Section 2C(2) in The Child Labour (Prohibition And Regulation) Rules, 1988
(2)For the purposes of clause (c) to the Explanation to sub-section (2) of section 3, the expression such other activity? contained therein, shall mean -(i) any activity where the child himself is participating in a sports competition or event or training for such sports competition or event;(ii)cinema and documentary shows on television including reality shows, quiz shows, talent shows; radio and any programme in or any other media;(iii)drama serials;(iv)participation as anchor of a show or events; and(v)any other artistic performances which the Central Government permits in individual cases, which shall not include street performance for monetary gain.]
