Tamil Nadu Dowry Prohibition Rules, 2004

[4th February 2004]

Contents
Sections	Particulars
1.	Short title and commencement
2.	Definition
3.	Jurisdiction of Dowry Prohibition Officer
4.	Procedure for filing complaints
5.	Additional functions to be performed by Dowry Prohibition Officer
6.	Submission of list of presents by parties to the marriage
7.	Procedure for Prosecution of Offenders
8.	Recognition of Welfare Institutions
9.	Limitation and conditions subject to which a Dowry Prohibition Officer may exercise powers of Police Officer
Form I	Register of Complaints/Petitions
Form II	Quarterly Progress Report Regarding The Implementation of The Dowry Prohibition Act, 1961
Form III	Notice to Appear before Dowry Prohibition Officer
Form IV	Form of Application for Recognition of Welfare Institution / Organisation
Form V	Form of Application for Renewal of Certificate of Recognition

In exercise of the powers conferred by section 10 of the Dowry Prohibition Act, 1961 (Central Act 28 of 1961) and in supersession of the Tamil Nadu Dowry Prohibition Officers and Advisory Board Rules, 1998, the Governor of Tamil Nadu hereby makes the following Rules:-