Section 2 in The Chhattisgarh Tonahi Pratadna Nivaran Act, 2005
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"Tonahi" means person indicated by any person or persons that he will harm or possesses power to harm or thereby he intends to harm any other person or persons or society or animal or living things by black magic, evil eye or by any other means, whether known as Dayan, Tonaha or by any other names;(2)"Identifier" means person who indicates any person as Tonahi or induces other person to indicate or by his deed, words, gesture or behaviour helps to indicate or knowingly does anything so, thereby on the basis of such indication that person may be harmed or apprehended to be harmed or his security and honour may be adversely affected;(3)"Ojha " may he be known by any other name whatsoever, means person who claims to possess power to control, cure, treat Tonahi or any person or animal or living things alleged to be affected by Tonahi and make him powerless, by jharphook, totka, lantra-mantra or by any means;(4)"Damage" includes physical, mental and economic harm and harm to reputation;(5)"Code" means the Code of Criminal Procedure, 1973 (No. 2 of 1974).
