Section 201(2) in The U.P. Municipalities Act, 1916
(2)The Magistrate receiving such complaint shall hold an enquiry, and, should it appear to him that the customary sweeper has failed to perform the house-scavenging of the house or building in a proper way or at reasonable intervals, he may impose upon such sweeper a fine which may extend to ten rupees, and upon a second or any later conviction in regard to the same house or building may also direct the right of the customary sweeper to do the house-scavenging of the house or building to be forfeited, and thereupon such right shall be forfeited [:] [Substituted by U.P. Act No. 26 of 1964.][Provided that the Magistrate may at any stage during the pendency of the case under this sub-section authorise the] [Inserted by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to undertake the house-scavenging of such house or building till final orders in the case are passed by him.
