Dowry Prohibition Act, 1961

(Act no. 28 of 1961)

Contents
Sections	Particulars
	Introduction
1	Short title, extent and commencement.
2	Definitions of 'dowry'.
3	Penalty for 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.
The Dowry Prohibition (Maintenance Of Lists Of Presents To The Bride And Bridegroom) Rules, 1985
1	Short Title And Commencement
2	Rules In Accordance With Which Lists Of Presents Are To Be Maintained

An Act to prohibit the giving or taking the dowry

BE it enacted by Parliament in the Twelfth Year of the Republic of India as follows:-