(2)Every Dowry Prohibition Officer shall exercise and perform the following powers and functions, namely:—(a)to see that the provisions of this Act are complied with;(b)to prevent, as far as possible, the taking or abetting the taking of, or the demanding of, dowry;(c)to collect such evidence as may be necessary for the prosecution of persons committing offences under the Act; and(d)to perform such additional functions as may be assigned to him by the State Government, or as may be specified in the rules made under this Act.
