Section 17(24) in The Bihar Child Labour (Prohibition and Regulation) Rules, 1995
(24)Instructions, training and supervision in relation to employment of children on dangerous machines. - No child shall operate any dangerous machine without proper training and instruction. If it becomes necessary to take work from a child worker on dangerous machine the same shall be done only after the following is ensured-(a)They shall be apprised of the dangerous operation and hazards involved.(b)They are suitably guided to operate the machine safely and correctly.(c)They work under the supervision of a competent and experienced person.
