Section 17 in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
17. Responsibility of local authorities to ensure elimination of insanitary latrines.—
Notwithstanding anything contained in any other law for the time being in force, it shall be the responsibility of every local authority to ensure, through awareness campaign or in such other manner that after the expiry of a period of nine months, from the date of commencement of this Act,—(i)no insanitary latrine is constructed, maintained or used within its jurisdiction; and(ii)in case of contravention of clause (i), action is taken against the occupier under sub-section (3) of section 5.
