Section 12(3) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
(3)If an application is received under sub-section (1) when a survey under section 11 is not in progress, and is found to be true after enquiry in accordance with sub-section (2), action shall be taken to add the name of such a person to the final list published under sub-section (6) of section 11, and the consequences mentioned in sub-section (7) thereof shall follow.
