Section 8 in The M.P. Dowry Prohibition Rules, 2004
8. Procedure for prosecution of offenders.
- In all cases of complaints investigated by Dowry Prohibition Officers, when there is a prima facie finding as to the commission of an offence, the report shall be submitted to the competent Magistrate for prosecuting the offenders alongwith the statement recorded, all other connected documents of the proceedings and a brief account of his findings. This report shall be deemed to be a report under Section 173 of Code of Criminal Procedure, 1973 (No. 2 of 1974).
