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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(16) in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013

(16)If the occupier has neither demolished nor converted the insanitary latrine into a sanitary latrine, the local authority shall order for its demolition and recover the cost from the occupier as arrears of land revenue.Chapter-III Survey of Manual Scavengers