Section 2 in The Children (Pledging Of Labour) Act, 1933
2. Definitions .-In this Act, unless there is anything repugnant in the subject or context,-
"an agreement to pledge the labour of a child" means an agreement, written or oral, express or implied, whereby the parent or guardian of a child, in return for any payment or benefit received or to be received by him, undertakes to cause or allow the services of the child to be utilised in any employment:-Provided that an agreement made without detriment to a child, and not made in consideration of any benefit other than reasonable wages to be paid for the child's services, and terminable at not more than a week's notice, is not an agreement within the meaning of this definition;"child" means a person who is under the age of fifteen years; and"guardian" includes any person having legal custody of or control over a child.
