Section 13 in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013
13. If an inspector has reason to believe that an offence under the Act as defined under sections 5, sub-Section (2) of Section 6 or 7 of the Act has, or is, or is likely to take place, he shall conduct inspection, investigation or enquiry.
(1)If the offence pertains to the construction, maintenance or use of an insanitary latrine, the inspector shall report to the local authority, which shall thereafter take action as per the provisions of the Act.(2)If the offence pertains to the employment of manual scavengers, the inspector shall send a report to the local authority as well as the District Magistrate.(3)The local authority shall take steps to include the name of a manual scavenger found to be employed in the final list of manual scavengers, whether during survey or any time thereafter, and once the name of a manual scavenger is added to the final list, the manual scavengers shall be rehabilitated under the provisions of the Act.(4)If it appears to the inspector that hazardous cleaning of sewer or septic tanks is being resorted to, the inspector shall order to stop such hazardous cleaning forthwith and shall report the matter to the local authority.(5)The inspector may examine any structure, site, place or premises within his jurisdiction, when there are reasons to believe that any such premises is being used or has been used or about to be used for hazardous cleaning of sewer or septic tank.(6)The inspector may take on the spot or otherwise such evidence of any person which he may consider necessary for the purpose of any examination or enquiry connected with insanitary latrines or hazardous cleaning of sewer or septic tank.Provided that such person shall not be compelled to answer any question or give any such evidence tending to incriminate him.(7)The inspector may take or caused to be taken any photograph, video clip, sample, record or make any sketch by using any device including electronic device as he may consider necessary for the purpose of any examination or enquiry under these rules.(8)On finding that a local authority, person or agency is engaging in or employing a person in hazardous cleaning, the inspector shall instruct such authority, person or agency to stop such undertaking of cleaning immediately and shall serve a notice in writing in this regard in Form annexed as Annexure-III to these rules.Chapter-V State Monitoring Committee
