Section 10(1) in The M.P. Dowry Prohibition Rules, 2004
(1)Save and except the provisions of Chapter-V of the Code of Criminal Procedure, 1973 (2 of 1974), namely, the power of arrest of a person without warrant, the Dowry Prohibition Officer shall have the powers of a Police Officer under the said code for the purpose of investigation and submission of report before the competent Magistrate.
