Section 1 in Dowry Prohibition Act - Power of Public Officers
1.
AND in supersession of Punjab Government Notification No. 4/16/89-6SS/3620, dated 28th July, 1999 and in exercise of the powers conferred under sub-section (3) of Section 8B of the Dowry Prohibition Act, 1961 and all other powers enabling him in this behalf the Governor of Punjab is further pleased to confer the powers of police officers to the Dowry Prohibition Officers as under :-(i)shall conduct a preliminary inquiry on the receipt of a complaint in respect of giving or taking of dowry;(ii)shall help the complainant in getting the case registered with the police;(iii)shall check and prohibit the display of dowry at the time of marriage; and(iv)shall render assistance to the police in investigating the complaint filed under the Act and the Court in the trial of the case
