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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 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.
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 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 filth, rubbish, ordure or other offensive
matter from privy, latrine, 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 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 complaint of an officer authorized by the State
Government by a general or special order in that behalf.