Section 14 in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
14. Survey of manual scavengers in rural areas by Panchayats.—
If any Panchayat has reason to believe that some persons are engaged in manual scavenging within its jurisdiction, the Chief Executive Officer of such Panchayat shall cause a survey of such manual scavengers to be undertaken, mutatis mutandis, in accordance with the provisions of section 11 and section 12, to identify such person.
