Commission of Sati (Prevention) Act, 1987

[Act No. 3 of 1988 dated 3rd. January, 1988]

Contents
Sections	Particulars
Part I	Preliminary
1	Short title, extent and commencement
2	Definitions
3	Attempt to commit satI
4	Abetment of satI
5	Punishment for glorification of satI
6	Power to prohibit certain acts
7	Power to remove certain temples or other structures
8	Power to seize certain properties
Part IV	Special Courts
9	Trial of offences under this Act
10	Special Public Prosecutors
11	Procedure and powers of Special Courts
12	Power of Special Court with respect to other offences
13	Forfeiture of funds or property
14	Appeal
15	Protection of action taken under this Act
16	Burden of proof
17	Obligation of certain persons to report about the commission of offence under this Act
18	Person convicted of an offence under section 4 to be disqualified from inheriting certain properties
19	Amendment of Act 43 of 1951
21	Power to make rules
22	Repeal of existing laws
	Foot Notes

An Act to provide for the more effective prevention of the commission of sati and its glorification and for matters connected therewith or incidental thereto.

WHEREAS sati or the burning or burying alive of widows or women is revolting to the feelings of human nature and is nowhere enjoined by any of the religions of India as an imperative duty;

AND WHEREAS it is necessary to take more effective measures to prevent the commission of sati and its glorification;

BE it enacted by Parliament in the Thirty-eighth Year of the Republic of India as follows:-