165. Punishment of customary sweepers for negligence.
(1)Should a sweeper who has a customary right to do the house-scavenging of a house or building (hereinafter called the customary sweeper) fail to perform such house- scavenging in a proper way and at reasonable intervals, the occupier of the house or building or the committee may complain to a [judicial magistrate] [Substituted for the words 'magistrate' by Punjab Act No. 23 of 1964.].(2)The magistrate receiving such complaint shall hold an enquiry, and, should it appear to him that the customary sweeper has failed to perform the house-scavenging of the house or building in a proper way or at reasonable intervals, he may impose upon such sweepers a fine which may extend to ten rupees, and, upon a second or any later conviction in regard to the same house or building, may also direct the right of the customary sweeper to do the house-scavenging of the house or building to be forfeited, and thereupon such right shall be forfeited accordingly.(3)[ Should any sweeper (other than a customary sweeper) who is under contract to do the house-scavenging of a house or building discontinue to do such house-scavenging without having given 14 days' notice to his employer or without reasonable cause, he shall on conviction be punishable with a fine which may extend to ten rupees] [Added by Punjab Act No. 2 of 1923.].
