LexSection 19 — Information, reports or returns.
The Employment of Manual Scavengers and Construction of Dry Latrines (Prohibition) Act, 1993
The Central Government may, in relation to its functions under this Act, from time to time, require any person, officer, State Government or other authority to furnish to it, any prescribed authority or officer any reports, returns, statistics, accounts and other information as may be deemed necessary and such person, officer, State Government or other authority, as the case may be, shall be bound to do so.Open in Lexace · Ask the AI about this section