6. Provisions for employing children as domestic servants.
- From the commencement of this Act, a head of a household who employs a child under 12 but not less than 7 years of age as a bona fide domestic servant shall, if the child resides in his house, within two weeks reports the fact in the prescribed manner to the District Officer and the District Officer shall cause the name of such child and the terms of employment to be entered in a register in the prescribed form. The head of the household shall, upon termination of the child's employment, also make a report in the same manner. The employment as a domestic servant of any child who has not reached the age of 7 shall, in no circumstances, be permitted.
