Section 8 in The Maharashtra Dowry Prohibition Rules, 2003
8. Submission of list of presents received by parties to marriage.
- The parties to any marriage or any of the parents or either of them shall furnish to the concerned Dowry Prohibition Officer within three months from the date of marriage, a copy of the list of presents prepared in accordance with the Dowry Prohibition (Maintenance of List of Presents to the Bride and Bridegroom) Rules, 1985 :Provided that, where the bride or bridegroom received no presents they shall furnish a NIL Return to the Dowry Prohibition Officer.
