Uttar Pradesh act 046 of 1976 : The UTTAR PRADESH SAFAI MAZDOORS PROTECTION ACT, 1976

Section 1.Short title and application

(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;

Section 2.prohibition of scavenging and carriage of night-soil

(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.

Section 3.Penalties
(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.