- (1.) The following States and Union Territories have not filed the counter affidavits till date :- 1. Arunachal Pradesh 2. Assam 3. Bihar 4. Himachal Pradesh 5. Jammu and Kashmir 6. Karnataka 7. Kerala 8. Maharashtra 9. Meghalaya 10. Orissa 11. Punjab 12. Tamilnadu 13. Tripura 14. Andaman and Nicobar Islands 15. Daman and Diu 16. Delhi 17. Pondicherry
(2.) Learned counsel appearing for these States/UT pray for and are granted four weeks to file the affidavits in response to the petition.
(3.) The counter affidavits filed by some of the other States including the Union of India do not give a complete picture. We, therefore, direct the Central Government to furnish the following details :- (a) Steps taken with respect to the administration of the Act under Section 9(2)(b) of the Act; and (b) Steps taken, if any, to create awareness regarding the provisions of the Dowry Prohibition Act and the Dowry Prohibition (Maintenance of Lists and Presents to the Bride and Bridegroom) Rules, 1985 in the public.;