Section 2 in Dowry Prohibition (Haryana Amendment) Act, 1976
2. Definitions.
- In this Act, unless the context otherwise requires, -(i)"dowry" means any property or valuable security given or agreed to be given either directly or indirectly -(a)by one party to a marriage to the other party to the marriage; or(b)by the parents of either party to a marriage or by any other person, to either party to the marriage or to any other person;at or before or after the marriage as consideration for the marriage of the said parties, but does not include dower or mahr in the ease of persons to whom the Muslim Personal Law (Shariat) applies.Explanation I. - For the removal of doubts it is hereby declared that any presents made at the time of marriage to either party to the marriage in the form of cash, ornaments, clothes or other articles, shall not be deemed to be dowry within the meaning of this section, unless they are made as consideration for the marriage of the said parties.Explanation II. - The expression "valuable security" has the same meaning as In section 30 of the Indian Penal Code (45 of 1860).(ii)"marriage expenses" shall include expenses incurred directly or indirectly at or before the marriage on -(a)Thakka, Tikka, Shagan and Milni ceremonies;(b)the gift made by one party to a marriage to the other party to the marriage or by the parents, grandparents and brothers of either party to a marriage, to either party to the marriage or the blood relations thereof;(c)illumination, food and the arrangements for serving food to the members of the marriage party and other expenses incidental thereto.Explanation. - For the removal of doubts, it is hereby declared that any made by a person other than those specified in sub-clause (b), at the time of marriage to either party to the marriage shall not be deemed to be marriage expenses.
