The Employment of Manual Scavengers and Construction of DRY Latrines (Prohibition) Act, 1993

[Act No. 46 of 1993]

[5th June, 1993.]

Contents
Sections	Particulars
Title	The Employment of Manual Scavengers and Construction of DRY Latrines (Prohibition) Act, 1993
Chapter I	Preliminary
1.	Short title, application and commencement
2.	Definitions
Chapter II	Prohibition of Employment of Manual Scavengers, Etc
3.	Prohibition of employment of manual scavengers, etc
4.	Power to exempt
Chapter III	Implementing Authorities and Schemes
5.	Appointment of Executive Authorities and their powers and functions
6.	Power of State Government to make schemes
7.	Power of State Government to issue directions
8.	Executive Authorities, inspectors, officers and other employees of such authorities to be public servants
9.	Appointment of inspectors and their powers of entry and inspection
10.	Power of Executive Authority to prevent environmental pollution in certain cases
11.	Duty of HUDCO to extend financial assistance in certain cases
12.	Power to levy fee
13.	Constitution of committees
Chapter IV	Penalties and Procedure
14.	Penalty for contravention of the provisions of the Act and rules, orders, directions and schemes
15.	Offences by companies
16.	Offences to be cognizable
17.	Provision in relation to jurisdiction
18.	Limitation of prosecution
Chapter V	Miscellaneous
19.	Information, reports or returns
20.	Protection of action taken in good faith
21.	Effect of other laws and agreements inconsistent with the Act
22.	Power of Central Government to make rules
23.	Power of State Government to make rules
24.	Power to remove difficulties

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