The UTTAR PRADESH SAFAI MAZDOORS PROTECTION ACT, 1976

               THE UTTAR PRADESH SAFAI MAZDOORS  
                         PROTECTION ACT,1976 
                      (U. P. Act No.46 OF 1976) 
 
[As passed by the U. P. Legislature, assented to by the 
Governor on November 19, 1976  and published in U.P. Gazette 
Extraordinary on November 22, 1976 ] 
 
 
 
 
 
 
AN 
ACT 
to prohibit the carriage of nightsoil on head and the 
employment of children in house scavenging and to provide for 
matters connected therewith.  
IT IS HEREBY enacted in the Twenty-seventh Year of the 
Republic of India as follows:  
 
Short title,  
and application 1. (1) This Act may be called the Uttar Pradesh Safai 
Mazdoors Protection Act, 1976. 
 
 (2). It Shall Apply to -  
(a) every city as defined in the Uttar Pradesh Nagar 
Mahapalika  Adhiniyam 1959 ; 
(b) every municipality as defined in the United 
Provinces Municipalities Act 1916;  
(c) every notified area constituted under the united 
provinces municipalities Act 1916;and 
(d) every town area constituted under the united 
provinces Town Areas Act 1914; 
 
prohibition of 
scavenging and 
carriage of 
night-soil 
 
 
 
 
 
 
 
 
Penalties 
2. (1) No person shall carry or be engaged or required 
to carry night-soil in any receptacle on his head or waist. 
 
(2) No person who is not more than eighteen years of 
age shall be engaged by any person to take up house 
scavenging . 
 
Explanation -  The expression 'house scavenging'' 
shall,for the purpose of sub section (2),mean the removal of 
fifth,rubbish,ordure or other offensive matter from 
privy,latrine,urinal,cesspool or other common receptacle for 
such matter in or pertaining to a building. 
 
3. (1)Whoever contravenes the provisions of this Act shall 
be punishable with a fine which shall not be less than twenty- 
five rupees and more than two hundred rupees. 
 
(2) No court shall take cognizance of any offence 
punishable under sub-section(1),except on the complain of an 
officer authorised by the State Government by a general or 
special order in that behalf. 
  
 
 STATEMENT OF OBJECTS AND REASONS 
 
The custom of scavangers carrying night-soil on their on their heads 
is derogatory to their human dignity and requires to be prohibited by law. 
It is also proposed to prohibit the engagement of minors for house 
scavenging. 
This Bill is being introduced accordingly. 
                   

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