The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection)] Act, 1994
3[17A. Powers of Appropriate Authorities.-
The Appropriate Authority shall have the powers in respect of the following matters, namely:-
(a) summoning of any person who is in possession of any information relating to violation of the provisions of this Act or the rules made thereunder;
(b) production of any document or material object relating to clause (a);
(c) issuing search warrant for any place suspected to be indulging in sex selection techniques or pre-natal sex determination; and
(d) any other matter which may be prescribed.]
3. Ins. by s. 16, ibid. (w.e.f. 14-2-2003).
