Section 5(x) in The Maharashtra Dowry Prohibition Rules, 2003
(x)He shall scrutinise the complaint and if it is found that the nature and the contents of the complaint is prima facie coming within the purview of sections 3, 4, 4A, 5 or 6 of the Act, he shall immediately conduct an inquiry to collect such evidence from the parties as to the genuineness of the complaint.
