Section 4(5) in The M.P. Child Labour (Prohibition and Regulation) Rules, 1993

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State of Madhya Pradesh - Subsection

Section 4(5) in The M.P. Child Labour (Prohibition and Regulation) Rules, 1993

(5)Any fee payable to the Medical authority shall be paid by the employer of the child whose age is under question.Form A[See Rule 3 (1)]Name and address of the employer.................place of work..............Nature of work being done by the establishment...........

S. No.	Name of Child	Father's name	Date of birth	Permanent address	Date of jointing the establishment
(1)	(2)	(3)	(4)	(5)	(6)

Name of work on which employed	Daily hours of work	Interval of rest	Wages paid	Remarks
(7)	(8)	(9)	(10)	(11)

Form B[See Rule 4 (2)]Certificate of AgeI hereby certify that I have personally examined (Name). . . . . .. . .son/daughter of.....................residing at ........... and that he/she has completed has/her fourteenth year and his/her age, as nearly as can be ascertained from any examination is........... years (completed) his/her descriptive mark is...................Thumb impression/Signature of child.........Place:Date:Medical authority

(Designation)..........

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State of Madhya Pradesh - Subsection

Section 4(5) in The M.P. Child Labour (Prohibition and Regulation) Rules, 1993