Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013

(1)No person shall be allowed to clean a sewer manually, with protective gear and safety devices under these rules except :-
(a)for the removal of concrete or FRP (Fibre Reinforced Plastic) or damaged manhole door where mechanical equipments cannot be put into operation.
(b)for inter-linking the newly laid sewer main with the existing sewer main, in case of sewer of size of more than 300 mm diameter.
(c)for removal of submersible pump sets fixed at the bottom of the suction wells.
(d)for the reconstruction of the manhole or rectification of the sewer main.
(e)Any circumstance, when it is absolutely necessary to have manual sewage cleaning, after the CEO of the local authority has permitted to do so after recording in writing the specific valid reasons for allowing such cleaning.