Section 19 in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
19. Duty of District Magistrate and authorised officers.—
The District Magistrate and the authority authorised under section 18 or any other subordinate officers specified by them under that section shall ensure that, after the expiry of such period as specified for the purpose of this Act,—(a)no person is engaged or employed as manual scavenger within their jurisdiction;(b)no one constructs, maintains, uses or makes available for use, an insanitary latrine;(c)manual scavengers identified under this Act are rehabilitated in accordance with section 13, or as the case may be, section 16;(d)persons contravening the provisions of section 5 or section 6 or section 7 are investigated and prosecuted under the provisions of this Act; and(e)all provisions of this Act applicable within his jurisdiction are duly complied with.
