Section 2(4) in The Dowry Prohibition (Orissa Amendment) Act, 1975
(4)The Court may direct that the fine, if any, imposed under this section or such portion thereof as the Court deems proper, shall be paid to the wife as compensation"."6-B. Maintenance to be paid by husband on his conviction - (1) On conviction of a person for an offence under Section 6-A, the Court trying the offence may, on a claim made by his wife in that behalf within two months form the date of the order of conviction, order such person to make a monthly allowance for the maintenance of his wife at such monthly rate not exceeding five hundred rupees, as the Court deems proper :Provided that no such order shall be made without giving the parties concerned a reasonable opportunity of being heard.
