Section 18 in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
18. Authorities who may be specified for implementing provisions of this Act.—
The appropriate Government may confer such powers and impose such duties on local authority and District Magistrate as may be necessary to ensure that the provisions of this Act are properly carried out, and a local authority and the District Magistrate may, specify the subordinate officers, who shall exercise all or any of the powers, and perform all or any of the duties, so conferred or imposed, and the local limits within which such powers or duties shall be carried out by the officer or officers so specified.
