Section 388(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)In any such portion as is mentioned in sub-section (1) and in any premises, wherever situated, in which there is a water-closet or privy connected with a Corporation drain, it shall not be lawful, except with the written permission of the Municipal Commissioner, for any person who is not employed by or on behalf of the Municipal Commissioner to discharge any of the duties of scavengers.
