Dowry

What constitutes dowry?

Dowry is defined as any property or valuable security given or agreed to be given either directly or indirectly:

1. By one party to a marriage to the other party to the marriage or ;
2. By parents of either party to a marriage or ;
3. By any other person to either party to the marriage.

Ban on advertisement

Any advertisement in any newspaper, periodical, journal or through any other media offering dowry as consideration for marriage is punishable with imprisonment for a term not less than 6 months and it may extend up to 5 years or with fine up to RS. 15,000 (Fifteen thousand).