Section 4 in Dowry Prohibition (Haryana Amendment) Act, 1976
4. Penalty.
(1)If any person contravenes any of the provisions of section 3, he shall be punishable with imprisonment which may extend to six months and with fine which may extend to five thousand rupees.(2)The court trying an offence under clause (f) of section 3 relating to conjugal rights may, at any stage of the proceedings, on the execution of a bond by the husband undertaking not, to demand dowry and to allow conjugal rights to the wife, drop the proceedings.(3)Any proceedings dropped under sub-section (2) shall revive if the court is satisfied, on an application made by the wife in this behalf, that the husband has failed to carry out the undertaking, or has otherwise acted contrary to the terms of the bond, and thereupon the court shall proceed with the case from the stage at which it was dropped :Provided that no application under this sub-section shall be entertained if it is made after the expiry of a period of three years from the date on which the proceedings were dropped.(4)The court may direct that the fine, if any, imposed for the contravention of clause (f) of section 3, or such portion thereof, as the court may deem proper shall be paid to the wife.".
