Section 10(11) in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013
(11)The notice referred to in sub-rule (9) shall include information regarding the schemes of the Central and State Government which entitle the beneficiaries to incentives for the demolition of insanitary latrines or conversion to sanitary latrines; and other information regarding the eligibility to avail the benefits under those Schemes and the procedure for availing such benefits.
