Section 3 in The Rajasthan Sati (Prevention) Act, 1987
3. Attempts to commit Sati.
- Notwithstanding anything contained in the Indian Penal Code (Central Act 45 of 1860), whoever attempts to commit Sati and does any act towards such commission shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to five years and shall also be liable to fine which shall not be less than five thousand rupees but which may extend to twenty thousand rupees.
