Section 10(6) in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013
(6)The Chief Executive Officer of the local authority shall prepare an initial list of insanitary latrines existing in his jurisdiction and display the same at the notice board of the office of the local authority and publish in two local daily newspapers, inviting the objections, specifying the date by which the objections, if any, to the list, shall be received.
