(1)From the date of coming into force of this Act, the customary rights, if any, of a Safai Mazdoor in respect of the house-scavenging shall stand abolished.(2)The committee may, and shall if so required by the State Government, pay to the Safai Mazdoor whose customary rights have been abolished such amount by way of grant as it may deem proper. The amount and the person entitled thereto shall be determined in accordance with the rules.
