- (i) In all cases of petitions or complaints investigated by any dowry prohibition officer, when there is a prima facie, finding as to the commission of an offence, the matter shall be transferred to the Deputy Commissioner of Police of that area for prosecuting the offenders.(ii)The dowry prohibition officer shall transfer the petition statements, recorded, enquiry reports and such other connected documents of the proceedings with a brief account or summary as to his findings to the Deputy Commissioner of Police of proper jurisdiction for prosecuting the persons committing the offence. The Advisory Board shall also render assistance to dowry prohibition officers and the police official in respect of cases registered under the Act.(iii)Cases coming under the Act transferred by the dowry prohibition officers for prosecuting the offenders shall be investigated by a police officer not below the rank of Assistant Commissioner of Police.(iv)The Assistant Commissioner of Police while investigating the case shall provide a dignified and respectable treatment to the parties.(v)The Assistant Commissioner of Police shall initiate prosecution of persons committing the offences under the Act, duly investigated by dowry prohibition officers and the proceedings transferred under sub-rule (2) of this rule. He shall also collect such information or evidence as may be necessary for the prosecution.(vi)The dowry prohibition officer while conducting inquiries on complaints received shall be guided by the principles of natural justice and subject to other provisions of the Act and these rules.(vii)A Deputy Commissioner of Police dealing with matters under sub-rule (2) of this rule or any provision under the Act shall adhere to the principles and procedure contained in the Code of Criminal Procedure, 1973 (2 of 1974).
