Section 4 in The Rajasthan Sati (Prevention) Act, 1987
4. Abetment of Sati.
(1)Notwithstanding anything contained in the Indian Penal Code (Central ACt 45 of 1860), if any widow commits Sati, whoever abets the commission of such Sati, either directly or indirectly, shall be punishable with death or imprisonment for life and shall also be liable to fine.(2)If any widow attempts to commit Sati, whoever abets such attempt shall be punishable with imprisonment for life and shall also be liable to fine.Explanation. - For the purposes of this Section, any of the following acts shall also be deemed to be an abetment, namely: -(a)any inducement to a widow to get her burnt or burried alive alongwith the body of her deceased husband or with any article, object or thing associated with him, irrespective of whether she is in a fit state of mind or is labouring under a state of intoxication or stupefaction or other cause impeding the exercise of her free will;(b)making a widow believe that the performance of Sati would result in some spiritual benefit to here or her deceased husband or the general well being of the family:(c)encouraging her to remain fixed in here resolve to commit Sati and thus instigating here to commit Sati;(d)participating in any procession in connection with the commission of Sati or intentionally aiding the widow in her decision to commit Sati by taking here alongwith the body of her deceased husband to the cremation or burial ground;(e)obstructing, or interfering with, the police in the discharge of its duties of taking effective steps to prevent the commission of Sati;(f)preventing or obstructing the widow from saving herself from being burnt of burried alive; and(g)being present at the place where the Sati is committed as an active participant to such commission or to any ceremony connected with it.
