Section 17(12) in The Bihar Child Labour (Prohibition and Regulation) Rules, 1995
(12)Employment of children on dangerous machines. - No child shall be allowed to work or operate at dangerous machine. If it becomes extremely necessary to take work from a child on dangerous machine he shall be permitted when the following arrangements are ensured-(a)he shall be apprised of dangerous operation, risk and hazards involved in the machine.(b)he shall be allowed to work under strict guidance and supervision of experienced supervisors.
