Dowry Prohibition Act, 1961

·  Dowry Prohibition (Amendment) Act, 1987 (63 of 1984)

·  Dowry Prohibition (Amendment) Act, 1986 (43 of 1986)

·  The Act has been extended to the Union territory of: (1) Pondicherry by Act 26 of 1968, Section 3 and Sch.;

·  (2)Dadra and Nagar Haveli by Regulation 6 of 1963.

Amendment Act 63 of 1984-Statement of Objects and Reasons.-The evil of dowry system has been a matter of serious concern to every one in view of its ever-increasing and disturbing proportions. The legislation on the subject enacted by Parliament, i.e., the Dowry Prohibition Act, 1961 and the far-reaching amendments which have been made to the Act by a number of States during the seventies have not succeeded in containing the evil. As pointed out by the Committee on the Status of Women in India, the educated youth is grossly insensitive to the evil of dowry and unashamedly contributes to its perpetuation. Government has been making various efforts to deal with the problem. In addition to issuing instructions to the State Governments and Union territory administrations with regard to the making of thorough and compulsory investigations into cases of dowry deaths and stepping up anti-dowry publicity. Government referred the whole matter for consideration by a Joint Committee of both the Houses of Parliament. The Committee went into the whole matter in great depth and its proceedings have helped in no small measure in focussing the attention of the public and rousing the consciousness of the public against this evil.

2. The following observations made by late Pandit Jawaharlal Nehru which have been quoted by the Committee indicate the role which legislation can play in dealing with the evil:-

"Legislation cannot by itself normally solve deep-rooted social problems. One has to approach them in other ways too, but legislation is necessary and essential, so that it may give that push and have that educative factor as well as the legal sanctions behind it which help public opinion to be given a certain shape."

The recommendations made by the Joint Committee of the Houses to examine the question of working of the Dowry Prohibition Act, 1961 have been considered keeping in view these observations and after taking into consideration the comments received on the Report from the State Governments, Union territory administrations and the different administrative Ministries of the Union concerned with the matter. One of the important recommendations of the Committee for dealing with cruelty to a married woman by the husband or the relatives of the husband on the ground of non-receipt of dowry or insufficient dowry has already been given effect to by the Criminal Law (Second Amendment) Act, 1983. This Act amended, inter alia, the Indian Penal Code to include therein a provision for punishment for cruelty to married women and was aimed at dealing directly with the problem of dowry suicides and dowry deaths.

3. The Joint Committee has recommended that the definition of "dowry" contained in section 2 of the 1961 Act should be modified by omitting the expression "as consideration for the marriage" used therein on the ground that it is well nigh impossible to prove that anything given were a consideration for the marriage for the obvious and simple reason that the giver i.e., the parents who are usually the victims would be reluctant and unwilling to set the law in motion. The omission of the words "as consideration for the marriage" would make the definition not only wide but also unworkable, for, if these words are omitted, anything given, whether before or after or at the time of marriage by any one, may amount to dowry. The Supreme Court has also placed a liberal construction on the word "dowry" as used in section 4 of the Dowry Prohibition Act, 1961, relating to demanding dowry. In the circumstances, it is proposed to substitute the words "in connection with the marriage" for the words "as consideration for the marriage" instead of omitting those words.

4. Section 3 of the Dowry Prohibition Act relating to the offences of giving or taking of dowry is being amended in accordance with the recommendations of the joint Committee to make the punishment for the offence more stringent. All presents given at the time of marriage to the bride and certain types of presents given at the time of marriage to the bridegroom are proposed to be excluded from the purview of the offences under the section. However, the recommendations of the Committee for exempting the giver of dowry from punishment is not being given effect to as such exemption may only prove to be counter-productive.

5. Section 4 of the Dowry Prohibition Act relating to penalty for demanding dowry is proposed to be amended to make the punishment thereunder more stringent on the lines recommended by the Joint Committee.

6. Section 6 of the Act is being amended in accordance with the recommendation of the Joint Committee, to reduce the time limit within which dowry received in connection with the marriage of a woman by any other person should be restored to the woman from one year to three months. Likewise, the punishment for failure to restore such dowry within the said time limit is being made more stringent on the lines recommended by the Committee. Under a special provision which is being included in section 6 where a person is convicted for failure to restore the dowry to the woman concerned within the period specified in the section, the Court may, in addition to awarding punishment, issue a direction requiring him to restore the property to the woman within the period specified in the direction. In case of non-compliance with the direction, the value of the property would be recoverable from such person as if it were a fine and the amount so recovered may be paid to the woman concerned or, as the case maybe her heirs.

7. Sections 7 and 8 of the Dowry Prohibition Act are proposed to be amended to give effect to the recommendations of the Committee as to cognizance of offences under the Act and making offences under the Act cognizable.

8. The Bill seeks to achieve the above objects.

Amendment Act 43 of 1986-Statement of Objects and Reasons.-The Dowry Prohibition Act, 1961 was recently amended by the Dowry Prohibition (Amendment) Act, 1984 to give effect to certain recommendations of the Joint Committee of the Houses of Parliament to examine the question of the working of the Dowry Prohibition Act, 1961 and to make the provisions of the Act more stringent and effective. Although the Dowry Prohibition (Amendment) Act, 1984 was an improvement on the existing legislation, opinions have been expressed by representatives from women's voluntary organisations and others to the effect that the amendments made are still inadequate and the Act needs to be further amended.

2. It is, therefore, proposed to further amend the Dowry Prohibition Act, 1961 to make provisions therein further stringent and effective. The salient features of the Bill are:-

(a) The minimum punishment for taking or abetting the taking of dowry under section 3 of the Act has been raised to five years and a fine of rupees fifteen thousand.

(b) The burden of proving that there was no demand for dowry will be on the person who takes or abets the taking of dowry.

(c) The statement made by the person aggrieved by the offence shall not subject him to prosecution under the Act.

(d) Any advertisement in any newspaper, periodical journal or any other media by any person offering any share in his property or any money in consideration of the marriage of his son or daughter is proposed to be banned and the person giving such advertisement and the printer or publisher of such advertisement will be liable for punishment with imprisonment of six months to five years or with fine up to fifteen thousand rupees.

(e) Offences under the Act are proposed to be made non-bailable.

(f) Provision has also been made for the appointment of Dowry Prohibition Officers by the State Governments for the effective implementation of the Act. The Dowry Prohibition Officers will be assisted by the Advisory Boards consisting of not more than five social welfare workers (out of whom at least two shall be women).

(g) A new offence of "dowry death" is proposed to be included in the Indian Penal Code and the necessary consequential amendments in the Code of Criminal Procedure, 1973 and in the Indian Evidence Act, 1872 have also been proposed.

2. Definitions .In this Act, unless the context requires,

(i) dowry means any property or valuable security given or agreed to be given either directly or indirectly

(a) by one party to a marriage to the other; or

(b) by the parents of either party to a marriage or by any other person, to either party to the marriage or to any other person, at or before or after the marriage as consideration for the marriage of the said parties, but does not include dower or mahr in case of persons to whom the Muslim Personal Law (Shariat) applies.

Explanation I .For the removal of doubts it is hereby declared that any presents made at the time of a marriage to either party to the marriage in the form of cash, ornaments, clothes or other articles, shall not be deemed to be dowry within the meaning of this section, unless they are made as consideration for the marriage of the said parties.

Explanation II .The expression valuable securities has the same meaning as in section 30 of the Indian Penal Code (45 of 1860).

(ii) marriage expenses shall include expenses incurred directly or indirectly at or before the marriage on

(a) Thakka, Sagai, Tikka, Shagun and Milni ceremonies;

(b) the gifts made by one party to a marriage to the other party to the marriage or by the parents, grand-parents and brothers of either party to a marriage, to either party to the marriage or the blood relations thereof;

(c) illumination, food and the arrangements for serving food to the members of the marriage party and other expenses incidental thereto.

Explanation. For the removal of doubts, it is hereby declared that any gifts made by a person other than those specified in sub-clause (b), at the time of marriage to either party to the marriage shall not be deemed to be marriage expenses.Haryana Act 38 of 1976, Section 2 (w.e.f. 11-8-1976).

3. Penalty for giving or taking dowry.If any person after the commencement of this Act, gives or takes or abets the giving or taking of dowry, he shall be punishable with imprisonment which may extend to six months and with fine which may extend to five thousand rupees.Bihar Act 4 of 1976, Section 2 (w.e.f. 20-1-1976).

[Haryana] .In its application to the State of Haryana, for Section 3, substitute the following section, namely:

3. Bar of certain acts.No person shall

(a) give or take or abet the giving or taking of dowry;

(b) demand, directly or indirectly from the parents or guardians of a bride or bridegroom, as the case may be, any dowry;

(c) incur marriage expenses the aggregate value whereof exceeds five thousand rupees;

(d) display any gifts made at or before the marriage in the form of cash ornaments, clothes or other articles;

(e) take or carry in excess of

(i) twenty-five members of the marriage party; and

(ii) eleven members of the band;

(f) deny conjugal rights to his wife on the ground that dowry has not been given or the dowry given is insufficient.Haryana Act 38 of 1976, Section 2 (w.e.f. 11-8-1976).

[Himachal Pradesh] .In its application to the State of Himachal Pradesh, for Section 3, substitute the following section, namely:

3. Penalty for giving or taking dowry.If any person gives or takes or abets the giving or taking of dowry, he shall be punishable with imprisonment which may extend to one year and with fine which may extend to five thousand rupees.H.P. Act 25 of 1976, Section 2 (w.e.f. 24-6-1976).

[Punjab] .In its application to the State of Punjab, in Section 3, for the words six months or with fine which may extend to five thousand rupees, substitute one year, and fine which may extend to five thousand rupees.Punjab Act 26 of 1976, Section 2 (w.e.f. 20-5-1976).

[West Bengal] .In its application to the State of West Bengal, in Section 3, for the words which may extend to six months, or with fine which may extend to five thousand rupees, substitute which shall not be less than three months, but may extend to three years or with fine which shall not be less than two thousand rupees, but may extend to ten thousand rupees.W.B. Act 35 of 1975, Section 2 (w.e.f. 23-9-1975).

I ,..............(name and office of the Magistrate, etc.), hereby charge you..............(name of the accused) as follows:

That you, on or about the...............day of..............., at..............., gave dowry to, namely,............... or took dowry from, namely,............... or abetted the giving of dowry to, namely,............... or abetted the taking of dowry from, namely,............... and thereby committed an offence punishable under section 3 of the Dowry Prohibition Act, 1961, and within my cognizance.

And I hereby direct that you be tried by this Court on the said charge.

4. Penalty for demanding dowry.If any person, after the commencement of this Act, demands directly or indirectly from the parents or guardian of a bride or bridegroom, as the case may be, any dowry, he shall be punishable with imprisonment which may extend to six months and with fine which may extend to five thousand rupees:

Provided that no Court shall take cognizance of any offence under this section except with the previous sanction of the State Government or of such officer as the State Government, may, by general or special order, specify in this behalf.Bihar Act 4 of 1976, Section 3 (w.e.f. 20-1-1976).

[Haryana] .In its application to the State of Haryana, for Section 4, substitute the following section, namely:

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.Haryana Act 38 of 1976, Section 2 (w.e.f. 11-8-1976).

[Himachal Pradesh] .In its application to the State of Himachal Pradesh, for Section 4, substitute the following section, namely:

4. Penalty for demanding dowry.If any person demands, directly or indirectly, from the parents or guardian of a bride or bridegroom or from any other person, as the case may be, any dowry, he shall be punishable with imprisonment which may extend to one year and with fine which may extend to five thousand rupees.[H.P. Act 25 of 1976, Section 3 (w.e.f. 24-6-1976).]

I ,..............(name and office of the Magistrate, etc.), hereby charge you..............(name of the accused) as follows:

That you, on or about the...............day of..............., at..............., demanded directly or indirectly, from the parents or relative or guardian of the bride or bridegroom, namely,..............., the dowry............... (details of dowry), and thereby committed an offence punishable under section 4 of the Dowry Prohibition Act, 1961, and within my cognizance.

And I hereby direct that you be tried by this Court on the said charge.

4-A. Bar of certain acts.Any person who

(i) displays any presents made at the time of marriage in the form of cash, ornaments, clothes or other articles; or

(ii) gives in the form of shagun at the time of thaka, betrothal or tikka anything the value of which exceeds eleven rupees; or

(iii) gives to the parents or any other relation of a party to the marriage anything on the occasion of milni or any other ceremony performed in relation to betrothal or marriage, shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to five thousand rupees, or with both.H.P. Act 25 of 1976, Section 4 (w.e.f. 24-6-1976).

[Punjab] .In its application to the State of Punjab, after Section 4, insert the following section, namely:

4-A. Bar of certain acts.Any person who

(i) displays any presents made at the time of such marriage in the form of cash, ornaments, clothes or other articles; or

(ii) takes in a marriage party more than twenty-five persons exclusive of minors and the members of the band; or

(iii) gives in the form of sagun at the time of thaka, betrothal or marriage, anything the value of which exceeds eleven rupees; or

(iv) gives to the parents or any other relation of a party to the marriage anything on the occasion of milni or any other ceremony performed in relation to betrothal or marriage; or

(v) serves to the marriage party more than two principal meals; shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to five thousand rupees or with both.

Explanation. In this section the expression principal meal means lunch or dinner.Punjab Act 26 of 1976, Section 4 (w.e.f. 20-5-1976).

[West Bengal] .In its application to the State of West Bengal, after Section 4, insert the following section, namely:

4-A. Penalty for depriving any party of the rights and privileges of marriage.(1) If after the marriage, any party to the marriage with or without assistance of his parents or guardians deprives the other party of the rights and privileges of marriage, or tortures or refuses to maintain the said other party for non-payment of dowry before, during or after marriage, he shall be punishable with imprisonment which shall not be less than three months, but may extend to one year or with fine which shall not be less than two thousand rupees, but may extend to five thousand rupees, or with both.

(2) The provisions of this section shall be in addition to, and not in derogation of, any provisions on the subject contained in any other law for the time being in force.W.B. Act 35 of 1975, Section 5 (w.e.f. 23-9-1975).

4-B. Penalty for depriving any party of the rights and privileges of marriage.(1) If after the marriage, any party to the marriage with or without assistance of any other person deprives the other party of the rights and privileges of marriage or tortures or refuses to maintain the said other party for non-payment of dowry before, during or after marriage, he shall be punishable with imprisonment which may extend to one year and with fine which may extend to five thousand rupees.

(2) The provisions of this section shall be in addition to and not in derogation of, any provision on the subject contained in any other law for the time being in force. H.P. Act 25 of 1976, Section 4 (w.e.f. 24-6-1976).

[Punjab] .In its application to the State of Punjab, after Section 4-A, insert the following section, namely:

4-B. Penalty for depriving any party of rights and privileges of marriage.Any party to the marriage who, after the marriage, deprives the other party of the rights and privileges of marriage, or tortures or refuses to maintain the said other party, for non-payment of dowry, and any person who assists such party in the commission of such offence, shall be punishable with imprisonment for a term which may extend to one year, and fine which may extend to five thousand rupees.Punjab Act 26 of 1976, Section 4 (w.e.f. 20-5-1976).

I ,..............(name and office of the Magistrate, etc.), hereby charge you..............(name of the accused) as follows:

That you, on or about the...............day of..............., at..............., being the father or mother or guardian of the husband or wife of............... received dowry consisting of............... and valued at............... which you were under the law required to transfer to...............by...............(specify time limit as applicable) as it was given in connection with the marriage of such............... and failed to execute such transfer in favour of............... aforesaid and thereby committed an offence punishable under section 6 of the Dowry Prohibition Act, 1961, and within my cognizance.

And I hereby direct that you be tried by this Court on the said charge.

6-A. Penalty for denial of conjugal right by the husband .(1) If any person denies conjugal rights to his wife on the ground that dowry has not been given or on the ground that the dowry given is insufficient, he shall be punishable with imprisonment which may extend to one year, or with fine which may extend to ten thousand rupees or with both.

(2) The Court trying an offence under this section may, at any stage of the proceedings, on the execution of a bond by the husband undertaking not to realise the dowry or any portion thereof as the case may be, 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, or an application made in that behalf by the wife 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 three years from the date on which the proceedings were dropped.

(4) The Court may direct that the fine, if any, imposed under this section or such portion thereof as the Court deems proper, shall be paid to the wife as compensation.

6-B. Maintenance to be paid by husband on his conviction .(1) On conviction of a person for an offence under section 6-A, the Court trying the offence may, on a claim made by his wife in that behalf within two months from the date of the order of conviction, order such person to make a monthly allowance for the maintenance of his wife at such monthly rate not exceeding five hundred rupees, as the Court deems proper:

Provided that no such order shall be made without giving the parties concerned a reasonable opportunity of being heard.

(2) In determining the monthly allowance under this section regard shall be had to

(a) the position and status of the parties;

(b) the reasonable wants of the wife;

(c) the value of the wifes property and any income derived from such property, or from the wifes earnings or from any other source; and

(d) the amount of compensation awarded under section 6-A.

(3) The maintenance allowance so ordered shall be a charge on the property, if any, of the husband, whether acquired before or after the date of the order.

(4) Where a complaint has been filed by the wife for an offence under section 6-A, the husband shall not transfer any of his assets till

(a) where no claim for maintenance has been preferred under this section, the date of expiry of the period of limitation specified in sub-section (1) for filing such claim; and

(b) where such claim is preferred, the disposal of the claim.

(5) Notwithstanding anything contained in any other law, the wife may enforce any claim for maintenance against any property transferred by the husband in contravention of the provisions of sub-section (4) as if such transfer were null and void.

(6) The provisions contained in sub-section (3) of section 125 of the Code of Criminal Procedure, 1973 shall, so far as may be, apply to the recovery of the maintenance allowance ordered under this section.Orissa Act 1 of 1976, Section 2 (w.e.f. 18-1-1976).

7. Trial of offences .Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), no Court inferior to that of a Metropolitan Magistrate or a Judicial Magistrate of the first class shall try any offence under this Act.Bihar Act 4 of 1976, Section 4 (w.e.f. 20-1-1976).

[Haryana] .In its application to the State of Haryana, for Section 7, substitute the following section, namely:

7. Cognizance of offences .Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974),

(a) no Court inferior to that of a Judicial Magistrate of the first class shall try any offence under this Act;

(b) no Court shall take cognizance of any such offence except on a complaint made by any party to the marriage or her father, mother or brother or a Gazetted Officer specially authorised by the State Government in this behalf, within a period of one year from the date of the marriage;

(c) no Court shall take cognizance of any such offence except with the previous sanction of the District Magistrate or of such officer as the State Government may, by general or special order, specify in this behalf;

(d) no enquiry shall be got made through any Police Officer below the rank of a Deputy Superintendent of Police;

(e) no woman shall be called to a Police Station for the purpose of an enquiry regarding any offence under this Act.Haryana Act 38 of 1976, Section 4 (w.e.f. 11-8-1976).

[Himachal Pradesh] .In its application to the State of Himachal Pradesh, for Section 7, substitute the following section, namely:

7. Trial of offences.[*] Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), no Court inferior to that of a Judicial Magistrate of the first class shall try any offence under this Act.

[*] No Court shall take cognizance of any offence under this Act, except that of offence under section 4-B, except on a police report or complaint made within one year of the marriage.H.P. Act 25 of 1976, Section 5 (w.e.f. 24-6-1976) as amended by H.P. Act 39 of 1978, Section 5, (w.e.f. 4-12-1978).

[Punjab] .In its application to the State of Punjab, for Section 7, substitute the following section, namely:

7. Cognizance of offences .Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974),

(1) No Court inferior to that of a Judicial Magistrate of the first class shall try any offence under this Act;

(2) No Court shall take cognizance of any offence punishable under sections 3, 4 and 4-B, except upon a complaint made within one year from the date of the offence, by some person aggrieved by the offence:

Provided that

(a) where such person is under the age of eighteen years, or is an idiot or a lunatic, or is from sickness or infirmity unable to make a complaint, or is a woman who, according to the local customs and manners, ought not to be compelled to appear in public some other person may, with the leave of the Court, make a complaint on his or her behalf;

(b) where the person aggrieved by an offence is the wife, complaint may be made on her behalf by her father, mother, brother, sister, or by her fathers or mothers, brother or sister, and

(3) every offence under section 4-A shall be cognizable:

Provided that no police officer below the rank of a Deputy Superintendent of Police shall investigate any offence punishable under this Act or make any arrest therefor.Punjab Act 26 of 1976, Section 5 (w.e.f. 20-5-1976).

[West Bengal] .In its application to the State of West Bengal, in Section 7,

(a) for the words and figures Code of Criminal Procedure, 1898, substitute Code of Criminal Procedure, 1973;

(b) for the words Presidency Magistrate or a Magistrate of the first class, wherever they occur, substitute Metropolitan Magistrate or a Judicial Magistrate of the first class; and

(c) in Cl. (b), for the words one year from the date of the offence, substitute three years from the date of the offenceW.B. Act 35 of 1975, Section 5 (w.e.f. 23-9-1975).

8. Offences to be cognizable, non-bailable and non-compoundable .Every offence under this Act shall be cognizable, non-bailable and non-compoundable.Bihar Act 4 of 1976, Section 5 (w.e.f. 20-1-1976).

[Himachal Pradesh] .In its application to the State of Himachal Pradesh, for Section 8, substitute the following section, namely:

8. Offences to be cognizable, non-bailable and non-compoundable .Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), every offence under this Act shall be cognizable, non-bailable and non-compoundable.H.P. Act 25 of 1976, Section 6 (w.e.f. 24-6-1976).

[Orissa] .In its application to the State of Orissa, in Section 8, for every offence, substitute save as otherwise provided, every offence.Orissa Act 1 of 1976, Section 3 (w.e.f. 18-1-1976).

[Punjab] .In its application to the State of Punjab, for Section 8, substitute the following section, namely:

8. Offences to be bailable and non-compoundable .Every offence under this Act shall be bailable and non-compoundable.Punjab Act 26 of 1976, Section 7 (w.e.f. 20-5-1976).

8-A. Cognizance of offences No Court shall take cognizance of any offence under this Act except on a police report under section 173 of the Code of Criminal Procedure, 1973 (2 of 1974), or a complaint made by a person aggrieved by the offence, as the case may be, within one year from the date of the commission of the offence:

Provided that no police officer of the rank lower than that of the Deputy Superintendent of Police shall investigate any case registered under this Act:

Provided further that no Court shall take cognizance of any offence under this Act except with the previous sanction of the District Magistrate, having jurisdiction in the area.H.P. Act 39 of 1978, Section 6 (w.e.f. 4-12-1978).

[Punjab] .In its application to the State of Punjab, after Section 8, insert the following section, namely:

8-A. Institution of proceedings .No prosecution shall be instituted against any person in respect of any offence committed under this Act without the previous sanction of the District Magistrate of such officer as the State Government may by special or general order appoint in this behalf.Punjab Act 26 of 1976, Section 7 (w.e.f. 20-5-1976).

(a) after the words Central Government, insert or the State Government with the prior approval of the Central Government;

(b) in sub-S. (2), after the words every rule made and before the words under this section, insert by the Central Government;

(c) after sub-S. (2), add the following sub-section, namely:

(3) Every rule made by the State Government under this section shall be laid, as soon as may be, after it is made, before the State Legislature while it is in session for a total period of not less than seven days, which may be comprised in one session or in two successive sessions and if before the expiry of the session in which it is so laid or the sessions immediately following, the Legislature requires any modification in the rule or desires that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.H.P. Act 25 of 1976, Section 7 (w.e.f. 24-6-1976).

[Punjab] .In its application to the State of Punjab, in Section 9,

(i) in sub-S. (1), after the words Central Government, insert or the State Government;

(ii) in sub-S. (2), after the words every rule made, insert by the Central Government; and

(iii) after sub-S. (2), add the following sub-section, namely:

(3) Every rule made under this section by the State Government shall be laid, as soon as may be, after it is made, before the House of the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two or more successive sessions, and, if before the expiry of the session in which it is so laid or the successive sessions aforesaid, the House agrees in making any modification in the rule or the House agrees that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.Punjab Act 26 of 1976, Section 8 (w.e.f. 20-5-1976).