Section 19(5) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963
(5)An inspector may require an employer to produce at his own expense a certificate of age in Form 'I' of a registered medical practitioner in respect of any employee whose age he may have reason to doubt and whom he considers to have been employed in contravention of the provisions of the Act
