Section 3 in Dowry Prohibition (Haryana Amendment) Act, 1976
3. Bar of certain acts.
- No person shall -(a)give or take or abet the giving or taking of dowry ;(b)demand, directly or indirectly, from the parents or guardians of a bride or bridegroom, as the case may be, any dowry ;(c)incur marriage expenses the aggregate value whereof exceeds five thousand rupees ;(d)display any gifts made at or before the marriage in the form of cash, ornaments, clothes or other articles ;(e)take or carry in excess of -(i)twenty-five members of the marriage party; and(ii)eleven members of the band;(f)deny conjugal rights to his wife on the ground that dowry has not been given or the dowry given is insufficient.
