160. Saving in favour of customary sweepers and of agriculturist.
- Notwithstanding anything in the last forgoing section, the committee shall not except in accordance with the provisions of this chapter -(a)undertake the house-scavenging of any house or building in respect whereof any sweeper has a customary right to do such house-scavenging,(b)without the consent of the occupier undertake the house- scavenging of any house or building occupied by an agriculturist who himself cultivates land within municipal limits or in a village co-terminus therewith.
