Section 10(9) in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013
(9)The local authority, within fifteen days of final publication of list of insanitary latrines, shall serve a notice on the occupier of the insanitary latrine to either demolish such insanitary latrine or convert it into a sanitary latrine within a period of six months from the date of commencement of the Act.
