Section 6(2) in The Employment Of Manual Scavengers And Construction Of Dry Latrines (Prohibition) Act, 1993
(2)In particular, and without prejudice to the generality of the foregoing power, such schemes may provide for all or any of the following matters, namely:-(a)time-bound phased programme for the conversion of dry latrines into water-seal latrines;(b)provision of technical or financial assistance for new or alternate low cost sanitation to local bodies or other agencies;(c)construction and maintenance of community latrines and regulation of their use on pay and use basis;(d)construction and maintenance of shared latrines in slum areas or for the benefit of socially and economically backward classes of citizens;(e)registration of manual scavengers and their rehabilitation;(f)specification and standards of water-seal latrines;(g)procedure for conversion of dry latrines into water-seal latrines;(h)licensing for collection of fees in respect of community latrines or shared latrines.
