Central Government Act
Section 313 in The Indian Penal Code, 1860
313. Causing miscarriage without woman' s consent.-- Whoever commits the offence defined in the last preceding section without the consent of the woman, whether the woman is quick with child or not, shall be punished with 2[ imprisonment for life], or with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.