Section 3(f) in The Punjab Dowry Prohibition Rules, 2004
(f)He shall scrutinize the complaint and if it is found that the nature and the contents of the complaint apparently fall within the purview of Sections 3 or 4 or 4A or 5 or 6 he shall immediately conduct an enquiry to collect such evidence from the parties as to the genuineness of the complaint. In case the complaint is found to be genuine, then he shall conduct investigation and collect such evidence, either orally or in writing from the parties or witnesses or he can fix up a hearing of the parties and witnesses in his office or at a place convenient to him without causing inconvenience or hardship to the parties.
