Section 3(2) in The Employment Of Manual Scavengers And Construction Of Dry Latrines (Prohibition) Act, 1993
(2)The State Government shall not issue a notification under sub-section (1) unless-(i)it has, by notification, given not less than ninety days' notice of its intention to do so;(ii)adequate facilities for the use of water-seal latrines in that area exist; and(iii)it is necessary or expedient to do so for the protection and improvement of the environment or public health in that area.
