200. Savings in favour of customary sweepers and of agriculturists.
- Notwithstanding anything in Section 196, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall not, except in accordance with the provisions of Sections 201 and 202, -(a)undertake the house-scavenging of a house or building in respect whereof a sweeper has a customary right to do such house-scavenging without the consent of the sweeper; or(b)undertake the house-scavenging of a house or building occupied by an agriculturist who himself cultivates a land within [municipal area] [Substituted by U.P. Act No. 12 of 1994.] or in a village coterminous therewith without the consent of the occupier.
