Section 318(2) in Tamil Nadu District Municipalities Act, 1920
(2)Penalty for withdrawal,of scavengers without notice. - Should any scavenger employed by the council, in the absence of a written contract authorising him so to do, and without reasonable cause, resign his employment or absent himself from his duties without giving one month's notice to the council, or neglect or refuse to perform his duties, or any of them, he shall be liable on conviction to a fine not exceeding fifty rupees or to imprisonment of either description which may extend to two months.
