Section 10 in The M.P. Dowry Prohibition Rules, 2004
10. Limitation and Conditions subject to which a Dowry Prohibition Officer may exercise powers of Police Officer.
(1)Save and except the provisions of Chapter-V of the Code of Criminal Procedure, 1973 (2 of 1974), namely, the power of arrest of a person without warrant, the Dowry Prohibition Officer shall have the powers of a Police Officer under the said code for the purpose of investigation and submission of report before the competent Magistrate.(2)Wherever the Dowry Prohibition Officer has reasonable ground to believe that an offence punishable under the Act has been or is being or is about to be committed within his jurisdiction and that the search of any premises with warrant cannot be made without undue delay, he may, after sending the grounds of his belief to the District Magistrate, search such premises without a warrant.(3)Before making a search under sub-rule (2), the Dowry Prohibition Officer shall call upon two or more residents of the locality where the place to be searched is situated, to attend and witness the search, and may issue an order in writing to them or any of them to do so.(4)Any person, without reasonable cause, refuses or neglects to attend and witness a search under sub-rule (3) when called upon to do so by an order in writing delivered or tendered to him, shall be deemed to have committed an offence under Section 187 of the Indian Penal Code, 1860 (No. 45 of 1860).
