Section 5(2) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
(2)Every insanitary latrine existing on the date of commencement of this Act, shall either be demolished or be converted into a sanitary latrine, by the occupier at his own cost, before the expiry of the period so specified in clause (b) of sub-section (1) of section 4:Provided that where there are several occupiers in relation to an insanitary latrine, the liability to demolish or convert it shall lie with,—(a)the owner of the premises, in case one of the occupiers happens to be the owner; and(b)all the occupiers, jointly and severally, in all other cases:Provided that the State Government may give assistance for conversion of insanitary latrines into sanitary latrines to occupiers from such categories of persons and on such scale, as it may, by notification, specify:Provided further that non-receipt of State assistance shall not be a valid ground to maintain or use an insanitary latrine, beyond the said period of nine months.
