Section 6 in The Rajasthan Sati (Prevention) Act, 1987
6. Power to prohibit certain acts.
(1)Where the Collector and District Magistrate is of the opinion that Sati is being or is about to be committed in any area, he may, by order, prohibit the doing of any act towards the commission of Sati in such area or areas and for such period as may be specified in the order.(2)The Collector and District Magistrate may also, by order, prohibit the glorification in any manner of the commission of Sati by any person in any area or areas specified in the order.(3)Whoever contravenes any order made under sub-section (1) or sub-section (2) shall, if such contravention is not punishable under any other provision of this Act, be punishable with imprisonment for a term which shall not be less than one year but which may extend to seven years and with fine which shall not be less than live thousand rupees but which may extend to thirty thousand rupees.
