Section 11(6) in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013
(6)In case, there is discrepancy between the data of insanitary latrines or the number of manual scavengers thrown up by any person or organisation, the local authority shall order a house-to-house survey of insanitary latrines by the enumerators to know the names of manual scavengers servicing those insanitary latrines.
