FEDERATION OF OBSTETRICS AND GYNECOLOGICAL SOCIETIES OF INDIA (FOGSI) SECRETARY GENERAL Vs UNION OF INDIA
Bench: HON'BLE MR. JUSTICE ARUN MISHRA, HON'BLE MR. JUSTICE NAVIN SINHA
Judgment by: HON'BLE MR. JUSTICE ARUN MISHRA
Case number: W.P.(C) No.-000129-000129 / 2017
Diary number: 42056 / 2016
Advocates: KNC Vs
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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 visàvis 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 16th 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 14th 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 80th 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 2013 Change 2013 2014 Change 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 5th 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
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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)
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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
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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.
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(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
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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
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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
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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:
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“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
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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
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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
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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
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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
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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
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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.”
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(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.
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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.
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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
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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
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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
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(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.
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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
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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
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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
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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
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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.
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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.
*** *** ***
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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
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— 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
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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
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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
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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
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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,
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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
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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
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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
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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)
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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
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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
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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
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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
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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
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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
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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