Section 27 in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013
27. Exploitation of juvenile or child employee
Whoever ostensibly procures a juvenile or the child for the purpose of any hazardous employment keeps him in bondage and withholds his earnings or uses such earning for his own purposes shall be punishable with imprisonment for a term which may extend to three years and shall be liable to fine.
