Section 13 in The Rajasthan Sati (Prevention) Act, 1987
13. Forfeiture of funds or property.
- Where a person has been prosecuted for an offence under this Act, a Special Court trying such offence may, irrespective of whether any punishment has been awarded or not, if it is considered necessary so to do, declare that any funds or property seized under Section 8 shall stand forfeited to the State.
