Section 11(21) in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013
(21)Any person working as a manual scavenger, may self declare either during the survey undertaken by the local authority, or any time thereafter, apply to the Chief Executive Officer of the local authority, or to any other officer authorised by him in this behalf, for being identified as a manual scavenger in the prescribed Proforma. Format of the application is given at Annexure-II.
