201. 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 the occupier of the house or building or the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may complain to a Magistrate.(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 sweeper 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 [:] [Substituted by U.P. Act No. 26 of 1964.][Provided that the Magistrate may at any stage during the pendency of the case under this sub-section authorise the] [Inserted by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to undertake the house-scavenging of such house or building till final orders in the case are passed by him.
