CONTENTS
Sections	Particulars
	Preamble
	Introduction
1	Short title, extent and commencement.
2	Definitions of 'dowry'.
3	Penalty for giving or taking dowry.
4	Penalty for demanding dowry.
4A	Ban on advertisement.
5	Agreement of giving or taking dowry to be void.
6	Dowry to be for the benefit of the wife or her heirs.
7	Cognizance of offences.
8	Offences to be cognizable for certain purposes and to be non-bailable and non-compoundable.
8A	Burden of proof in certain cases.
8B	Dowry Prohibition Officers.
9	Power to make rules.
10	Power of State Government to make rules.
	APPENDIX
	THE DOWRY PROHIBITION (MAINTENANCE OF LIST OF PRESENTS TO THE BRIDE AND BRIDEGROOM ) RULES, 1985