Section 10(2) in The M.P. Dowry Prohibition Rules, 2004
(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.
