Dowry

1. Personal appearance mandatory No party shall be entitled as a right to be represented in a Family Court by a legal practitioner. The parties to the proceedings have to appear themselves and put forward their case.
2. Record of oral evidence and by affidavit The Court shall record what the witness deposes and the memorandum shall be signed and form a part of a record. The Court may on the application of any of the parties summon and examine any such person as to the facts contained in the affidavit. Appeal An appeal lies to the High Court from every judgment or order passed by the Family Court. However no appeal lies against a decree or order passed by the Family Court with the consent of the parties under proceedings relating to maintenance of wives, children and parents under the Code of Criminal Procedure. LimitationmAn appeal to the High Court from every judgment or order not being an interlocutory order passed by the Family Court has to be filed within 30 days.
   Addresses
   DELHI
   BANGALORE
   BOMBAY  first class may take cognizance himself if such facts come to his own knowledge.
3. A complaint may be filed under the Indian Penal Code for cruelty by husband or relatives of husband.

The Code of Criminal Procedure shall apply to offences under the Dowry Prevention Act as if they were cognizable offences (cognizable offence is one in which a police officer may arrest without warrant)

1. for the purpose of investigation of such offences.
2. arrest of a person without a warrant or without order of a magistrate.

Every offence under this Act is a non bailable and non compoundable offence (that which cannot be compromised or settled out of court, between the complainant and the accused, at any stage of the trial)