the Act or the Rules, and the

same is without prejudice to any criminal action that it may take

against   such   Centres,   Laboratory   or   Clinic,   the   Appropriate

Authority in public interest for reasons to be recorded in writing,

can suspend the registration of any Genetic Counselling Centres,

Laboratories or Clinics under Section 20(3) of the Act without

issuing any notice referred to in sub­section (1) of Section 20.

The   provisions   of   appeal   against   the   order   of   suspension   or

cancellation of registration passed by Appropriate Authority has

41

been provided in Section 21.  Sections 20 and 21 are extracted

hereunder:

  “20. Cancellation or suspension of registration.—   (1). The

Appropriate Authority may  suo moto    , or on complaint, issue a

notice  to the Genetic Counselling Centre, Genetic Laboratory or

Genetic Clinic to show cause why its registration should not be

suspended or cancelled for the reasons mentioned in the notice.

(2)  If, after giving a reasonable opportunity of being heard to the

Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic

and having regard to the advice of the Advisory Committee, the

Appropriate Authority is satisfied that there has been a breach of

the provisions of this Act or the rules, it may, without prejudice

to   any   criminal  action   that   it  may   take   against   such   Centre,

Laboratory or Clinic, suspend its registration for such period as it

may think fit or cancel its registration, as the case may be.

(3) Notwithstanding anything contained in sub­sections (1) and

(2),   if   the   Appropriate   Authority   is   of   the   opinion   that  it   is

necessary or expedient so to do in the public interest, it may, for

reasons to be recorded in writing, suspend the registration of any

Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic

without issuing any such notice referred to in sub­section (1).

21.   Appeal.—   The   Genetic   Counselling   Centre,   Genetic

Laboratory or Genetic Clinic may, within thirty days from the

date   of   receipt   of   the   order   of   suspension   or   cancellation   of

registration passed by the Appropriate Authority under section

20, prefer an appeal against such order to—

(i) the Central Government, where the appeal is against the

order of the Central Appropriate Authority; and

(ii) the State Government, where the appeal is against the

order of the State Appropriate Authority, 

in the prescribed manner.”

(emphasis supplied)

46.Section 22 deals with prohibition of advertisement relating

to   pre­conception   and   pre­natal   determination   of   sex   and

punishment for contravention.

42

47.Section 23 deals with offences and penalties.  Section 23(1)

provides for contravention of any provisions of the Act or Rules

made  thereunder,  punishment   with  imprisonment   for  a   term

which may extend to three years and with fine which may extend

to ten thousand rupees.   Section 23(2) contains provision with

respect to reporting of name of the registered medical practitioner

by   the   Appropriate   Authority   to   the   State   Medical   Council

concerned for passing appropriate order including suspension of

the registration, if the charges are framed by the Court and till

the case is disposed of and on conviction for removal of his name

from the register of the Council for a period of five years for the

first offence and permanently for the subsequent offence.   Any

person   who   seek   aid   of   any   Genetic   Counselling   Centre,

Laboratory, Clinic or ultrasound clinic or imaging clinic etc. for

sex selection, shall be punishable with imprisonment which may

extend to three years and with fine which may extend to fifty

thousand rupees for the first offence and for any subsequent

offence with imprisonment which may extend to five years and

with fine which may extend to one lakh rupees.  If a woman is

compelled by her husband or any other relative to undergo pre­

natal diagnostic technique for the purpose of Section 4(2), such

43

person shall be liable for abetment of offence under Section 23(3).

Sections 23 and 24 are extracted hereunder:

  “23. Offences   and   penalties.—   (1)   Any   medical   geneticist,

gynaecologist, registered medical practitioner or any person who

owns a Genetic Counselling Centre, a Genetic Laboratory or a

Genetic Clinic or is employed in such a Centre, Laboratory or

Clinic and renders his professional or technical services to or at

such  a  Centre,  Laboratory  or  Clinic,  whether  on   an   honorary

basis or otherwise, and who contravenes any of the provisions of

this   Act   or   rules  made   thereunder   shall   be   punishable   with

imprisonment for a term which may extend to three years and

with fine which may extend to ten thousand rupees and on any

subsequent conviction, with imprisonment which may extend to

five   years   and   with   fine   which   may   extend   to   fifty   thousand

rupees.

(2)   The   name   of   the   registered   medical   practitioner   shall   be

reported   by   the   Appropriate   Authority   to   the   State   Medical

Council   concerned   for   taking  necessary   action   including

suspension of the registration if the charges are framed by the

court  and   till   the   case   is   disposed   of   and   on   conviction   for

removal of his name from the register of the Council for a period

of   five   years   for   the   first   offence   and   permanently   for   the

subsequent offence.

(3)  Any person  who  seeks the aid  of any Genetic Counselling

Centre, Genetic Laboratory, Genetic Clinic or ultrasound clinic or

imaging clinic or of a medical geneticist, gynaecologist, sonologist

or imaging  specialist or  registered  medical  practitioner  or any

other   person   for   sex   selection   or   for   conducting   pre­natal

diagnostic techniques on any pregnant women  for the purposes

other than those specified in sub­section (2) of section 4, he shall

be punishable with imprisonment for a term which may extend to

three years and with fine which may extend to fifty thousand

rupees for the first offence and for any subsequent offence with

imprisonment which may extend to five years and with fine which

may extend to one lakh rupees.

(4)  For the removal of  doubts, it is  hereby provided, that  the

provisions of sub­section (3) shall not apply to the woman who

was compelled to undergo such diagnostic techniques or such

selection.

24. Presumption   in   the   case   of   conduct   of   pre­natal

diagnostic techniques    .—Notwithstanding anything contained in

the   Indian   Evidence   Act,   1872   (1   of   1872),   the   court   shall

presume unless the contrary is proved that the pregnant woman

was compelled by her husband or any other relative, as the case

may   be,   to   undergo   pre­natal   diagnostic   technique   for   the

purposes other than those specified in sub­section (2) of section 4

44

and such person shall be liable for abetment of offence under

sub­section   (3)  of  section   23  and  shall   be  punishable   for   the

offence specified under that section.”

(emphasis supplied)

48.Section   25   of   the   Act   deals   with   the   penalty   for

contravention of the provisions of the Act or rules for which no

specific punishment is provided.  Any contravention under this

Section shall be punishable with imprisonment for a term which

may extend to three months or with fine which may extend to one

thousand rupees or both and in case of continuing contravention

with an additional fine which may extend to five hundred rupees

for every day.

49.Section 27 makes offence to be cognizable, non­bailable and

non­compoundable.  Section 27 is extracted hereunder:

  “27.   Offence   to   be   cognizable,   non­bailable   and   non­

compoundable.­Every offence under this Act shall be cognizable,

non­bailable and non­compoundable.”

50.The mode of taking cognizance of offence is provided in

Section 28 on a complaint made by the Appropriate Authority or

any officer authorised in this behalf; or by a person who has

given notice of not less than fifteen days to the Appropriate

Authority of the alleged offence and of his intention to make a

complaint to the court.  The Metropolitan Magistrate or a Judicial

Magistrate is competent to try any offence punishable under this

45

Act.  Maintenance of records is provided in Section 29 and that

has to be preserved for two years.  In case any criminal or other

proceedings   are   instituted   against   any   Genetic   Counselling

Centre, Laboratory or Clinic, the records shall be preserved till

the final disposal of such proceedings.   Section 30 empowers

Appropriate Authority to search and seize records etc.  Section 31

provides for protection of action taken in good faith.

51.Section 32 empowers the Central Government to make rules

for carrying out the provisions of the Act.  Section 33 gives power

to the Board to make regulations with the previous sanction of

the Central Government.  Rules and regulations are required to

be laid before the Parliament as provided in Section 34.

52.Rule   9   of   the   Rules   provides   for   maintenance   and

preservation of records.  The same is extracted hereunder:

9. Maintenance and preservation of records.—

(1)   Every   Genetic   Counselling   Centre,   Genetic   Laboratory   and

Genetic   Clinic   including   a   mobile   Genetic   Clinic,   Ultrasound

Clinic and Imaging Centre shall maintain a register showing, in

serial order, the names and addresses of the men or women given

genetic counselling, subjected to pre­natal diagnostic procedures

or pre­natal diagnostic tests, the names of their spouse or father

and the date on which they first reported for such counselling,

procedure or test.

(2)  The record to  be maintained by every Genetic Counselling

Centre, in respect of each woman counselled shall be as specified

in Form D.

46

(3) The record to be maintained by every Genetic Laboratory, in

respect   of   each   man   or   woman   subjected   to   any   pre­natal

diagnostic   procedure/technique/test,   shall   be   as   specified   in

Form E. 

(4) The record to be maintained by every Genetic Clinic including

a   mobile   Genetic   Clinic,   in   respect   of   each   man   or   woman

subjected to any pre­natal diagnostic procedure/technique/test,

shall be as specified in Form F.

(5) The Appropriate Authority shall maintain a permanent record

of applications for grant or renewal of certificate of registration as

specified   in   Form   H.   Letters   of   intimation   of   every   change   of

employee, place, address and equipment installed shall also be

preserved as permanent records.

(6) All case related­records, forms of consent, laboratory results,

microscopic   pictures,   sonographic   plates   or   slides,

recommendations and letters shall be preserved by the Genetic

Counselling   Centre,   Genetic   Laboratory   or   Genetic   Clinic,

Ultrasound Clinic or Imaging Centre for a period of two years

from the date of completion of counselling, pre­natal diagnostic

procedure or pre­natal diagnostic test, as the case may be. In the

event of any legal proceedings, the records shall be preserved till

the final disposal of legal proceedings, or till the expiry of the said

period of two years, whichever is later.

(7) In case the Genetic Counselling Centre or Genetic Laboratory

or   Genetic   Clinic   or   Ultrasound   Clinic   or   Imaging   Centre

maintains records on computer or other electronic equipment, a

printed copy of the record shall be taken and preserved after

authentication by a person responsible for such record.

(8)     Every   Genetic   Counselling   Centre,   Genetic   Laboratory,

Genetic Clinic, Ultrasound Clinic and Imaging Centre shall send

a complete report in respect of all pre­conception or pregnancy

related   procedures/techniques/tests   conducted   by   them   in

respect of each month by 5

th

  day of the following month to the

concerned Appropriate Authority.”

Rule 9 makes it mandatory to maintain a register showing

in serial order the names and addresses of the men or women

given   genetic   counselling,   subjected   to   pre­natal   diagnostic

procedures   or   pre­natal   diagnostic   tests,   the   name   of   their

spouse or father and the date on which they first reported for

47

such counselling.  Rule 9(2) states that record to be maintained

uniformly.   Rule 9(4) provides that record to be maintained by

every Genetic Clinic in respect of each man or woman subjected

to any pre­natal diagnostic procedure/technique/test, shall be

specified   in   Form   ‘F’.     Rule   10   deals   with   conditions   for

conducting   pre­natal   diagnostic   procedures.     Rule   10(1A)

provides   that   it   is   mandatory   for   every   person   conducting

ultrasonography to declare that he/she has neither detected nor

disclosed the sex of foetus of the pregnant woman to anybody.

The pregnant woman shall declare before undergoing the test

that she does not want to know the sex of her foetus.  Rule 19

provides   for   an   appeal   against   the   decision   of   Appropriate

Authority.   Form ‘F’, which is the bone of contention of the

learned counsel for the parties, is extracted hereunder:

                                        “FORM F

FORM FOR MAINTENANCE OF RECORD IN RESPECT OF

PREGNANT WOMAN BY GENETIC CLINIC/ULTRASOUND

CLINIC/IMAGING CENTRE

1.Name   and   address   of   the   Genetic   Clinic/Ultrasound

Clinic/Imaging Centre.

2.Registration No.

3.Patient’s name and her age

4.Number of children with sex of each child

5.Husband’s/Father’s name

6.Full address with Tel. No., if any

7.Referred   by   (full   name   and   address   of   Doctor(s)   /

Genetic   Counselling   Centre   (referral   note   to   be

preserved carefully with case papers)/self referral

8.Last menstrual period/weeks of pregnancy

9.History   of   genetic/medical   disease   in   the   family

(specify)

48

Basis of diagnosis:

(a) Clinical

(b) Bio­chemical

(c) Cytogenetic

(d)   Other   (e.g.   radiological,   ultrasonography   etc.

specify)

10.Indication for pre­natal diagnosis

A. Previous child/children with:

(i) Chromosomal disorders

(ii) Metabolic disorders

(iii) Congenital anomaly

(iv) Mental retardation

(v) Haemoglobinopathy

(vi) Sex linked disorders

(vii) Single gene disorder

(viii) Any other (specify)

B. Advanced maternal age (35 years)

C. Mother/father/sibling has genetic disease (specify)

D. Other (specify)

11.Procedures carried out (with name and registration No.

of   Gynaecologist/   Radiologist/   Registered   Medical

Practitioner) who performed it.

Non­Invasive

(i)   Ultrasound   (specify   purpose   for   which

ultrasound is to done during pregnancy)

[List of indications for ultrasonography of pregnant

women are given in the note below]

Invasive

(ii) Amniocentesis

(iii) Chorionic Villi aspiration

(iv) Foetal biopsy

(v) Cordocentesis

(vi) Any other (specify)

12.Any complication of procedure – please specify

13.Laboratory tests recommended

(i) Chromosomal studies

(ii) Biochemical studies

(iii) Molecular studies

(iv) Preimplantation genetic diagnosis

14.Result of

(a) pre­natal diagnostic procedure (give details)

(b) Ultrasonography           Normal/Abnormal (specify

abnormality detected, if any).

15.Date(s) on which procedures carried out. 

16.Date on which consent obtained. (In case of invasive)

17.The   result   of   pre­natal   diagnostic   procedure   were

conveyed to ……….on ……………

18.18. Was MTP advised/conducted?

19.Date on which MTP carried out

Date ……………..     Name, Signature and Registration number 

Place……………..       of the Gynaecologist/Radiologist/Director of

                                 the Clinic

49

DECLARATION OF PREGNANT WOMAN

I, Ms…………………..(name of the pregnant woman) declare that

by undergoing ultrasonography /image scanning etc. I do  not

want to know the sex of my foetus.

Signature/Thump impression of pregnant woman 

DECLARATON OF DOCTOR/PERSON CONDUCTING

ULTRASONOGRAPHY/IMAGE SCANNING

I,……………………(name   of   the   person   conducting

ultrasonography/image scanning) declare that while conducting

ultrasonography/image scanning on Ms…………………..(name of

the pregnant woman), I have neither detected nor disclosed the

sex of her foetus to any body in any manner.

Name and signature of the person conducting

ultrasonography/image scanning/Director or owner of

genetic clinic/ultrasound clinic/imaging centre.

Important Notes:—

(i)Ultrasound   is   not   indicated/advised/performed   to

determine  the  sex  of  foetus  except  for diagnosis of sex­linked

diseases such as Duchenne Muscular Dystrophy, Haemophilia A

& B, etc.

(ii)During   pregnancy   Ultrasonography   should   only   be

performed when indicated. The following is the representative list

of indications for ultrasound during pregnancy.

(1) To diagnose intra­uterine and/or ectopic pregnancy and

confirm viability.

(2) Estimation of gestational age (dating).

(3) Detection of number of foetuses and their chorionicity.

(4)   Suspected   pregnancy   with   IUCD   in­situ   or   suspected

pregnancy following contraceptive failure/MTP failure.

(5) Vaginal bleeding / leaking.

(6) Follow­up of cases of abortion.

(7) Assessment of cervical canal and diameter of internal os.

(8)   Discrepancy   between   uterine   size   and   period   of

amenorrhoea.

(9)   Any   suspected   adenexal   or   uterine   pathology   /

abnormality.

(10)   Detection   of   chromosomal   abnormalities,   foetal

structural defects and other abnormalities and their follow­

up.

(11) To evaluate foetal presentation and position.

(12) Assessment of liquor amnii.

(13)   Preterm   labour   /   preterm   premature   rupture   of

membranes.

(14) Evaluation of placental position, thickness, grading and

abnormalities   (placenta   praevia,   retroplacental

haemorrhage, abnormal adherence etc.).

(15) Evaluation of umbilical cord – presentation, insertion,

nuchal   encirclement,   number   of   vessels   and   presence   of

true knot.

50

(16) Evaluation of previous Caesarean Section scars.

(17) Evaluation of foetal growth parameters, foetal weight

and foetal well being.

(18) Colour flow mapping and duplex Doppler studies.

(19)   Ultrasound   guided   procedures   such   as   medical

termination of pregnancy, external cephalic version etc. and

their follow­up.

(20)   Adjunct   to   diagnostic   and   therapeutic   invasive

interventions   such   as   chorionic   villus   sampling   (CVS),

amniocenteses,   foetal   blood   sampling,   foetal   skin   biopsy,

amnioinfusion, intrauterine infusion, placement of shunts

etc.

(21) Observation of intra­partum events.

(22) Medical/surgical conditions complicating pregnancy.

(23) Research/scientific studies in recognised institutions. 

Person conducting ultrasonography on a pregnant woman

shall keep complete record thereof in the clinic/centre in

Form   F   and   any   deficiency   or   inaccuracy   found   therein

shall amount to contravention of provisions of section 5 or

section 6 of the Act, unless contrary is proved by the person

conducting such ultrasonography.”

53.The Act and Rules are not the only regulatory framework

which requires the medical fraternity to keep proper record.  The

medical profession has highly specialised nature and considering

the nature of services rendered by medical professional, proper

maintenance of records is an integral part of the medical services.

It is contended on behalf of Medical Council of India that the

Medical Council of India (MCI) under Section 33 of the Indian

Medical Council Act, 1956 has framed the Indian Medical Council

(Professional Conduct, Etiquette and Ethics) Regulations, 2002,

which also placed a burden on physicians to observe the law of

the country.  By the said Regulations, it is mandatory for every

doctor to maintain the records of the patients treated by him/her

51

and non­maintaining of records is a misconduct.  MCI Regulation

1.3 deals with maintenance of medical records, which reads thus:

 “1.3 Maintenance of medical records:

1.3.1  Every   physician   shall   maintain   the   medical   records

pertaining to his / her indoor patients for a period of 3 years from

the   date   of   commencement   of   the   treatment   in   a   standard

proforma laid down by the Medical Council of India and attached

as Appendix 3.

1.3.2. If any request is made for medical records either by the

patients / authorised attendant or legal authorities involved, the

same may be duly acknowledged and documents shall be issued

within the period of 72 hours.

1.3.3 A Registered medical practitioner shall maintain a Register

of Medical Certificates giving full details of certificates issued.

When issuing a medical certificate he / she shall always enter the

identification   marks   of   the   patient   and   keep   a   copy   of   the

certificate. He / She shall not omit to record the signature and/or

thumb mark, address and at least one identification mark of the

patient   on   the   medical   certificates   or   report.  The   medical

certificate shall be prepared as in Appendix 2.

1.3.4 Efforts shall be made to computerize medical records for

quick retrieval.”

(emphasis supplied)

54.Regulation   7.1   under   Chapter   7   deals   with   misconduct

committed   by   a   doctor   by   violating   any   provisions   of   the

Regulations, whereas Regulation 7.2 provides that the failure to

maintain the medical records of indoor patient for a period of

three years and refusal to provide the medical record to a patient

on request within 72 hours is a misconduct.   Regulation 7.6

deals   with   misconduct   relating   to   sex   determination   and

52

termination of pregnancy.  The relevant portion of Regulation 7 is

reproduced hereunder:

“7. MISCONDUCT

The following acts of commission or omission on the part of

a physician shall constitute professional misconduct rendering

him/her liable for disciplinary action.

7.1   Violation   of   the   Regulations:   If   he/she   commits   any

violation of these Regulations.

7.2 If he/she does not maintain the medical records of his/her

indoor patients for a period of three years as per regulation 1.3

and   refuses   to   provide   the   same   within   72   hours   when   the

patient or his/her authorised representative makes a request for

it as per the regulation 1.3.2.

*** *** ***

7.6 Sex Determination Tests: On no account sex determination

test shall be undertaken with the intent to terminate the life of a

female foetus developing in her mother’s womb, unless there are

other   absolute   indications   for   termination   of   pregnancy   as

specified in the Medical Termination of Pregnancy Act, 1971. Any

act   of   termination   of   pregnancy   of   normal   female   foetus

amounting to female foeticide shall be regarded as professional

misconduct on the part of the physician leading to penal erasure

besides rendering him liable to criminal proceedings as per the

provisions of this Act.”

55.Regulation 8 of the MCI Regulation deals with punishment

and disciplinary action for misconduct committed by a doctor.

The relevant portion of Regulation 8 reads thus:

“8. PUNISHMENT AND DISCIPLINARY ACTION

8.1 It must be clearly understood that the instances of offences

and of Professional misconduct  which are given above do not

constitute and are not intended to constitute a complete list of

the infamous acts which calls for disciplinary action, and that by

issuing  this   notice   the   Medical   Council  of   India  and   or  State

Medical Councils are in no way precluded from considering and

dealing with any other form of professional misconduct on the

part of a registered practitioner. Circumstances may and do arise

from time to time in relation to which there may occur questions

of   professional   misconduct   which   do   not   come   within   any   of

these categories. Every care should be taken that the code is not

violated in letter or spirit. In such instances as in all others, the

53

Medical Council of India and/or State Medical Councils have to

consider and decide upon the facts brought before the Medical

Council of India and/or State Medical Councils.

8.2   It   is   made   clear   that   any   complaint   with   regard   to

professional misconduct can be brought before the appropriate

Medical   Council   for   Disciplinary   action.   Upon   receipt   of   any

complaint  of professional  misconduct,  the  appropriate  Medical

Council   would   hold   an   enquiry   and   give   opportunity   to   the

registered   medical   practitioner   to   be   heard   in   person   or   by

pleader.   If   the   medical   practitioner   is   found   to   be   guilty   of

committing   professional   misconduct,   the   appropriate   Medical

Council may award such punishment as deemed necessary or

may direct the removal altogether or for a specified period, from

the register of the name of the delinquent registered practitioner.

Deletion   from   the   Register   shall   be   widely   publicized   in   local

press   as   well   as   in   the   publications   of   different   Medical

Associations/ Societies/Bodies.” 

56.It is further pointed out that Pharmacy Practice Regulations,

2015 also require pharmacists to maintain records.  The relevant

portion of the Regulations is extracted hereunder:

“6.2 Maintenance of patient records.—

(a)   Every   registered   pharmacist   shall   maintain   the   medical/

prescription records pertaining to his / her patients for a period

of 5 years from the date of commencement of the treatment as

laid down by the Pharmacy Council of India in Appendix II.

(b)   If   any   request   is   made   for   medical   records   either   by   the

patients/authorised attendant or legal authorities involved, the

same may be duly acknowledged and documents shall be issued

within the period of 72 hours.

(c)   Efforts   shall   be   made   to   computerize   medical/prescription

records for quick retrieval.”

57.Reference   has   also   been   made   to   the   provisions   of   the

Transplantation of Human Organs and Tissues Act, 1994 and

Rules,   which   contain   provisions   that   are   similar   to   the   Act.

Section 20 of the Transplantation of Human Organs and Tissues

Act, 1994, reads thus:

54

“20.  Punishment for contravention of any other provision of

this Act.— Whoever contravenes any provision of this Act or any

rule   made,   or   any   condition   of   the   registration   granted,

thereunder for which no punishment is separately provided in

this Act, shall be punishable with imprisonment for a term which

may extend to five years or with fine which may extend to twenty

lakh rupees.”

58.Reference has also been made to the Medical Termination of

Pregnancy Act, 1971, which also places an obligation on medical

professional to maintain proper records. 

59.When we scrutinise the Form ‘F’ with the provisions of the

Act/Rules and there cannot be any dispute with respect to serial

Nos.1 and 2 wherein name and address of Genetic Laboratory

and its registration number is required to be mentioned in the

Form as it is necessary to have a registration under Section 18 of

the Act.  It cannot be said to be a clerical requirement.  Patient

name and her age at serial No.3 is also absolutely necessary so

as to identify a person who is undergoing the test and before the

age   of   35   years,   it   cannot   be   conducted   as   provided   under

Section 4(3)(i).  The same is as per the mandatory requirement of

Section 4.  Husband’s/father’s name is also necessary as per the

statutory mandate for the purpose of identification of patient.

Full address is also mandatory so as to ascertain the identity who

is undergoing such test.   In case these information are kept

55

vague, the violation of the Act would be blatant and unchecked

and offence can never be detected.  Information at serial No.8 of

the Form ‘F’ requires last menstrual period/weeks of pregnancy

to be mentioned, same is also necessary to be mentioned as it

has co­relation with the investigations and provisions of the Act

and the rules framed thereunder.  The column in Form at serial

No.9 requires history of genetic/medical disease in the family to

be specified which is as per the mandate of Section 4(3)(iv) of the

Act.   Form ‘F’ at serial No.10 requires indication for pre­natal

diagnosis which is mandatory as per the provisions contained in

Section 4(2) as except for the purposes as mentioned in Sections

4(2) and 4(3) no such tests/procedures can be performed.  Thus,

what   is   mandated   by   the   Sections   and   in   Rule   9   has   been

mentioned in the Form ‘F’.  Procedure carried whether invasive or

non­invasive has to be obviously mentioned and in case any

laboratory tests have been recommended that is to be mentioned

along with the result.  The note attached to Form ‘F’ also contains

the   representative  list  of  indications  when  ultrasound  during

pregnancy can be performed.  Thus, though the submission that

Form   ‘F’   is   clerical   requirement   urged   by   learned   counsel

appearing for the petitioner­Society appears at the first blush to

56

be worthy examination, but on close scrutiny it is found that in

case any information in the Form is avoided, it will result in the

blatant violation of the provisions of Section 4 and may lead to

result which is prohibited under               Section 6.  It cannot be

said to be a case of clerical error as doctor has to fulfil pre­

requisites for undertaking the procedure in case the conditions

precedent   for   undertaking   pre­natal   diagnostic   test   is   not

specifically   mentioned,   it   would   be   violative   of   provisions

contained in Section 4.   The Form ‘F’ has to be prepared and

signed by either Gynaecologist/Medical Geneticist / Radiologist /

Paediatrician / Director of the Clinic/Centre/Laboratory.  In case

the indications and the information are not furnished as provided

in the Form ‘F’ it would amount that condition precedent to

undertake   the   test/procedure   is   absent.     There   is   no   other

barometer   except   Form   ‘F’   to   find   out   why   the   diagnostic

test/procedure   was   performed.     In   case   such   an   important

information beside others is kept vague or missing from the

Form,   it   would   defeat   the   very   purpose   of   the   Act   and   the

safeguards provided thereunder and it would become impossible

to check violation of provisions of the Act.  It is not the clerical

job to fill the form, it is condition precedent for undertaking

57

test/procedure.  With all due regards to the submission advanced

on behalf of petitioner­Society that it is a clerical job, is wholly

without substance but it is a responsible job of the person who is

undertaking   such   a   test   i.e.,   the   Gynaecologist/   Medical

Geneticist/   Radiologist   /   Paediatrician   /   Director   of   the

Clinic/Centre/Laboratory  to  fill the  requisite  information.   In

case he keeps it vague, he knows fully well that he is violating the

provisions of the Act and undertaking the test without existence

of the conditions precedent which are mandatory to exist he

cannot undertake test/procedure without filling such information

in   the   form.   There   is   no   other   way   to   ensure   that   test   is

undertaken on fulfilment of the prescribed conditions.  There is

nothing else but the record which required to be maintained and

on the basis of which counter­check can be made.  There is no

other   barometer   or   criteria   to   find   out   the   violation   of   the

provisions of the Act.  Rule 9(4) also requires that every Genetic

Clinic to fill Form ‘F’ wherein information with regard to details of

the patient, referral notes with indication and case papers of the

patient are required to be filled and preserved.   Form ‘F’ lays

down the indicative list for conducting ultrasonography during

pregnancy.  Form ‘F’ being technical in nature gives the insight

58

into the reasons for conducting ultrasonography and incomplete

Form ‘F’ raises the presumption of doubt against the medical

practitioner.  In the absence of Form ‘F’, Appropriate Authorities

will have no tool to supervise the usage of ultrasound machine

and shall not be able to regulate the use of the technique which

is the object of the Act.

60.It is rightly contended on behalf of respondents that there

are different forms for record keeping prescribed under the Act

and the Rules they are important and interlinked, operate in

tandem with one another.  These records have to be maintained

only when the procedure or tests are conducted on pregnant

woman or  when patient  may have been advised to use pre­

conception diagnostic tools to conceive a child.  It is required for

Genetic Counselling Centre advising the procedure/test with a

potential of detecting or determining the sex of the foetus and

referring   a   person   to   a   Genetic   Clinic/Imaging

Centre/Ultrasound Clinic to record the details of Genetic Clinic

to which patient is referred at point 15 of the Form ‘D’ along with

the details of the diagnosis and relevant medical details of the

person.  Accordingly, Genetic Clinic/Imaging Centre/Ultrasound

Clinic conducting the aforesaid referred procedure has to record

59

the name and address of Genetic Counselling Centre with the

referral slip along with the relevant medical record of the person

on whom procedure/test/technique is conducted.  The aforesaid

record   keeping   procedure   shall   be   followed   by   Genetic

Laboratories also.  The scheme of the Act makes it evident that

record keeping is meant to track/monitor and regulate the use of

technology   that   has   potential   of   sex   selection   and   sex

determination.  Section 23 is not stand­alone Section.  It is rather

used   in   the   enforcement   of   other   provisions   of   the   Act   and

violations of Section 23 are often accompanied by violations of

provisions of Sections 4, 5, 6 and 18 of the Act.  It is submitted

that   non­maintenance   of   record   in   the   context   of   sex

determination is not merely a technical or procedural lapse.  It is

most significant piece of evidence for identifying offence and the

accused.     The   inspection   of   records   is   crucial   to   identify

wrong­doers as the crime of sex determination being a collusive

crime given the nexus between the patients and the doctors.

Accordingly,   punishment   is   provided   in   Section   23   for   not

maintaining the records.

61.Ms. Pinki Anand, learned Additional Solicitor General has

relied upon a case study on record keeping as an implementation

60

tool of Prabhakar Hospital in Panipat.  In this case Hospital had

not sent the report of IVF done at its Centre to the Appropriate

Authority despite meeting held on 10.10.2013 and subsequent

reminders.  After thirteenth reminder dated 27.11.2014, a show

cause   notice   was   issued   to   the   Hospital   on   2.2.2015.     The

aforesaid case study reads thus:

“In the case of this Hospital the report of IVF done at the centre

was not sent to the Appropriate Authority despite meetings held

on   10.10.2013   and   reminders   sent   on   6.3.2014,   14.3.2014,

20.3.2014,   21.3.2014,   25.3.2014,   28.3.2014,   31.3.2014   and

finally with a thirteenth reminder on 27.11.2014.

During inspection following discrepancies were found­

a.In form no.9338, In­vitro Fertilization (IVF) was done on

patient  with   2   female   children   with   repeated   history   of

4 abortions.

b.In form no.9700, woman with 8 female children received

IVF.

c.In form no.10385, patient Santosh with 7 female children

received   IVF   but   did   not   fill   the  section   C   in   F­Form.

Section C in form F pertains to the records of the invasive

procedures   which   requires   records   of   all   diagnostic

procedures done on men and women which has potential

of sex determination/selection to be recorded.

d.Form no.10389, woman with 3 female children received

IVF, form F Section C not filled in.

e.Form   no.9338,   woman   had   2   female   children   and   6

abortions, and received IVF.

f.Form no.9700, a woman with 8 female children received

IVF.

The hospital was asked why patients who had female children

underwent IVF as evident from the records.   In several of the

cases it is inexplicable why the samples were sent to Delhi and

Bombay.   In many F forms many female patients with wrong

phone   numbers   were   mentioned.    Similarly   in   other   Form   F,

patients with wrong identity proofs, address proof and no identity

proofs were found.  In another set of form F wrong Obstetric and

Abortion history was mentioned as confirmed from the patients.

Difference   history   on   referral   slip   and   Form   F   was   observed.

Signature of patient was found to be missing in the consent form

in many forms.  The Signature of the witness Doctor/Counsellor

was missing in all consent forms of IVF patients.  Accordingly a

complaint has been filed in the court.”

61

(emphasis supplied)

62.It is submitted that the record keeping provide information

on individual patients who could have potentially undergone sex

selection/determination techniques, which is an offence under

this Act.   If record keeping is diluted or exempted from the

mandatory requirement of the Act, the probable involvement in

sex   determination   and   sex   selection   in   the   guise   of   use   of

diagnostic techniques would continue unbated.

63.The way in which the non­maintenance of record can be

used for violating the provisions of the Act, is apparent from the

aforesaid example.  The aforesaid facts have been mentioned in

the show cause notice that had been issued.  In many Form ‘F’

female patients with wrong phone numbers were mentioned.  In

other Form ‘F’ patients with wrong identity, proof of address and

no identity proof were found.  In another set of Form ‘F’ wrong

obstetric   and   abortion   history   was   mentioned.     Signature   of

patient was also found missing in the consent forms.  Thus, the

non­filling of information cannot be termed to be clerical error,

but in case it is kept vague that itself facilitates an offence.  It

would   definitely   a   blatant   and   intentional   violation   of   the

provisions of the Act in order to prevent the mischief which is

62

intended to by maintenance of record, filling up details of the

forms is mandated by Sections 4 and 5.  The wholesome social

legislation would be defeated in case Form is not filled which is

sine qua non toto  undertake tests/procedures if such condition

does not exist, no such procedure can be performed and diluting

the provisions would be against the gender justice.  It is in order

to create the equality that the provisions have been enacted not

that unequals are being treated equally.  The non­maintenance of

form/not   reflecting   correct   medical   condition   is   offence,   not

mentioning it would also be an offence or keeping it vague.

64.It   was   pointed   on   behalf   of   petitioner­Society   by   filing

certain affidavits of the medical practitioners raising grievances

with   regard   to   the   criminal   cases   filed   against   them   by   the

Appropriate Authority on certain grounds.  Acquittals have also

been recorded, but they are not attributable to the deficiency in

the Act.  The provision of the law cannot be struck down on the

ground   of   allegation   of   such   exercise   of   power   in   arbitrary

manner, especially when 0.46 million girls were stated to be

missing at birth as a result of sex selective abortions.

63

65.In Voluntary Health Association of Punjab v. Union of India,

(2016) 10 SCC 265, this Court observed as under:

“46. Now, we shall advert to the prayers in Writ Petition (Civil)

No.   575   of   2014.   The   writ   petition   has   been   filed   by   Indian

Medical Association (IMA). It is contended that Sections 3­A, 4, 5,

6, 7, 16, 17, 20, 23, 25, 27 and 30 of the Act and Rules 9(4), 10

& Form "F" (including foot­note), which being the subject matter

of concern in the instant writ petition, are being misused and

wrongly interpreted by the authorities concerned thereby causing

undue   harassment   to   the   medical   professionals   all   over   the

country under the guise of the 'so­called implementation'. It is

also urged that, implementation of steps and scrutiny of records

was   started   at   large   scale   all   over   the   country   and   lot   of

anomalies   were   found   in   records   maintained   by   doctors

throughout the country. It is however pertinent to mention here

that the majority of the defaults were of technical nature as they

were merely minor and clerical errors committed occasionally and

inadvertently in the filing of Form "F". It is also put forth that the

Act does not classify the offences and owing to the liberal and

vague terminology used in the Act, it is thrown open for misuse

by the implementing authorities concerned and has resulted into

taking of cognizance of non­bailable (punishable by three years)

offences against doctors even in the cases of clerical errors, for

instance non­mentioning of N.A. (Not Applicable) or leaving of any

column   in   the   Form   "F"   concerned   as   blank.   It   is   further

submitted   that   the   said   unfettered   powers   in   the   hands   of

implementing authority have resulted into turning of this welfare

legislation into a draconian novel way of encouraging demands

for bribery as well as there is no prior independent investigation

as mandated Under Section 17 of the Act by these Authorities. It

is also set forth that the Act states merely that any contravention

with   any   of   the   provisions   of   the   Act   would   be   an   offence

punishable Under Section 23(1) of the said Act and further all

offences under the Act have been made non­bailable and non­

compoundable and the misuse of the same can only be taken

care of by ensuring that the Appropriate Authority applies its

mind to the fact of each case/complaint and only on satisfaction

of a prima facie case, a complaint be filed rather than launching

prosecution mechanically in each case. With these averments, it

has   been   prayed   for   framing   appropriate   guidelines   and

safeguard parameters, providing for classification of offences as

well, so  as to  prohibit the misuse of the PCPNDT  Act  during

implementation and to read down this Sections 6, 23, 27 of the

PCPNDT   Act.   That   apart,   it   has   been   prayed   to   add   certain

provisos/exceptions   to   Sections   7,   17,   23   and   Rule   9   of   the

Rules.

64

47. In our considered opinion, whenever there is an abuse of the

process   of   the   law,   the   individual   can   always   avail   the   legal

remedy. As we find, neither the validity of the Act nor the Rules

has been specifically assailed in the writ petition. What has been

prayed   is   to   read   out   certain   provisions   and   to   add   certain

exceptions. We are of the convinced view that the averments of

the present nature with such prayers cannot be entertained and,

accordingly, we decline to interfere.”

(emphasis supplied)

66.The emphasis of this Court is on the proper maintenance of

records.   In  Centre for Enquiry into Health and Allied Themes

(CEHAT) v. Union of India, (2001) 5 SCC 577, this Court observed

thus:

  “3. It is apparent that to a large extent, the PNDT Act is not

implemented   by   the   Central   Government   or   by   the   State

Governments. Hence,  the petitioners are  required to approach

this Court under Article 32 of the Constitution of India……Prima

facie   it   appears   that   despite   the   PNDT   Act   being   enacted   by

Parliament five years back, neither the State Governments nor

the   Central   Government   has   taken   appropriate   action   for   its

implementation.   Hence,   after   considering   the   respective

submissions   made   at   the   time   of   hearing   of   this   matter,   as

suggested by the learned Attorney­General for India, Mr Soli J.

Sorabjee,   the   following   directions   are   issued   on   the   basis   of

various provisions for the proper implementation of the PNDT

Act:

II. Directions to the Central Supervisory Board (CSB)

1. ***

2. ***

3.   CSB   shall   issue   directions   to   all   State/UT   appropriate

authorities to furnish quarterly returns to CSB giving a report on

the implementation and working of the Act. These returns should

inter alia contain specific information about:

(i) survey of bodies specified in Section 3 of the Act;

(ii) registration of bodies specified in Section 3 of the Act;

(iii)   action   taken   against   non­registered   bodies   operating   in

violation of Section 3 of the Act, inclusive of search and seizure of

records;

65

(iv) complaints received by the appropriate authorities under the

Act and action taken pursuant thereto;

(v) number and nature of awareness campaigns conducted and

results flowing therefrom.….”

67.In Voluntary Health Association of Punjab v. Union of India,

(2013) 4 SCC 1, the Court dealt with the issue of maintenance of

record and issued the following directions:

“9.4.   The   authorities   should   ensure   also   that   all   genetic

counselling   centres,   genetic   laboratories   and   genetic   clinics,

infertility clinics, scan centres etc. using preconception and pre­

natal diagnostic techniques and procedures should maintain all

records and all forms, required to be maintained under the Act

and the Rules and the duplicate copies of the same be sent to the

district authorities concerned, in accordance with Rule 9(8) of the

Rules.

9.6. There will be a direction to all genetic counselling centres,

genetic laboratories, clinics etc. to maintain Forms A, E, H and

other   statutory   forms   provided   under   the   Rules   and   if   these

forms are not properly maintained, appropriate action should be

taken by the authorities concerned.”

68.The High Court of Gujarat in Suo Motu v. State of Gujarat,

(2009) 1 Gujarat Law Reporter 64, dealt at length with the issue

of proper maintenance of record and observed as under:

“5.     A   conjoint   reading   of   the   above   provisions   would   clearly

indicate a well­knit legislative scheme for ensuring a strict and

vigilant enforcement of the provisions of the Act directed against

female foeticide and misuse of pre­natal diagnostic techniques…. 

*** *** ***

7.     As   seen   earlier,   the   Act   and   the   Rules   made   thereunder

provide for an elaborate scheme to ensure proper implementation

of   the   relevant   legal   provisions   and   the   possible   loopholes   in

strict and full compliance are sought to be plugged by detailed

provisions for maintenance and preservation of records. In order

to fully operationalise the restrictions and injunctions contained

in the Act in general and in Secs. 4, 5 and 6 in particular, to

regulate the use of pre­natal diagnostic technique, to make the

pregnant   woman   and   the   person   conducting   the   pre­natal

diagnostic   tests   and   procedures   aware   of   the   legal   and   other

66

consequences  and to  prohibit  determination   of sex,  the Rules

prescribe   the   detailed   forms   in   which   records   have   to   be

maintained. Thus, the Rules are made and forms are prescribed

in aid of the Act and they are so important for implementation of

the Act and for prosecution of the offenders, that any improper

maintenance of such record is itself made equivalent to violation

of the provisions of Secs. 5 and 6, by virtue of the proviso to sub­

sec. (3) of Sec. 4 of the Act. It must, however, be noted that the

proviso would apply only in cases of ultra­sonography conducted

on a pregnant woman. And any deficiency or inaccuracy in the

prescribed   record   would   amount   to   contravention   of   the

provisions of Secs. 5 and 6 unless and until contrary is proved by

the   person   conducting   such   ultra­sonography.   The   deeming

provision   is   restricted   to   the   cases   of   ultra­sonography   on

pregnant women and the person conducting ultra­sonography is,

during the course of trial or other proceeding, entitled to prove

that the provisions of Secs. 5 and 6 were, in fact, not violated.

8. It needs to be noted that improper maintenance of the record

has   also   consequences   other   than   prosecution   for   deemed

violation   of   Secs.   5   or   6.   Section   20   of   the   Act   provides   for

cancellation or suspension of registration of Genetic Counselling

Centre, Genetic Laboratory or Genetic Clinic in case of breach of

the provisions of the Act or the Rules. Therefore, inaccuracy or

deficiency in maintaining the prescribed record shall also amount

to   violation   of   the   prohibition   imposed   by   Sec.   6   against   the

Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic

and expose such clinic to proceedings under Sec. 20 of the Act.

Where, by virtue of the deeming provisions of the proviso to sub­

sec. (3) of Sec. 4, contravention of the provisions of Secs. 5 or 6 is

legally presumed and actions are proposed to be taken under

Sec. 20, the person conducting ultra­sonography on a pregnant

woman shall also have to be given an opportunity to prove that

the   provisions   of   Secs.   5   or   6   were   not   violated   by   him   in

conducting   the   procedure.   Thus,   the   burden   shifts   on   to   the

person accused of not maintaining the prescribed record, after

any   inaccuracy   or   deficiency   is   established,   and   he   gets   the

opportunity to prove that the provisions of Secs. 5 and 6 were not

contravened in any respect. Although it is apparently a heavy

burden, it is legal, proper and justified in view of the importance

of the Rules regarding maintenance of record in the prescribed

forms   and   the   likely   failure   of   the   Act   and   its   purpose   if

procedural requirements were flouted. The proviso to sub­sec. (3)

of Sec. 4 is crystal clear about the maintenance of the record in

prescribed manner being an independent offence amounting to

violation of Secs. 5 or 6 and, therefore, the complaint need not

necessarily also allege violation of the provisions of Secs. 5 or 6 of

the Act. A rebuttable presumption of violation of the provisions of

Secs. 5 or 6 will arise on proof of deficiency or inaccuracy in

maintaining the record in the prescribed manner and equivalence

with those provisions would arise for punishment as well as for

disproving their violation by the accused person. That being the

scheme of these provisions, it would be wholly inappropriate to

quash   the   complaint   leging   inaccuracy   or   deficiency   in

67

maintenance of the prescribed record only on the ground that

violation of Secs. 5 or 6 of the Act was not alleged or made out in

the complaint. It would also be improper and premature to expect

or   allow   the   person   accused   of   inaccuracy   or   deficiency   in

maintenance   of   the   relevant   record   to   show   or   prove   that

provisions of Secs. 5 or 6 were not violated by him, before the

deficiency   or   inaccuracy   were   established   in   Court   by   the

prosecuting agency or before the authority concerned in other

proceedings.”

69.The Act enjoys a presumption of constitutionality.  We find

no violation of the constitutional principles.   The problem of

female   foeticide   is   worldwide   and   the   matters   of   common

knowledge, reports and history are the basis of the legislation,

provisions of which cannot be termed to be illegal or arbitrary in

any manner.  In Namit Sharma v. Union of India, (2013) 1 SCC

745, this Court has laid down as under:

  “18.  The principles for adjudicating the constitutionality of a

provision   have   been   stated   by   this   Court   in   its   various

judgments. Referring to these judgments and more particularly to

Ram Krishna Dalmia v. Justice S.R. Tendolkar, AIR 1958 SC 538

and Budhan Choudhry v. State of Bihar, AIR 1955 SC 191, the

author Jagdish Swarup in his book  Constitution of India  (2nd

Edn., 2006) stated the principles to be borne in mind by the

courts and detailed them as follows: (Ram Krishna Dalmia case,

AIR pp. 547­48, para 11)

“(a)**

(b)   that   there   is   always   a   presumption   in   favour   of   the

constitutionality of an enactment and the burden is upon him

who attacks it to show that there has been a clear transgression

of the constitutional principles;

(c) that it must be presumed that the legislature understands and

correctly appreciates the need of its own people, that its laws are

directed to problems made manifest by experience and that its

discriminations are based on adequate grounds;

(d)**

(e) that in order to sustain the presumption of constitutionality

the   court   may   take   into   consideration   matters   of   common

knowledge, matters of common report, the history of the times

and may assume every state of facts which  can be conceived

existing at the time of legislation; and

68

(f)**”

70.The petitioner has not shown which of the entry is not

mandatory in the form.  As the entries are mandatory and sine

qua non  for undertaking a test/procedure, the assertion that

their   fundamental   rights   are   being   violated   by   not   providing

requisite information is not germane and is without substance.

71.The Act intends to prevent mischief of female foeticide and

the declining sex ratio in India.  When such is the objective of the

Act   and   the   Rules   and   mischief   which   it   seeks   to   prevent,

violation of the rights under Part III of the Constitution is not

found.  This Court in Hamdard Dawakhana v. The Union of India,

AIR 1960 SC 554, has laid down the following principles:

“8.   Therefore,   when   the   constitutionality   of   an   enactment   is

challenged on the ground of violation of any of the articles in Part

III of the Constitution, the ascertainment of its true nature and

character becomes necessary i.e. its subject matter, the area in

which it is intended to operate, its purport and intent have to be

determined.   In   order   to   do   so   it   is   legitimate   to   take   into

consideration all the factors such as history of the legislation, the

purpose thereof, the surrounding circumstances and conditions,

the mischief which it intended to suppress, the remedy for the

disease which the legislature resolved to cure and the true reason

for the remedy; Bengal Immunity co. Ltd. v. State of Bihar, 1955­

2 SCR 603 at pp. 632, 633 ( (S) AIR 1955 SC 661 at p.674);

R.M.D. Chamarbaughwala v. Union of India, 1957 SCR 930 at p.

936: ( (S) AIR 1957 SC 628 at p.631); Mahant Moti Das v. S.P.

Sahi, AIR 1959 SC 942 at p. 948.

9. Another principle which has to borne in mind in examining the

constitutionality of a statute is that it must be assumed that the

legislature understands and appreciates the need of the people

and the laws it enacts are directed to problems which are made

69

manifest   by   experience   and   that   the   elected   representatives

assembled in a legislature enact laws which they consider to be

reasonable   for   the   purpose   for   which   they   are   enacted.

Presumption is, therefore, in favour of the constitutionality of an

enactment. Charanjit Lal v. Union of India, 1950 SCR 869: (AIR

1951 SC 41); State of Bombay v. F.N. Bulsara, 1951 SCR 682 at

p. 708: (AIR 1951 SC 318 at p. 326); AIR 1959 SC 942.”

72.The mischief sought to be remedied is grave and the effort is

being made to meet the challenge to prevent the birth of the girl

child.  Whether Society should give preference to male child is a

matter of grave concern.  The same is violative of Article 39A and

ignores the mandate of Article 51A(e) which casts a duty on

citizens to renounce practices derogatory to the dignity of women.

When sex selection is prohibited by virtue of provisions of Section

6, the other interwoven provisions in the Acts to prevent the

mischief obviously their constitutionality is to be upheld. 

73.The provisions of MTP Act came up for consideration before

the High Court of Delhi in Raj Bokaria v. Medical Council of India

(W.P. (C) No.795 of 2010), it observed:

 “11. On a reading of Section 5 of the MTP Act, it appears to this

Court that the opinion formed by the medical practitioner to go

for   either   MTP   or   pre­term   inducement   of   labour   when   the

pregnancy is beyond 20 weeks, has necessarily to be in writing

and in the prescribed format. There was no question of there not

being any record whatsoever of the forming of such opinion of the

medical   practitioner.  The   argument   advanced   by   Ms.   Acharya

that in a case of emergency there may be no time for recording

such opinion cannot explain the failure to record an opinion in

the   present   case.  The   facts   narrated   by   the   Petitioner   herself

show that a very conscious decision was taken of going for a pre­

term inducement of labour sometime around 6th October 2003

when the deceased was admitted to Respondent No. 3 hospital.

70

Even at that time the opinion of the Petitioner should have been

recorded.   The   pre­term   induced   delivery   took   place   on   8th

October   2003.   There   was   sufficient   time,   therefore,   for   the

Petitioner to record her opinion, mandatorily required by Section

5(1).  In   terms   of   Rule   3(1)   of   the   Medical   Termination   of

Pregnancy   Regulations,   2003   the   medical   practitioner   has   to

record her opinion in Form I. The non­maintenance of records to

show the basis on which an opinion was formed to going in for a

pre­term inducement in a case where the pregnancy is beyond

the 20th week is indeed a very serious lapse.  There can be no

excuse whatsoever for a medical practitioner seeking to defend

herself with reference to Section 5 of the MTP Act not maintaining

any record of the formation of the opinion in terms of Section 5(1)

read with the Regulations of 2003. In the considered view of this

Court, the above factor alone is enough to demonstrate the gross

negligence on the part of the Petitioner.”

(emphasis supplied)

74.On behalf of petitioner­Society, reliance has been placed

regarding mens rea on Arun Bhandari v. State of Uttar Pradesh,

(2013) 2 SCC 801, wherein the Court observed as under:

“22. In G.V. Rao v. L.H.V. Prasad,(2000) 3 SCC 693, this Court

has held thus: (SCC pp. 696­97, para 7)

“7. As mentioned above, Section 415 has two parts. While

in   the   first   part,   the   person   must   ‘dishonestly’   or

‘fraudulently’   induce   the   complainant   to   deliver   any

property;   in   the   second   part,   the   person   should

intentionally induce the complainant to do or omit to do a

thing. That is to say, in the first part, inducement must

be   dishonest   or   fraudulent.   In   the   second   part,   the

inducement should be intentional. As observed by this

Court in Jaswantrai Manilal Akhaney v. State of Bombay,

AIR   1956   SC   575,   a   guilty   intention   is   an   essential

ingredient of the offence of cheating. In order, therefore,

to   secure   conviction   of   a   person   for   the   offence   of

cheating, ‘mens rea’ on the part of that person, must be

established. It was also observed in Mahadeo Prasad v.

State   of   W.B.,   AIR   1954   SC   724,   that   in   order   to

constitute the offence of cheating, the intention to deceive

should be in existence at the time when the inducement

was offered.”

No sustenance can be drawn from the aforesaid decision as

keeping the information blank is definitely a violation of the Act

71

and very basic fundamental requisite for undertaking the test.

Thus, when form has not been filled up, obviously the act is

dishonest, fraudulent and can be termed intentional also.  Such

case cannot be classified into clerical error.  

75.Reliance has also been placed on the decision of this Court

in  Dr.  Subhash  Kashinath  Mahajan  v.  State  of  Maharashtra,

(2018) 6 SCC 454, in which this Court observed that the Court

has to balance the right of liberty of the accused guaranteed

under Article 21, which could be taken away only by just, fair

and reasonable procedure and to check abuse of power by police

and injustice to a citizen.  Thus, some filters were required to be

incorporated to meet the mandate of Articles 14 and 21.   The

substantive as well as procedural laws must conform to Articles

14 and 21.  The expression procedure established by law under

Article 21 implies just, fair and reasonable procedure.  The court

to make purposive interpretation and consider the doctrine of

proportionality.  This Court has observed thus:

 “12. The learned Amicus submitted that under the scheme of the

Atrocities   Act,   several   offences   may   solely   depend   upon   the

version of the complainant which may not be found to be true.

There may not be any other tangible material. One sided version,

before trial, cannot displace the presumption of innocence. Such

version may at times be self­serving and for extraneous reason.

Jeopardising liberty of a person on an untried unilateral version,

without   any   verification   or   tangible   material,   is   against   the

fundamental  rights  guaranteed  under  the  Constitution.  Before

72

liberty of a person is taken away, there has to be fair, reasonable

and   just  procedure.   Referring   to   Section   41(1)(b)   CrPC   it  was

submitted   that   arrest   could   be   effected   only   if   there   was

“credible” information and only if the police officer had “reason to

believe”   that   the   offence   had   been   committed   and   that   such

arrest   was   necessary.   Thus,   the   power   of   arrest   should   be

exercised   only   after   complying   with   the   safeguards   intended

under Sections 41 and 41­A CrPC. It was submitted that the

expression “reason to believe” in Section 41 CrPC had to be read

in the light of Section 26 IPC and judgments interpreting the said

expression. The said expression was not on a par with suspicion.

Reference has been made in this regard to Joti Parshad v. State

of Haryana, 1993 Supp (2) SCC 497 ,  Badan Singh  v.  State of

U.P., 2001 SCC OnLine All 973,  Adri Dharan Das  v.  State of

W.B.,   (2005)   4   SCC   303,  Tata   Chemicals   Ltd.  v.  Commr.   of

Customs, (2015) 11 SCC 628 and Ganga Saran & Sons (P) Ltd. v.

CIT, (1981) 3 SCC 143.  In the present context, to balance the

right of liberty of the accused guaranteed under Article 21, which

could be taken away only by just, fair and reasonable procedure

and to check abuse of power by police and injustice to a citizen,

exercise of right of arrest was required to be suitably regulated by

way of guidelines by this Court under Article 32 read with Article

141   of   the   Constitution.   Some   filters   were   required   to   be

incorporated   to   meet   the   mandate   of   Articles   14   and   21   to

strengthen the rule of law.

*** *** ***

31. We may, at the outset, observe that jurisdiction of this Court

to   issue   appropriate   orders   or   directions   for   enforcement   of

fundamental rights is a basic feature of the Constitution. This

Court,   as   the   ultimate   interpreter   of   the   Constitution,   has   to

uphold the constitutional rights and values. Articles 14, 19 and

21 represent the foundational values which form the basis of the

rule of law. Contents of the said rights have to be interpreted in a

manner which enables the citizens to enjoy the said rights. Right

to equality and life and liberty have to be protected against any

unreasonable procedure, even if it is enacted by the legislature.

The   substantive   as   well   as   procedural   laws   must   conform   to

Articles 14 and 21. Any abrogation of the said rights has to be

nullified by this Court by appropriate orders or directions. Power

of   the   legislature   has   to   be   exercised   consistent   with   the

fundamental rights. Enforcement of a legislation has also to be

consistent with the fundamental rights. Undoubtedly, this Court

has   jurisdiction   to   enforce   the   fundamental   rights   of   life   and

liberty against any executive or legislative action. The expression

“procedure established by law” under Article 21 implies just, fair

and reasonable procedure.

*** *** ***

53. It is well settled that a statute is to be read in the context of

the background and its object. Instead of literal interpretation,

the   court   may,   in   the   present   context,   prefer   purposive

interpretation   to   achieve   the   object   of   law.   Doctrine   of

proportionality is well known for advancing the object of Articles

14   and   21.   A   procedural   penal   provision   affecting   liberty   of

73

citizen must be read consistent with the concept of fairness and

reasonableness.”

(emphasis supplied)

No sustenance can be drawn from aforesaid decision as the

procedure   under   the   Act   is   due   procedure   of   law   with   the

safeguards of not only of appeals under Section 21 and Rule 19,

but there is a State Supervisory Board in Section 16A.   The

constitution of multi­member Appropriate Authority is provided

in Section 17(3)(a) and the Advisory Committee as provided in

Section 17(6) which is again also a multi­member Committee.

The Advisory Committee has to aid and advise the Appropriate

Authority   in   discharge   of   its   functions.     Thus,   internal

safeguards are provided in the Act and the Rules which conform

to Articles 14 and 21.

76.Reliance has also been placed on  Gian Kaur v. State of

Punjab, (1996) 2 SCC 648, wherein this Court dealt with the

provisions of right to die within the ambit of Article 21.  While

discussing the aforesaid, this Court has observed thus:

 “43. This caution even in cases of physician­assisted suicide is

sufficient to indicate that assisted suicides outside that category

have   no   rational   basis   to   claim   exclusion   of   the   fundamental

principles of sanctity of life. The reasons assigned for attacking a

provision which penalises attempted suicide are not available to

the abettor of suicide or attempted suicide. Abetment of suicide

or attempted suicide is a distinct offence which is found enacted

even in the law of the countries where attempted suicide is not

made   punishable.   Section   306   IPC   enacts   a   distinct   offence

74

which can survive independent of Section 309 in the IPC. The

learned   Attorney   General   as   well   as   both   the   learned   amicus

curiae rightly supported the constitutional validity of Section 306

IPC.”

(emphasis supplied)

77.In  Subramanian Swamy v. Union of India,   (2016) 7 SCC

221,   it   was   observed   that   restriction   that   goes   beyond   the

requirement   of   public   interest   cannot   be   considered   as   a

reasonable   restriction   and   would   be   arbitrary.       The   same

reasonableness is not a static concept.  Articles 14 and 19 are

part of Article 21.   Misuse of a provision or its possibility of

abuse   is   no   ground   to   declare   Section   499   IPC   as

unconstitutional.  If a provision of law is misused or abused, it is

for the Legislature  to  amend,  modify  or  repeal  it.

This Court has observed thus:

  “9.3.  Section 499 IPC  ex facie  infringes free speech and it is a

serious inhibition on the fundamental right conferred by Article

19(1)(a)   and   hence,   cannot   be   regarded   as   a   reasonable

restriction   in   a   democratic   republic.  A   restriction   that   goes

beyond the requirement of public interest cannot be considered

as a reasonable restriction and would be arbitrary. Additionally,

when the provision even goes to the extent of speaking of truth as

an   offence   punishable   with   imprisonment,   it   deserves   to   be

declared unconstitutional, for it defeats the cherished value as

enshrined   under   Article   51­A(b)   which   is   associated   with   the

national   struggle   for   freedom.   The   added   requirement   of   the

accused having to prove that the statement made by him was for

the public good is unwarranted and travels beyond the limits of

reasonableness because the words “public good” are quite vague

as   they   do   not   provide   any   objective   standard   or   norm   or

guidance as a consequence the provisions do not meet the test of

reasonable restriction and eventually they have the chilling effect

on the freedom of speech.

75

9.4.  “Reasonableness” is not a static concept, and it may vary

from time to time. What is considered reasonable at one point of

time may become arbitrary and unreasonable at a subsequent

point of time.  The colonial law has become unreasonable and

arbitrary in independent India which is a sovereign, democratic

republic and it is a well­known concept that provisions once held

to be reasonable, become unreasonable with the passage of time.

*** *** ***

10.3.  Reasonable   restriction   is   founded   on   the   principle   of

reasonableness which is an essential facet of constitutional law

and one of the structural principles of the Constitution is that if

the restriction invades and infringes the fundamental right in an

excessive manner, such a restriction cannot be treated to have

passed   the   test   of   reasonableness.   The   language   employed   in

Sections   499   and   500   IPC   is   clearly   demonstrative   of

infringement   in   excess   and   hence,   the   provisions   cannot   be

granted   the   protection   of   Article   19(2)   of   the   Constitution.

Freedom   of   expression   is   quintessential   to   the   sustenance   of

democracy   which   requires   debate,   transparency   and   criticism

and dissemination of information and the prosecution in criminal

law   pertaining   to   defamation   strikes   at   the   very   root   of

democracy, for it disallows the people to have their intelligent

judgment.  The intent of the criminal law relating to defamation

cannot be the lone test to adjudge the constitutionality of the

provisions   and   it   is   absolutely   imperative   to   apply   the   “effect

doctrine” for the purpose of understanding its impact on the right

of freedom of speech and expression, and if it, in the ultimate

eventuality, affects the sacrosanct right of freedom, it is      ultra

vires   . The basic concept of “effect doctrine” would not come in the

category of exercise of power, that is, use or abuse of power but

in the compartment of direct effect and inevitable result of law

that abridges the fundamental right.

*** *** ***

17.2. Articles 14 and 19 have now been read to be a part of

Article 21 and, therefore, any interpretation of freedom of speech

under Article 19(1)(    a  ) which defeats the right to reputation under

Article 21 is untenable.  The freedom of speech and expression

under   Article   19(1)(a)   is   not   absolute   but   is   subject   to

constrictions under Article 19(2). Restrictions under Article 19(2)

have been imposed in the larger interests of the community to

strike a proper balance between the liberty guaranteed and the

social interests specified under Article 19(2). One’s right must be

exercised so as not to come in direct conflict with the right of

another citizen. The argument of the petitioners that the criminal

law of defamation cannot be justified by the right to reputation

under   Article   21   because   one   fundamental   right   cannot   be

abrogated to advance another, is not sustainable. It is because (i)

the right to reputation is not just embodied in Article 21 but also

built in as a restriction placed in Article 19(2) on the freedom of

speech in Article 19(1)(a); and (ii) the right to reputation is no less

important a right than the right to freedom of speech.

*** *** ***

76

18.2. Misuse   of   a   provision   or   its   possibility   of   abuse   is   no

ground   to   declare   Section   499   IPC   as   unconstitutional.   If   a

provision of law is misused or abused, it is for the legislature to

amend, modify or repeal it, if deemed necessary. Mere possibility

of   abuse   of   a   provision   cannot   be   a   ground   for   declaring   a

provision procedurally or substantively unreasonable.

*** *** ***

76.  The submission is that Sections 499 and 500 IPC are not

confined to defamation of the State or its components but include

defamation   of   any   private   person   by   another   private   person

totally unconnected with the State. In essence, the proponement

is that the defamation of an individual by another individual can

be a civil wrong but it cannot be made a crime in the name of

fundamental   right   as   protection   of   private   rights   qua   private

individuals cannot be conferred the status of fundamental rights.

If, argued the learned counsel, such a pedestal is given, it would

be outside the purview of Part III of the Constitution and run

counter to Articles 14, 19 and 21 of the Constitution. It is urged

that   defamation   of   a   private   person   by   another   person   is

unconnected   with   the   fundamental   right   conferred   in   public

interest   by   Article   19(1)(a);   and   a   fundamental   right   is

enforceable against the State but cannot be invoked to serve a

private  interest  of an  individual. Elucidating  the same, it has

been propounded that defamation of a private person by another

person cannot be regarded as a “crime” under the constitutional

framework and hence, what is permissible is the civil wrong and

the remedy under the civil law. Section 499 IPC, which stipulates

defamation   of  a   private   person   by   another   individual,   has   no

nexus with the fundamental right conferred under Article 19(1)(a)

of   the   Constitution,   for   Article   19(2)   is   meant   to   include   the

public interest and not that of an individual and, therefore, the

said  constitutional provision cannot be the source of criminal

defamation. This argument is built up on two grounds: ( i) the

common thread that runs through the various grounds engrafted

under Article 19(2) is relatable to the protection of the interest of

the State and the public in general and the word “defamation”

has to be understood in the said context, and (ii) the principle of

noscitur   a   sociis,   when   applied,   “defamation”   remotely   cannot

assume the character of public interest or interest of the crime

inasmuch a crime remotely has nothing to do with the same.

*** *** ***

90.  In  R. Sai Bharathi      v.     J. Jayalalitha, (2004) 2 SCC 9, while

opining about crime, it has been observed as under: (SCC pp. 54­

55, para 56)

“56.  Crime is applied to those acts, which are against

social   order   and   are   worthy   of   serious   condemnation.

Garafalo,   an   eminent   criminologist,   defined   “    crime   ”   in

terms of immoral and anti­social acts. He says that:

‘  crime is an immoral and harmful act that is regarded as

criminal by public opinion because it is an injury to so

much of the moral sense as is possessed by a community

77

— a measure which is indispensable for the adaptation of

the individual to society    ’.

The authors of the Indian Penal Code stated that:

‘… We cannot admit that a Penal Code is by any means to

be considered as a body of ethics, that the legislature

ought   to   punish   acts   merely   because   those   acts   are

immoral, or that, because an act is not punished at all, it

follows   that   the   legislature   considers   that   act   as

innocent.   Many   things   which   are   not   punishable   are

morally worse than many things which are punishable .

The man who  treats a generous benefactor with  gross

ingratitude   and   insolence   deserves   more   severe

reprehension than the man who aims a blow in passion,

or breaks a window in a frolic; yet we have punishment

for assault and mischief, and none for ingratitude.  The

rich man who refuses a mouthful of rice to save a fellow

creature from death may be a far worse man than the

starving wretch who snatches and devours the rice; yet

we punish the latter for theft, and we do not punish the

former for hard­heartedness.’”

*** *** ***

96.  We   have   referred   to   this   facet   only   to   show   that   the

submission so astutely canvassed by the learned counsel for the

petitioners   that   treating   defamation   as   a  criminal  offence   can

have no public interest and thereby it does not serve any social

interest or collective value is sans substratum. We may hasten to

clarify   that   creation   of   an   offence   may   be   for   some   different

reason declared unconstitutional but it cannot be stated that the

legislature cannot have a law to constitute an act or omission

done by a person against the other as a crime. It depends on the

legislative wisdom. Needless to say, such wisdom has to be in

accord   with   constitutional   wisdom   and   pass   the   test   of

constitutional challenge. If the law enacted is inconsistent with

the constitutional provisions, it is the duty of the Court to test

the law on the touchstone of the Constitution.

*** *** ***

122. In State of Madras v. V.G. Row, AIR 1952 SC 196, the Court

has ruled that the test of reasonableness, wherever prescribed,

should be applied to each individual statute impugned and no

abstract standard, or general pattern of reasonableness can be

laid   down   as   applicable   to   all   cases.  The   nature   of   the   right

alleged  to  have  been  infringed,  the  underlying  purpose  of  the

restrictions imposed, the extent and urgency of the evil sought to

be   remedied   thereby,   the   disproportion   of   the   imposition,   the

prevailing conditions at the time, should all enter into the judicial

verdict.

*** *** ***

127.  In  Sahara India Real Estate Corpn. Ltd. v. SEBI, (2012) 10

SCC 603, this Court reiterated the principle of social interest in

the context of Article 19(2) as a facet of reasonable restriction. In

Dwarka Prasad Laxmi Narain v. State of U.P., AIR 1954 SC 224,

while deliberating upon “reasonable restriction” observed that it

78

connotes that the limitation imposed upon a person in enjoyment

of   a   right   should   not   be   arbitrary   or   of   an   excessive   nature

beyond what is required in the interest of the public. It was also

observed   that   to   achieve   quality   of   reasonableness   a   proper

balance between the freedom guaranteed under Article 19(1)(    g  )

and the social control permitted by clause (6) of Article 19 has to

be struck.”

(emphasis supplied)

When we consider the aforesaid dictum and apply to the

Act, nothing can be more sinister, immoral and anti­social act

allowing female foeticide.   In  R. Sai Bharathi v. J. Jayalalitha

(supra) it has been observed that crime is against social order,

immoral and harmful act.   It has also been observed by this

Court that legislature can have a law to constitute an act or

omission   done   by   a   person   against   the   other   as   a   crime.

Considering the evils sought to be remedied it cannot be said

that the imposition in the Act in question is disproportionate.

The restrictions and the provisions of punishment have close

nexus with the object sought to be achieved.  It is not possible to

term action as merely clerical one as that is pre­requisite for the

test/procedure and that is what is intended by the Act, if it is

given a go­bye under the guise of clerical error, the Act would be

rendered otiose.  Restriction cannot be said to be excessive and

beyond what is required in the public interest, they cater to the

79

felt need of the society and the complex issues facing people

which the legislature intends to solve.

78.In  Shreya Singhal v. Union of India,  (2015) 5 SCC 1, the

Court   dealt   with   provisions   of   Section   66­A   of   Information

Technology Act, 2000.  This Court has observed thus:

55. The   US   Supreme   Court   has   repeatedly   held   in   a   series   of

judgments that where no reasonable standards are laid down to

define guilt in a section which creates an offence, and where no

clear   guidance   is   given   to   either   law   abiding   citizens   or   to

authorities and courts, a section which creates an  offence and

which   is   vague   must   be   struck   down   as   being   arbitrary   and

unreasonable.   Thus,   in      Musser      v.     Utah   ,   92   L   Ed   562   a   Utah

statute   which   outlawed   conspiracy   to   commit   acts   injurious   to

public morals was struck down.

*** *** ***

59. It was further held that a penal law is void for vagueness if it

fails   to   define   the   criminal   offence   with   sufficient   definiteness.

Ordinary people should be able to understand what conduct is

prohibited and what is permitted. Also, those who administer the

law must know what offence has been committed so that arbitrary

and discriminatory enforcement of the law does not take place.

*** *** ***

66.  In  Federal   Communications   Commission  v.  Fox   Television

Stations Inc., 132 S Ct 2307 it was held: (S Ct p. 2317)

“A fundamental principle in our legal system is that laws

which regulate persons or entities must give fair notice of

conduct that is forbidden or required. See  Connally  v.

General   Construction   Co.,   269   US   385,   US   391   (“[A]

statute which either forbids or requires the doing of an

act in terms so vague that men of common intelligence

must necessarily guess at its meaning and differ as to its

application, violates the first essential of due process of

law”); Papachristou v. Jacksonville, 405 US 156, US 162

{“Living under a rule of law entails various suppositions,

one   of   which   is   that   ‘[all   persons]   are   entitled   to   be

informed   as   to   what   the   State   commands   or   forbids’”

[quoting  Lanzetta  v.  New Jersey, 306 US 451, US 453

(alteration   in   original)]}.  This   requirement   of   clarity   in

regulation is essential to the protections provided by the

Due Process Clause of the Fifth Amendment. See United

States  v.  Williams, 553 US 285, US 304.  It requires the

invalidation   of   laws   that   are   impermissibly   vague. A

conviction   or   punishment   fails   to   comply   with   due

80

process   if   the   statute   or   regulation   under   which   it   is

obtained “fails to provide a person of ordinary intelligence

fair notice of what is prohibited, or is so standardless

that it authorizes or encourages seriously discriminatory

enforcement.”      Ibid   .   As   this   Court   has   explained,   a

regulation   is   not   vague   because   it   may   at   times   be

difficult to prove an incriminating fact but rather because

it is unclear as to what fact must be proved. See     id.   , at

306.

Even when speech is not at issue, the void for vagueness

doctrine addresses at least two connected but discrete

due process concerns: first, that regulated parties should

know   what   is   required   of   them   so   they   may   act

accordingly;   second,   precision   and   guidance   are

necessary so that those enforcing the law do not act in an

arbitrary or discriminatory way. See Grayned v. Rockford,

33 L Ed 2d 222, US 108­109. When speech is involved,

rigorous adherence to those requirements is necessary to

ensure that ambiguity does not chill protected speech.””

(emphasis supplied)

It   is   apparent  from   the   aforesaid  discussion  in  Shreya

Singhal (supra) in a case where no reasonable standards are laid

down to define guilt in a section which creates an offence, it

would be arbitrary and unconstitutional.  It is absolutely clear

that the provisions in the Act in question cannot be termed as

arbitrary or illegal or unreasonable.   The provisions are not

vague.     A   responsible   doctor   is   supposed   to   know   before

undertaking   such   pre­natal   diagnostic   test   etc.   what   is   he

undertaking and what his responsibilities are.   If he cannot

understand the form he is required to fill and the impact of

medical findings and its consequences which is virtually the pre­

requisite for undertaking a test, he is not fit to be a member of a

81

noble   medical   profession.     Such   culpable   negligence   is   not

warranted from a doctor.  It is crystal clear from the provisions

of   the   Act   which   can   be   gathered   by   a   person   of   ordinary

intelligence and they can have fair notice of what is prohibited

and   what   omission   they   should   not   make.     The   principles

deliberated upon in Shreya Singhal (supra) rather supports the

constitutionality of the Act and the Rules framed thereunder.

79.The   reliance   has   also  been  placed   by   the   petitioner   in

Nikesh Tarachand Shah v. Union of India, (2018) 11 SCC 1, in

which Court observed thus:

“10.  On the other hand, the learned Attorney General Shri K.K.

Venugopal   impressed   upon   us   the   fact   that   the   Parliamentary

legislation qua money laundering is an attempt by Parliament to get

back   money   which   has   been   siphoned   off   from   the   economy.

According to the learned Attorney General, scheduled offences and

offences under Sections 3 and 4 of the 2002 Act have to be read

together and the said Act, therefore, forms a complete code which

must   be   looked   at   by   itself.   According   to   the   learned   Attorney

General, it is well settled that classification which is punishment

centric has been upheld by a catena of judgments and so have the

twin   conditions   been   upheld   by   various   decisions   which   were

referred to by him. According to him, the expression “any offence” in

Section 45(1)(ii) would mean offence of a like nature and not any

offence, which would include a traffic offence as well. According to

the learned Attorney General, Section 45 can easily be read down to

make it constitutional in two ways. First, the expression “there are

reasonable   grounds   for   believing   that   he   is   not   guilty   of   such

offence” must be read as the making of a prima facie assessment by

the court of reasonable guilt.  Secondly, according to the learned

Attorney General, in any case the conditions contained in Section

45(1)(ii) are there in a different form when bail is granted ordinarily

insofar as offences generally are concerned and he referred to State

of U.P.  v.  Amarmani Tripathi, (2005) 8 SCC 21   for this purpose.

According   to   the   learned   Attorney   General,   if   harmoniously

construed with the rest of the Act, Section 45 is unassailable. He

relied upon Section 24 of the Act, which inverts the burden of proof,

82

and   strongly   relied   upon  Gautam   Kundu  v.  Directorate   of

Enforcement, (2015) 16 SCC 1 and Rohit Tandon v. Directorate of

Enforcement,   (2018)   11   SCC   46.   In   answer   to   Shri   Rohatgi’s

argument on the object of the 2012 Amendment Act, according to

the   learned   Attorney   General,   it   is   well   settled   that   where   the

language of the Act is plain, no recourse can be taken to the object

of the Act and he cited a number of judgments for this proposition.

He referred us to Section 106 of the Evidence Act, 1872 and argued

that when read with Section 24 of the 2002 Act, it would be clear

that   the   twin   conditions   contained   in   Section   45   are   only   in

furtherance of the object of unearthing black money and that we

should, therefore, be very slow to set at liberty persons who are

alleged   offenders   of   the   cancer   of   money   laundering.   Ultimately,

according to the learned Attorney General, Section 45 being part of

a complete code must be upheld in order that the 2002 Act work, so

that money that is laundered comes back into the economy and

persons responsible for the same are brought to book.

*** *** ***

46. We must not forget that Section 45 is a drastic provision which

turns   on   its   head   the   presumption   of   innocence   which   is

fundamental to a person accused of any offence. Before application

of a section which makes drastic inroads into the fundamental right

of personal liberty guaranteed by Article 21 of the Constitution of

India,   we   must   be   doubly   sure   that   such   provision   furthers   a

compelling   State   interest   for   tackling   serious   crime.   Absent   any

such compelling State interest, the indiscriminate application of the

provisions   of   Section   45   will   certainly   violate   Article   21   of   the

Constitution. Provisions akin to Section 45 have only been upheld

on the ground that there is a compelling State interest in tackling

crimes of an extremely heinous nature.

*** *** ***

49. The learned Attorney General relied heavily on Section 24 of the

2002   Act   to   show   that   the   burden   of   proof   in   any   proceeding

relating to proceeds of crime is upon the person charged with the

offence of money laundering, and in the case of any other person i.e.

a person not charged with such offence, the court may presume

that such proceeds are involved in money laundering. Section 45 of

the   Act   only   speaks   of   the   scheduled   offence   in   Part   A   of   the

Schedule,   whereas   Section   24   speaks   of   the   offence   of   money

laundering,   and   raises   a   presumption   against   the   person

prosecuted for the crime of money laundering. This presumption

has no application to the scheduled offence mentioned in Section

45, and cannot, therefore, advance the case of the Union of India.”

(emphasis supplied)

Considering   the   compelling   general   public   interest   and

gender justice and declining sex ratio, we have no hesitation in

83

upholding the validity of the provisions of Section 23(1) of the

Act.

80.Reliance has also been placed in P. Rathinam v. Union of

India, (1994) 3 SCC 394, this Court observed thus:

48. The   aforesaid   show   that   law   has   many   promises   to   keep

including granting of so much of liberty as would not jeopardise the

interest of another or would affect him adversely, i.e., allowing of

stretching of arm up to that point where the other fellow’s nose does

not begin. For this purpose, law may have “miles to go”. Then, law

cannot be cruel, which it would be because of what is being stated

later, if persons attempting suicide are treated as criminals and are

prosecuted   to   get   them   punished,   whereas   what   they   need   is

psychiatric treatment, because suicide basically is a “call for help”,

as stated by Dr (Mrs) Dastoor, a Bombay Psychiatrist, who heads an

organisation called “Suicide Prevent”. May it be reminded that a law

which is cruel violates Article 21 of the Constitution, a la, Deena v.

Union of India, (1983) 4 SCC 645.

*** *** ***

51. A crime presents these characteristics: (1) it is a harm, brought

about by human conduct which the sovereign power in the State

desires to prevent; (2) among the measures of prevention selected is

the threat of punishment; and (3) legal proceedings of a special kind

are   employed   to   decide   whether   the   person   accused   did   in   fact

cause   the   harm,   and   is,   according   to   law,   to   be   held   legally

punishable for  doing  so.  (See  pp.  1 to  5 of Kenny’s  Outlines of

Criminal Law, 19th Edn., for the above propositions.)

(emphasis supplied)

81.We   find   that   Act   intends   not   to   jeopardise   the   female

foetus.   As such curtailment of the liberty in cause of such a

violation cannot be said to be disproportionate.

82.Reliance has also been placed on State of Uttar Pradesh v.

Wasif Haider, (2019) 2 SCC 303, in which it has been laid down

84

that an offence has to be proved beyond reasonable doubt.  The

relevant portion of the decision is extracted hereunder: 

“22. In the instant appeals before us, the prosecution has failed to

link the chain of circumstances so as to dispel the cloud of doubt

about the culpability of the respondent­accused. It is a well­settled

principle that a suspicion, however grave it may be cannot take

place of proof i.e. there is a long distance between "may be" and

"must be", which must be traversed by the prosecution to prove its

case beyond reasonable doubt [See Narendra Singh v. State of M.P.,

(2004) 10 SCC 699].”

There is no dispute with the aforesaid proposition, but that

is not the question before us.  When trial takes place obviously

the commission of the offence has to be proved as required

under the relevant applicable law.

83.There can be a legislative provision for imposing burden of

proof in reverse order relating to gender justice.   In the light of

prevalent violence against women and children, the Legislature

has   enacted   various   Acts,   and   amended   existing   statutes,

reversing  the   traditional   burden  of   proof.   Some   examples  of

reversed burden of proof in statutes include Sections 29 and 30

of the Protection of Children from Sexual Offences (POCSO) Act

in   which   there   is   presumption   regarding   commission   and

abetment of certain offences under the Act, and presumption of

mental state of the accused respectively. In Sections 113­A and

113­B of the Indian Evidence Act there is presumption regarding

85

abetment of suicide and dowry death, and in Section 114­A of

the Indian Evidence Act there is presumption of absence of

consent of prosecutrix in offence of rape.

84.These provisions are a clear indication of the seriousness

with   which   crimes   against   women   and   children   have   been

viewed   by   the   Legislature.     It   is   also   evident   from   these

provisions that due to the pervasive nature of these crimes, the

Legislature has deemed it fit to employ a reversed burden of

proof in these cases. The presumption in the proviso to Section

4(3) of the Act has to be viewed in this light.

85.The Act is a social welfare legislation, which was conceived

in   light   of   the   skewed   sex­ratio   of   India   and   to   avoid   the

consequences of the same. A skewed sex­ratio is likely to lead to

greater incidences of violence against women and increase in

practices   of   trafficking,   ‘bride­buying’   etc.     The   rigorous

implementation of the Act is an edifice on which rests the task of

saving the girl child.

86.In view of the aforesaid discussion and in our opinion, no

case is made out to hold that deficiency in maintaining the

record mandated by Sections 5, 6 and the proviso to Section 4(3)

86

cannot   be   diluted   as   the   aforesaid   provisions   have   been

incorporated in various columns of the Form ‘F’ and as already

held that it would not be a case clerical mistake but absence of

sine qua non  for undertaking a diagnostic test/procedure.   It

cannot be said to be a case of clerical or technical lapse.  Section

23(1)   need   not   have   provided   for   gradation   of   offence   once

offence is of non­maintenance of the record, maintenance of

which itself intend to prevent female foeticide.  It need not have

graded offence any further difference is so blur it would not be

possible   to   prevent   crime.     There   need   not   have   been   any

gradation of offence on the basis of actual determination of sex

and non­maintenance of record as undertaking the test without

the pre­requisites is totally prohibited under the Act.  The non­

maintenance of record is very foundation of offence. For first and

second   offences,   gradation   has   been   made   which   is   quite

reasonable.

87.Provisions of Section 23(2) has also been attacked on the

ground that suspension on framing the charges should not be

on the basis of clerical mistake, inadvertent clerical lapses.  As

we found it is not what is suggested to be clerical or technical

lapse nor it can be said to be inadvertent mistakes as existence

87

of the particular medical condition is mandated by Sections 4

and 5 including the age etc.   Thus, suspension on framing of

charges cannot be said to be unwarranted.  The same intends to

prevent mischief. We are not going into the minutes what can be

treated as a simple clerical mistake that has to be seen case wise

and no categorization can be made of such mistakes, if any, but

with respect to what is mandatory to be provided in the Form as

per provisions of various sections has to be clearly mentioned, it

cannot be kept vague, obscure or blank as it is necessary for

undertaking   requisite   tests,   investigations   and   procedures.

There are internal safeguards in the Act under the provisions

relating   to   appeal,   the   Supervisory   Board   as   well   as   the

Appropriate Authority, its Advisory Committee and we find that

the provisions cannot be said to be suffering from any vice as

framing of the charges would mean  prima facie  case has been

found by the Court and in that case, suspension cannot be said

to be unwarranted. 

88.It   was   also   prayed   that   action   should   be   taken   under

Section 20 after show cause notice and reasonable opportunity

of being heard.  There is already a provision in Section 20(1) to

issue a show cause and in Section 20(2) contains the provision

88

as to reasonable opportunity of being heard.  Thus, we find no

infirmity in the aforesaid provision.

89.There also the Appropriate Authority to consider each case

on merits with the help of Advisory Body which has legal expert.

The Advisory Committee consists of one legal expert which has

to   aid   and   advise   the   Appropriate   Authority   as   provided   in

Sections 16 and 17(5)(6).  Thus, the submission that legal advice

should be taken before prosecution, in view of the provisions,

has no legs to stand.

90.It   was   also   contended   that   action   of   seizure   of

ultrasonography machine and sealing the premises cannot be

said to be appropriate.  The submission is too tenuous and liable

to be rejected.  Section 30 of the Act enumerates the power of

search and seizure and Rules 11 and 12 of the Rules provide for

the   power   of   the   Appropriate   Authority   to   seal   equipment,

inspect   premises   and   conduct   search   and   seizure.     It   was

pointed out by the respondents that a “Standard Operational

Procedure”, detailing the procedure for search and seizure has

been developed by the Ministry of Health and Family Welfare.

Further,   regular   training   of   Appropriate   Authorities   is   being

carried out at both the National and State level.  All the States

89

have also been directed to develop online MIS for monitoring the

implementation of the Act. It is settled proposition that when

offence is found to be committed, there can be seizure and

sealing of the premises and equipment during trial as no license

can be given to go on committing the offence.  Such provisions of

seizure/sealing,   pending   trial   are   to   be   found   invariably   in

various penal legislations.  The impugned provisions contained

in the Act constitute reasonable restrictions to carry on any

profession   which   cannot   be   said   to   be   violative   of   Right   to

Equality enshrined under Article 14 or right to practise any

profession under Article 19(1)(g).  Considering the Fundamental

Duties under Article 51A(e) and considering that female foeticide

is most inhumane act and results in reduction in sex ratio, such

provisions cannot be said to be illegal and arbitrary in any

manner besides there are various safeguards provided in the Act

to prevent arbitrary actions as discussed above.  

91.In light of the nature of offences which necessitated the

enactment of the Act and the grave consequences that would

ensue otherwise, suspension of registration under Section 23(2)

of the Act serves as a deterrent. The individual cases cited by the

petitioner­Society   cannot   be   a   ground   for   passing   blanket

90

directions, and the individuals have remedies under the law

which they can avail. Moreover, the concept of double jeopardy

would have no application here, as it provides that a person

shall   not   be   convicted   of   the   same   offence   twice,   which   is

demonstrably not the case here. Suspension is a step­in­aid to

further the intendment of act.  It cannot be said to be double

punishment.  In case an employee is convicted for an offence, he

cannot continue in service which can be termed to be double

jeopardy.

92.Non maintenance of record is spring board for commission

of   offence   of   foeticide,   not   just   a   clerical   error.  In   order   to

effectively   implement   the   various   provisions   of   the   Act,   the

detailed forms in which records have to be maintained have been

provided for by the Rules. These Rules are necessary for the

implementation of the Act and improper maintenance of such

record amounts to violation of provisions of Sections 5 and 6 of

the   Act,   by   virtue   of   proviso   to   Section   4(3)   of   the   Act.   In

addition, any breach of the provisions of the Act or its Rules

would   attract   cancellation   or   suspension   of   registration   of

Genetic   Counselling   Centre,   Genetic   Laboratory   or   Genetic

91

Clinic, by the Appropriate Authority as provided under Section

20 of the Act.

93.There is no substance in the submission that provision of

Section 4(3) be read down. By virtue of the proviso to Section

4(3),   a   person   conducting   ultrasonography   on   a   pregnant

woman, is required to keep complete record of the same in the

prescribed manner and any deficiency or inaccuracy in the same

amounts to contravention of Section 5 or Section 6 of the Act,

unless the contrary is proved by the person conducting the said

ultrasonography.   The aforementioned proviso to Section 4(3)

reflects the importance of records in such cases, as they are

often the only source to ensure that an establishment is not

engaged in sex­determination.

94.Section   23   of   the   Act,   which   provides   for   penalties   of

offences, acts in aid of the other Sections of the Act is quite

reasonable.   It   provides   for   punishment   for   any   medical

geneticist,   gynecologist,   registered   medical   practitioner   or   a

person who owns a Genetic Counselling Centre, a Genetic Clinic

or   a   Genetic   Laboratory,   and   renders   his   professional   or

technical services to or at said place, whether on honorarium

92

basis or otherwise and contravenes any provisions of the Act, or

the Rules under it.

95.Therefore, dilution of the provisions of the Act or the Rules

would only defeat  the purpose of the  Act  to prevent female

foeticide, and relegate the right to life of the girl child under

Article 21 of the Constitution, to a mere formality. 

96.In view of the above, no case is made out for striking down

the proviso to Section 4(3), provisions of Sections 23(1), 23(2) or

to read down Section 20 or 30 of the Act.  Complete contents of

Form ‘F’ are held to be mandatory.   Thus, the writ petition is

dismissed. No costs.

.……......................J.

(Arun Mishra)   

.……......................J.

(Vineet Saran)   

New Delhi;

May 03, 2019