Section 3(4) in The Maharashtra Dowry Prohibition Rules, 2003
(4)The Chief Dowry Prohibition Officer shall issue instructions to all the Department of the State Government to the following effects, namely :-(i)Every Government servant shall after his marriage furnish a declaration stating that he has not taken any dowry to Head of Department. The declaration shall be signed by the wife and father and father-in-law, if alive.(ii)One specified day in a year to be observed as Dowry Prohibition Day.(iii)Pledge to be administered to the students in schools and colleges and other institutions not to give or take dowry.
