Section 7 in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
7. Prohibition of persons from engagement or employment for hazardous cleaning of sewers and septic tanks.—
No person, local authority or any agency shall, from such date as the State Government may notify, which shall not be later than one year from the date of commencement of this Act, engage or employ, either directly or indirectly, any person for hazardous cleaning of a sewer or a septic tank.
