Section 12(2) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
(2)On receipt of an application under sub-section (1), the Chief Executive Officer shall cause it to be enquired into, either as part of the survey undertaken under section 11, or, when no such survey is in progress, within fifteen days of receipt of such application, to ascertain whether the applicant is a manual scavenger.
