The uttar pradesh safai mazdoors protection act, 1976

2 
 
THE UTTAR PRADESH SAFAI MAZDOORS PROTECTION ACT, 1976 
[U.P. Act No. 46 of 1976] 
 
(As passed by the Uttar Pradesh Legislature) 
AN 
ACT 
to prohibit the carriage of night -soil 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 def ined 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 Unite d Provinces 
Municipalities  Act, 1916; and 
(d) every town area constitute d under the United Provinces Town Areas 
Act, 1914.   
 
Prohibition of  
scavenging 
and carriage of  
night soil 
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 eigh teen 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 filth, rubbish, ordure or other offensive 
matter from privy, latrin e, urinal, cesspool or other common receptacle for such 
mater in or pertaining to a building.  
 
Penalties 3- (1) Whoever contravenes the provisions of this Act shall be punishable 
with a fine whic h 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 complaint of an officer authorized by the State 
Government by a general or special order in that behalf. 
 
 

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