Section 1(3) in The Employment Of Manual Scavengers And Construction Of Dry Latrines (Prohibition) Act, 1993
(3)It shall come into force in the States of Andhra Pradesh, Goa, Karnataka, Maharashtra, Tripura and West Bengal and in the Union territories on such date as the Central Government may, by notification, appoint and in any other State which adopts this Act under clause (1) of article 252 of the Constitution, on the date of such adoption.
