1. Short title, extent and commencement.

(1) This Act may be called the Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013.

(2) It extends to the whole of India 1.

(3) It shall come into force on such date2 as the Central Government may, by notification in the Official Gazette, appoint:

Provided that the date so notified shall not be earlier than sixty days after the date of publication of3[the said notification] in the Official Gazette.