The Child Labour (Prohibition and Regulation) Act, 1986

(Act no. 61 of 1986)

Contents
Sections	Particulars
	Preamble
1	Short title, Extent and Commencement
2	Definitions
3	Prohibition of Employment of Children in certain occupations and processes
4	Power to amend the schedule
5	Child labour technical advisory committee
6	Application of Part
7	Hours and Period of work
8	Weekly Holidays
9	Notice to Inspector
10	Disputes as to age
11	Maintenance of Register
12	Display of notice containing abstract of secs. 3 and 14
13	Health and Safety
14	Penalties
15	Modified application of certain laws in relation to penalties
16	Procedure relating to offences
17	Appointment of Inspectors
18	Power to make rules
19	Rules and Notification to be laid before Parliament or State Legislature
20	Certain other provisions of law not barred
21	Power to remove difficulties
22	Repeal and Savings
23	Amendment of Act 11 of 1948
24	Amendment of Act 69 of 1951
25	Amendment of Act 44 of 1958
26	Amendment of Act 27 of 1961
Schedule	Part A Occupations
	Part B Processes

The Child Labour (Prohibition and Regulation) Act, 1986