Section 2 in The Rajasthan Prevention Of Mrityu Bhoj Act, 1960
2. Definition
- In this Act, unless the subject or context otherwise requires,-(a)'Mrityu Bhoj' means a feast held or given on the occasion of, or in connection with the demise of a person after any time for at any intervals and includes a Nukta, a Mosar and a Chahallum, and(b)'holding or giving Mrityu Bhoj' includes distribution of articles of food, prepared or unprepared, but does not include the feeding of the family people or persons of the pristly order or fagirs in pursuance of the performance of religious or secular rites, not exceeding in the aggregate one hundred person in number.
