Section 7 in The Rajasthan Sati (Prevention) Act, 1987
7. Power to remove certain temples or other structures.
(1)The Collector and District Magistrate may, if he is satisfied on that any temple or other structure has been, or is being, constructed for the glorification of the Sati, by order, direct the removal of any such temple or other structure.(2)Where any order under sub-section (1) is not complied with, the Collector and District Magistrate shall cause the temple or other structure to be removed through a police officer not below the rank of a Sub-Inspector at the cost of the defaulter.
