Section 4(1) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
(1)Every local authority shall,—(a)carry out a survey of insanitary latrines existing within its jurisdiction, and publish a list of such insanitary latrines, in such manner as may be prescribed, within a period of two months from the date of commencement of this Act;(b)give a notice to the occupier, within fifteen days from the date of publication of the list under clause (a), to either demolish the insanitary latrine or convert it into a sanitary latrine, within a period of six months from the date of commencement of this Act:Provided that the local authority may for sufficient reasons to be recorded in writing extend the said period not exceeding three months;(c)construct, within a period not exceeding nine months from the date of commencement of this Act, such number of sanitary community latrines as it considers necessary, in the areas where insanitary latrines have been found.
