Section 9(2) in The M.P. Dowry Prohibition Rules, 2004
(2)Any Welfare Institution or Organization eligible under sub-rule (1) and desiring recognition shall make an application to the State Government in Form 4 annexed to these rules together with a copy of each of the Rules, Bye-laws, Articles of association, lists of its members and office bearers and report regarding its activities and past record of social or community service.
