Section 12 in The Employment Of Manual Scavengers And Construction Of Dry Latrines (Prohibition) Act, 1993
12. Power to levy fee .-Any order or scheme which the State Government is empowered to make under this Act may, notwithstanding the absence of any express provision to that effect, provide for levy of fees in respect of-
(a)community latrines constructed under a scheme on pay and use basis; or(b)shared latrines constructed under a scheme; or(c)supply of copies of documents or orders or extracts thereof; or(d)licensing of contractors for construction of water-seal latrines; or(e)any other purpose or matter involving rendering of service by any officer, committee or authority under this Act or any rule, direction, order or scheme made thereunder:Provided that the State Government may, if it considers necessary so to do, in the public interest, by general or special order published in the Official Gazette, grant exemption on such grounds as it deems fit from the payment of any such fee either in part or in full.
