Section 3A in The Child and Adolescent Labour (Prohibition And Regulation) Act, 1986
3A. Prohibition of employment of adolescents in certain hazardous occupations and processes
No adolescent shall be employed or permitted to work in any of the hazardous occupations or processes set forth in the Schedule:Provided that the Central Government may, by notification, specify the nature of the non-hazardous work to which an adolescent may be permitted to work under this Act.
