Section 17 in The Rajasthan Sati (Prevention) Act, 1987
17. Obligation of certain persons to report about the commission of offence under this Act.
(1)All officers of Government are hereby required and empowered to assist the police in the execution of the provisions of this act or any rule or order made thereunder.(2)All village officers and such other officers as may be specified by the Collector and District Magistrate in relation to any area and the inhabitants of such are shall, if they have reason to believe or have the knowledge that Sati is about to be, or has been, committed in the area shall forthwith report such fact to the nearest police station.(3)Whoever contravenes the provisions of sub-section (1) or sub-section (2) shall be punishable with imprisonment of either description for a term which may extend to two years and shall also be liable to fine.
