Section 10 in The Child Labour (Prohibition and Regulation) Act, 1986
10. Disputes as to age.—
If any question arises between an Inspector and an occupier as to the age of any child who is employed or is permitted to work by him in an establishment, the question shall, in the absence of a certificate as to the age of such child granted by the prescribed medical authority, be referred by the Inspector for decision to the prescribed medical authority.
