81. Penalty for employing minors in Mining or Mining trade.
- If any person employs any minor below the age of eighteen years for the purposes of excavating, producing, selling, possessing, transporting, or distributing any minor mineral, he shall be punishable with a term which shall not be less than three years but which may extend to five years and with fine, which shall not be less than one lakh rupees which may extend to five lakh rupees.
