Commission of Sati (Prevention) Act, 1987

2. Definitions

(1) In this Act, unless the context otherwise requires,-

(a) "Code" means the Code of Criminal Procedure, 1973;

(b) "glorification", in relation to sati, whether such sati was committed before or after the commencement of this Act, includes, among other things,-

(i) the observance of any ceremony or the taking out of a procession in connection with the commission of sati; or

(ii) the supporting, justifying or propagating the practice of sati in any manner ; or

(iii) the arranging of any function to eulogies the person who has committed sati; or

(iv) the creation of a trust, or the collection of funds, or the construction of a temple or other structure or the carrying on of any form of worship or the performance of any ceremony thereat, with a view to perpetuate the honor of, or to preserve the memory of, a person who has committed sati;

(c) "sati" means the act of burning or burying alive of-

(i) any widow along with the body of her deceased husband or any other relative or with any article, object or thing associated with the husband or such relative; or

(ii) any woman along with the body of any of her relatives, irrespective of whether such burning or burying is claimed to be voluntary on the part of the widow or the woman or otherwise ;

(d) " Special Court " means a Special Court constituted under section 9 ;

(e) "temple" includes any building or other structure, whether roofed or not, constructed or made to preserve the memory of a person in respect of whom sati has been committed or used or intended to be used for the carrying on of any forms of worship or for the observance of any ceremony in connection with such commission.

(2) Words and expressions used but not defined in this Act and defined in the Indian Penal Code or in the Code shall have the same meanings as are respectively assigned to them in the Indian Penal Code or the Code.

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