Section 3D in The Employment of Children Act, 1938
3D. Maintenance of register.
- There shall be maintained by every employer, in respect of children employed or permitted to work in pursuance of sub-section (2) of Section 3 in any occupation referred to in sub-section (1) of that section, a register to be available for inspection by an inspector at all times during working hours or when work is being carried on in any such occupation, showing-(a)the name and date of birth of every child under seventeen years of age so employed or permitted to work;(b)the periods of work of any such child and the intervals of rest to which he is entitled;(c)the nature of work of any such child; and(d)such other particulars as may be prescribed.
