LexSection 7 — Prohibition of persons from engagement or employment for hazardous cleaning of sewers and septic tanks.
The Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013
No person, local authority or any agency shall, from such date as the StateGovernment may notify, which shall not be later than one year from the date of commencementof this Act, engage or employ, either directly or indirectly, any person for hazardous cleaningof a sewer or a septic tank.Open in Lexace · Ask the AI about this section