Section 6(4) in The M.P. Dowry Prohibition Rules, 2004
(4)The Chief Dowry Prohibition Officer shall issue instructions to all the Departments of the State Government of the following effect-(i)Every Government Servant shall after his marriage furnish a declaration stating that he has not taken any dowry to Head of the Department. The declaration shall be signed by the wife, father and father-in-law.(ii)One specified day in a year to be observed as Dowry Prohibition Day; and(iii)Pledge to be administered to the students in schools and colleges and other institutions not to give or take dowry.
