A Regulation for declaring the
practice of sati, or of burning or burying alive the widows of Hindus illegal,
and punishable by the Criminal Courts. 1.
The practice of sati, or of burning or burying alive the widows of
Hindus is revolting to the feelings of human nature; it is nowhere enjoined by
the religion of the Hindus as an imperative duty; on the contrary, a life of
purity and retirement on the part of the widow is more especially and preferably
inculcated and by a vast majority of that people throughout India the practice
is not kept up nor observed : in some extensive District it does not exist; in
those in which it has been most frequent it is notorious that, in many
instances, acts of atrocity have been perpetrated which have been shocking to
the Hindu themselves, and in their eyes unlawful and wicked. 2.
The measures hitherto adopted to discourage and prevent such acts
have failed of success, and the Governor-General-in-Council is deeply impressed
with the conviction that the abuses in question cannot be effectually put an
end to without abolishing the practice altogether. 3.
Actuated by these considerations, the Governor-General-in-Council,
without intending to depart from one of the first and most important principles
of the system of Government in India, that all classes of the people be secure
in the observance of their religious usages, so long as that system can be
adhered to without violation of the paramount dictates of justice and humanity,
has deemed it right to establish the following rules, which are hereby enacted
immediately subject to the Presidency of Fort William. The practice of sati, or burning
or burying alive the widows of Hindus, is hereby declared illegal, and
punishable by the Criminal Court. All zamindars, taluqdars or other
proprietors of land, whether malguzari or lakhiraj, all sadr farmers and
under-renters of land of every description, all dependent taluqdars, all naibs
and other local agents, all others employed in the collection of the revenue
and rents of lands on the part of Government or the Court of Wards, and all
mandals or other headmen of villages, are hereby declared especially
accountable for the immediate communications to the officers of the nearest
police-station of any intended sacrifice of the nature described in the
foregoing section; and any zamindar or other description of persons
above-noticed, to whom such responsibility is declared to attach, who may be
convicted of wilfully neglecting or delaying to furnish the information above
required, shall be liable to be fined by the Magistrate or Joint Magistrate in
any sum not exceeding two hundred rupees, and in default of payment to be
confined for any period of imprisonment not exceeding six months. Second : Police how to act on
receiving intelligence of intended sacrifice.-- 1.
Immediately on receiving intelligence that the sacrifice declared
illegal by this Regulation is likely to occur, the police-darogah shall either
appear in person to the spot, or depute his muharrir or jamadar, accompanied by
one or more barkandazes and it shall be the duty of the police-officers to
announce to the persons assembled for the performance of the ceremony that it
is illegal, and to endeavour to prevail on them to disperse, explaining to them
that, in the event of their persisting in it, they will involve themselves in a
crime, and become subject to punishment by the Criminal Courts. 2.
Should the parties assembled proceed in defiance of these
remonstrances to carry the ceremony into effect, it shall be the duty of the
police officer to use all lawful means in their power to prevent the sacrifice
from taking place, and to apprehend the principal persons aiding and abetting
in the performance of it; and, in the event of the police officers being unable
to apprehend them, they shall endeavour to ascertain their names and places of
abode, and shall immediately communicate the whole of the particulars to the
Magistrate or Joint Magistrate for his order. Third : How to act when
intelligence of sacrifice does not reach them until after it has taken place.-- Should intelligence of a
sacrifice declared illegal by this Regulation not reach the police-officers
until after it shall have actually taken place, or should be sacrifice have
been carried into effect before their arrival at the spot, they will nevertheless
institute a full inquiry into the circumstances of the case, in like manner as
on all other occasions of unnatural death and report them for the information
and orders of the Magistrate or Joint Magistrate to whom they may be
subordinate. [Procedure and Powers of
Magistrates and Courts.]?Repealed by Act XVII of 1862. THE BENGAL SATI REGULATION, 1829
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