LexSection 17 — Responsibility of local authorities to ensure elimination of insanitary latrines.
The Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013
Notwithstanding anything contained in any other law for the time being in force, itshall be the responsibility of every local authority to ensure, through awareness campaignor in such other manner that after the expiry of a period of nine months, from the date ofcommencement of this Act,— (i) no insanitary latrine is constructed, maintained or used within its jurisdiction; and (ii) in case of contravention of clause (i), action is taken against the occupierunder sub-section (3) of section 5.Open in Lexace · Ask the AI about this section